Section 23(3) in Jammu and Kashmir Right to Information Act, 2009
(3)The Government shall, if necessary, update and publish the guidelines referred to in sub-section (2) at regular intervals which shall, in particular and without prejudice to the generality of sub-section (2), include -(a)the objects of the Act;(b)the postal and street address, the phone and fax number and, if available, electronic mail address of the Public Information Officer of every public authority appointed under sub-section (1) of section 5;(c)the manner and the form in which request for access to an information shall be made to a Public Information Officer;(d)the assistance available from and the duties of the Public Information Officer of a public authority under the Act;(e)the assistance available from the State Information Commission;(f)all remedies in law available regarding an act or failure to act in respect of a right or duty conferred or imposed by the Act including the manner of filing an appeal to the Commission;(g)the provisions providing for the voluntary disclosure of categories of records in accordance with section 4;(h)the notices regarding fees to be paid in relation to requests for access to an information; and(i)any additional regulations or circulars made or issued in relation to obtaining access to an information in accordance with the Act.
