Section 15 in Uttar Pradesh Right to Information Rules, 2015
15. Language of the Commission.
(1)The Commission may, at the time of deciding any complaint or appeal, impose penalty on a State Public Information Officer in accordance with the provisions of section 20 of the Act.(2)A copy of the order of the Commission imposing penalty on a State Public Information Officer shall be forwarded to the Registrar. After receipt of such order, the Registrar shall enter the details thereof in a register maintained for the purpose in Form-17.(3)The penalty order shall be conveyed by the Registrar vide a letter in Form-18, to the controlling authority concerned for recovery of the penalty amount from the salary of the State Public Information Officer and for the deposit of this amount in the following head of account, by the date fixed:"0070-Other Administrative Services- 60-Other Services- 800- Other receipts- 15-Penalties imposed under Right to Information Act, 2005."(4)The Government shall make necessary arrangements to ensure recovery of the penalty amount from the State Public Information Officer concerned in compliance of the order of the Commission.(5)The Registrar shall be responsible for following up each such matter in which the Commission has imposed penalty on any State Public Information Officer, till compliance report is received.
