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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(ii) in Rajasthan Information Commission (Management) Regulations, 2007

(ii)Where in the course of the hearing of an appeal or other proceedings if the Commissioner (s) considers that the matter be dealt with by a larger bench he/they shall refer the matter to the Chief Information Commissioner who may thereupon constitute appropriate Bench for the hearing and disposal of the matter.