Section 8 in The Calcutta High Court (Right to Information) Rules, 2006
8. Suo motu publication of information by public authorities
. - (1) The public authority shall suo motu publish information as per sub-section (1) of section 4 of the Act by publishing booklets and /or folders and/or pamphlets and update these publications every year as required by sub-section (1) of section 4 of the Act.(2)Such information shall also be made available to the public through information counters, medium of internet and display on notice board at conspicuous places in the office of the authorized person and the Appellate Authority.
