Section 9 in The Karnataka Right to Information Rules, 2005
9. Procedure in deciding appeal:-
In deciding the appeal; the State Information Commission may:-(i)hear oral, or written evidence on oath or an affidavit from concerned or interested person ;(ii)peruse or inspect documents public record or copies thereof;(iii)Inquire through authorized officer further details or facts;(iv)hear State Public Information Officer, State Assistant, Public Information Officer or such Senior Officer who decided the first appeal or such person against whom the complaint is made, as the case may be;(v)hear third party; and(vi)receive evidence on affidavit from State Public Information Officer, State Assistant Public Information Officer such other Senior Officer who decided the first appeal, or such person against whom the complaint lies or the third party.
