Section 3(b) in Karnataka Right to Information Act, 2000
(b)publish at such intervals as may be prescribed,-(i)the particulars of its organisation, functions and duties;(ii)the powers and duties of officers and employees and the procedure followed by them in the decision making process;(iii)the norms setup by the public authority for the discharge of its functions;(iv)the details of facilities available to citizens for obtaining information;
