Section 2(c) in Karnataka Right to Information Act, 2000
(c)'Public authority' means,-(i)all offices of the State Government including the Karnataka Public Service Commission;(i)offices of the Central Government;(ii)any establishment of the armed forces or Central Para Military forces;(iii)any body or corporation owned or controlled by the Central Government;(ii)all local authorities, all authorities constituted by or under any Act of the State Legislature for the time being in force, a company, Corporation, trust, society, any statutory or other authority, Co-operative society or any organisation or body funded, owned or controlled by the State Government but does not include.-
