Section 14 in The Central Information Commission (Management) Regulations, 2007
14. Amendment or withdrawal of an appeal or complaint .-The Commission may in its discretion allow a prayer for any amendment or withdrawal of an appeal or complaint during the course of its hearing if such a prayer is made by the appellant or complainant on an application made in writing. However, no such prayer may be entertained by the Commission after the matter has been finally heard or a decision or order has been pronounced by the Commission.
