Section 11(c) in The Central Information Commission (Management) Regulations, 2007
(c)that the appeal or the complaint is in accordance with the regulations.(ii)The Registrar shall also ensure that the appeal or the complaint petition contains copies of all required documents such as:--(i)RTI application;(ii)Receipt of the RTI Application;(iii)Proof in regard to payment of fee/cost, if any;(iv)Decision/reply, etc., from the CPIO, if any;(v)Appeal to the 1st Appellate Authority;(vi)Decision of the 1st Appellate Authority, if any.(iii)The Registrar shall scrutinize every appeal/complaint received and will ensure--
