Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in Punjab Right to Information (Disclosure of Information by public authorities providing services in Municipalities) Rules, 2012

(2)In the case of a Corporation, the designated officer shall not be below the rank of its Assistant Commissioner and in the case of other Municipalities, not below the rank of a Superintendent or Accountant, as the case may be.