Central Information Commission
Mr. Virendra Singh vs Employees Provident Fund Organisation on 25 October, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/001677/3810
25 October 2013
Relevant Facts emerging from the Appeal:
Appellant : Mr. Virendra Singh
Advocate
C/o Bharat Singh Parihar
Near Nrisingh Sagar Talab,
Sarvodaya Basti,
Bikaner, Rajasthan 334001
Respondent : CPIO
EPFO
Regional Office
Nidhi Bhawan, Jyoti Nagar,
Jaipur-302005, Rajasthan
RTI application filed on : 07/01/2012
PIO replied on : 08/02/2012
First appeal filed on : 20/03/2012
First Appellate Authority order : 19/04/2012
Second Appeal received on : 28/09/2012
Information sought:
1. At the time of Registration provide me all the documents which are deposited in your office by above specified company.
2. A copy of Memorandum and Articles of Association and the certificate of incorporation issued by the Registrar of Companies, in the case of Public and Private Ltd. Companies. A copy of partnership deed in the case of partnerships.
3. A copy of Registration certificate issued by the Registrar of Co-operative societies.
4. A copy of Registration certificate issued by Registrar in the case of societies registered under Societies Registration Act along with a copy of the objects and Rules of the Society.
5. Partition deeds creating HUF.
6. Any agreement or other legal documents in the case of Association of persons as defined in the Income Tax Act.
7. First Sales Invoice.
8. Any proof regarding date of trial production.
9. Incorporation Certificate issued by the Registrar of Companies together with the report of the Managing Director to the Shareholders in the Annual Report.
10. Commencement of Business Certificate issued by the Registrar of Companies.
11. Certificate of Registration issued by the Registrar of Co-operative Societies.
12.Certificate of Registration issued under Societies Registration Act.
13.Certificate issued by Reserve Bank of India registering newly set up and non- banking financial companies.
14.License/permission issued by the Municipal/Corporation Authorities.
l5.Certifies copy of complaints related to above specified company in your department. please provide all certifies copy of complaints and solution.
Page 1 of 216.First assessment order issued by the Sales Tax Authorities.
17.First assessment order issued by the Income Tax Authorities.
18.Certificate issued by the Small Scale Industries authorities registering the establishment.
19.Reports/retums to Central Excise authorities.
20.Sanctionlconnection of power like H.T. connection, L.T. connection etc. 21 .Any other Certificate issued by any authority under any law for the time being in force prior to the commencement of business activity/manufacturing activity.
22.Details of the employers/ownership particulars etc. (Names, Designation and Addresses of Managing Director, Directors, Partners, Secretary etc. to be furnished):
23.Details of Wagel to Wagel3 from Starting to year 2012 Jan.
24.Details of Bankers: (Including Bank Branches & Account Number (s).)
25.Salary, Wage and Attendence Register Since beginning to year 2012 Jan.
26.Howmany forms are filled up by above Company From beginning to year 2012 Jan. Please provide certifies copy of filled forms with attached documents.
27. Employment Strength
(i) At present
(ii) Month wise employment strength from the date of set up may be furnished in separate statement:
Grounds for the Second Appeal:
The information was not provided.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Hanuman Singh appellant's representative through VC Respondent: Mr. Ajit Kumar CPIO's representative through VC The appellant's representative stated that he has not been provided the information requested in the RTI application dated 07/01/2012. The CPIO's representative stated that the information relates to third party who has objected to the disclosure and since no larger public interest has been demonstrated by the appellant the information is exempt under Section 8(1)(j) of the RTI Act. The appellant's representative requested for the copies of the correspondence exchanged with the third party as per Section 11 of the RTI Act. He also stated that the respondent had supplied only partial information relating to query 1. The CPIO's representative stated that copies of the correspondence as above and also the complete information sought under query 1 will be furnished.
Decision notice:
As agreed by the CPIO the information as above should be provided to the appellant within 15 from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(A.K.Jha) Deputy Secretary and Deputy Registrar Page 2 of 2