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 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(f) in Andhra Pradesh High Court Right to information Rules, 2005

(f)'Chief Ministerial Officer' means the Chief Ministerial Officers of the Courts presided over by the senior most judicial Officer at the stations having more than one Court other than the District Head quarters and the Chief Ministerial Officers of the Courts where there is only one Court at a station.