Section 21 in Right to Information Act, 2009 Notifications, Circulars, Orders, Etc.
21. What are the penalty provisions?
The powers of the State Information Commission are as under:(a)Where PIO is held guilty of not providing the information without reasonable cause or malafidely, a penalty of Rs. 250 for each day of delay subject to the condition that amount of penalty shall not exceed Rs. 25000. Section 17(1)(b)J&K State Information Commission can if the PIO is held guilty of not providing information, recommend for disciplinary action against the Public Information Officer under Service Rules applicable 'Whim. Section 17(2(c)State Information Commission can if it is satisfied that there are reasonable grounds to inquire into a matter and initiate an inquiry in respect thereof. Section 15 (2)(d)The State Information Commission shall inquire into a matter have all the powers as are vested in a civil court under civil procedure code. It includes summoning, enforcing attendance of person receiving evidence and requisitioning any record and documents. Section 16 (9)(e)State Information Commission can if it appears that practice of a Public authority do not conform to the provisions or spirit of the Act then it can make recommendation specifying the steps which ought to be taken for promoting such conformity. Section 22 (5)(f)The State Information Commission can make a rating of public authorities in respect of their meeting the standards provided under J&K Right to Information Act, 2009 and the rules there-under. Rule 36 (i)
