Section 18 in Jammu and Kashmir State Information Commission Procedure (Management) Regulations, 2015
18. Use of information accessed under RTI Act.
- In consonance with the preamble of the Act and in order to promote transparency and accountability, the Commission while deciding a complaint/appeal may pass a direction wherever it deems necessary asking the information seeker to intimate the Commission end use of the information which he has been provided under RTI Act by the PIO directly or on the intervention of the Commission.
