Section 6 in The Haryana Right to Information Rules, 2005
6. Procedure to be followed in deciding appeal. [section 19(10)].
- Before deciding an appeal, the Commission Shall,(a)serve notice to the concerned persons;(b)entertain any evidence in support of appeal, which may be oral or in writing form the concerned persons;(c)examine on oath or by having affidavits from the persons concerned;(d)persue or inspect the documents or any records or copies thereof;(e)inquire through the authorized officer the facts of an appeal or may require facts in detail, if it so deems appropriate, hear the State Public Information Officer or any other senior officer who had decided the first appeal, as the case may be; and(f)receive evidence on affidavits from the State Public Information Officer or any senior officer who had decided the first appeal or from any other person from whom the evidence may be deemed necessary.
