Section 1 in Uttar Pradesh Right to Information Rules, 2015
1. Short title and commencement.
(1)These rules may be called the Uttar Pradesh Right to Information Rules, 2015.(2)They shall come into force with effect from the date of their publication in the Gazette.(3)Complaints and appeals which have already been filed on or before the date of commencement of these rules and have been found in order and are already registered before the said date will be proceeded with as before and shall not abate or be rejected for infirmity therein.
