Rajasthan Raj Bhawan (Sic Bhawan)
Right to Information Rules, 2006
G.S.R. 64. - In exercise of the powers
conferred by Section 28 of the Right to information Act, 2005 (Central Act, No.
22 of 2005). The Governor of Rajasthan hereby makes the following rules,
namely:-
Rule - 1. Short title and commencement.?
(1)
These rules may be called the Rajasthan Raj Bhawan (Sic Bhawan) Right to
Information Rules, 2006.
(2)
They shall come into force on the date of their publication in the
Official Gazette.
Rule - 2. Definitions.?
(1)
In these rules, unless the context otherwise requires :-
(a)
"Act" means the Right to Information Act, 2005.
(b)
"Appellate
Authority" means the Principal
Secretary/Secretary to Governor, Rajasthan.
(c)
"Section" means Section of the Act.
(2)
The words and expressions used herein, but not defined shall have the
meaning assigned to them in the Act.
Rule - 3. Application Fee.?
A request for obtaining information under
sub-Section (1) of Section 6 shall be accompanied by an application fee of rupees
ten by way of cash against proper receipt or by demand draft or bankers cheque
or Indian Postal Order payable to the Public Authority; Raj Bhawan, Jaipur.
Rule - 4. Fee for providing information.?
(1)
For providing information under sub-Section (1) of Section 7 the fee
shall be charged by way of cash against proper receipt or by demand draft or
bankers cheque or Indian Postal Order payable to the Public Authority, Raj
Bhawan, Jaipur at the following rates:-
(a)
rupees two
for each page (in A-4 or A-3 size paper) created or copied;
(b)
actual
charge or cost price of a copy in large size paper.
(c)
actual cost
price for samples or models; and
(d)
for
inspection of records, no fee for the first hour and a fee of rupees five for
each fifteen minutes or fraction thereof thereafter.
(2)
For providing the information under sub-Section (5) of Section 7, the
fee shall be charged by way of cash against proper receipt or by demand draft
or bankers cheque or Indian Postal Order Payable to the Public Authority, Raj
Bhawan, Jaipur at the following rates:-
(a)
for
information provided in diskette or floppy rupees fifty per diskette or floppy;
and
(b)
for
information provided in printed form at the price fixed for such publication or
rupees two per page of photocopy for extracts from the publication.
Rule - 5. Contents of appeal.?
An appeal to the Principal Secretary/Secretary to
the Governor shall contain the following information, namely: -
(i)
name and
address of the appellant;
(ii)
name and
address of the Public Information Officer, Raj Bhawan, Jaipur.
(iii)
particulars
of the order against which the appeal is made including number and date;
(iv)
brief facts
leading to the appeal;
(v)
grounds for
the prayer or relief;
(vi)
provision of
the Act or the rules;
(vii)
prayer or
relief sought;
(viii)
verification
by the appellant; and
(ix)
any other
information which the appellate Authority may deem necessary for deciding the
appeal.
Rule - 6. Documents to accompany appeal.?
Every appeal made to the Appellate Authority shall
be accompanied by the following documents:-
(i)
attested
true copy of the order against which the appeal is being preferred;
(ii)
copies of
documents relied upon by the appellant and referred to in the appeal; and
(iii)
an index of
the documents referred to in the appeal.
Rule - 7. Procedure in deciding appeal.?
In deciding the appeal the Appellate Authority
shall:-
(i)
consider
oral and written evidence on oath or on affidavit from concerned or interested
person;
(ii)
peruse or
inspect documents, public record or copies thereof;
(iii)
inquire
through authorized officer, further details of facts;
(iv)
hear Public
Information Officer, Assistant Public Information Officer, Raj Bhawan or such
Senior Officer, who decided the request for obtaining information as the case
may be;
(v)
hear third
party; and
(vi)
receive
evidence on affidavit from Public Information Officer, Assistant Public
Information Officer, Raj Bhawan who decided the request for obtaining
information or third party or any concerned officer of Raj Bhawan.
Rule - 8. Service of notice by Appellate Authority.?
Notice to be issued by the Appellate Authority may
be served in any of the following modes, namely:-
(i)
service by
the party itself;
(ii)
by hand
delivery (dasti) through process server;
(iii)
by
registered post with acknowledgment due.
Rule - 9. Signing of order.?
Order of the Appellate Authority pronounced in open
proceedings shall be in writing under signature and seal of the Appellate
Authority.