The Orissa High Court Right to
Information Rules, 2005
In exercise of power conferred under Section 28 (1), Section 2(e) (iii)
and Section 2 (h) read with Section 5 of the Flight to Information Act. 2005
(Act No.22 of 2005) the Chief Justice of the High Court of Orissa being the
Competent Authority with the concurrence of the Public Authority does hereby
make the following Rules :
CHAPTER-I
General
Rule - 1. Short Title and commencement.?
(i)
These
Rules shall be called "The Orissa High Court Right to Information Rules,
2005."
(ii)
They
shall come into force with effect from the date of publication in
the Orissa Gazette.
Rule - 2. Definition.?
In these Rules unless the context otherwise requires:-
(a)
"Act" means
Right to Information Act, 2005 (No.22 of 2005)
(b)
"Competent
Authority" means the Chief Justice of Orissa High Court.
(c)
"Ministerial
Officer" means an Officer other than a Judicial Officer of the Court.
(d)
"Outlying
Court" means a Court not situated at the Headquarters of the district
where seat of the District and Sessions Court is situated.
(e)
"Public
Authority" means the High Court of Orissa.
(f)
"Subordinate
Court" means the Judicial Courts subordinate to the High Court of
Orissa situated within its territorial jurisdiction.
(g)
Words and Expressions
used but not defined in these Rules shall have the same meaning as are
respectively assigned to them in the Act.
CHAPTER-II
Designation
and Powers
Rule - 3.
(a)
The
Additional Deputy Registrar (J. & E.) shall be
the ex-officio State Public Information Officer of the High Court.
(b)
The Registrar (Judicial)
of High Court shall be the Appellate Authority of the State Public Information
Officer in respect of the Public Authority.
(c)
The Ministerial Officers
of the stations as mentioned in the Appendix-I shall be the ex-officio State
Assistant Public Information Officer of the respective areas.
(d)
The District Judge of
the concerned district shall be the Appellate Authority in respect of the
appeal filed against the order of the State Assistant Public Information Officer
posted at the Headquarters of the district.
(e)
The senior most Judicial
Officers of the station as indicated in Appendix-1 shall be the Appellate
Authorities of their respective areas to decide the appeal against the order of
the State Assistant Public Information Officer of the concerned area.
CHAPTER-III
Fees
Rule - 4.
(a)
A
person desirous of an information authorized under the Act may apply for
information to State Public Information Officer or State Assistant Public
Information Officer by filing an application with declaration on oath as
indicated in the prescribed proforma in Appendix-11 or Appendix-II (A) as the
case may be on payment of Rs.50/- towards application fees in shape of
non-judicial stamp.
(b)
When a copy is required
in respect of an application is completed, it will be made over by the
Copyist/Typist concerned together with the original documents to the comparer
who shall be responsible for the correctness of the copy prepared. The prepared
copy shall at the end bear the initial of the Copyist/Typist concerned and
every page of the compared copy shall also be initialed by the comparer in
token of comparison. All cuttings and corrections made during comparison will
be initialed by the comparer who shall on completion of comparison put his/her
signature with date at the foot of the last page of the copy. The certified
copy of such document shall be issued under the signature of State Public
Information Officer or the State Assistant Public Information Officer as the
case may be.
(c)
The person applying for
such information may obtain the copy thereof on further payment of Rs.20/- in
shape of non-judicial stamp for each sheet of paper comprising of 180 words or
part thereof.
(d)
The form of application
for Information shall be obtained from the office of the State Public
Information Officer or State Assistant Public Information Officer, as the case
may be at the rate of Rs.10/- per form. Each application form shall contain a
serial number and signature of the issuing clerk with the date of issue and the
seal of the State Public Information Officer or Assistant State Public
Information Officer as the case may be.
(e)
The applications for an
information shall be consecutively number and registered as they are received
along with its date in the Register to be maintained in the form prescribed in
Appendix -III.
(f)
The application form for
information shall be issued and received during the office hours of the working
days of State Public Information Officer or Assistant State Public Information
Officer as the case may be.
(g)
Cost will be determined
within three working days of the receipt of the application form.
(h)
If the required
information or decision on the disposal of the application is not received
within 3 months, the same will be destroyed and the applicant will have to
apply afresh in accordance with the procedure.
CHAPTER-IV
Miscellaneous
Rule - 5.
No Information shall be provided to any applicant in the following
matters:
(i)
in respect of the
document or records produced in a judicial proceeding.
(ii)
The information, which
is likely to affect the security of any institution or the public order.
(iii)
The information, which
has no relationship with the public activity.
(iv)
The Information, which
could cause unwarranted invasion of the privacy to any person.
(v)
Separate application
shall be filed for information in respect of the separate record or
information.
(vi)
Other materials
described in Section 8 and 9 of the Act.
Appendix-I
List of State Assistant Public Information Officer
In the Subordinate Courts and Its Appellate Authority
|
Sl. No.
|
Name of
the Station
|
State
Assistant Public Information Officer
|
Appellate
Authority
|
|
1
|
2
|
3
|
4
|
|
CUTTACK
|
|
|
|
1.
|
Cuttack
|
Sheristadar
|
District
& Sessions Judge.
|
|
2.
|
Athagarh
|
-do-
|
Civil
Judge (Sr. Divn)
|
|
3.
|
Baramba
|
-do-
|
Addl.
Civil Judge (Jr. Divn.)
|
|
4.
|
Narsinghpur
|
Senior
Most Sr. Clerk
|
J.M.F.C.
|
|
5.
|
Banki
|
Sheristadar
|
Civil
Judge (Sr.Divn.)
|
|
6.
|
Salipur
|
-do-
|
Civil
Judge (Jr. Divn.)
|
|
7.
|
Jagatsinghpur
|
Bench
Clerk
|
Addl.
District Judge
|
|
8.
|
Kujanga
|
Sheristadar
|
Civil
Judge (Jr. Divn.)
|
|
9.
|
Kendrapara
|
Bench
Clerk
|
Addl.
District Judge.
|
|
10.
|
Pattamundai
|
Senior
most Sr.Clerk
|
Civil
Judge (Jr. Divn.)-J.M.F.C.
|
|
11.
|
Jajpur
|
Bench
Clerk
|
Addl.District
Judge
|
|
12.
|
Jajpur
Road
|
Sheristadar
|
Civil
Judge (Jr.Divn.)
|
|
PURI
|
|
|
|
13.
|
Puri
|
Sheristadar
|
District
& Sessions Judge
|
|
14.
|
Nimapara
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
|
15.
|
Pipili
|
Senior
most Sr. Clerk
|
Civil
Judge (Jr. Divn.)-J.M.F.C.
|
|
16.
|
Nayagarh
|
Bench
Clerk
|
Addl.
District Judge
|
|
17.
|
Daspalla
|
Senior
Most Sr. Clerk
|
Civil
Judge (Jr. Divn.)- J.M.F.C.
|
|
18.
|
Khandapara
|
-do-
|
-do-
|
|
19.
|
Ranpur
|
-do-
|
J.M.F.C.
|
|
KHURDA
|
|
|
|
20
|
Bhubaneswar
|
Sheristadar
|
Dist.
& Sessions Judge
|
|
21.
|
Khurda
|
Bench
Clerk
|
Addl.
District Judge.
|
|
22.
|
Khurda
Road
|
Senior
Most Sr.Clerk
|
Special
Rly. Magistrate
|
|
23.
|
Banpur
|
-do-
|
Civil
Judge (Jr. Divn.)- J.M.F.C.
|
|
DHENAKANAL
|
|
|
|
24.
|
Dhenkanal
|
Sheristadar
|
Dist.
& Sessions Judge
|
|
25.
|
Hindol
|
Sherishtadar
|
S.D.J.M.
|
|
26.
|
Kamakshyanagar
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
|
27.
|
Angul
|
Bench
Clerk
|
Addl.
District Judge.
|
|
28.
|
Talcher
|
Bench
Clerk
|
Addl.
District Judge
|
|
29.
|
Pallahara
|
Sheristadar
|
S.D.J.M.
|
|
30.
|
Athamallick
|
-do-
|
Civil
Judge (Sr. Divn.)
|
|
BALASORE
|
|
|
|
31.
|
Balasore
|
Sheristadar
|
Dist.
& Sessions Judge
|
|
32.
|
Jaleswar
|
Sheristadar
|
Addl.
Civil Judge (Jr. Divn.)
|
|
33.
|
Soro
|
Seniormost
Sr. Clerk
|
Addl.
Civil Judge (Jr. Divn). J.M.F.C.
|
|
34.
|
Nilgiri
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
|
35.
|
Bhadrak
|
Bench
Clerk
|
Addl.
District Judge
|
|
36.
|
Basudevpur
|
Senior
most Sr. Clerk
|
Addl.
Civil Judge (Jr. Divn) J.M.F.C.
|
|
KALAHANDI
|
|
|
|
37.
|
Bhawanipatna
|
Sheristadar
|
Dist.
& Sessions Judge
|
|
38.
|
Madanpur-Rampur
|
Senior
Most Sr.Clerk
|
Addl.
Civil Judge (Jr. Divn.) J.M.F.C
|
|
39.
|
Dharmagarh
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
|
40.
|
Nawapara
|
Bench
Clerk
|
Addl.
District Judge.
|
|
41.
|
Khariar
|
Seniormost
Sr. Clerk
|
Addl.
Civil Judge (Jr. Divn)-J.M.F.C.
|
|
SAMBALPUR
|
|
|
|
42.
|
Sambalpur
|
Sheristadar
|
Dist.
& Sessions Judge
|
|
43.
|
Kuchinda
|
-do-
|
Civil
Judge (Sr. Divn.)
|
|
44.
|
Rairakhol
|
-do-
|
S.D.J.M.
|
|
45.
|
Deoaarh
|
Bench
Clerk
|
Addl.
District Judge
|
|
46.
|
Bargarh
|
-do-
|
Addl.
District Judge
|
|
47.
|
Padampur
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
|
48.
|
Sohella
|
Seniormost
Sr. Clerk
|
J.M.F.C.
|
|
49.
|
Barpalli
|
-do-
|
Civil
Judge (Jr.Divn)- J.M.F.C.
|
|
50.
|
Jharsuguda
|
Bench
Clerk
|
Addl.
District Judge
|
|
BOLANGIR
|
|
|
|
51.
|
Bolangir
|
Sheristadar
|
Dist&
Sessions Judge
|
|
52.
|
Patnagarh
|
-do-
|
Civil
Judge (Sr. Divn.)
|
|
53.
|
Kantabanjhi
|
Seniormost
Sr. Clerk
|
J.M.F.C.
|
|
54.
|
Titilagarh
|
Bench
Clerk
|
Addl.
District Judge.
|
|
55.
|
Sonepur
|
-do-
|
Addl.
District Judge.
|
|
56.
|
Biramaharajpur
|
Sheristadar
|
S.D.J.M.
|
|
57.
|
Rampur
|
Seniormost
Sr. Clerk
|
Civil
Judge (J.D.)-J.M.F.C.
|
|
58.
|
Loisingha
|
-do-
|
J.M.F.C.
|
|
KORAPUT
|
|
|
|
59.
|
Jeypore
|
Sheristadar
|
District
& Sessions Judge.
|
|
60.
|
Laxmipur
|
Seniormost
Sr. Clerk
|
J.M.F.C.
|
|
61.
|
Kotpad
|
-do-
|
J.M.F.C.
|
|
62.
|
Koraput
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
|
63.
|
Nawrangpur
|
Bench
Clerk
|
Addl.
District Judge.
|
|
64.
|
Umerkote
|
Seniormost
Sr. Clerk
|
J.M.F.C.
|
|
65.
|
Malkangiri
|
Bench
Clerk
|
Addl.
District Judge.
|
|
66.
|
Mottu
(M.V.79)
|
Seniormost
Sr. Clerk
|
J.M.F.C.
|
|
67.
|
Rayagada
|
Bench
Clerk
|
Addl.
District Judge.
|
|
68.
|
Kashipur
|
Seniormost
Sr. Clerk
|
J.M.F.C.
|
|
69.
|
Bissam-Cuttack
|
-do-
|
J.M.F.C.
|
|
70.
|
Gunupur
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
|
GANJAM
|
|
|
|
71.
|
Berhampur
|
Sheristadar
|
District
& Sessions Judge
|
|
72.
|
Digapahandi
|
Seniormost
Sr. Clerk
|
J.M.F.C.
|
|
73.
|
Chhatrapur
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
|
74.
|
Sorada
|
-do-
|
Civil
Judge (Jr. Divn.)-J.M.F.C.
|
|
75.
|
Bhanjanagar
|
Bench
Clerk
|
Addl.
District Judge.
|
|
76.
|
Kodala
|
Sr.most
Sr. Clerk
|
Civil
Judge (Jr. Divn.) J.M.F.C.
|
|
77.
|
Aska
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
|
78.
|
Khallikote
|
Seniormost
Sr. Clerk
|
J.M.F.C.
|
|
79.
|
Patrapur
|
Sheristadar
|
Civil
Judge (Jr. Divn.)
|
|
80.
|
Purusottampur
|
Seniormost
Sr. Clerk
|
J.M.F.C.
|
|
81.
|
Parlakhemundi
|
Bench
Clerk
|
Addl.
District Judge
|
|
82.
|
R.
Udayagiri
|
Seniormost
Sr. Clerk
|
J.M.F.C.
|
|
PHULBANI
|
|
|
|
83.
|
Phulbani
|
Sheristadar
|
District
& Sessions Judge
|
|
84.
|
G.
Udayagiri
|
Seniormost
Sr. Clerk
|
J.M.F.C.
|
|
85.
|
Daringbari
|
-do-
|
Civil
Judge (Jr. Divn.)-J.M.F.C.
|
|
86.
|
Balliguda
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
|
87.
|
Boudh
|
Bench Clerk
|
Addl.
District Judge.
|
|
88.
|
Kantamal
|
Senior
most Sr. Clerk
|
Civil
Judge (Jr. Divn.) J.M.F.C.
|
|
SUNDARGARH
|
|
|
|
89.
|
Sundargarh
|
Sheristadar
|
District
& Sessions Judge
|
|
90.
|
Bonai
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
|
91.
|
Rajgangpur
|
Senior
most Sr.Clerk
|
J.M.F.C.
|
|
92.
|
Rourkela
|
Bench
Clerk
|
Addl.
District Judge
|
|
MAYURBHANJ
|
|
|
|
93.
|
Baripada
|
Sheristadar
|
District
& Sessions Judge
|
|
94.
|
Rairangpur
|
Bench
Clerk
|
Addl.
District Judge.
|
|
95.
|
Udala
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
|
96.
|
Karanjia
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
|
KEONJHAR
|
|
|
|
97.
|
Keonjhar
|
Sheristadar
|
District
& Sessions Judge
|
|
98.
|
Champua
|
Sheristadar
|
Civil
Judge (Sr.Divn.)
|
|
99.
|
Barbil
|
Senior
most Sr.Clerk
|
Civil
Judge (Jr. Divn.)-J.M.F.C.
|
|
100.
|
Anandapur
|
Sheristadar
|
Civil
Judge (Sr. Divn.)
|
Appendix - II
Application Form for Information
|
Serial No.............
|
Space for
Court fee stamp
|
|
In the High Court of............
|
|
Description of document of which the information
is required.
Declaration:
I...................the applicant do hereby
solemnly affirm and state that the facts stated in the application form are
true to my knowledge and are based on information which I have obtained from
the authentic sources. I believe the said information to be true and the
information sought for by me are not coming within the purview of Section 8
(1) (a) to (j) of The Right to Information Act, 2005 and under Rule 5 of the
Orissa High Court Right to Information Rules, 2005.
Signature of the applicant
Date
:
|
I,........................ Son
of...................... at............ P.S.......... Dist........ do hereby
apply for the information/order passed by the Hon'ble High Court relating
to............
Dated this ............day of ............20
Signature
of the applicant.
|
For
Office Use Only
|
Application received on.............
Copy ready for supply...............
Compared
by (1)................
(2)...............
Signature of the Issuing clerk
Date:
Received copy of information
Signature
of the applicant
|
Estimated cost............
Record received on...........
Information ready on...........
Information delivered on................
State Public Information Officer
Date (Seal)
|
Appendix-II A
Application Form for Information
|
Serial No.............
|
Space for
Court fee stamp
|
|
In the High Court of Orissa, Cuttack
|
|
Description of document of which the information
is required.
Declaration:
I...................the applicant do hereby
solemnly affirm and state that the facts stated in the application form are
true to my knowledge and are based on information which I have obtained from
the authentic sources. I believe the said information to be true and the
information sought for by me are not coming within the purview of Section 8
(1) (a) to (j) of The Right to Information Act, 2005 and under Rule 5 of the
Orissa High Court Right to Information Rules, 2005.
Signature of the applicant
Date
:
|
I,........................ Son
of...................... at............ P.S.......... Dist........ do hereby
apply for the information/order passed by the Hon'ble High Court relating
to............
Dated this ............day of ............20
Signature
of the applicant.
|
For
Office Use Only
|
Application received on.............
Copy ready for supply...............
Compared
by (1)................
(2)...............
Signature of the Issuing clerk
Date:
Received copy of information
Signature
of the applicant
|
Estimated cost............
Record received on...........
Information ready on...........
Information delivered on................
State Public Information Officer
Date (Seal)
|
Appendix-III
Register of applications for Information in the
Orissa High Court, Cuttack
|
Serial
Number with Date of Application
|
Name of
the applicant with address
|
Date of
estimating the value of Court Fees to be paid
|
Date of
filing of deficit stamp
|
Date of
delivery of information
|
Signature
of the applicant
|
Remarks
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
(7)
|
|
|
|
|
|
|
|
N. B. (1) If application is
rejected, brief reasons thereof shall be entered in red ink in the remarks
column.
(2) If there is delay beyond the prescribed period in delivery of the
information, the reasons for such delay be noted in the remarks column.
(3) Register be verified by the State Public Information Officer/State
Assistant Public Information Officer, once in every week.