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RTI
RTI Disclosure
RTI Disclosure
Chapter II: Obligation of Public Authorities
Section 4 (1) (b) and 4 (1) (c) of the RTI Act, 2005
11.
The budget allocated to each of its agency, indicating the particulars of all plans, proposed expenditures and reports on disbursements made
12.
The manner of execution of subsidy programmes, including the amounts allocated and the details of beneficiaries of such programmes
13.
Particulars of recipients of concessions, permits and authorisations granted by it
14.
Details of information, available to or held by it, reduced in electronic form
15.
The particulars of facilities available to citizens for obtaining information, including working hours of a library or reading room, if maintained for public use
16.
The names, designations and other particulars of the Public Information officers
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