RTI

THE ALLAHABAD HIGH COURT (RIGHT TO INFORMATION ) RULES, 2006

            In exercise of the powers conferred by Section 28 of the Right to Information Act, 2005  (Act No. 22 of 2005) the Hon’ble Chief Justice, Hon’ble High Court of Judicature at Allahabad hereby designates the following officers as Appellate Authority, Central Public Information Officer and Central Assistant Public Information Officer under Section 5 of Right to Information Act, 2005 .

NAME OF THE OFFICERS FOR RIGHT TO INFORMATION RULES, 2006

OF LUCKNOW JUDGESHIP