Supreme Court: Schools, Colleges Funded by Government Come under Right to Information - (18 Sep 2019)
RIGHT TO INFORMATION
Supreme Court has observed that schools, colleges and non-profits funded substantially by the Government will come under the Right to Information Act, 2005. The Court said that, “Whether the funding is direct or indirect, like land at discounted rate, they are bound to give information to the citizens under the Information Act. Such institutions come under public authority and transparency in public dealings and "probity in public life requires this interpretation".
Tags : SUPREME COURT RIGHT TO EDUCATION
Share : 
|