Delhi High Court Quashes CIC Order Defining EVMs as 'Information' under RTI Act - (18 Dec 2019)
RIGHT TO INFORMATION
Delhi High Court has set aside an order of the Central Information Commission which ruled that electronic voting machines fall within the definition of 'information' under the Right to Information Act, 2005. The Court passed the order on a plea by the Election Commission challenging the CIC's February 12 order holding that EVM, which is available with the EC in a material form and as sample, is an information under the RTI Act.
Tags : DELHI HIGH COURT RTI
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