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Bombay HC: Nothing in RTI Act Empowers CIC to Constitute Any Committee or Conduct Any Enquiry - (16 Jan 2020)

RIGHT TO INFORMATION

Bombay High Court has ruled that nothing in the Right to Information Act, 2005 empowers the State or Central Information Commission to constitute any committee or conduct any enquiry on its behalf. The Court further has stayed the implementation of an Order passed by an Information Commissioner directing the Department of Economic Affairs to conduct an enquiry.

Tags : BOMBAY HIGH COURT   CENTRAL INFORMATION COMMISSION   POWER TO CONSTITUTE COMMITTEE  

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