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Kerala HC: PIO Doesn’t Have Authority to Start Investigative Process under Section 7 of RTI Act - (16 May 2025)

RIGHT TO INFORMATION

Kerala High Court while clarifying the duty of a Public Information Officer (PIO), has observed that under Section 7 of the Right to Information Act, 2005 a PIO has no power or obligation to open up an investigation while processing and disposing RTI Applications.

Tags : KERALA HIGH COURT   INVESTIGATIVE PROCESS   PUBLIC INFORMATION OFFICER  

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