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Madras High Court: DVAC Not Entitled to Blanket RTI Exemption in Corruption Cases - (13 Oct 2026)

RIGHT TO INFORMATION

Madras High Court held that Directorate of Vigilance and Anti-Corruption (DVAC) cannot claim blanket exemption under Section 24(4) of the Right to Information (RTI) Act. While generally exempt, the agency must disclose information relating to allegations of corruption or human rights violations.

Tags : DIRECTORATE OF VIGILANCE AND ANTI-CORRUPTION; RIGHT TO INFORMATION ACT; BLANKET EXEMPTION  

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