RTI RULES
- • The Bombay High Court Right To Information(Revised) Rules, 2009.
- • The Maharashtra District Courts Right To Information (Revised) Rules, 2009.
- • Goa, Daman and Diu and Dadra and Nagar Haveli Right To Information Rules , 2009
- • The Bombay High Court Right To Information Rules, 2006
- • The Maharashtra District Courts Right To Information Rules, 2006
- • Public Information Officers and Appellate Authorities
- • Public Information Officers and Appellate Authorities
- • PIO Notification Dtd. 15.03.2022
- • Government Notification dated 04.02.2025 regarding the designation of Shri A.M. Patankar as the Public Information Officer, High Court, Bombay.
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• High Court Notification No. Rule/O.0703/Notn. 20/2025 dated 25.08.2025 in respect of designation as the First Appellate Authority at High Court of Judicature at Bombay, Circuit Bench at Kolhapur under the Right to Information Act, 2005.
- • High Court Notification No. Rule/O.0703/Notn. 20/2025 dated 25.08.2025 in respect of designation as the First Appellate Authority at High Court of Judicature at Bombay, Circuit Bench at Kolhapur under the Right to Information Act, 2005.
- • Amendments -The Bombay High Court Right To Information(Revised) Rules, 2009.