The Right To Information Act, 2005

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Section 24, Act not to apply to certain organisations.

Section 22, Act to have overriding effect

Section 19, Appeal.

Section 26, Appropriate Government to prepare programmes

Section 23, Bar of jurisdiction of courts

Section 12, Constitution of Central Information Commission

Section 15, Constitution of State Information Commission

Section 2, Definitions

Section 5, Designation of Public Information Officers

Section 7, Disposal of request

Section 8, Exemption from disclosure of information

Section 9, Grounds for rejection to access in certain cases

Section 29, Laying of rules.

Section 25, Monitoring and reporting

Section 4, Obligations of public authorities

Section 20, Penalties

Section 27, Power to make rules by appropriate Government.

Section 28, Power to make rules by competent authority

Section 30, Power to remove difficulties

Section 18, Powers and functions of Information Commissions