The Freedom of Information Act, 2002
4. Obligations on public authorities.-
Every public authority shall-
- maintain all its records, in such manner and form as is
consistent with its operational requirements duly catalogued and indexed;
- publish at such intervals as may be prescribed by the
appropriate Government or competent authority,-
- the particulars of its organisation, functions and duties;
- the powers and duties of its officers and employees and the
procedure followed by them in the decision making process;
- the norms set by the public authority for the discharge of
its functions;
- rules, regulations, instructions, manuals and other categories of records
under its control used by its employees for discharging its functions;
- the details of facilities available to citizens for obtaining
information; and
- the name, designation and other particulars of the Public
Information Officer;
- publish all relevant facts concerning important decisions and
policies that affect the public while announcing such decisions and policies;
- give reasons for its decisions, whether administrative or
quasi-judicial to those affected by such decisions;
- before initiating any project, publish or communicate to the
public generally or to the persons affected or likely to be affected by the
project in particular, the facts available to it or to which it has reasonable
access which in its opinion should be known to them in the best interests of
natural justice and promotion of democratic principles.
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