The Right to Information Act, 2005

[Act No. No. 22 of 2005]

Contents
Sections	Particulars
1	Short Titles
Chapter I	Preliminary
2	Preliminary
3	In this Act, unless the context otherwise requires
Chapter II	Right to information and obligations of public authorities
4	Subject to the provisions of this Act, all citizens shall have the right to information
5	Every public authority shall, within one hundred days of the enactment of this Act
6	A person, who desires to obtain any information under this Act
7	Notwithstanding anything contained in this Act, there shall be no obligation to give any citizen
Chapter III	The Central Information Commission
8	The Central Information Commission
9	The Chief Information Commissioner shall hold office for a term of five years from the date on which he enters upon his office and shall not be eligible for reappointment:
Chapter IV	The State Information Commission
10	The State Information Commission
11	The State Chief Information Commissioner shall hold office for a term of five years from the date on which he enters upon his office and shall not be eligible for reappointment
Chapter V	Powers and functions of the Information Commissions, appeal and penalties
12	Powers and functions of the Information Commissions, appeal and penalties
Chapter VI	Miscellaneous
13	No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act or any rule made thereunder
14	The appropriate Government may, to the extent of availability of financial and other resources
Schedule	The First Schedule
	The Second Schedule