The Freedom of Information Act, 2002

S. No	Contents
1	Short title, extent and commencement
2	Definitions
3	Freedom of information
4	Obligations on public authorities
5	Appointment of Public Information Officers
6	Request for obtaining information
7	Disposal of requests
8	Exemption from disclosure of information
9	Grounds for refusal to access in certain cases
10	Severability
11	Third party information
12	Appeals
13	Protection of action taken in good faith
14	Act to have overriding effect
15	Bar of jurisdiction of courts
16	Act not to apply to certain organizations
17	Power to make rules by Central Government
18	Power to make rules by State Government
19	Rule making power by competent authority
20	Laying of rules
21	Power to remove difficulties

[6th January, 2003.]

An Act to provide for freedom to every citizen to secure access to information under the control of public authorities, consistent with public interest, in order to promote openness, transparency and accountability in administration and in relation to ma ters connected therewith or incidental thereto