Report No. 275

7. Delhi

1.49 In 1999-2000, a Working Group suggested for having a legislation along the lines of the Goa Act.23Thereafter, the Legislative Assembly of the National Capital Territory of Delhi passed the Delhi Right to Information Act in 2001. Section 2(4) of this Act defines 'information' to mean:

"any material or information relating to the affairs of the National Capital Territory of Delhi except matters with respect to entries 1,2 and 18 of the State List and entries 64, 65 and 66 of that list in so far as they relate to the said entries 1,2 and 18 embodied in the Seventh Schedule of the Constitution."

1.50 Section 2(7) defines 'public authority' as "any authority or body established or constituted (a) by or under the Constitution, (b) by any law made by the Government and includes any other body owned, controlled or substantially financed by funds provided directly or indirectly by the Government

[emphasis added]."

1.51 Section 6 of the Act contains standard exclusions from disclosable category of information and provides for a procedure for filing of appeals, under section 7.

1.52 The Act runs concurrently with the Central RTI Act.