Report No. 275

8. Uttar Pradesh

1.53 Uttar Pradesh Government issued Executive Orders establishing a 'Code of Practice on Access to Information' on April 3, 2000. However, after the passing of the Central RTI Act, the State Government started implementing the Central Act. The State Government then issued the Uttar Pradesh Right to Information (Regulation of Fees and Costs) Rules, 2006, and the Uttar Pradesh State Information Commission (Appeal Procedure) Rules, 2006; but in 2016,both these rules were superseded and replaced by the Uttar Pradesh Right to Information Rules, 2015.