Report No. 275

5. Karnataka

1.43 Karnataka Right to Information Act, 2000 (now repealed) received the assent of the Governor on the December 10, 2000. Section 2(b) of this Act defined "information" to mean information relating to any matter in respect of the affairs of the administration or decisions of a public authority. Section 4(2) of the Act contained eight sub-clauses dealing with exemptions from disclosable category of information. This Act also contained a penalty clause and provided for an appeal to an independent tribunal.

1.44 This Act was repealed on October 17, 2005 by an Ordinance. The State Government is implementing the RTI Act 2005. The Government has also issued the Karnataka Right to Information Rules 2005 modelled on the Central Government's Rules.