Right to Information Act, 2005

सूचना का अधिकार अधिनियम, 2005

An Act to provide for setting out the practical regime of right to information for citizens to secure access to information under the control of public authorities, in order to promote transparency and accountability in the working of every public authority, the constitution of a Central Information Commission and State Information Commissions and for matters connected therewith or incidental thereto.

Act number

Act 22 of 2005

Year

2005

Enacted on

15-06-2005

In force from

Ss. 4(1), 5(1) (2), 12, 13, 15, 16, 24, 27, 28 (15-06-2005) and rest provisions on 120th day of its enactment.

Jurisdiction

Central Act (India)

Subjects

Administrative Law, Human Rights

Read the full text of Right to Information Act, 2005 section by section on LawLens.

Official source: India Code