RTI application
1. The appellant filed an RTI application with the PIO on 10.3.2012 seeking information about the details pertaining to programs organized under corporate social responsibilities from 2000 upto 2012 and expenditure incurred on each programme. The CPIO, while asking for photocopying charges for details of amount spent by the bank towards corporate social responsibility, stated that information in respect of actual number of applications received and rejected for each state is not maintained.
2. The appellant filed an appeal on 12.4.2012 with the first appellate authority (FAA). No reply of the FAA is available on the file. The appellant approached the Commission on 24.5.2012 in second appeal. Hearing
3. The respondent participated in the hearing through video conferencing and stated that the appellant had sought information for the period 20002012 on the subject of corporate social responsibility.
4. The respondent stated that the information had been collected to provide to the appellant, which entailed photo copying charges of Rs.55/. The respondent stated that the appellant was asked to deposit this money, but the appellant has not responded as yet. The respondent stated that once the photocopying charges are deposited, the information will be made available.
5. The appellant was not present at the hearing.
6. The respondent has acted in accordance with the RTI Act, and nothing further is required to be done. Decision
7. No intervention of the Commission is required in the matter. The appeal is disposed of. Copy of the decision be given free of cost to both the parties. (Vijai Sharma) Information Commission Authenticated true copy (V.K. Sharma) Designated Officer