| SUB CLAUSE OF SECTION 4(1)(b), RTI ACT. |
Description |
| (i) |
Particulars of the organisation, functions and duties. |
| (ii) |
Powers and duties of its officers and employees. |
| (iii) |
Procedure followed in the decision making process, including channels of supervision and accountability. |
| (iv) |
Norms set for the discharge of the functions. |
| (v) |
Rules, regulations, instructions, manuals and records, held by or under the control of public authority or used by the employees for discharging its functions. |
| (vi) |
Statement of the categories of documents that are held by or under the control of the organisation. |
| (vii) |
Particulars of any arrangement that exists for consultation with, or representation by, the members of the public in relation to the formulation of its policy or implementation thereof. |
| (viii) |
Statement of the boards, councils, committees and other bodies consisting of two or more persons constituted as its part or for the purpose of advice, and as to whether meetings of those boards, councils, committees and other bodies are open to the public, or the minutes of such meetings are accessible for public. |
| (ix) |
Directory of the officers and employees. |
| (x) |
Monthly remuneration received by each of the officers and employees, including the system of compensation as provided in the regulations; |
| (xi) |
Budget allocated to each of its agency, indicating the particulars of all plans, proposed expenditures and reports on disbursements made; Updated |
| (xii) |
Manner of execution of subsidy programmes, including the amounts allocated and the details of beneficiaries of such programmes
(NOT APPLICABLE) |
| (xiii) |
Particulars of recipients of concessions, permits or authorisations granted by it; |
| (xiv) |
Details in respect of the information, available to or held by the public authority, reduced in an electronic form; |
| (xv) |
Particulars of facilities available to citizens for obtaining information, including the working hours of a library or reading room, if maintained for public use; |
| (xvi) |
Names, designations and other particulars of the Central Public Information Officers; |
| (xvii) |
Publish all relevant facts while formulating important policies or announcing the decisions which affect public |
| (xviii) |
Provide reasons for its administrative or quasi-judicial decisions to affected persons |
| (xix) |
Communication to Ministry of Power. |
| (xx) |
CAG and PAC paras and the action taken reports (ATRs) after these have been laid on the table of both houses of the parliament. "NIL" |
| (xxi) |
No. of employees against whom disciplinary action has been (i) pending for minor penalty proceedings - "NIL"
(ii) Finalized for Major Penalty or major penalty proceedings - "NIL" |
| (xxii) |
Information as per CIC guidelines
1. Norms for discharge of functions {Section 4(1)(b)(iv) }
1.4.5. Process of redress of grievances
2. 1.6: Categories of documents held by the authority under its control {Section 4(1)(b)(vi)}
1.6.2: Custodian of documents/categories – Secretary, CERC (being Head of Department)
3. 1.12.4; Update and publish guidelines on RTI by the Public authorities concerned
4. Language in which information Manual/Handbook available [F. No. 1/6/2011-IR dated 15/4/2013]
4.1.2: Vernacular/Local Language - English
3.1.2: Arrangements for consultation with or representation by - (a) Members of the public in policy formulation/policy implementation, (b) Day and time allotted for visitors (c) Contact details of information and Facilitation Counter (IFC) to provide publications frequently sought by RTI applicants.
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