Right to Information Act 2005

The following officers have been appointed as First Appellate Authority, Public Information Officer and the Assistant Public Information for High Court of Punjab and Haryana under the Right to Information Act, 2005 .
# Name of the Officer. Designation Contact Number Email
1 Shri Ashish Kumar Bansal,Registrar (Admn),Room No 3, First Floor, Gate No.1, High Court Building First Appellate Authority 0172-2718108
2 Shri Vinay Kumar,Joint Registrar (Rules),High Court of Punjab and Haryana High Court of Punjab and Haryana 0172-2717642/ 2718330 supdt[dot]rti-phc[at]aij[dot]gov[dot]in
3 Shri Manoj Kashyap,Deputy Registrar (Administration),High Court of Punjab and Haryana Assistant Public Information officer 0172-2718109
# Description Download
1 High Court of Punjab and Haryana (Right to Information) Rules, 2007 Download (Size:120.71 KB,Type:pdf)
2 Displaying the information under Section 4(1)(c) of the RTI Act, 2005 in respect of complaints made to this Court against the advocates and public prosecutors. Download (Size:71.34 KB,Type:pdf)
3 Implementation of Section 4(1)(b) of the RTI Act, 2005 more...
4 Punjab Subordinate Courts (Right to Information) Rules, 2007 Download (Size:129.57 KB,Type:pdf)
5 Haryana Subordinate Courts (Right to Information) Rules, 2007 Download (Size:129.94 KB,Type:pdf)
6 Chandigarh Union Territory Subordinate Courts (Right to Information) Rules, 2007 Download (Size:129.90 KB,Type:pdf)
Note:- Utmost care has been taken in furnishing the information correctly. If any information is found incorrect, it is purely accidental and unintentional.