FIRST EVER PENALTY U/S 20 IN WEST BENGAL


After more than 2 years of implementation of the Act, the West Bengal State Information Commission imposed its’ first ever penalty amounting to Rs. 15, 500.00 on the SPIO & the Chief Executive Officer of Health Department, Hooghly under Section 20(1) of the RTI Act 2005. The penalty was imposed for an inordinate delay of 62 days made after the stipulated time frame in furnishing the information sought by a Local Club/Organiser of Jangipara, Hooghly . I’ll hopefully receive a copy of the ‘Order’ on 8th or 9th of August 2007, and will accordingly post it on the board for kind viewing of the members. 

 Warm Regards,

MALAY BHATTACHARYYA
for
WEST BENGAL RTI MANCH

PHONE: 0091 33 40042286
MOBILE: 00919231413834
FACSIMILE: 0091 33 28360066