Regarding Tamil Nadu SIC

 I have had the privelege of having sent more than about 300+ applications under the RTI and had about more than 4 audiences / official hearings with the TNadu SIC. My observations / suggestions ....

a) Let me congratulate the TNadu SIC for doing a wonderful job... very patiently I have seen that the attitude is not to reprimand the Govt. PA but to make them understand the subtleties of the RTI act, and make them voluntarily come forward, to make submissions so that the spirit of the RTI act is carried forward

b) The rulings of the TN SIC should be posted on the net, since it would avoid duplication of the same with other PAs, and also be circulated in print to the various state PIO / appellate PIOs too (this could be extended to other SICs too !)

c) The RTI fees should be amended to accept Postal orders or court fee stamps (a la no Telgi!) as regards the fees for Rs. 10/- since to get a Pay order we have to spend Rs. 30 as bank commission and need to have an account in the bank / to deposit in the treasury, it needs a lot of time and patience...

d) Each PIO must post on the Net, details of applications which have been accepted / declined with reasons, mandatorily on a weekly basis.

e) Applications which are sent by email on templates as prescribed by the PA concerned, may be given the liberty of having waiver of fees,  faster speedier replies, like a tatkal system

f) How about a Tatkal system for getting information quicker ? on payment of a higher fees ? would this also get more revenue to the PA concerned ?

g) Can the State IC / CIC give some kind of award / recognition to those PIOs who have the maximum "positive" disposal rates in terms of disposal of Information requests ?

Sincerely
Shantilal