Resolutions passed at the National Convention

organised by

 Central Information Commission at Vigyan Bhawan, New Delhi

13^th  to  15^th  October  2006

1. The Governments must provide required resources, facilities, funding and personnel to the Information Commissions to be able to implement the  Right To Information Act.
   

2. All Public Authorities must fulfil the requirements of Section 4, and a compliance report should be submitted to the appropriate Information Commissions before 1 January, 2007.
   

3. The Government must give an undertaking publicly that no changes will be made in the RTI Act until October, 2008.
   

4. Commissions must give an opportunity for a personal hearing to appellants and complainants.
   

5. Commissions should go by the letter and spirit of the law, ensuring that all denials of information are only as per the exemptions listed in the Act.
   

6. The Governments must ensure a common name in whose favour the application fees can be made by demand drafts or postal orders, and increase the modes of payment of these fees.