Chapter II: Obligation of Public Authorities Section 4 (1) (b) and 4 (1) (c) of the RTI Act, 2005

i	The Particulars of its Organisation, functions and duties  - Organisation Chart
ii	The powers and duties of its officers and employees
iii	The procedure followed in the decision making process, including channels of supervision and accountability
iv	The norms set by it for the discharge of its functions
v	The rules, regulations, instructions, manuals and records, held by it or under its control or used by its employees for discharging its functions
vi	A statement of the categories of documents that are held by it or under its control
vii	The 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 and implementation thereof
viii	A statement of the boards, councils, committees and other bodies consisting of two or more persons constituted as its part or for the purpose of its 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	A directory of its officers and its employees
x	The monthly remuneration received by each of its officers and employees, including the system of compensation as provided in its regulations
xi	The budget allocated to each of its agency, indicating the particulars of all plans, proposed expenditures and reports on disbursements made
xii	The manner of execution of subsidy programmes, including the amounts allocated and the details of beneficiaries of such programmes
xiii	Particulars of recipients of concessions, permits and authorisations granted by it
xiv	Details of information, available to or held by it, reduced in electronic form
xv	The particulars of facilities available to citizens for obtaining information, including working hours of a library or reading room, if maintained for public use
xvi	The names, designations and other particulars of the Public Information officers

All relevant facts while formulating important policies or announcing the decisions which affect the public

1	The Commission gives high priority to the petitions submitted by an elderly citizen or physically challenged person, if they are identified as the appellants/complainants falling in these categories.
2	Monthly disposal
3	Cause List of the Commission
4	Legal Opinion
5	Office Order dated 3-04-2008 for the appointment of CPIO and Appellate Authority