Section 41 — School to be public authority under Right to Information, Act, 2005.

The School of Planning and Architecture Act, 2014
The provisions of the Right to Information Act, 2005 (22 of 2005) shall apply to each School, as if it were a public authority defined in clause (h) of section 2 of the Right to Information Act, 2005.

Official Hindi (PDF) ↗

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