Lok Sabha passed the Right to Information (Amendment) Bill, 2019 on 22-07-2019.
In this amendment, it is proposed to amend the Right to Information Act, 2005 so as to provide that the term of office of, and the salaries, allowances and other terms and conditions of service of, the Chief Information Commissioner and Information Commissioners and the State Chief Information Commissioner and the State Information Commissioners, shall be such as may be prescribed by the Central Government.
Union Minister of State for Personnel, Public Grievances and Pensions, Dr Jitendra Singh said: that this Government is fully committed to transparency and accountability. Following this principle, the Government has encouraged suo motu dissemination of maximum information by Government Departments in order to reduce the number of RTIs.
[Source: PIB]
[Press Release dt. 22-07-2019]
Ministry of Personnel, Public Grievances & Pensions
[Picture Credits: Hindustan times.com]
