|
I |
The particulars of organization, functions and duties |
Please see the official website of this Hon'ble Court |
|
II |
The powers & duties of officers and employees |
(Size:77.62 KB,Type:pdf) |
|
III |
The procedures followed in the decision-making process, including channels of supervision and accountability |
(Size:77.62 KB,Type:pdf) |
|
IV |
The norms set for discharge of functions |
Efforts are made to deal with the cases as expeditiously as possible in accordance with the rules, regulations and other instructions issued from time to time. |
|
V |
The rules, regulations, instructions, manuals and records, held by it or under its control or used by its employees for discharge of its functions |
(Size:73.59 KB,Type:pdf) |
|
VI |
A statement of the categories of documents that are held by it or under its control |
As mentioned in Chapter -V |
|
VII |
The particulars of any arrangement that exist for consultation with, or representation by, the members of the public in relation to the formulation of policy or thereof |
There is no arrangement for consultation with the members of the public in relation to the formulation of any policy or adminstaration thereof. |
|
VIII |
A statement on 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 to the public |
|
|
IX |
A directory of officers and employees |
(Size:243.52 KB,Type:pdf) |
|
X |
Statement on monthly remuneration received by each of officers and employees including system of compensation as provided in its regulations |
(Size:51.73 KB,Type:pdf) |
|
XI |
Budget allocated to each of its agency, indicating the particulars of all plans, proposed expenditures and reports on disbursement made |
(Size:281.97 KB,Type:pdf) |
|
XII |
The manner of execution of subsidy programmes, including the amounts allocated and the details of beneficiaries of such programmes. |
Not Applicable |
|
XIII |
Particulars of recipients of concessions, permits or authorizations granted by it. |
Not Applicable |
|
XIV |
Details in respect of the information available or held by it, reduced in an electronic form. |
(Size:47.62 KB,Type:pdf) |
|
XV |
The particulars of facilities available to citizens for obtaining information, including the working hours of a library or reading room, if maintained for public use. |
There is no Library or reading room in the High Court for public use. The High Court Judges Library is meant only for Hon'ble Judges. However, the Public Information Officer is available during office hours on working days |
|
XVI |
The names, designation and other particulars of central public information offficers. |
(Size:25.85 KB,Type:pdf) |
|
XVII |
Such other information as may be prescribed. |
List of Approved News Papers.
(Size:1.21 MB,Type:pdf) |
