Subject :  does a file inspection umder public authority requires third party consent'if yes or no under which section of the RTI ACT?

Answer By Lawyer :  Dear Sir, For the inspection of the document at Govt authority/office, no consent is required to be taken from third party.

Subject :  does a file inspection umder public authority requires third party consent'if yes or no under which section of the RTI ACT?

Answer By Lawyer :  For any type of services regarding the subject you may contact with me. Shailesh Kumar A High Court Lawyer Mobile Number: 8002842879 Email id: legaljobsk@gmail.com

Subject :  does a file inspection umder public authority requires third party consent'if yes or no under which section of the RTI ACT?

Answer By Lawyer :  no consent needed of third party.

Subject :  does a file inspection umder public authority requires third party consent'if yes or no under which section of the RTI ACT?

Answer By Lawyer :  While inspection of a public document third party consent is not required.

Subject :  does a file inspection umder public authority requires third party consent'if yes or no under which section of the RTI ACT?

Answer By Lawyer :  U/S 6.

Subject :  does a file inspection umder public authority requires third party consent'if yes or no under which section of the RTI ACT?

Answer By Lawyer :  11. (1) Where a Central Public Information Officer or a State Public Information Officer, as the case may be, intends to disclose any information or record, or part thereof on a request made under this Act, which relates to or has been supplied by a third party and has been treated as confidential by that third party, the Central Public Information Officer or State Public Information Officer, as the case may be, shall, within five days from the receipt of the request, give a written notice to such third party of the request and of the fact that the Central Public Information Officer or State Public Information Officer, as the case may be, intends to disclose the information or record, or part thereof, and invite the third party to make a submission in writing or orally, regarding whether the information should be disclosed, and such submission of the third party shall be kept in view while taking a decision about disclosure of information: