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With the recent advertisement by the Department of Personnel & Training which has defect relating to pay & tenure of the officers, has once again highlighted the center on the opposed RTI amendments. The DoPT in its advertisement on 4th January 2019 for the appointment of Information Commissioners in the Central Information Commission has not mentioned the tenure and pay of the officers to be appointed under this advertisement. The twitter has burned with several tweets and comments on such defect & it seems the government wants only the pliant people to apply against this advertisement.
This notification of the Central Government has again taken the opposed RTI amendments into red zone with twitter and RTI activists opposing the proposed advertisement. The Central Government in its Winter Session presented a bill called as “The Right to Information (Amendment) Bill, 2018”, which has been constantly been opposed by the opposition party stating such amendment will remove the independence of the Chief Information Commissioners relating to their appointment in terms of tenure and pay. The central government in its proposed bill wants to amend the clause relating to salaries and tenures of the information commissioners in CIC which has head office at New Delhi. The proposed bill states that “Salaries of the CIC at the Centre and states will be controlled by the Central government directly & also the salaries, allowances and other terms and conditions of service of the Chief Information Commissioner and the Information Commissioners and the State Chief Information Commissioner and the State Information Commissioners shall be decided and prescribed by the Union Government”.It also amends the current provision relating to the tenure of the information commissioners, both at the Centre and in states, “changing it from 5 years to the term as may be prescribed by the Union government”.
The Congress led opposition & Left parties along with the other opposition parties has opposed the bill saying “such amendment will completely destroy the independence of the Chief information commissioners & the Information Commissionersat Centre and State by allowing the union government to decide their tenure and salaries, which are currently statutorily protected by the Right to Information Act 2005.
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