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After the phase one of the lockdown was imposed on 25th March 2020, there was another step taken by the government for raising fund and providing auxiliary of survival and relief in tough situations, it was launched on 28th of March 2020 and it came to be known as “prime ministers citizen assistant relief in emergency situations fund PM CARE'S fund.” its controversial as it includes funds. According to various reports there has been about rupees 6500 crores within week of its launch. There has been many questions in the mind of opposition regarding the same and there work leads to public interest litigations regarding the same but none of them good catch an eye at the reception of the supreme court. The first PIL was dismissed on the grounds of being misconceived and the petitioner who filed the second PIL was threatened and were forced to withdraw the PIL because somehow the litigation have the “political colour”. Even after all this when one of the file was gone to the Prime Minister's office to disclose the information regarding the PM fund in accordance with the right to information application was filed on April 21 2020. From the very starting in the first week of May the central information commission had send a letter to the union government directing them to maintain the records of the public expenditure and all the expenditure done over the patients of covid-19, there was no attention and no specific reference given to those files. The PMO was set up with the intention of receiving donations from the people of the country to help people in difficult situations because of the situation of covid-19. It has been almost 2 months and the accountability of the fund has not been defined therefore, there has been a trust deficit on the part of government by not giving proper information regarding the funds and creating difficulties in battling with the pandemic. The petition regarding the same for the disclosure of the funds under Right to information Act is already made it would be good for the government and the people if PM shows his concern by declaring the PM care fund as a subject under The Right to information Act.
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