February 19,2019:
Activist Venkatesh Nayak had sought records of all meetings of the RBI central board of directors along with the papers, presentations or other documents placed before it.
The Central Information Commission (CIC) has pulled up the Reserve Bank of India (RBI) for “perfunctory handling” of a Right to Information (RTI) application seeking records of its board meetings where the issue of demonetisation was deliberated, & issued a showcause notice to its Central Public Information Officer.
Activist Venkatesh Nayak had sought records of all meetings of the RBI central board of directors along with the papers, presentations or other documents placed before it, which led to the decision of demonetisation announced by Prime Minister Narendra Modi on November 8, 2016.
Not getting any information from the RBI, which cited an exemption clause to deny the records, Nayak approached the commission, the highest adjudicating body in matters pertaining to the RTI Act.
The petitioner told Information Commissioner Suresh Chandra that the information is not exempted under section 8 (1) (a) of the RTI Act as claimed by the CPIO. The section exempts from disclosure the information which would affect the sovereignty & integrity of India.
Chandra said the CPIO should submit his written submissions & arguments before the next date of hearing. Source Link
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