RIGHT TO INFORMATION ACT, 2005

25 items(manuals) prescribed in clause (b) sub-section 1 of Section 4 which every
public authority is required to publish within one hundred and twenty days from the
enactment of this Act. 

• Purticulars of organization funcions and duties [Section 4(1)(b)(i)]
• Powers and duties of its officers and employees [Scction 4(1)(b)(ii)]
• Professor followed in decision making process [Section 4(1)(b)(iI)]
• Norms for discharge of function [Section 4(1)(b)(iv)]
• Rules, Regulations instruction manual and records for discharging functions [Section 4(1)(b)(v)]
• Categories of documents held by the authority under its control [Section 4(1)(b)(vi)]
• Particulars for any arrangement for consultation with or representation by the members of the public in relation to the formation of policy and implementation thereof [Section 4(1)(b)(vii)]
• Boards, councils, committees and other bodies constituted as part of the Public Authority [Section 4(1)(b)(viii)]
• Directory of officers and employees [Section 4(1)(b)(ix)]
• Monthly remuneration received by officers & employees including system of compensation [Section 4(1)(b)(x)]
• Budget allocated to each agency including all plans proposed expenditure and reports on disbursements made etc [Section 4(1)(b)(xi)]
• Manner of execution of subsidy Programme [Section 4(1)(b)(xii)]
• Particulars of Recipients of concession, permits of authorisations granted by the public authority[Section 4(1)(b)(xiii)]
• Information available in Electronic form [Section 4(1)(b)(xiv)]
• Particulars of facilities available to citizens for obtaining information [Section 4(1)(b)(xv)]
• Name, designation and other particulars of Public Information Officers [Section 4(1)(b)(xvi)]
• Such other information as may be Prescribed under [Section 4(1)(b)(xvii)]
• Information related to procurements [F. No. 1/6/2011-IR dt 15.04.2013]
• Public Private Partnerships (PPP)
• Transfer policies and transfer orders [F. No. 1/6/2011-IR dt 15.04.2013]
• Receipts & disposals of RTI application and first appeals CAG & PAC paras [F No.1/6/2011- R dt. 1.5.4.2013]
• Citizen's Charter [F No.1/6/2011- R dt.1.5.4.2013]
• Discretionary and non-discretionary grants [F. No. 1/6/2011-IR dt 15.04.2013]
• Foreign/domestic Tours undertaken by Ministers/Officials of rank of Joint Secretary and above [F. No. 1/6/2011-IR dt 15.04.2013]