RTI DISCLOSURE UNDER SECTIONS 4(1)(b) & 4(2) -8

8. A statement of the boards, councils, committees and others bodies consisting of two or more persons constituted as its part or for the purpose of its advise and as to whether meetings of those boards, councils, committees and other bodies are open to the public or the minutes of such meetings are accessible for public:

There is no Board, Councils and other Bodies for the Purpose of its advice pertaining to this High Court.

However, the following Committees have been constituted by the High Court, But these Committees are not open to the public and the minutes of meetings of such committees are not accessible to public.

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