- (1.)DECISION M.M.Ansari, 1. The appellant has sought certain information relating to a departmental disciplinary proceeding initiated against him. Information sought by him is required to effectively defend his case and prove his innocence.
(2.)The Bank has provided partial information while the remaining information could not be provided due to the lack of specification and clear identification of information sought.
The case was heard on June 28, 2006 The appellant was present in persion The CPIO and the appellate authority of the Bank were also present.

(3.)INFORMATION required by the appellant was discussed in detail. The appellant was advised to clearly specify the information and documents he needs The CPIO agreed to reconsider his request for disclosure of the documents as per the provisions of the Act.