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. 

• Organisation and Function

• Budget and Programmes

• Publicity and Public Interface

• E-Governance

• Information as may be Prescribed

• Information Disclosed on Own Initiative