An RTI application was filed with regard to the PM Cares Fund, wherein following details were sought:
- Total amount deposited in the PM Cares account till date
- Total amount deposited in the Fund in the last 2 months
- PAN details give to open PM Cares account
- Details of the amount spent from the PM Cares Fund till date
- Details of the person who has deposited the highest amount till date in the PM Care Fund
To the above, following was the reply:
“PM Cares Fund is not a Public Authority under the ambit of Section 2 (h) of the RTI Act, 2005. However, relevant information in respect of PM Cares Fund may be seen on the Website- pmcares.gov.in”
Thus, in view of the above response, no citizen can seek any details with regard to the PM Cares fund.
Image credits of the RTI application: @SuryaHarshaTeja –> Twitter
Also read:
Section 2(h) of RTI Act, 2005
“public authority” means any authority or body or institution of self-government established or constituted—
(a) by or under the Constitution;
(b) by any other law made by Parliament;
(c) by any other law made by State Legislature;
(d) by notification issued or order made by the appropriate Government,
and includes any—
(i) body owned, controlled or substantially financed;
(ii) non-Government organisation substantially financed,
directly or indirectly by funds provided by the appropriate Government;
