RTI & PQ, Rajbhasha

RTI & PQ, Rajbhasha

Overview - RTI Department

In PFRDA, the RTI Department is charged with the task of fostering transparency and accountability by ensuring access to the required information for the citizens. The department receives queries and appeals under RTI and confirms compliance with the provisions of the RTI Act, 2005.  
The RTI Department keeps an important place in the establishment of PFRDA as an open, transparent institution. By giving access to information, the department enables the citizenry to make choices and hold public authorities accountable. Thus, the benefits conferred by more transparency include more trust from the public which is vital for good governance.  

Key Functions

1. Handling RTI queries

  • Receiving Applications: RTI applications are received physically or online through the RTI portal of the Department of Personnel and Training (DoPT).  
  • Initial Scrutiny: The applications are scrutinized for completeness with respect to the relevant fee. If an application is not complete, it is promptly rejected.  
  • Forwarding to the Relevant Department: Queries are routed to the concerned departments for input. Where information is held by another department, the application is redirected there.  
  • Compiling the Responses: Information from various departments is collated, an appropriate reply is prepared and then dispatched to the applicant within the stipulated period.  

 2. Responding to Appeals

  • Examining Appeals: Appeals are examined, and inputs are sought from the concerned departments as necessary.  
  • Drafting Orders: Orders are drafted after consultation with the Appellate Authority and dispatched within time.  

3. Coordination with CIC

  • Responding to Notices: The department coordinates with the Central Information Commission (CIC) regarding second appeals and hearings, ensuring timely and accurate responses.  

 4. Proactive Disclosures

  •  Transparency Audits: Transparency audits are held on an ongoing basis and proactive disclosures are maintained on the PFRDA website in accordance with Section 4 of the RTI Act.  
  •  Quarterly Returns: Quarterly returns are filed on the CIC website per the RTI Act. 

 5. Third-Party Audits

  •  Appointment and Coordination: Third-party auditors have been appointed for transparency audits, and coordination will be provided for the audits and processing of payments. 

राजभाषा विभाग के कार्य

राजभाषा विभाग भारतीय संविधान और राजभाषा अधिनियम, 1963 में वर्णित प्रावधानों के तहत प्राधिकरण के कार्यों में हिंदी के उपयोग को बढ़ावा देने के उद्देश से कार्य करता है। विभाग के मुख्य कार्य हैं -
•    भारत सरकार से प्राप्त राजभाषा अधिनियम और नियमों और अन्य संबंधित निर्देशों के प्रावधानों का कार्यान्वयन;
•    प्राधिकरण में हिंदी का उपयोग आसान बनाने और हिंदी के प्रोत्साहन के लिए संदर्भ सामग्री तथा प्रशिक्षण की  व्यवस्था  तैयार करना;
•    प्राधिकरण में हिंदी के प्रगामी प्रयोग पर सरकार को विभिन्न रिपोर्ट प्रस्तुत करना;
•    प्राधिकरण की वार्षिक रिपोर्ट, भारत में पेंशन की प्रवृत्ति और प्रगति पर रिपोर्ट, पेंशन बुलेटिन और प्राधिकरण के अन्य प्रकाशन जैसे सांविधिक दस्तावेजों का हिंदी अनुवाद करना;
•    प्राधिकरण में राजभाषा के कार्यान्वयन की समीक्षा करना और भारत सरकार की विभिन्न समितियों की बैठकों में प्राधिकरण का प्रतिनिधित्व करना;

राजभाषा पखवाड़ा

भारत सरकार के दिशानिर्देशों के अनुसरण में प्राधिकरण में प्रत्येक वर्ष सितम्बर माह में राजभाषा पखवाड़ा क आयोजन किया जाता है I इसमें अधिकारियों के लिए अनेक प्रतियोगिताएं आयोजित की जाती हैं और विजेताओं को पुरस्कार प्रदान किया जाता है I

कार्यशाला और प्रशिक्षण 

अधिकारियों को राजभाषा में कामकाज को सरल बनाने के लिए प्रत्येक तिमाही में एक कार्यशाला का आयोजन किया जाता है I इसमें किसी वरिष्ठ विद्वान् को व्याख्यान देने के लिए आमंत्रित किया जाता है I मानव संसाधन विभाग के सहयोग से प्रशिक्षण की व्यवस्था की जाती है I