(8) In its decision, the Central Information Commission or State Information Commission, as the case may be, has the power to-
(a) require the public authority to take any such steps as may be necessary to secure compliance with the provisions of this Act, including-
(i) by providing access to information, if so requested, in a particular form;
(ii) by appointing a Central Public Information Officer or State Public Information Officer, as the case may be;
(iii) by publishing certain information or categories of information;
(iv) by making necessary changes to its practices in relation to the maintenance, management and destruction of records;
(v) by enhancing the provision of training on the right to information for its officials;
(vi) by providing it with an annual report in compliance with clause (b) of sub- section (1) of section 4;