LexThe Chhattisgarh Lok Seva Guarantee Act 2011
Chhattisgarh · state statute
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OffifPI~ {~, ~ 12 ~ 2011
c m -JA'.mSGARH ACT
(No_ 23 of 201 I)
THE CHHATTISGARH LOK SEWA GUARANTEE ACT, 201I
TABLE OF CONTENTS
X
Sections
I.
2.
3.
4.
5.
6.
7.
8.
9.
10.
S 'lrt title, extent, con 1menccment and application.
Deti nitions .
Right to ohtain Lok. ~,ewa in stipulated time .
Liahility Lo deliver l, lk Sewa in stipulate<l time, imposition, recov ery and p 11)11m.:111 1 ir cost.
Appointment of Corr 1petent Officer.
Liability for furnishing false information to obtain lo/,; Sewa.
Right of Appeal.
Deemed :.t:rvice com Jition!>.
Power lo make rvles.
Power to remove diflicuh1es.
566 ( 5)
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CHHATilSGARH /\CT
(No. 21 of 201 I)
THE CH HAT' rISCARH LOK 5EWA GUARANTEE ACT, 2011
An Act to provic le for the delivery of certain public services to citilen<; by th1:
Stntc Government, local t ,udies, public ~utho,·itiec: or agencici. within the stipulated time,
and to fix the liabilit ies of person~ rt:spomiblt• for dt'livt•r_} of <,uch scn·ice~ in lht ('H:nl of
dt'fault nud for mntkn. C< 111nt•cH·d therewith or incicll·ntal tlu-rt.'fo.
lk It l't1,1. kd lw 11 H. < 'hha11i,r,irh L,:J! ,la tun: 1n the Sl\ty-.,crcinc.J Yc.11 ol the• R, •puh
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I.
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( I I 'l'his /J. t:t may he .:alk·J thi: C'hhatti,g.u h L.,,/.:. S,·,1·a C ,uJ1;111ll', /\cl '21\ 11
II l' \ll ;leis 111 th.: whnl,1 St.tic o f C'hha11i,g,11h
(.\) It shat I C011ll' i111n lnrt,· 1111 su~h dau· a\ thl' S1ah Ci,nc 111111.:n' ma,, hy nnt,
lical io n 111 Lile oli 1. 1 1! ( rdl,'lll', appPllll
(4 ) This/\ t.:1 ,lt ,,11 ar,pl\' hi f)l r,!\11~ ,lflflll l)lt.:d tn 1111y C.IVI ! .Cl \'II;\' ), (\I fl •~ls I I
connc.: t11>11 wi1h thl' an, ir, of1he Gm·_, nmcnl of Chh;t1', 1,!'w 11 lfJ,al l,ud1,•
puhlii.: • 1u1h, ,1111, ~ 111 .,~ .:•i. i~·1- which 111 ,. '"' ncd. ~·0111, 11lkd 1>1 •;uli,1t,111 i.111 :,
lin.wn· d h) lhc ( ;ov.:•, 11: "
In thi~ Act, unlc ss the conle\l 01h 1~rw";.; r.·•1u11, , .- -
(a) 'Appel late Authunty" me.ins an ol lk.:1 nnlili.:d I• y tile Government, local
hotly, I >ubltc authoriut:s or agenc1e~ a, the cas.: 111ay he. anJ invl.!sLcJ with
the po wc.r to hear upl)l!als ag:unsl the order~ r111-;s1!d hy any Comrcti:nt
Ofli cc1 under this Act;
(h) '
1
Com1 ietcnt Officer" means an officer so notified hy the Government, local
hody, I 1ublic authority or agency as the case may he. u1<.lcr secuon .5, or 1h1\
Act, and empowered to impoo;e cost for default or d ::lay caust:d by the per
son res ponsiblc for del ivery of/ .()k Sewa:
(c) .. Dcpurtment" means a department of the Governm, :nt or a section, divi sion.
branch office or constilul.!nl umt, or by whatever name called, of a local
hody, pnhlic authority or agency ns the case may he;
(d) "Govern ncnt" means the Go\'crnment of Chha1tif;gar t1;
(e) "Local b1xly" means and incl udes any authority, 111unicip.il1ty, panchayat or
any other body, hy whate ver name c<1'lcd, for the time h..!ing mvcstcd by law
to render Lok Sewa within the Stale of Chhatti!.garh or to contro l, managr: or
regulate such services within a specified loca l area there of;
(I) "Lok Sewa" meam, and includes <.:ili.tt'.'n related pul. lie ;ervice, notified un
der section 3,
(g) "Notification" and "Notified ", whl·rc the context <;O requires. means and
relate lo a notifi cation puhli,;hed in t:,e official Ga£ ·tu.:,
(h) "Prcscrihed'' means prcscriht·d hy tic rule~ mad.: und ,:r lhic; Act:
(1) "l'uhl ic authurity" 111car1s any ,1uth,,n1y 01 body 111 l!bt1lut1011 of sell tnwr
nanci: c,1uhli\hed 01 \.'Onstlluti:d hy anv law m;tdl· hy ih.: Lrg1,;lat11rl' of Uw
Slate ofChha111,gar h or <.:ons11tu11:d hy a no1d1l·:itif•!I i,sueJ or order ma.Jl·
.-
. t
"·
I
I
1·
1·,·
by the Government; and includes :-
.'lJnc) a body C'wncd. controlled or substantially financed by rhc Govern
ment;
(two) a non-government organitation substantially linancec!. di reclly or
indirectly, by the funds provided by the Government; and
(three) an organization or body corporate in its r..ip11city as an ins trumen
tality of 'S1'11tc· as defined under article 12 of the Com,tituliion and
renderi ng Lok Sewa in the State of Chhattisgarh.
(j) "Rule" means a rule made by the Govcrnmcn~ under thi~ Act, and , 1otitied
a~ such;
(k) "St1pulntcd time .. mean., the maximum time. notified under Section 3 nl this
Act, to provide Lok Stw,'J or to decide the appeal by the .ipp<:llnte nuth .,rity .
(I) Every person shall hav,e the right to obtain Lok. Se11•a in the St,ll e of
Chhatfo,garh, within the s tipulatcd time as notified from ume to time bJ' the
State Government, in acl ordancc with the provisions ol this /\ct.
(2) Eve;:ry applicant who fai :s to obtain Lok Sewa within the s1ipula11.:d 1i1 ne,
shall be cntitlcu to rc1,;dv t: cost as provided under sub-section (4) of Seel inn
4. m respec1 of hb :1pplu ;ation, in the manner a:. may he prc~crihcc..l.
( l) Every dcpartrncnl shall designate the pcrson(s) respon~ihk r ir dclivcrir, i
Lok Sewci from lhc dute of commencement of this Act , and thl, l'uct or 1>ue1 1
designation shall he <lis11layed in some conspicuous part of the dep~rtmcnt
for the information of g ,rncral public.
(2) Every person responsib le for delivering Lok Sell'a referred to in sub-section
(I) shall deliver such s t:rvices in accordance with the notiticauon under
Section'.\ .
(J) Every application for lhk Sewa shall be acknowledged by the pcrson
responsihle for delive1 ·ing the service or by th1: departmcnt, a~ the case may
be, :ind every applica "It sha ll be entitled to obtain the status of his upplica•
Lion tn the manner as may be prescribed.
(4) Every person respon ~i!Jk- for delivering Lok .s:ewa who fails to delh,cr such
serv11.:C1-i within the· ,tipulatcd till'lc shall he lia ble to pay eo!>ts at the rate ot
one hundred rupee•; for each day during the p,:riod of dclny, 1f any, :,ubjecl
too rna \imum cos'. of one thousand rupee5, whi'ch shall be recoverable frorr
him towards payr.nent to lhe person applying for Lok Sewa 111 respect of
failure lo obtain ,uch serv1c(•:
Prm I ded that., n0 co-:ts sha ll he recovere d from the p.•r,;on rt·<pon
sible fo, del n-ering Lok Sewa unli.:\s he has been scrvcc..l with a noticl' and
has ht.:t''I ?,ccorodcd a ,t•a,unahlc nppurtunity to he heard hy the Crnnpl tcnr
Offkc, ,n the mwrn..:r ll'- 111.iy hc prescribed:
Providl'.1 l further tha t, no cost, shall be r..:t.:overahlc, whcrc the
app\'1c:11 .,m· for fr,ch service i~ dclicicnl in any t'la11n,:r ,111d such cldit.:1cr1c:1
!>,a<; he,·, indicat,~d in the ad,nnwl..:Jgmcnl td\.:ircd I I n ,uri ~e1.:11,in {3).
Provi,.h!d ul,o that. nn c,,,h ,hull he r<'LU\ei iblc. \1\,cre the ,kia:,
indcl1\ , 1tng•,u1.:h ,crv1cc1:-., in lhc,iri111,1n ol"tl1c C\,11q •ctrnl 1)ff1v.r. c,w1ng
to rca,,i !1, hl' yond lhc conrrnl nf rhc pc1 ,"11 r\:''P•m~1hl, · 1<11 dd1vc1 ing l.n.t
.Sewu
S66 (7)
lll!(ht to ohtuln l,11k
.\'ewa In stlpuh1tcd
time.
Lluhillly tu rldiH·r
l.trk Stwtl in ,1ip11,
lated time, ir11110,iti1111,
rtcnv.ry 11n1l puy
mcnt nl' to~l.
Sb6 (8)
Ap,oointmtnt of
Com,""llltnl omen
l,labillty for
furnhhlnR fabc
h,forrnatlon to obtain
Lok Sewa.
l1Ughl or Appeal.
Dce111ed service ,.•on•
dltlons.
Powtr to makt rule..
6.
7.
8.
9.
mftwf<;"~. ~12 ~2011 ..,.
(5) -.!be manner of recovery of c1Jsts and payment to the app1,iw11 under suh
section (4) shall he as may b<· prcscnhed
Every dep artmcnt shall notify one ,,r mor.: 1>cr ... ons. not below the rank of the pcl"l\un
respons1b le for delivering Lok Sewa, as competent officer for the purposes of this
Act.
No person shall submit any applicall on which contai n~ any fact or infom1ation. whi, h
he knows or has reasons to believe to be folsc, to ob1,1in i;ny '!..of.. S"ewa, anJ h<! wl•
furn1shei. .rnch fact or informati on rnay be hahlt: for criminal ,1ction under lhi: IJw t ,
the lime bdng in force.
(I) Any person who is aggricvcJ by an order p.i,.,ed 1,y the Compctcnl Olli , I!'
under 1~1s Act, :;hall be entitled to fill: an appt· .ii hcf"nrc the ApJlCII•
A11thority, in the manne, as may~ prc).cribed.-.. 1thin a pcraoJ not exn:e'I
111.:; thirty days from the receipt of the impui:nc1J mdcr, and the App'- lu•,
Aulh ority shall decide the appeal with an a mJxi mum period of 45 day, fr.w1
the date of institution of the appcul and w'1i1c acci t.ling the appcab ~h.111
follow the principles of natural justice . Thl· order of the appellate authorit }
shall be final and binding.
(2) Ever:, department shall notify a person not being hclow the rank
Comp1•tcn1 Officer, to he the Appellate Authorll> for the purposv, ol
section (I).
( \) A cop) of the order made by the Appdlatc Authority. in rtspcct of u pc,
, ·espon-;ible for delivering l,oJ. Sewu, ,-Jr,111 he lorwarded to th,· depa, 111"
having administrative or thdplimu y contro l over such pcr!>.on for b,:111
n iaintarned in the records pertain int to thl! work rdntcd performance nf th
pi :rson for takang ~uch admrn1strauvc action as deemed appropriate by 11
lbe prov isl ons of this Act shall hem addition 10, and not 111 ,_kroga1111n of, the ~en ,,
conditions, the disciplinary and financial rule! anJ ~uch other service rules .incl TL-').
lations as a,:! applicable to the person re~p1\n sible for deliv,:ring Lok Srwa .
(I) The: Government may, b> nu11fic 11t1on. make rulm. for currying out 11.
pro visions of this Act
(2) In 1 >art1cular, and without preJuiJice to the generality of the foregoing pow,:
sue h rules may provide for all or any of the following matters. namcl )' ·-
(a) the manner in which cost for failure to C•btain Lok Sell'a i~ to ti~
received by the applicant under section 3 and its payment 1s to ~
made to lhe applicant under sub-section (5) of Section 4;
fb' lhe manner in which an ar,plication for wk Sewa ts to be acknowJ .
edged and i~ statu~ 1s to be obtained by 1he applicant under sub
section (3) of Section 4;
(c) the manner or issuing noli,·c. the procedur~ for heanng by Compc •
tent Officer, and the manner of fixing the liabi lity of cost, and its
n:covery under sub-section (4) of Sect10n 4;
(d) the manner of preferring an arpcal anu ,he procedute governi~g
<l1sposnl of such appeal by the appcallatc authorit:, under ,;ccuon 7;
(e) any olhl!r matter which is required to be, or may he p1c~cribt,-d_
(3) Every rule made under th is Acl by tlie Government shall be la1J, 11s soon a:.
may be, after 1t is madt.•. before the Legislative As<;cmbly of tht' State .
566 (?) 0ffl(-l•I<; ~. ~ 12 ~«R 2011
======::===--=======-=-=====--====-=============--
10. ( J) If any difficulty arises in giving effecl to Lhc provision if this Act the Govern
ment may, by order published in the official gazette, m11kc such provi~ions not
inconsistent with thr provisions of this Act, as appear to it to he necessary or
expedient fo1 removing the difficulties:
Provided that, no such orders shttll be made after the expiry of a
(lliriod of two years from the date of commencement of this Act.
(2) Every order m:,cfo unde r 1111s section shall, as soon us may be, after i: i-. made,
bt: laid before llie Legislat ivc Assemhly of the S1a11, •
• '.: • ""I. • • -·~
I
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difficulties.
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Raipur. the 12th.December_ 2011
NOTIFICATION
No. F 3-1120 I I/ 1-6.- ln e)l.en:ise of powers conf,:m:d by sub•sc,ction (3) of Sectlon I c,f the Cbh,ntlsgarh Lo k
SewaG uaranteeAct , 2011 (No. 23 o f201 J), 1heS1a1eGovemment, hereby, &ppo1nls lhe twelth day of December, 201 I
ai. the date on which srud Act sl\all <;ome into force.
By order and in the name of the Govern :>r of Chhallisgarh,
NIDH[ CHHIBBER, Secre1..ary.
A_.. ...
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f-.,~ ITTicf. 30-5-2001 ·:
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Raipur, the 14th December 2011
NOTIFJ CATION
No. f 3-2/20 11/J-6.- 'ln exerci se of the ;.>owers conferred by sub-secti on (1) of Section 9
of the Chhattisgarh Lok Sew,, Guarantee Act, 2011 1No. 23 of 2011 ), the State Government.
hereby makes the following rules for laying down tbe procedure for prese ~.•ting application,
appeal and payment of cost, r 1amcly :-
RULES
1. Short title and comm~ncement.- ( l) These rules may be called the
Chhattisgarh Lok '3ewa Guarantee (Aved1:1n, Appeal, tatha Parivyaya ka
Bhugtm1) Niyam, 2 011.
(2) They shall coroe into force from the date nf its publication in ttl1e Official .
' Gazette. · .
2. Definitions.- (1 ) In these rules, unless the cont ext otherwise requires, -
(a) "Act" m.eans, the Chhattisgarh Lok Sewa Guarantee Act, 2011 (1\1o.23
of2011 J;
(b) "Appti'?'Hate Authority" means, an officer ,~mpowered in Section 2(i.'-)
of thf~ Act who can hear appeals against the orders passed by the
Com·petent Officer;
(c) "C1.>mpetent Officer" means, an officer empci1wered to impose cost for
dr .. fault or delay caused by the person respons ,,ble for delivery of Lok
S ewa as mentioned in Section 2(b) of the Act;
(d) "Cost" means, cost as imposed for paymevt by the Competent
Authority on a person responsible for delivering Lok Sewa for the
services specified in Section 4(4) of the Act.
(e) "Department" means, a Department of the Gove1 nment or a section,
division, branch, office or constituent unit, or by wh.ateveir name called,
of a local body, public authority or agency, as thl ~ case may be, as
mentioned in Section 2( c) of the Act;
(f) "Designated Officer" m.~s, an officer responsible for delivering Lok
Sewa as mentioned in Sec-tion 4( I.) of the Act;
(g) "Form" means, form attached to these rules made unde ·r the Act;
..
0fflA 11t; u;;m(, ~ 14 ~ 2011 632 (13)
(n) "Government" means, the Government of Chhattisgarh as mentioned
iri section 2(d) of the Act;
(i) "Local body" meaps, cIDY Authorif;y, Muni,:ipal Conx>ration,
Municipijlity, Panchayat or ~Y Other Body, ~ m~:nijQneq ip. S~Ftion
2{e) ctf the Act,
0) "Lok Sewa" mea.ns, Services mentioned in Section '2(f) of the Act;
(k) "Nofification" aJ.1d "Notif'aed" means a notifica ,tion published in the
Offic 1al Gazette under. Section 2(g) of the Act;
(l) "Pre:,cribed" means, prescribed by these rules;
(m) "Public Authorit:y" means, an authority or body or an autonomous
body mentioned in Section 2(i) of the Act;
(n) "Rufo" means, the Chhattisgarh Lok Sewa Guarantee (A vedan,
Appeal, tatha Parivyaya ka Bhugtan) Niyam, 2011;
(o) "Sch1edule" means, issuing of ScheduJe under these rules related to
notifi ed civilians in public services under Section 3( 1 ) of the Act;
(p) "Stip,ulated time" rn.eans, the specified time to provide Lok Sewa or to
decic'le the appeal by 1he Appellate Authority notified ,under these rules;
(2) The words and express ion used in these rules which ar,e not defined, shall
have the :wne meaning as assigned to them in the Act.
3. Authorization of Designated Officer.- Each departmen1, .shall designate a
respons :,ble officer, for ,delivering Lok Sewa in presc:ri\,ed time under
St:ctio11, 4(1 ), and the des ignated officer shall be responsible for necessary
action on each applicatic ,n and providing Lok Sewa to the applicant in
stipulated time as mentiont~ in the Schedule.
4. P1·oc1edure for receiving · application.- Each Officer dl.-.~signated by
department shall authorise l ,is sub-ordinate officer/employee tll receive the
applrcations, examine them and to issue the acknowledgen .,ent to the
app
1
icant for the public servk :es provided by his office.
5. Issuing of acknowledgement to applicant.- The officer/t'mployee
e.uthorised under the said pn )Cedure, on receipt of applicationt-; shall
·immediately check whether nee essary documents have been annexed with
the application. Application which is complete in all respect and v-.'1ith
necessary documents shall only 1.>e entertained. Authorised . officer/employ,'!e
shall give acknowledgement to the applicant in Form-1, as specified in rule
• 4. Incomplete applications shal .l be returned back to applicant with a note on
its incompleteness. Complete applications received on each working day,
shnll be produced before "Designated Officer0 on the same! working aay for
providing Lok Sewa
6. Declawation of Compe~ei\t Officer.- As per Section 5 of the Act, each
department shall declare Cine or more than one Competent Officer, who
is/are not below the rank 1lf Designated Officer responsible for providing
Lok Sewa, for enquiring the default or delay made by Designated Officer.
The Competent Officer shall have the powers to impose cost on Designated
Officer under the provisions of the Act.
[f the Designated Officer failed to provide Lok Sewa in stipulated
time, the applicant may submit complaint t<1 Competent Officer. (?n
receiving such 11 complaint, Competent Officer shall enquire into the reasons
for de:lay in providing Lok Sewa and after according a reasonable
opportunity of hearing tc, the Designated Officer, decide 1he complaint.
within 30 days. Competent Officer after going tl U'Ough reasons and facts
produced by Designated c,rncer shall decide whetht.~r he is responsible or not
for delay in providing Lr,k Sewa. If Designated Offi,~r is found responsible
for not providing servkes in stipulated time then the Competent Officer
shall impose cost und,~ Section 4(4) of the Act and g;ive the directions to
provide services at the earliest, if the services are m. ,t provided to the
applicant. Copy of the order passed by Competent Officer shaJl be endorsed
to applicant, designated officer and the officer having admit.,istrative control
over designaloo officer. Responsibility of designated offi,cer to provide
service required by th,! applicant at the earliest shall remain in t1ct even after
cost is imposed on hin 1.
Any person who is aggrieved by an order passed by tht.' Competent
Officer shall be entitJ ed to file an appeal before the Appellate Oft ~cer within
30 days.
7. Appointment of Ap1~ellate Officer.- For the hearing of appeab filed by the
aggrieved party agELinst the order pasBed by Competent Officer, each
Departme~t shall nc ,tiff Appellate Officer under Section 7(2) of the , \ct ·
whose rank shall nc,t 'be below the rank of Competent Officc~r. Appellat1.a:
officer shall decide the: appeal within a maximum time limit of 45 days, from
the date of filing ap}'f !al and while disposal of appeal follow rules of natural
justice. The order pei ssed by Applellate Authority shall be final and binding.
8. Appeal-Any pti.rson who is aggrieved by un order passed by th: .Competent
Officer shall. bt'; entitled to file an appeal before the Appellate Authority
within a periocl, not exceeding thirty days from the receipt of the impugned
order. There s'.nall be no fees for app~al.
(1) Th•~ f,JUowiog information shall be furnished in an ap11•licatioo for
app'al-
l~
I -I
mlJtPI~ ~. 1~ 14 ~ 2011 632 (15)
----
(i) name and co.mplet(~ addr1!ss of the appellant;
(ii) brief descriptian of required service;
(iii) date of the applicatio11 prodµceg pefore pe~,jgnateq P.fficer fQF
provi<Ung servicej ·
(iv) date of the application produced befo.te competent officer;
(v) particulars of that order of compete·nt officer against whom
appeal is made with date;
(vi) the grounds for appeal;
(vii) 1 elief sought;
(viii) any other informatio ri necessary for filing appeal .
.
(2) Documents to be annexed with appeal- The lollowing documents
shall be annexed with every application for appeal, namely:-
(i) self-attested copy of tl 1e order of the comp(:\~ent officer against
which the appeal is ma, de;
(ii) the copies of the documents mentioned in th\~ application for
appeal;
(iii) the index of the documents annexed with the .. 1pplication for
appeaJ; ·
(iv) self-attested copies of the documents mentioned in the original ·
applicatk>ns of applicant and appellant.
9. Procedure for deci,ding appeal- In deciding the application for c.'ppeal the
Appellate Authority shall -
(i) inspec 1, relevant documents, public documents or copies
thereQ,f;
(ii) hear designated officer/applicant, as the case may be, at the
time of appeal.
I 0. Service of notice of bearing~- The notio~ of hearing of application for
appeal may be served in any of the following manner -
(i) by hand delivery (dasti) t:hrough special messanger;
(ii) by the registered post with due adrnowledgement;
(iii) in case of a Government serwant, through bis controlling
officer.
11. Person al appearance of the appells1nt.- (11) In every case the appellant
shall be intimated with the date of hearing, at least seven clear days prior to
iruch , .iate of hearing. .
(2) ff any party remains absent after due service of notice of the fixed date
of 'Llearing, then the application for appe111 may be disposed in his absence.
632 ( 16) ~~ ~ .~14 ~2011
12. Order in appeal .- (I) During hearing of Appeal signature /thumb impression
of both the parties shall be obtained in order shet :t;
(2) The copy of appeal 01rder shall be given to bCtth parties and also endorsed
to the following:-
(a) For information to Competent Officer ~d if tte appeal of
designated officer is rejected then, with the: direction to pay amount of
cost positively;
(b) Administrative or Disciplinary controlU ng department of concerned
designated officer for appropriate adrninis1 :rative action and for record
in his service partkmlars.
13. Payment of cost.- In case of dismissal or rejection of appeal the designated
officer has to pay the amowit of cost within se" ·en days as imposed by the
Competent Officer on him.
14. Method for the payment of cost.- (1) Cost shall be paid in the following
manner:-
(a) Each Cotnj:ietent Officer shall open a savi'lgs account in his own
name in a nationalized bank for depositir i1g and withdrawal of
amount collected as the cost and maintain r,ecord cf the amount
deposited and withdrawn in his office in a sep erate cash book.
(b) Each Des.ignated Office r shall deposit ammmt of cost imposed on
him in tt ,e account opened by Competent Offil ~er as mentioned in
the (a) above and shall inform to the C ompc~tent Officer
alonp;v-:ith the photocopy of counterfoil as given ~y the bank.
(c) Am,Ju nt deposited as above shall be paia1 to the applicant in
person or by cheque/bank draft or through money order .
(d) F,.>r the payment of cost to the applicant, foes i1i1cun-ed on bank
r.Jraft or money order shall be borne by Comp,ett.'Dt Officer
through interest on _the amount deposited in bank or by
concerning drawing and disbursing officer from contingency
fund.
('.?) Payment by other mf•tbods - (i) If the Designaie\i Ofiicer failt;d to
pay the amount of cost imposed on him as specified in rule 13, then
the Competent Officer shal] direct drawing and disb,11rsing officer to
recover the amount of cost from the next salary of .the Designated .
Officer and deposit it in the bank saving account as :r.nentioned in•
rule 14(l ){a). Directio ,ns of Competent Officer shall be binding on
drawing and disbursin~i officer .
(ii) Amount received as above method shall be depositt. d by the
drawing and disbursin~~ offic c:;r under intimation to the Co mpetent
..
!J"~ ,1~ R-!Tlii 14 ·1~"{,l'l:;;({ 2011
~ --- ----- -- ---- -~------ ====
632 ( 17)
Officer, who in furn pay it to the applic£U1t as spe~ifieg in the rule
14(1 )(c) .
J 5. Calculation of stipulated time for the service.- For providing LoExcerpt shown. Open the full act in Lexace.