LexThe Chhattisgarh Lok Seva Guarantee Act 2011
Chhattisgarh · state statute
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Sections
cm IA'mSGARH ACT
(No. 23 of 2011)
THE CHHAITJSGARH LOK SEWA GUARANTEE ACT, 2011
TABLE OF CONTENTS
I. S 'lrl. 1i1le, extent, cnn 1menr.:cmenl and application.
2. Definitions.
3. Right ll.l btain Lok~ iewa in stipulated 11mc.
J(
4. Liuhility l(l deliver Lok Sewa m stipul.aleJ lune, impo~i11on, reco~cry nnd p •t)'lnL'lll 11l l:O!>l.
5.
6.
7.
8.
9.
10.
Appointment of Competent Officer
Liahility for l"urnishi ng false information to obtain Lok Sewa.
Right of Appeal.
Deemed :,crvice com lit ions.
Power lo make rules.
Po\lier 10 n:movc diftic ullies.
566 ( 51
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,1ior1 1hk, 11,.tcnr,
,·•1m1u1r1u. t111\·nl • .uul
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CHHATI1 GARB ACT
(No. '.D of 2011,
THE CH HAT' nsGARH LOK $EWA GlJARA 'TEE Al'T, 20ll
I
An Act lo provic. lc for the deli-very of certoin publil· service to citilens by lhl.•
Stole GoV('rnment, local L ,ndies, public itlithoritic or agencie within the stipulated Lime,
nnd lo 'th the llahilitic,; of person\ n:-.pnn~lhlc for deli Hr.} <>f ~uch service,; in the l'Hnl of
d<'foult nd for mntkrs Cl 11111<' "It'd therewith or iudcknt.al tlu:rcto.
1:1,· 1t ~-11.1 ktl 1-i,• 1111• < "hhatti. _1 ,1rh l.,~J21 l::11urc in 1h,• S1\f)'-M!C11nu Yl·:11 rit 111,• R, •pull
lil "r 1111\i., .1 1 1·J :·.\ ,
I.
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t I I Chis P • .;I mi.ly he c:1I Id ihtl Chhallisg,11h L it S, 1.'11 ( ,uJI,11M, · Acl '201 l
(J) h sh:111 con11.· in111 11111.i- 011 ~ULh d:iu• J~ till' Slat< <,11vc · 11111l'II' 111:i , h) 0111
l1catil, ninth\: 0111-1 t! \Jdl.~tll , ap1w1111.
(4 1 Jiu A l"t .11 ,111 apply Ill ra '"'' ,1flp11 l)ll'.d lo 1141V t.lVl1 •,:1v1n·i. l)I p·> l II
co11nct· ti •n ,-1111 th~ ,1!'1111r, ofthc <~nv,_11,ment of ( lihal't 1,µ:1111 l,1, iii IHkl1,
puhlil' . 1111h1,111i.•-.. ,11 ,1,•,:11 , i ·, wh ir h m u\lon1,;d, ,oul ,,1Jkct 111 .,.ul, r.11111.,lh
linann · d h~ lhl'. ( ;riv,·• ,111: ..
In 1hi,. Acl, unlc ss lhc crn11cxt 111lw1w1,c r~ .(Llllii'-,-
(a) ''Appel lat.: Au1f1nrtl) · muuns an nl l'u.:..:1 not ilkd I· y 1h· GCJvcrnmcnl. loc:1!
holly, 1 >ubhc au!horiue~ tll agencies :1, lhL· c:1~c II uy ~- anJ inv,:!'.t~<l with
1hc po w1;.r to hcilr appeal~ against the order~ in,;s1!d hy any Competent
Office, unJcr this Ac1:
(h} ''Competent Officer'' mean· an officer ,.o nol1ficd hy 1hc Govern01cn1. JOl)id
hody, I 1ublic authority nr 11gcncy as lhe c3li.t.: may ht:. under s.:cuon 5 or 1h1s
Ac·t, and empowered to imp<><;e coi.t for default or <l ~lay cctui.ed by lht: per
son rcsponsihle for t.lcliver>-of Lok S'ewa:
(c) ''Dcpartmcn1" mean. a derarlnicnt of thl' Govcrnmt:nl •>r a section. divisiun.
branch. office or cons1itucn1 unit, or by whatever name called, of u local
body, p1 1hlic authority or egcncy as lhc ca~c may be;
(d) "Govern Ticnt" meons 1hc Go .. i:rnmcnt of hlHlllii;gnrh;
{e) "Local b,>dy" means and include.-; any aulhority, 111unicip,dlly, panchaya1 or
any other body, by whutcvi-r name c11!1cd, for the 1ime hcmg invested hy law
lo render Lok Sewa within the Slate of Chhauisgarh or lo control, manage or
regulate such scrvici:.s w11hm a ~(h!c1ficd local arl'n thereof;
(f) "l,ak s~wa" meiin ... and ini:ludc 1:iti.11:n rcl;1tcd put he ,ervil:e~ notified un
der section '.i;
(g) "Nolificution" :ind "Notified". wh •re the context so require~. means nod
rt:latc Lo a nn11fic1111on puhli,hcd in 1:,e otfa·ial G1w.:Hc,
(h) "Prcscrihctl" mcun, prc~crih••d hy lhc 1ulc• made u111kr thi'i Acr:
(1) .. Puhlk 11u1lwri1y" m1..n11.- ·111~ ,1u1li.1flly u1 hrn.l) 111 in~111u1i1111 ol wll gmw
nancl.' c,1uhti,hcd rn rnns111u1l·u hy :11w hw 111,,Jl· hv tht: l.c.:~1. lu111ri: ,,f lw
\l;llc ofChliallisgarh or co11,1it11kd In a nutil1rn1iun 1,,ued or ord.:r m'.1Je
1·,
lw
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4.
O'ffiWI~ (I~,~ 12 ~ 2011
,y the Governm~nl; ru1d includes :-
f unc) a bocly owned, con1rolh:d or suhstam1ally financed by rht Govcrn
mcn1;
(two) a non-gm emment organization s.ubstaniially linam:ed, di rei.:tly or
indirectly, by 1he funds provided by the Government; and
(three) an organization or body corporate in ifs capacity as an inslrumcn
lality of 'S,'ute' as defined under article 12 of the Consti1u1,ion anr.l
rendt:ring Lok Sewa in lhe Stott: ofChhattisgarh.
(j) "Ruic" means a rule , nadc by lhc Govcrn111cn•. under thii-. Act, nnd 11otitied
a~ such,
(k) "Scipulotcd time" mean., the maximum time. nolit'icd under Scl"Lion ;\ nl 1h1s
Act, to provide Lok Sew,'1 or lO deciJc thi: uppeal by 1h1.: .ippell111c uuth .irity.
( l) E\lcry person ~hull hav,e tht: right 10 ohlain Lok Scwa in the State or
Chhallil>garh. within the s tipulatcd time as nori!ied from Lime lo Li me hJ, 1hc
State Government, •n act ordancc with the provisions of this Act.
(2) Every nrpli.:ant who fai :s to obtain Lok ewa within the st1pula1ed 1i1 Tie,
(I)
hall he cnlitl\:t.l to rct:eiv ti cost ,,s provided unucr ~ub-sec lhrn (4) of Si.:cl inn
4, 111 respect of hb applu :I.Ilion, in the rnunncr n. niay be pre,criheJ
Every department shall designate Lhc pl!rson(s) n.:spon~ihh.: r 1r 1,k:livcri1 g
Lok Sewu frum the date of commt:nccmcnt of this Acl, and 1lw fuel of ;,uc11
designation shall he dis11l1.1ycd in some conspicuous part of the dup:..rtmcnt
for lhc inforrn:itmn of g encml public.
(2) Every person responsib II! for delivering Lok St!wa rcfl!1Tcd LO in sub-scclion
(I) shall deliver such s i::rvkes in accordance with the notiticauon under
Section J.
(1) Every upplication for u.,J.. St'wa shall be ncknowledgcd by thl' pi;:rson
responsible for delive1 ·ing the service or by 1h1~ department, as the case may
be. rind every applica 'll ~hall be entitlt:d 10 obtain the status of hi~ upplica•
Lion m the manner as may he prescribed.
(4) Every person respon sihk for delivering Lok Sewa who fails 10 deh1,cr such
scrvil:c ,, within Lhc •,tipu latcd time shall he liable 10 puy costs al the rate ol
ont: hunJred rupct:11 for ench day during the p•:riod of delay, 1f any, :,ubject
to a mu xi mum cos'. of one thousand rupees, whi"ch shall be recoverable frorr
him towards payr nenl to the per~on applying for Lok Sewa 111 respect of
fadun; l~1 t>hlain ~uch serv1i.:c.
PrO\ 1 ded tha!. 110 i;o~ts sti:111 h~ recovered from the p.:r~on n.:,pon
sibk frn dcl ncr!n_g L11k. Sewa unli.:,$ ho.: hw, he<. n servt:J with a no1ic,· nnd
has hcc•, f',ccc,rdcd a ri•u,onilhle: npportunily tot >e hcarJ by tht: f'o!llpl lenr
Oflkt·1 . ,n the m~mnu a" 111.,y ht: rrcscribeu :
Providl:tl run her thut, no cost, sh:1l1 ~c r1.:uiv.r11hlc, v. l,1,;n.! 1h1.•
ap•iJl'1c,;1.,,n· for .'1•a::h ,c,vici.: i~ 1klic1cnt in any 1,a1111,:r anti such ckfk1cnc:1
t->.a~ bt'.L'f indic::it•!d in the a1.~11nwlt:dgm,·111 i.·kin.:d I • 111 ,uh ~ei.:111111 ( I)
rwvi,Jcd Ul\f> 111.11 m1.:1"h ,hnll li1,; 1i•i.:mc, !hh.:. \lllL'll' !he kh•,
in de! I\( 'mg ',U(;h s,n·1et: I~. 111 tile npi111,111 t ,r ti IL" C'o1 !If 1c1u 1t I )1'111.··.r. rJWl/ l).?
to rc:i~,1•1, h1.· yonJ the 1.:nntml of' the rc1, ,,11 11,;•.1111n~1hl, • frn Jd1v.:1i11g /.,,,_(
Sewu
566 (7)
lllKill In ,,ht1tl n l.uk
Wwa In s1lpul11lcd
1lmc.
Lh1hillly In rldl1<·r
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luted time, l111vo,.,lin11,
rec,wcry 01111 p,1y
mcnt uf eo,.1.
5~6 (8)
Ap,oolntmr.nl of
Com,•"l:U'nl Offlttr.
1,labllilJ for
ruml~hln~ fal"'
lnfornuitl<1n l,i obt•in
I.QI. S,..i,.
11bgbl or Appeal.
Deemed 1r.rvlcc ,·on
dltluns.
Powtr tn make rule...
6.
7.
g
9.
(5) ~Inc m nncr of recovery of cnsr and paymcnL to the apr 1,1Li l under suh-
ection (4) shull he a1 mo.y bl· prescrihed
Every dep anmonl shall notify one or mori: rxir!>ons, nnl he low th : r.:ink bf the pc11iun
re pon 1h te for delivering lo,'<. Sewa, as t:0111peten1 officer for the purposes of llus
Act.
No person shall submit any applicuuon which contains any t't1c1 or intomptinn. "'h• h
he knows or has reasons lo hchevc to he fnbc, 10 olltain my :...oJ..- c11·t1. anu h<! wl
furnishes .rnch fact or inforrn.itmn, nay be llahlt! for cnminttl ,1c1ion unckr th.· la I 1
1he umc he; ing in forcei
(I) Any person who is ugJtm.:vc1I hy on order pw,!.cll I ,y th · C11mpctc111 Oni , •
under lbrs Acl, shall bt: cnlitlcd 10 file an :iprw al hcl'ore the pp.:!!
Anthority, in lhc rna11nc.1 as may~ pn.::-1.:ribi:.d. \I 11hin a period ntll c. l'cc 1
ir,i., thirly Joys fwm the receipl of1he irnr,ugnc,·J order: nod 1hc \ppi Jl:r•,
Au hority shall dci.:idc the appeal wi1hrn u mJxi mum period of 45 d11y~ fl w,
the date of institution of lh • appt:i.11 and w1,1ik occidmg tht: appeub .;hall
follow th~ pnnciplcs of 1101ural ju,;ticc. Tht' 1>rdcr or 1h • appellate authorit
shall be final and binding.
(2) Ever, ' department shall nolit'y .i person nol hcing h.!low tlic rank
Compclcnl Ol'!i ·er. 10 ~ thc Appcll.ne Aulhorll:, for the purpo~c., ol
St:Clion (I).
{;\) A cop} of the ortler mad· hy the AppdlHh! J\utho111y. in n:i-;pn;t of a p ,,
1·espon-,ible for <lclin:rin' /.,1J.. ·ewu ,folll Ill! torwnrd •d 10 1lw dcpn111,1t
h •aving adminisrra1ivc or lhdplinm ~- con,ml ov ·r such f)l!r:-nn tor I, · 111
n 1aintained in the record pcrlainin!, lo thu work rclakd performance nl th
p,:rson for taking such allmrniblrau·,c i1c1ion as ducmcd appropria•l· b)- it
The provisions of 1his Act shall be in addition IO, :ind not m deroga1111n uf', lhc :.en,.
conditions, the disciplinary anJ linanc-ial rule! and ,uc h ulhi:r service mks and rl~
ialions n ar: applicahlc lO the person ret-pnn sibl~ fur ddiwrini Lok Sc-wa.
(I) Tht · Govemmenl may, by nu1ific oti,111, mukc rule~ for cnrryini nul ti.
pro visions of this Act
(2) In J ,ru11cular, and wi1hou1 prejudice lo the gcnerolily of the ton,go111g pow1
sue h rules may provide for all or any of the folll)wing multen., namd)
(a} lhe manner in which cost for failure lO c.,btain Lok St:11•rJ is to "
received by the applicant undc.r section 3 and its payment •~ lo I~
made to the applicant under sub-section (5) of Seclion 4;
(b' the manner m which an applic111ion for Lok Sewa is to ht- acknowl
edged and iL, s1atu 1s to be obtained hy !he applicanl under ~u
section (3) of Section 4;
(c) the manner of is uing noti1·c. the proce!dur,! forhcunng h-y Compc:
lcnl Officer, ,md the manner of fixing the liabifity of cos 1, and ils
recovery under sub- ec1ion (4) nf Scc111,n 4;
(d) 1hc manner of preferring an llflµ,.:.JI anJ 1hc procedure governi~g
J1sposal of such appeal by the appcallulc a11thori1:; under 11ec11on 7;
(c) any other matter which 1s requtrud lo oo, or may be r•c~cribc·<l.
(3) Every rule made under thi · Acl by the Government shall be laid, w. soon u
m:iy he. nfter i! rs madr. before I.he Le islat1ve Asc;cmbly of the State.
566 (?) 0tt1(i'I~ ~. ~ 12 ~~ 2011
-=========-=======-========--==============-===-
10. {I)
(2)
I•, ''\ .
If any difficult.ii IIJ ises in giving effect lo the provision . 1! tbi:.Act, the Govern
ment may, by onkr published in lhe official g11zctte. mi..kc such provi:.iuns ntJl
incom,b1enl wilh the provisions of this Act, as appear to il to he 1wcessary or
e,pcdient fo1 removing the difficuhies:
Provided that, no such orders \hall be mode after the e,tpiry of a
pt,riod of two years from the date or commenn!m1tnt or this Act
Every order mud1,; under lh1~ section ~hall, as soon us may be, after i: h made,
bt· laid hefore the Legislat ivc Asscmhly of the Statt·.
Pow.:r ,,. l'ClhthlC
dlfflculllts,
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Raipur. the 12th Decemhe,: 2011
NOTIFlCATIO
No. FJ-1/2011/1-6.-ln e,.erd ofpowersconf,:rred by sub~sc:ction (3)ofSectlon I c1ftheChhllldlgJU'h Lok
Sewu Guaran1ceAc1, 2011 (No. 2.1 uf201 I), 1hc S1atc Government, hereby, appoints the Lwelth day of Dt.>cember. 2011
ai; the <l 1e on wluch ~d Act shall come into fore~.
, ..
. '
By order and in lhe name of the Ooven, :,r of Chhattisgarh,
NIDH[ C "'HHlBBER, Secmary .
..
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0Jlft•I~ 41' (lui-~qhff ~ 1lll ~) "d'-ll dil~~llj,!,II<, ;l
Aft.r~.~-
Raipur, the 14t December 2011
NOTIFJ CATf ()N
No.F3-2/201 l /J-6.- 1ln exerci e of the _::,ower conferred by sub--secti on {l) of Section 9
of the Chhallisgarh Lok Scw;1 Guarantee Act, ?Oll I o. 23 of 2011), the St.ate Government.
hereby makes the following rules for laying down the procedure for preseAing application,
appeal and payment of cost, r 1amcly :-
RULES
l. Short title and comm~ncement.- (1) These rules may be called the
Chhattisgarh Lok r.;ewa Guarantee (Aved~m, Appeal, tatha Parivyaya ka
Bhugtan) Niyam, 7 01 l.
(2) They shalJ come into force from the date of its publication in tt;1e Official.
Gazette. . ~
2. Definitions.- (1) In these rules, unless the context otherwise requires,-
(a) "Act" m,eans, the Chhattisgarb Lok Sewa Guarantee Act, 2011 (l\lo.23
of201 l'J;
(b) "App,~·uate Authority" means, an officer 1~rnpowered in Section 2(a:.'.)
of tbf~ Act who can hear appeals against the orders passed by the
Com·petenl Officer;
(c) "C1Jmpetent Officer" means, an officer empv 1wered to impose cost for
dr.fault or delay caused by the person respons .,ble for delivery of Lok
'Jewa as mentioned in Section 2(b) of the Act;
{d) "Cost" means, cost as imposed for paymer. t 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 Govei nment or a section,
division, branch, office or constituent unit, or by whateveir name called,
of a local body, public authority or agency, as the.~ case may be, as
mentioned in Section 2(c) of the Act;
(f) "Designated Officer" m '!alls, an officer responsible f. or elivering Lok
Sewa as mentioned in Sec-tion 4(1.) of the Act;
(g) "Form" means, form attnched to these rules made under the Act;
632 ( 13)
0) "Government" means, the Government of Chhattisgarh as mentioned
in section 2(d) of the Act;
(0 "Local bod " mea,is, MY Authority, Mtmi,!ipal CofPOmtioJlt
Municip~lity, Panchflyat or any Other Body, ~ rq .ntioqaj in Se tion
2(e) c:rf the Actt
(j) "Lok Sewa" means, Services mentioned in Section :2{f) of the Act;
(k.) ''Notification" a.11d "Notified" means a notifi.ca1tion published in the
Offic1al Gazette lh1der Section 2(g) of the Act;
(l) "Pre•reribed" 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, tl ,e Chhattisgarh Lok Sewa Guarantee (Avedan,
Appeal, tatba Parivyaya ka Bhugtan) Niyam, 2011;
(o) "Sch1~dule" means, issuing of Schedule under these rules related to
noti.fi ed civilians in public services under Section 3(1 ) of the Act;
(p) "Stip,ulated time" means, the specified time to provide Lok Sewa or to
decicle the appeal by hhe Appellate Authority notified 11.mder these rules·
(2) The words and express ion used in these rules which ar,e not defined, shall
have the Game meaning as assigned to them in the Act.
3. Anthorization of Designated Officer.- Each departmen1 shall designate a
respons'.tble officer, for ,delivering Lok Sewa in prescri\'Jed time under
S,:ction1 4(1), and the designated officer shall be responsible for necessary
action on each applicatic ,n and providing Lok Sewa to the applicant in
stipuh,ted time as mentiom~ in the Schedule.
4. Pr·oc,edure for receiving· application.- Each Officer cksignated by
department shall authorise l, · s sub-ordinate officer/employee tl l receive the
applications, examine them and to issue the ack.nowledgen.,ent to the
app' icant for the public servic :es provided by his office.
5. Issuing of acknowledgement to applicant.- The officer/t•mployee
fJ,utborised under the said pn )Cedure, on receipt of application~~ shall
unmediately check whether nee essary documents have been annexed with
the application. Application w llich is complete in all respect and v. 1ith
necessary documents shall only i .>e entertained. Authorised officer/employ,~
shall give acknowledgement to the applicant in Form-I, as specified in rule
• 4. Incomplete applications shal.1 be returned back to applicant with a note on
its incompleteness. Complete applications received on each working day,
shall be produced before "De ign ated Officer" on the same! working i:iay for
providing Lok Sewa
632 ( 14) ffiftw~~ . ~ 14 ~ 2011
=============
6. Declairatton of Compe~e it Officer.• As per Section 5 of the Act, each
department shall declare one or more than one Competent Officer, who
is/are not below the rank of Designated Officer responsible for providing
Lok Sewa, for enquiring the default or delay n1ade by Designated Officer.
The Competent Officer shall have the powers to impose cost on Designated
Officer under the provisions of the Act.
ff the Designated Officer failed to provide Lok Sewa in stipulated
time, the appJicant may submit complaint to Competent Officer. On
receiving such 'll complaint, Competent Officer sbull enquire into the reasons
for delay 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 uough reasons and facts
produced by Designated Officer shall decide whethl ·r he is responsible or not
for delay in providing Lc,k Sewa. If Designated 0fli.~er is found responsible
for not. providing :3ervi1.!es in stipulated time then the Competent Officer
shall impose cost undf:~r Section 4(4) of the Act and ~·ive the directions to
provide services at the earliest, if the services are nc.'t provided to the
applicant. Copy of the order passed by Competent Officer shall be endorsed
to applicru1t, de·signated officer and the officer having admiJ..ustrative control
over designa oo officer. Responsibility of designated offi,cer to provide
service required by th1: applicant at the earliest shall remain in tict even after
cost is · pm;ed on hin 1.
Any person wt 10 is aggrieved by an order passed by tht.' Competent
Officer sha 11 be entitJ ed to file an appeal before the Appellate Oft 1.cer within
30 days.
7. ~ppoint 1ent of Appellate Officer.- For the hearing of appeal ." filed by the
aggrieved party agninst the order pasned by Competent Officer, each
DepartmeQt shall nctitY Appellate Officer under Section 7(2) of the , \ct ·
whose rank shall nCJt 'be below the rank of Competent 0ffic<:r. Appellat1.~
officer shall decide foe; appeal within a maximum time limit of 45 days, from
the date of filing appt~al and while disposul of appeal follow rules of natural
justice. The order passed by Applellate Authority shall be final and binding.
8. Appeal-Any pe.rson who is aggrieved by an order passed by the .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) The f,,>IJowing information shall be furnished in an ap1111icatioo for
app'al-
I
·1
0ffitl•IG: ~. 1~ 14 ~ 2011 · 632 (1 S)
========-=
(i) name and co.mplete addrc!ss of the appellant;
(ii) brief description of required service;
(ijj) date of the application produceq before pe~,igl}ated offif?er for
proviqjqg ~ervicei
(1 v) date of the application produced befo.:e 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 l'oUowing documents
shaU be annexed with every application for appeal, namely:-
(i) self-attested copy of U 1e order of the comix :,~ent officer against
which the appeal is ma,de;
(ii) the copies of the documents mentioned in tll,! application for
appeal;
(iii) the index of the documents aru exed with the ~,pplication for
appeaJ·
(iv) self-attest,.!d copies of the documents mentioned in the original
applications of applicant and ppellant.
9. Procedure for deci,Jing appeal- In deciding the application for b'ppeal the
Appellate Authority shall -
(i) jnspec 1, relevant docurnents 1 public documents or copies
therec,f;
(ii) hear designated officer/applicant, as the case may be, at the
time of appeal.
10. Service of not'ice of hearing.- 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 messanget;
(ii) by the registered post wilh due a1:k.nowledgement;
(iii) m case of a Government serwan~ through his controlling
officer.
11. Penon al appearance of the appells1nt- (JI) In every case the appellant
shall t ,e intimated with the date of hearing, at least seven clear days prior to
~1Jch 1.:late of hearing. .
(2) ff any party remains absent after due service of notice of the fixed date
of 'aearing, then the application for appe1 ll may be dispo54!<f in his absence . .
632(16)
12. Order in appeal.- (1) During hearing of Appeal signature/thumb impression
of both the parties shall be obtained in order shec:t;
(2) The copy of appeal 01rder shaU be given to bCtth parties and also endorsed
to the following:-
( a) For information to Competent Offi cer and if tt e 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 administrative action and for record
in his service parti, :;ulars.
13. Payment of cost.- In case of dismissal or rejecti on of appeal the designated
officer has to pay the amount of cost within se\' ·en days as imposed by the
Competent Officer on him. ·
14. Method for the payment or cost.- ( l) Cost shalJ be paid in the following
manner:-
(a) Each Com1=ietent Officer shall open a savt'lgs account in his own
name in a nationalized bank for deposit m'g and withdrawal of
amount co Jlected as the cost and maintain r, cord of the amount
deposited and withdrawn in his office in a sep1.,rate cash book.
(b) Each Des .ignated Officer shall deposit amount of cost imposed on
him in tbe account opened by Competent Offil ~er as mentioned in
the (a) above and shall inform to the Compc:tent Officer
alonp;with the photocopy of counterfoil as given .by the bank.
c) Amr Junt deposited as above shall be paia1 to the applicant in
person or by cheque/bank draft or through m1oney order.
(d) f,Jr the payment of cost to the applicant, foes iL1cun-ed on bank
r.Jraft or money order shall be borne by Con1p1ctent Officer
through interest oo .the amount deposited in bank. or by
concerning drawing and disbursing officer froo'l cont~ngency
fund.
(')) Payment .by other me•thods - (i) If the Designated Ofiicer failt:d to
pay the amount of cost imposed on him as specifi~ i in rule 13, tl~en
the Competent Officer shall direct drawing and disb111Csing officer to
recover the amount of cost from the next salary of ,the Designated.
Officer and deposit it in the bank saving accowit as u· nentioned hi
rule 14(l)(a). Directio,ns of Competent Officer shall be binding on
drawing and disbursin~; officer .
(ii) Amount received as above method shall be depositt:d by the
drawing and disbursing officer under intimation to the Co mpetent
w~ 11~ ~ 14 -~, 20 11 632 ( 17 )
-=-------~- =--:--=:::.:::========-==============-
Officer, who in turn pay it to the applicQ.nt as specified in the rule
14(1 )(c).
15. Calculation of sttpuJa,ted time for tbe service.- For providing Lok Sewa
Calculation of stipulated time shall be in t.11.e form of workmg days.
16. Display of mformatio1r1 on the notice board.- The Designated Officer in
F rm-2 attached with these rules hall cause to exhibit the relevant
information of the services on a notice boarc.1 installed at a conspicuous place
of his office for the convenience of general public. The details of n~cessary
documents to be attachf:d with an application for obtaining notified services
shall be displayed on the,: notice board.
17. Maintenance of record of disposed cases under the Act.- For the
maintenance of recorc1 of disposed cases under the Act, The Designated
Officer, shall maintain the record of the cases in ~•omi-3, and appellate
officer in Form-4 attad1ed with these rules.
18. · Liability for fnrnis bing fal e information to obtain Lok Sewa.- No
person shall suExcerpt shown. Open the full act in Lexace.