LexThe Haryana Right to Service Act, 2014 (4 of 2014)
Haryana · state statute
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Regd. No. CHD/0093/2015–2017
Haryana Government Gazette
EXTRAORDINARY
Published by Authority
© Govt. of Haryana
No. 197-2016/Ext.] CHANDIGARH, FRIDAY, DECEMBER 2 , 2016 (AGRAHAYANA 11, 1938 SAKA)
gfj;k.kk ljdkj
iz’kkldh; lq/kkj foHkkx
vf/klwpuk
fnukad 2 fnlEcj] 2016
la[;k 7@31@2014&3,åvkjå& gfj;k.kk lsok dk vf/kdkj vf/kfu;e] 2014 ¼2014 dk 4½ dh /kkjk 3 dh
mi&/kkjk ¼1½ rFkk ¼2½ }kjk iznRr 'kfDr;ksa dk iz;ksx djrs gq;s] gfj;k.kk ds jkT;iky] vk;ksx }kjk dh xbZ flQkfj 'kksa ij]
blds }kjk] gfj;k.kk ljdkj] iz’kkldh; lq/kkj foHkkx] vf/klwpuk la[;k 7@31@2014&3,åvkjå] fnukad 15 Qjojh] 2016
esa] fuEufyf[kr la’kks/ku djrs gSa] vFkkZr~ %&
la’kks/ku
gfj;k.kk ljdkj] iz’kkldh; lq/kkj foHkkx] vf/klwpuk la[;k 7@31@2014&3,åvkjå] fnukad 15 Qjojh] 2016 esa]
vuqlwph esa]&
¼1½ Øe la[;k 20 ds ckn] [kkuk 1] 2] 3] 4] 5] 6 rFkk 7 ds uhps] fuEufyf[kr Øe la[;k rFkk izfof "V;ka j[kh
tk;saxh] vFkkZr~ %&
1 2 3 4 5 6 7
**20 d jktLo rFkk
vkink
izcU/ku
foHkkx
tylk@ tulHkk@ tywl@
'kksHkk ;k=k@ NB iwtk@ fookg
gsrq mica/k ¼dsoy ,l åihå]
,lå Mhå ,eå] ,eålhå Qk;j
ls vukifRr izek.ki= izkIr djus
dh n’kk esa ykxw½
5 fnu ftyk/kh’k@
mik;qDr
e.My
vk;qDr
20 [k jktLo rFkk
vkink
izcU/ku
foHkkx
QuQs;j@ldZl@eSftd 'kks
gsrq vuqefr ¼dsoy ,lå ihå]
,lå Mhå ,eå] ,eå lhå Qk;j
rFkk vkcdkjh foHkkx ls
vukifRr izek.ki= izkIr djus
dh n’kk esa ykxw½
5 fnu ftyk/kh’k@
mik;qDr
e.My
vk;qDr
HARYANA GOVT. GAZ. (EXTRA.), DEC. 2, 2016 (AGHN. 11, 1938 SAKA)
6156
20 x jktLo rFkk
vkink
izcU/ku
foHkkx
VwukZesaV@[ksy ds fy, vuqefr
¼dsoy ,l å ihå] ,l å Mhå
,eå] [ksy vf/kdkjh ls vukifRr
izek.ki= izkIr djus dh n’kk esa
ykxw ½
5 fnu ftyk/kh’k@
mik;qDr
e.My
vk;qDr
20 ?k jktLo rFkk
vkink
izcU/ku
foHkkx
tylk@lkoZtfud
cSBd@tywl@ 'kksHkk ;k=k@
NBiwtk@fookg ds fy;s
ykmMLihdjksa @Mhts ds fy,
vuqefr ¼dsoy LFkkuh;
,l0,p0vks0 ls vukifRr
izek.ki= izkIr djus dh n’kk esa
ykxw A
3 fnu mi eaMy
eftLVªsV
mik;qDr e.My vk;qDr
20 M- jktLo rFkk
vkink
izcU/ku
foHkkx
QuQs;j@ldZl@eSftd 'kks
gsrq ykmMLihdjksa @ Mhts dh
vuqefr ¼dsoy LFkkuh;
,lå,påvkså ls vukifRr
izek.ki= izkIr djus dh n’kk esa½
3 fnu mi eaMy
eftLVªsV
mik;qDr e.My vk;qDr
20 p jktLo rFkk
vkink
izcU/ku
foHkkx
VwukZesaV@[ksy gsrq ykmMLihdjksa@
Mhts dh vuqefr ¼dsoy LFkkuh;
,lå,påvkså ls vukifRr
izek.ki= izkIr djus dh n’kk esa½
3 fnu mi eaMy
eftLVªsV
mik;qDr e.My vk;qDr
20 N jktLo rFkk
vkink
izcU/ku
foHkkx
ykmMLihdjksa@Mhts ds fy,
vuqefr ¼dsoy LFkkuh;
,lå,påvkså ls vukifRr
izek.ki= izkIr djus dh n’kk esa½
3 fnu mi eaMy
eftLVªsV
mik;qDr e.My vk;qDr
20 t jktLo rFkk
vkink
izcU/ku
foHkkx
lalnh; pquko vfHk;ku ds
nkSjku okgu gsrq ijfeV@
vuqefr ¼dsoy ,l åihå]
,låMhå,eå ls vukifRr
izek.ki= izkIr djus dh n’kk esa½
fupkZpu
vk;ksx ds
vkns’kkuqlkj
ftyk/kh’k@
mik;qDr
e.My
vk;qDr
eq[; fupkZpu
vf/kdkjh] gfj;k.kk
20 > jktLo rFkk
vkink
izcU/ku
foHkkx
fo/kkulHkk@ jkT; pquko
vfHk;ku ds nkSjku okgu ds fy,
ijfeV@vuqefr ¼dsoy LFkkuh;
,lå,påvkså ls vukifRr
izek.ki= izkIr djus dh n’kk esa½
fupkZpu
vk;ksx ds
vkns’kkuqlkj
mi eaMy
eftLVªsV
mik;qDr eq[; fupkZpu
vf/kdkjh] gfj;k.kk
20 ¥ jktLo rFkk
vkink
izcU/ku
foHkkx
fo/kkulHkk@ jkT; pquko
vfHk;ku ds nkSjku okgu ij
ykmMLihdj ds fy, vuqefr
¼dsoy LFkkuh; ,lå,påvkså ls
vukifRr izek.ki= i zkIr djus
dh n’kk esa½
fupkZpu
vk;ksx ds
vkns’kkuqlkj
mi eaMy
eftLVªsV
mik;qDr eq[; fupkZpu
vf/kdkjh] gfj;k.kk
20 V jktLo rFkk
vkink
izcU/ku
foHkkx
lalnh; pquko vfHk;ku ds
nkSjku okgu ij ykmMLihdj ds
fy, vuqefr ¼dsoy ,l åihå]
,låMhå,eå ls vukifRr
izek.ki= izkIr djus dh n’kk esa½
fupkZpu
vk;ksx ds
vkns’kkuqlkj
mi eaMy
eftLVªsV
mik;qDr eq[; fupkZpu
vf/kdkjh]
gfj;k.kk**
HARYANA GOVT. GAZ. (EXTRA.), DEC. 2, 2016 (AGHN. 11, 1938 SAKA)
6157
¼2½ Øe la[;k 63 ds ckn] [kkuk 1] 2] 3] 4] 5] 6 rFkk 7 ds uhps] fuEufyf[kr Øe la[;k rFkk izfof"V;ka j[kh
tk;saxh] vFkkZr~%&
1 2 3 4 5 6 7
63
d
**fo|qr
foHkkx
33 dsåohå ls Åij ds eq[; fo|qr
fujh{kd }kjk fo|qr laLFkkiUu dk
izek.khdj.k
30
fnu
lacaf/kr
dk;Zdkjh
vfHk;ark
eq[; fo|qr
fujh{kd
vij eq[;
lfpo@ iz/kku
lfpo] fo|qr**A
¼3½ Øe la[;k 128 ds ckn] [kkuk 1] 2] 3] 4] 5] 6 rFkk 7 ds uhps] fuEu fyf[kr Øe la[;k rFkk izfof"V;ka j[kh
tk;saxh] vFkkZr~ %&
1 2 3 4 5 6 7
**128
d
[kk|
rFkk
iwfrZ
foHkkx
(i) nwfj;ksa laEc/kh iSjkehVj dh iSekb’k ds
fy, Vhe dk xBu
jkTkLo foHkkx ds lEcaf/kr gYdk
iVokjh@ dkuwuxks rFkk Ukk;c
rglhynkj@ rglhynkj RkFkk [k k| RkFkk
iwfrZ foHkkx ¼lgk;d [kk| ,oa iwfrZ
vf/kdkjh dh inoh ls uhps dk u gks½
gfj;k.kk bZUV iznk; fu;a=.k vkns’k] 1972
ds [k.M 4¼ iii½ ds n`f "Vxr izLrkfor bZUV
HkV~Bk LFky dh iSekb’k gsrq la;qDr Vhe
xfBr djuk
4
fnu
lEcfU/kr
ftyk
[kk| ,oa
iwfrZ
fu;a=d
ftyk/kh’k Ekgkfuns’kd@
funs’kd] [kk|
rFkk iwfrZ foHkkxA
(ii) nwfj;ksa laca/kh iSjkehVj dh iSekb’k dh
fjiksVZ
Vhe nwfj;ksa laca/kh iSjkehVj dh
iSekb’k vkosnd ;k vkosnd ds izkf/kd`r
izfrfuf/k dh mifLFkfr esa iSekb’k djsxh
rFkk viuh fjiksVZ izLrqr djsxhA
15
fnu
lEcfU/kr
ftyk
[kk| ,oa
iwfrZ
fu;a=d
ftyk/kh’k Ekgkfuns’kd@
funs’kd] [kk|
rFkk iwfrZ foHkkxA
(iii) bZUV HkV ~Bs ds fuek.kZ dh vuqefr
gfj;k.kk iznq "k.k fu;a=.k cksMZ ds
fn’kkfunsZ’k ds vuqlkj gfj;k.kk bZUV iznk;
fu;a=.k vkns’k 1972 ds izk:i d ds [k.M 3
ds v/khu bZUV cV ~Bs ¼fpeuh rFkk xsM½ ds
fuekZ.k ds fy, Lohd`fr@le’kks/ku] ;fn nwjh
iSjkehVj dh 'krsZa gfj;k.kk bZUV iznk; fu;=a.k
vkns’k] 1972 ds [k.M 4 (iii) ds izko/kkuksa ds
vuqlkj ikbZ tk ;sxhA vkosnd dks lwfp r
fd;k tk;sxk ;fn nwjh iSjkehVj fu; =a.k
vkns’k ds vuqlkj ugh ikbZ tk;sxh A
7
fnu
lEcfU/kr
ftyk
[kk| ,oa
iwfrZ
fu;a=d
ftyk/kh’k Ekgkfuns’kd@
funs’kd] [kk|
rFkk iwfrZ foHkkxA
(iv) bZaV cukus o cspus ds fy;s bZaV HkV~Bs
dk ykbZlSal tkjh djuk
vkosnd@bZUV HkV~Bk Lokeh dsoy [kku
rFkk Hkw&foKku foHkkx ls ijfeV] gfj;k.kk
iznq"k.k cksMZ ls lgefr rFkk ftyk uxj
;kstukdkj ls fu;af=r {ks= dk ykbZlSal]
;fn bZUV HkV ~Bk dk LFky fu;af=r {ks= esa
vkrk gS] izkIr djus ds ckn viuk bZUV
HkV~Bk lapkfyr djsxkA vU;Fkk ftyk uxj
;kstukdkj@uxj fuxe ls vukif Rr izek.k
i=A
7
fnu
lEcfU/kr
ftyk
[kk| ,oa
iwfrZ
fu;a=d
ftyk/kh’k Ekgkfuns’kd@
funs’kd] [kk|
rFkk iwfrZ
foHkkx**A
HARYANA GOVT. GAZ. (EXTRA.), DEC. 2, 2016 (AGHN. 11, 1938 SAKA)
6158
¼4½ Øe la[;k 143 ds ckn] [kkuk 1] 2] 3] 4] 5] 6 rFkk 7 ds uhps] fuEufyf[kr Øe la[;k rFkk izfof"V;ka j[kh
tk;saxh] vFkkZr~ %&
1 2 3 4 5 6 7
**143
d
gfj;k.kk 'kgjh
fodkl
izkf/kdj.k
ikuh dk
dusD’ku
5 fnu
fjgk;lh
7 fnu
okf.kT;@
vkS|ksfxd
1-dfu"B vfHka;rk] 2- mi
eaMy vfHk;ark vkSj 3-
dk;Zdkjh vfHk;ark
v/kh{k.k
vfHk;ark
Ikz’kkld**A
¼5½ Øe la[;k 189 ds ckn] [kkuk 1] 2] 3] 4] 5] 6 rFkk 7 ds uhps] f uEufyf[kr Øe la[;k rFkk izfof"V;ka j[kh
tk;saxh] vFkkZr~ %&
1 2 3 4 5 6 7
ß189
d
Je
foHkkx
Hkou vkSj vU;
lfUuekZ.k deZdkj
¼fu;kstu rFkk
lsok&’krZ fofu;er½
vf/kfu;e] 1996 ¼1996
dk 27½ ds v/khu
fu;ksftr izfr"Bku dk
iathdj.k
30
fnu
lgk;d funs’kd ¼vkbZå,lå ,Ma
,på½@ lgk;d funs’kd
vkbZå,på@mifuns’kd] vkbZå,på
,Ma l;qaDr funs’kd vkbZå,lå ,Ma
,på
Je vk;qDr iz/kku lfpo**A
¼6½ Øe la[;k 199 ds ckn] [kkuk 1] 2] 3] 4] 5] 6 rFkk 7 ds uhps] fuEufyf[kr Øe la[;k rFkk izfof"V;ka j[kh
tk;saxh] vFkkZr~ %&
1 2 3 4 5 6 7
**200 **[kuu
rFkk Hkw&
foKku
foHkkx
iRFkj Øs’kj ekfydksa dks gfj;k.kk Øs’kj
fofu;eu rFkk fu;a=.k vf/kfu;e
1991¼1992 dk 15½ ds v/khu LVksu
Øs’kj Lokfe;ksa dks LVksu Øs’kj ds fy,
ykbZlSal
21
fnu
funs’kd]
[kuu rFkk
Hkw&foKku
Ikz’kkldh;
lfpo
eq[; lfpo**A
**201 **[kuu
rFkk Hkw&
foKku
foHkkx
bZVa HkVB~k@ bZUV Lokeh dks bZUV fuekZ.k
gsrq feV~Vh dh fudklh ds fy, ijfeV
15
fnu
ftyk Lrj
ij izHkkjh
vf/kdkjh
jkT; [kuu
vfHk;ark
funs'kd] **[kuu
rFkk Hkw&foKku**A
**202 yksd
fuekZ.k
foHkkx
¼Hkou ,oa
lM+d½
¼d½ jkT; jkTkekxZ@,eåvkså vkjå Vhå
,oa ,på ds fn’kkfunsZ’kks ds v/khu
vuqlwfpr lM +d ls izos’k@
fudklh ds fy, lek’kks/ku
60
fnu
lacaf/kr
v/kh{k.k
vfHk;ark
lacaf/kr
eq[;
vfHk;ark
izeq[k vfHk;ark
¼[k½ mi;ksx dk vf/kdkj ds vUrxZr
izkd`frd xSl@ ikbiykbZu fcNkus
dh vuqefr
60
fnu
lacaf/kr
v/kh{k.k
vfHk;ark
lacaf/kr
eq[;
vfHk;ark
izeq[k vfHk;ark
¼x½ mi;ksx dk vf/kdkj ds vUrxZr
lapkj voljpauk vkSj lg;qDr
LFkkiuk tSls vkWfIVdy QkbCkj
dscy fcNkus ds fy, vuqefrA
60
fnu
lacaf/kr
v/kh{k.k
vfHk;ark
lacaf/kr
eq[;
vfHk;ark
izeq[k vfHk;ark**A
Mhå,lå <slh]
eq[; lfpo] gfj;k.kk ljdkjA
HARYANA GOVT. GAZ. (EXTRA.), DEC. 2, 2016 (AGHN. 11, 1938 SAKA)
6159
HARYANA GOVE RNMENT
ADMINISTRATIVE REFORMS DEPARTMENT
Notification
The 2nd December, 2016
No. 7/31/2014 -3AR; – In exercise of powers conferred by Sub-sections (1) and (2) of Section 3 of t he Haryana
Right to Service Act, 2014 (4 of 2014), the Governor of Haryana, on the recommendation of the Commission hereby
makes the following amendment in the Haryana Government, Administrative Reforms Department, Notification No.
7/31/2014-3A R, dated the 15th February, 2016, namely: -
Amendment
In the Haryana Government, Administrative Reforms Department, Notification No. 7/31/2014 -3A R, dated
15.02. 2016, in Schedule,-
(1) after serial number 20, under columns 1, 2, 3, 4, 5, 6 and 7, the following entrie s shall be inserted,
namely:-
1 2 3 4 5 6 7
“20
A
Revenue &
Disaster
Management
Department
Provision for
Jalsa/Public
Meeting/Jaloos/
Shobha
Yatra/Chhath
Puja/ Marriage
(Applicable only
in case of
obtaining of
NOCs from S.P.,
SDM, MC Fire)
5 days Distt.
Magistrate/
Deputy
Commissioner
Divisional
Commissioner
20 B Revenue &
Disaster
Management
Department
Permission for
Funfair/Circus/
Magic
Show(Applicable
only in case of
obtaining of
NOCs from S.P.,
SDM, MC Fire,
Excise Deptt .)
5 days Distt.
Magistrate /
Deputy
Commissioner
Divisional
Commissioner
20 C Revenue &
Disaster
Management
Department
Permission for
Tournaments/
Games
(Applicable only
in case of
obtaining of
NOCs from S.P.,
SDM, Sports
Officer)
5 days Distt.
Magistrate/
Deputy
Commissioner
Divisional
Commissioner
20 D Revenue &
Disaster
Management
Department
Loudspeakers/DJ
Permission for
Jalsa/Public
Meeting / Jaloos/
Shobha Yatra/
Chhath
Puja/Marriage
(Applicable only
in case of
obtaining of
NOCs from local
S.H.O.)
3 days Sub
Divisional
Magistrate
Deputy
Commissioner
Divisional
Commissioner
HARYANA GOVT. GAZ. (EXTRA.), DEC. 2, 2016 (AGHN. 11, 1938 SAKA)
6160
20 E Revenue &
Disaster
Management
Department
Loudspeakers/DJ
Permission for
Funfair/ Circus/
Magic Show
(Applicable only
in case of
obtaining of
NOCs from local
S.H.O.)
3 days Sub
Divisional
Magistra te
Deputy
Commissioner
Divisional
Commissioner
20 F Revenue &
Disaster
Management
Department
Loudspeakers/DJ
Permission for
Tournaments/
Games(Applicable
only in case of
obtaining of
NOCs from local
S.H.O.)
3 days Sub
Divisional
Magistrate
Deputy
Commissioner
Divisional
Commissioner
20 G Revenue &
Disaster
Management
Department
Permission for
Loudspeaker/DJ
(Applicable only
in case of
obtaining of
NOCs from local
S.H.O.)
3 days Sub
Divisional
Magistrate
Deputy
Commissioner
Divisional
Commissioner
20 H Revenue &
Disaster
Management
Department
Permit/Permission
for Vehicle during
Parliamentary
Election
Campaign.
(Applicable only
in case of
obtaining of
NOCs from S.P.,
S.D.M.)
As per
direction of
Election
Commission
Distt.
Magistrate/
Deputy
Commissioner
Divisional
Commissioner
Chief Electoral
Officer,
Haryana
20 I Revenue &
Disaster
Management
Department
Permit/Permission
for Vehicle during
Assembly/State
Election
Campaign.
(Applicable only
in case of
obtaining of
NOCs from local
S.H.O.)
As per
direction of
Election
Commission
Sub
Divisional
Magistrate
Deputy
Commissioner
Chief Electoral
Officer,
Haryana
20 J Revenue &
Disaster
Management
Department
Permission of
Loudspeaker on
Vehicle during
Assembly/ State
Election
Campaign.
(Applicable only
in cas e of
obtaining of
NOCs from local
S.H.O.)
As per
direction of
Election
Commission
Sub
Divisional
Magistrate
Deputy
Commissioner
Chief Electoral
Officer,
Haryana
HARYANA GOVT. GAZ. (EXTRA.), DEC. 2, 2016 (AGHN. 11, 1938 SAKA)
6161
20 K Revenue &
Disaster
Management
Department
Permission of
Loudspeaker on
Vehicle during
Parliamentary
Election
Campaign.
(Applicable only
in case of
obtaining of
NOCs from S.P.,
S.D.M..)
As per
direction of
Election
Commission
Distt.
Magistrate/
Deputy
Commissioner
Divisional
Commissioner
Chief Electoral
Officer,
Haryana”
(2) after serial numbe r 63, under columns 1, 2, 3, 4, 5, 6 and 7, the following entries shall be inserted, namely: -
1 2 3 4 5 6 7
“63 A Power
Department
Certification of Electrical
Installation by Chief
Electrical Inspector above
33KV
30
days
Concerned
Executive
Engineer
Chief
Electrical
Inspector
Addl. Chief
Secretary/
Principal
Secretary, Power”
(3) after serial number 128, under columns 1, 2, 3, 4, 5, 6 and 7, the following entries shall be inserted,
namely:-
1 2 3 4 5 6 7
“128 A Food &
Supplies
Department
(i) Constitute a team for
measurement of distance
parameters
To constitute a joint team of
concerned Halqa Patwari/
Kanoongo and Nayab Tehsildar/
Tehsildar of the Revenue Deptt.
and Food & Supplies Deptt. (Nor
below than AFSO rank) for
measurement of the pur posed brick
kiln site in view of the clause 4 (iii)
of the Haryana Control of Bricks
Supplies Order, 1972.
4
days
Concerned
District
Food &
Supplies
Controller
District
Magistrate
Director
General/
Director Food
& Supplies
Department
(ii) Measurement Report of
distance parameters
Team will measurement the
distance parameters in the presence
of the applicant or the authorized
representative of the applicant and
submit his report.
15
days
Concerned
District
Food &
Supplies
Controller
District
Magistrate
Director
General/
Director Food
& Supplies
Department
(iii) Approval for construction
of Brick Kiln
Approval/ Clearance for
construction of Brick Kiln
(Chimney & Vessel) under clause
3A of Form ‘A’ of the Haryana
Control of Bricks Supplies Order,
1972 according to the guidelines of
the Haryana Pollution Control
Board. If the conditions of the
distance parameters will be found
as per provisions of the Control
7
days
Concerned
District
Food &
Supplies
Controller
District
Magistrate
Director
General/
Director Food
& Supplies
Department
HARYANA GOVT. GAZ. (EXTRA.), DEC. 2, 2016 (AGHN. 11, 1938 SAKA)
6162
Order (clause 4(iii). The applicant
will be informed whether the
distance parameters will not found
as per t he Haryana Control of
Bricks Supplies Order, 1972.
(iv) Issuance of Brick Kiln
Licence for manufacturing and
selling Bricks
To iss ue Brick Kiln licence for
manufacturing and selling Bricks.
Applicant/ Brick Kiln owner will
operate his Brick Kiln only after
getting Permit of Mines & Geology
Deptt. Consent of Haryana
Pollution Control Board and
Licence of Controlled Area from
District Town Planer if the Site of
the Brick Kiln falls in controlled
area. Otherwise NOC of District
Town Planner/ Municipal
Corporation
7
days
Concerned
District
Food &
Supplies
Controller
District
Magistrate
Director
General/
Director Food
& Supplies
Department”.
(4) after serial number 143, under columns 1, 2, 3, 4, 5, 6 and 7, the following entries shall be inserted,
namely:-
1 2 3 4 5 6 7
“143
A
HUDA Water
Connection
5 days Residential
7 days Commercial/
Industrial
1. Junior Engineer, 2.
Sub Divisional
Engineer & 3.
Executive Engineer
Superintending
Engineer
Administrator”
(5) after serial number 189, under columns 1, 2, 3, 4, 5, 6 and 7, the following entries shall be inserted,
namely:-
1 2 3 4 5 6 7
“189 A Labour
Department
Registration of
Establishment engaged
in Building and Other
Construction Workers
(Regulation of
Employment and
Conditions of Service)
Act, 1996 (28 of 1996)
30
days
Assistant Director
(IS&H)/ Deputy
Director (IS&H)/
Assistant Director,
IH/ Deputy Director
IH & Joint Director
IS&H
Labour
Commissioner
Principal
Secretary”
(6) after serial number 199, under columns 1, 2, 3, 4, 5, 6 and 7, the following entries shall be added, namely: -
1 2 3 4 5 6 7
“200 Mines and
Geology
Department
Licence for Stone
Crushers under the
Haryana Regula tion and
Control of Crushers,
Act,1991 to stone crushers
owners
21
days
Director, Mines and
Geology
Administrative
Secretary
Chief
Secretary
201 Mines and
Geology
Department
Permit for the extraction
of brick earth to brick kiln
owner for manufacturing
of bricks.
15
days
Officer Incharge at
District Level
State Mining
Engineer
Director,
Mines and
Geology
HARYANA GOVT. GAZ. (EXTRA.), DEC. 2, 2016 (AGHN. 11, 1938 SAKA)
6163
202 PWD
(B&R)
(a) Clearance for entry/
exit from State Highway/
Scheduled Road under
MORT&H Guidelines
60
days
Concerned SE Chief Engineer
(Concerned)
Engineer-
in-Chief
(b) Permission for laying
of Natural Gas/ Pipelines
ROU
60
days
Concerned SE Chief Engineer
(Concerned)
Engineer-
in-Chief
(c) Permission for Right of
use (RoU) for laying the
Communication
Infrastructure & associated
installation like Optical
Fiber Cable
60
days
Concerned SE Chief Engineer
(Concerned)
Engineer-
in-Chief ”.
D.S. DHESI,
Chief Secretary to Government of Haryana.
54838 —C.S.—H.G.P., Chd.