LexThe KARNATAKA SAKAALA SERVICES ACT, 2011
Karnataka · state statute
Open in Lexace · Ask the AI about this actKARNATAKA ACT 1 OF 2012
1[THE KARNATAKA SAKAALA SERVICES ACT, 2011]1
Arrangement of Sections
Statement of Objects and Reasons:
Sections:
1. Short title and commencement
2. Definitions
3. Right to obtain service within stipulated time limit
4. Notification of services, designated officers, competent officers, appellate authority and
stipulated time limits
5. Providing services within the stipulated time
6. Monitoring the status of the application
7. E-governance of services
8. Payment of compensatory cost to the citizen
9. Liability to pay compensatory cost
10. Appointment of competent officer
11. Procedure governing fixing of liability
12. Right of appeal by the public servant
13. Appeal by the aggrieved citizen
14. Developing culture to deliver services within fixed period
15. Deemed service condition
16. Supplement
17. Protection of action taken in good faith
18. Bar of jurisdiction
19. Power to make rules
20. Power to remove difficulties
SCHEDULE
STATEMENT OF OBJECTS AND REASONS
Act 1 of 2012.- It is considered necessary to provide for the G uarantee of service to citizens in
the State of Karnataka within the stipulated time limit and for matter connected therewith or incidental
therewith.
A two-tire appeal is also provided for aggrieved persons to competent officer and the appellate
authority. A provision is also made for payment of compensatory cost to the citizens whose applications
is delayed and to recover the same from the defaulting public servant and also for disciplinary action
against such public servants.
Hence, the Bill.
2
[L.A. Bill No. 37 of 2011, File No.Samvyashae 39 Shasana 2011]
[Entry 5 and 41 of List II of the Seventh Schedule to the Constitution of India.]
II
Amending Act 36 of 2012.- It is considered necessary to amend the Karnataka Guarantee of
Services to Citizens Act, 2011,-
(i) to change the title of the Act as “The Karnataka Sakaala Services Act, 2011” as the suggestions
received from the public and as decided by the committee under the Chairmanship of the
Hon’ble Minister for Law and Parliamentary Affairs; and
(ii) to make p rovision for appointment of an officer not below the rank of Group B or C as the
competent officer to impose cost by amending section 10.
Hence, the Bill.
[L.A. Bill No. 27 of 2012, File No.Samvyashae 32 Shasana 2012]
[Entry 5 and 41 of List II of the Seventh Schedule to the Constitution of India.]
III
Amending Act 31 of 2014. - It is considered necessary to amend the Karnataka Sakaala Service
Act 2011,-
(i) to encourage the public authorities to deliver related services electronically or through post
to the citizen;
(ii) to recover the compensatory cost from the guilty officers and punish the officials who
defeat the purpose of the Act; and
(iii) to initiate disciplinary proceeding against designated officer or Competent officer or
Appellate Authority who fails to del iver citizen related services or dispose appeal with in
stipulated time.
Hence, the Bill.
[L.A. Bill No. 41 of 2014, File No. Samvyashae 09 Shasana 2014]
[entry 5 and 41 of List II of the Seventh Schedule to the Constitution of India.]
-----
3
KARNATAKA ACT 1 OF 2012
(First Published in the Karnataka Gazette Extra ordinary of the Second day of January, 2012)
1[THE KARNATAKA SAKAALA SERVICES ACT, 2011]1
(Received the assent of the Governor on the Twenty Ninth day of December, 2011)
(As amended by Karnataka Act 36 of 2012 and 31 of 2014)
An Act to provide for guarantee of services to citizens in the State of Karnataka within the
stipulated time limit and for matters connected therewith and incidental thereto.
Whereas, it is expedient to provide for guarantee of services to citizens in the State of Karnataka
within the stipulated time limit and for matters connected therewith and incidental thereto.
Be it enacted by the Karnataka State Legislature in the sixty-second year of the Republic of India
as follows:-
1. Short title and commencement.- (1) This Act may be called 1[The Karnataka Sakaala Services
Act, 2011]1.
1. Substituted by Act 36 of 2012 w.e.f. 02.04.2012.
(2) It shall come into force on such date as the Government may, by notification in the official
Gazette, appoint.
(Act came into force by Notification No. DPAR 28 E Ka Aa 2012, Dated: 28.03.2012 w.e.f. 02.04.2012. The text of the
notification is at the end of the Act)
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) “Appellate Authority” means an officer appointed by the Government invested with the power to
hear appeal against the orders passed by any competent officer under this Act;
(b) “Citizen related service” includes the service as specified in the Schedule;
(c) “Competent officer” means an officer appointed by the Government who shall be empowered to
impose cost on the public servant defaulting or delaying the delivery of service in accordance
with this Act;
(d) “designated officer” means an officer specified in the Schedule who is required to provide citizen
related service;
(e) “Government” means the Government of Karnataka;
(f) “Local Authority” includes any authority, municipality, municipal corporation, town panchayat,
planning authority, Industrial township, Zilla Panchayat, Taluk Panchayats and Gram Panchayats
and other local self Governments constituted by law and Development Authorities or other
statutory or non-statutory bodies by whatever name called for the time being invested by law to
render essenti al service of public utility in the State or to control, manage or regulate such
services within a specified local area;
(g) “prescribed” means prescribed by the rules made under this Act;
(h) “Public Authority” means the Organisation or Authority or body or institution or a Local Authority
established or constituted,-
(i) by or under the Constitution in the State;
4
(ii) by any other law made by the State Legislature;
(iii) by notification issued or order made by the Government and includes,-
(1) body owned, controlled or substantially financed; or
(2) non-Governmental organization substantially financed;
directly or indirectly by the Government.
(i) “Public servant” means a person substantively appointed to any service or post of the public
authority;
(j) “Right to service” means right to obtain the citizen related services within the stipulated time
specified in the Schedule;
(k) “Schedule” means Schedule appended to this Act;
(l) “stipulated time” means the maximum time to provide the service by the designated officer or to
decide the appeal by the competent officer or Appellate Authority as specified in the Schedule.
3. Right to obtain service within stipulated time limit.- (1) Every citizen shall have right to obtain
citizen related services in the State in accordance with this Act within the sti pulated time specified in the
Schedule.
(2) Every designated officer and his subordinate public servant of the Public Authority shall provide
the citizen related services specified in the Schedule to the citizens eligible to obtain the service, within
the stipulated time and also display the same on the notice board of their offices.
4. Notification of services, designated officers, competent officers, appellate authority and
stipulated time limits. - The Government shall within a period of three months f rom the date of
commencement of this Act, by notification, amend the Schedule to add new services, designated
officers of every public authority or Local Authority under each Secretariat Department, competent
officer and appellate authority along with st ipulated time limits within which the services are rendered
under this Act and may by like notification amend or vary the entries in the Schedule.
5. Providing services within the stipulated time.- (1) The stipulated time shall start from the date
when required application for scheduled service is submitted to the designated officer or to a person
subordinate to him authorized to receive the application in such manner as may be prescribed. Such
application shall be duly acknowledged.
(2) The designated officer on receipt of an application under sub -section (1) shall within the
stipulated time either directly provide the service or through an officer duly authorized by him or reject
the application and in case of rejection of application, shall record the reasons in writing and intimate to
the applicant, the information about the period of making appeal against the decision and all the details
of the competent officer to whom the first appeal lies.
6. Monitoring the status of the application. - (1) Every citizen having applied for any citizen
related services shall be provided an application number by the concerned Public Authority, or local
Authority, as the case may be, and shall be entitled to obtain and monitor status of his application online
in accordance with such procedure as may be prescribed.
5
(2) Every public authority or local Authority, as the case may be, shall maintain status of all
applications governing citizen related services online and shall be duty bound to update the status of the
same as per the procedure as prescribed by rules in this regard.
1[7. E-governance of services. - As a part of E -Governance, the Government shall endeavor and
encourage the public Authorities, to deliver their citizen related services electronically or t hrough post in
a phased manner and in such other manner as may be prescribed subject to payment of such fees as
may be prescribed.]1
1. Substituted by Act 31 of 2014 w.e.f. 06.09.2014
8. Payment of compensatory cost to the citizen. - Citizen having applied for such services shall
be entitled to seek compensatory cost in accordance with the provisions of this Act and rules made
thereunder, in case of delay or default in the delivery of such services beyond the stipulated time.
1[9. Liability to pay compensatory cost. - Every Appellate Authority or Competent Officer or
designated officer or his subordinate public servant who fails to deliver or dispose the citizen related
services or appeals of a citizen within the stipulated time shall be liable to pay compensatory cost at the
rate of twenty rupees per day for the period of delay subject to a maximum of five hundred rupees per
application, in aggregate, if there is no ban or restriction from the Government to provide the same.
]1
1. Substituted by Act 31 of 2014 w.e.f. 06.09.2014
10. Appointment of competent officer. - (1) The Government shall appoint by notification an
officer not below the rank of 1[Group B or C Officer]1 of the Government or its equivalent rank, in case of
other public authority to act as competent officer to impose cost against designated officer or his
subordinate public servant defaulting or delaying the delivery of services in accordance with this Act.
(2) Every public authority shall for the purpose of payment of cost, confer on the competent officer,
the power of drawing and disbursing officer in accordance with the law, procedure and rules applicable.
(3) On such demand of compensatory cost by the citizen at the time of delivery of citizen related
services, it shall be the duty of the competent officer to pay such cost to the citizen against
acknowledgement and receipt in such manner as may be prescribed.
1. Substituted by Act 36 of 2012 w.e.f. 02.04.2012.
11. Procedure governing fixing of liability. - (1) Within a period of fifteen days of the payment of
compensatory cost, the competent officer after conducting preliminary enquiry, shall issue a notice
against the public servant found responsible for the delay in delivery of such citizen related services in
such manner as may be prescribed, calling upon him as to why the compensatory cost paid to the
citizen may not be recovered from him.
6
(2) The public servant against whom such notice is issued may represent within a period of seven
days from the date of receipt of such notice. In case no such representation is received, by the
competent officer, within the prescribed period or explanation received, if any, is not found satisfactory,
the competent officer shall be entitled to issue debit note directing such defaulting public servant either
deposit the cost as stipulated in the debit note or directing the Accounts officer concerned to debit the
salary of such public servant for the amount as specified in the debit note:
Provided that if the competent officer finds reasonable and justified grounds in favour of public
servant and come to the conclusion that the delay in delivery of services to the citizen was not
attributable to him, but was attributable to some other public servant, it shall be lawful for the competent
officer to withdraw the notice against him and issue fresh show cause notice to such other public servant
as found responsible for the delay and shall follow the procedure mutatis mutandies as stipulated in this
sub-section and sub-section (1) of this section.
(3) While fixing the liability under this Act, the competent officer shall follow the principles of natural
justice before passing the order in that respect.
1[(4) After giving compensatory cost to the aggrieved Citizen and within thirty days thereaf ter, the
competent officer shall update debit note in the HRMS Software against the officer found guilty by
following the principles of natural justice]1
1. Inserted by Act 31 of 2014 w.e.f. 06.09.2014
12. Right of appeal by the public servant. - (1) Any public servant aggrieved by the order passed
by the competent officer in accordance with sections 10 and 11 shall be entitled to file an appeal to the
appellate authority against such order within a period not exceeding thirty days of the receipt of the
impugned order. The order of the appellate authority shall be final and binding.
(2) For the purpose of this Act, the Government shall appoint an officer to be the appellate authority
to hear and decide appeals against the order passed by the competent o fficer. The appellate authority
shall be an officer not below the rank of the Deputy Secretary to Government or its equivalent rank.
13. Appeal by the aggrieved citizen. - (1) Any person, whose application is rejected under sub-
section (2) of section 5 or who is not provided the service within the stipulated time, may file an appeal
to the competent officer within thirty days from the date of rejection of application or the expiry of the
stipulated time limit:
Provided that the competent officer may admit the appeal even after the expiry of the period of
thirty days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in
time.
(2) The competent officer may order to the designated officer to provide the service within the
specified period or may reject the appeal or may impose compensatory cost according to the provisions
of section 9.
7
(3) An appeal against decision of competent officer shall lie to the appellate authority within sixty
days from the date on which the decision was made:
Provided that the appellate authority may admit the appeal even after the expiry of the period of
sixty days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in
time.
(4) The appellate authority may order to the designated officer to provide the service within such
period as he may specify or he may reject the appeal.
(5) If the designated officer does not comply with sub- section (1) of section 5, then the applicant
aggrieved from such non- compliance may submit an application directly to the competent officer. This
application shall be disposed of in the manner as if it is the first appeal.
(6) If the designated officer does not comply the order of providing the service under su b-section (2)
of this section, then the applicant aggrieved from such non- compliance may submit an application
directly to the appellate authority. This application shall be disposed of in the manner of appeal.
(7) The competent officer and the appellate authority shall while deciding an appeal under this
section, have the same powers as are vested in civil court while trying a suit under the Code of Civil
Procedure, 1908 (Central Act 5 of 1908) in respect of the following matters, namely:-
(a) requiring the production and inspection of documents;
(b) issuing summons for hearing to the designated officer and appellant; and
(c) any other matter which may be prescribed.
14. Developing culture to deliver services within fixed period. - (1) The defaults on the part of
designated officer in the time bound delivery of citizen related services as defined in this Act shall not be
counted towards misconduct as the purpose and object is to sensitize the public servant towards the
citizen and to enhance and imbibe a culture to deliver time bound services to the citizens.
(2) In case of any designated officer who is a habitual and willful defaulter, without any reasonable
cause and persistently failed to receive an application or has failed to provide service wit hin the
stipulated time or intentionally denied the request for the service or delayed inordinately, the head of the
Public Authority concerned shall be competent to take appropriate disciplinary action after recording a
finding to this effect but not before giving a show cause notice and opportunity of hearing to the
defaulting officer.
(3) To encourage and enhance the efficiency of the designated officer, a letter of appreciation for
not a single default reported may be issued and entered in his Annual Performance Report by the head
of the Public Authority.
1[(4) If, any Designated officer or Competent officer or Appellate authority fails to deliver the Citizen
related service or dispose appeals within the stipulated time for more than seven times, he shall subject
to enquiry by the concerned disciplinary Authority and if found guilty, prepare a report against the
8
concerned officer and submit it to the Government. The State Government after considering the report
shall take action within one month from the date of receipt of the report.]1
1. Inserted by Act 31 of 2014 w.e.f. 06.09.2014
15. Deemed service condition. - The provisions of this Act shall be deemed to be part of service
conditions of the designated officer including such officer of all Public Authorities.
16. Supplement.- The provisions of this Act shall be supplemented to the disciplinary and financial
rules and such other service rules and regulations as applicable to the employees of the Government or
local Authority or public authority concerned, as the case may be, and not in derogation to such service
rules and regulations governing the service condition and conduct of the government employees or the
employees of the other public authority concerned.
17. Protection of action taken in good faith.- No suit, prosecution or other legal proceeding shall
lie against any person for anything which is in good faith done or intended to be done under this Act or
any rule made thereunder.
18. Bar of jurisdiction. - No Civil court shall have j urisdiction in respect of any matter which the
competent officer or appellate authority is empowered by or under this Act to determine.
19. Power to make rules. - (1) The Government may, after previous publication, by notification, in
the official Gazette, make rules to carry out the purposes of this Act.
(2) Every rule made or notification issued under this Act, shall be laid as soon as may be after it is
made before each House of the State Legislature, while it is in session for a total period of thirt y days,
which may be comprised in one session or in two or more successive sessions, and if before the expiry
of the session in which it is so laid or the session immediately following both Houses agree in making
any modification, in the rule or notification or decide that any rule or notification should not be made, the
rule or notification shall thereafter have effect only in such modified form or be of no effect, as the case
may be, so, however, that any such modification or annulment shall be without pr ejudice to the validity
of anything previously done under that rule or notification.
20. Power to remove difficulties. - If any difficulty arises, in giving effect to the provisions of this
Act, the Government may by order, not inconsistent with the provisions of this Act, remove the difficulty:
Provided that no such order shall be made after the expiry of a period of two years from the
commencement of this Act.
7
SCHEDULE
[See section 2(h)]
List of Services, Designated officer, Stipulated time, Competent officer, time limit for disposal by Competent Officer
Appellate Authority and time limit for disposal of Appeal
URBAN DEVELOPMENT DEPARTMENT
Sl.
No.
List of Services Designated officer
Stipulated time for
designated officer
Competent
Officer
Time limit for
disposal by
the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
I. LOCAL AUTHORITY : BRUHAT BANGALORE MAHANAGARA PALIKE
1 Issue of Birth, Death
& Still Birth
Certificates at
Registration centers
within one calendar
year from the date of
registration
Medical Officer of
Health/Deputy
Health Officer and
Superintendents of
Major Hospitals
3 working days for
event data available in
electronic media
Joint Director
Statistics
15 working
days
Additional
Commissioner
(Administration)
30 working
days
7 working days for
event data which is
not available in
electronic media
8
Sl.
No.
List of Services Designated officer
Stipulated time for
designated officer
Competent
Officer
Time limit for
disposal by
the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
2 Issue of Birth, Death
& Still Birth
Certificates at
Registration centers
after one calendar
year from the date of
registration
Assistant Statistical
Officer
3 working days for
event data available in
electronic media
7 working days for
event data which is
not available in the
electronic media
Joint Director
(Statistics)
15 working
days
Additional
Commissioner
(Administration)
30 working
days
3 Grant of trade licence
specified category
under rules
Medical Officer of
Health or Deputy
Health Officer
30 working days Health Officer 15 working
days
Zonal
Additional/Joint
Commissioner
30 working
days
4 Khatha Extract/
Certificate
Assistant Revenue
Officer
3 working days for
data available in
electronic media
Additional or
Joint
Commissioner
of zone
15 working
days
Commissioner 30 working
days
7 working days for
data not available in
electronic media.
Additional or
Joint
Commissioner
of Zone
15 working
days
Commissioner 30 working
days
5 Sanction of Building Assistant Executive 30 working days Additional or 15 working Commissioner 30 working
9
Sl.
No.
List of Services Designated officer
Stipulated time for
designated officer
Competent
Officer
Time limit for
disposal by
the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
Plan in sites upto
2400 sq.ft. dimension
for residential single
dwelling unit.
Engineer Joint
Commissioner
of Zone
days days
II. LOCAL AUTHORITY : BANGALORE WATER SUPPLY AND SEWERAGE BOARD
1 Permission for new
connection/Additional
Connection for water
supply and Under
Ground Drainage for
residential buildings
excluding Apartments
Assistant Executive
Engineer
7 working days Chief Engineer 15 working
days
Engineer-in-
Chief
30 working
days
2 Permission for new
connections/
Additional
connections for water
supply and Under
Ground Drainage for
multi-storied
Assistant Executive
Engineer
7 working days Chief Engineer 15 working
days
Engineer-in-
Chief
30 working
days
10
Sl.
No.
List of Services Designated officer
Stipulated time for
designated officer
Competent
Officer
Time limit for
disposal by
the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
buildings.
III. LOCAL AUTHORITY/PUBLIC AUTHORITY : MUNICIPAL CORPORATIONS OTHER THAN BRUHAT BANGALORE MAHANAGARA
PALIKE.
1 Issue of Birth, Still
Birth and Death
Certificates
Zonal Assistant
Commissioner
3 working days Health Officer 15 working
days
Commissioner 30 working
days
2 Grant of Trade licence
as per the delegation
of powers
Zonal Assistant
Commissioner
15 working days Health Officer 15 working
days
Commissioner 30 working
days
3 Khatha Extract Zonal Assistant
Commissioner
5 working days Revenue
Officer
7 working
days
Commissioner 30 working
days
4 New Building Licence
upto 2400 sq ft
residential for single
dwelling unit
Zonal Assistant
Commissioner
30 working days Joint
Director/Deput
y Director of
Town Planning
15 working
days
30 working
days
5 Permission for water
supply and UGD
connection for
residential buildings
Executive Engineer 15 working days Deputy
Commissioner
15 working
days
Commissioner 30 working
days
11
Sl.
No.
List of Services Designated officer
Stipulated time for
designated officer
Competent
Officer
Time limit for
disposal by
the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
single dwelling unit
IV. LOCAL AUTHORITY/PUBLIC AUTHORITY : CITY MUNICIPAL COUNCIL
1 Issue of Birth, Death
& Still Birth
Certificates
Registrar as notified 3 working days for
event data available in
electronic media
Municipal
Commissioner
15 working
days
Deputy
Commissioner
of District
30 working
days
7 working days for
event data not
available in electronic
media
Municipal
Commissioner
15 working
days
Deputy
Commissioner
of District
30 working
days
2 Grant of Trade licence
as prescribed.
Senior Health
Inspector
7 working days Municipal
Commissioner
15 working
days
Deputy
Commissioner
of District
30 working
days
3 Khatha
Extract/Certificate
Revenue Officer 3 working days if data
is available in
electronic media
Municipal
Commissioner
7 working
days
Deputy
Commissioner
of District
30 working
days
7 working days if data
is not available in
electronic media
Municipal
Commissioner
7 working
days
Deputy
Commissioner
of District
30 working
days
4 Sanction of Building Assistant Executive 30 working days Municipal 7 working Deputy 30 working
12
Sl.
No.
List of Services Designated officer
Stipulated time for
designated officer
Competent
Officer
Time limit for
disposal by
the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
Plan in sites upto
2400 sq.ft. dimension
for residential single
dwelling
Engineer Commissioner days Commissioner
of District
days
5 Permission for new
connection for water
supply and UGD in
service area for
residential buildings
Assistant Executive
Engineer
15 working days Municipal
Commissioner
7 working
days
Deputy
Commissioner
of the District
30 working
days
V. LOCAL AUTHORITY/PUBLIC AUTHORITY : TOWN MUNICIPAL COUNCIL
1 Issue of Birth, Death
& Still Birth
Certificates
Chief Officer 3 working days for
event data available in
electronic media
Project
Director,
District Urban
Development
Cell
15 working
days
Deputy
Commissioner
of District
30 working
days
13
Sl.
No.
List of Services Designated officer
Stipulated time for
designated officer
Competent
Officer
Time limit for
disposal by
the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
7 working days for
event data not
available in electronic
media
Project
Director,
District Urban
Development
Cell
15 working
days
Deputy
Commissioner
of District
30 working
days
2 Grant of Licence for
carrying out trades as
prescribed.
Chief Officer 30 working days Project
Director,
District Urban
Development
Cell
30 working
days
Deputy
Commissioner
of District
30 working
days
3 Khatha
Extract/Certificate
Chief Officer 3 working days if data
is available in
electronic media
Project
Director,
District Urban
Development
Cell
7 working
days
Deputy
Commissioner
of District
30 working
days
14
Sl.
No.
List of Services Designated officer
Stipulated time for
designated officer
Competent
Officer
Time limit for
disposal by
the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
7 working days if data
is not available in
electronic media
Project
Director,
District Urban
Development
Cell
7 working
days
Deputy
Commissioner
of District
30 working
days
4 Sanction of Building
Plan in sites upto
2400 sq.ft. dimension
for residential single
dwelling
Assistant Engineer 30 working days Project
Director,
District Urban
Development
Cell
7 working
days
Deputy
Commissioner
of District
30 working
days
5 Permission for new
connection for water
supply and Under
Ground Drainage in
service area
Assistant Engineer 15 working days Project
Director,
District Urban
Development
Cell
7 working
days
Deputy
Commissioner
of District
30 working
days
VI. LOCAL AUTHORITY : TOWN PANCHAYAT
15
Sl.
No.
List of Services Designated officer
Stipulated time for
designated officer
Competent
Officer
Time limit for
disposal by
the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
1 Issue of Birth, Death
& Still Birth Certificate
Chief Officer 3 working days if
event data is available
in electronic media.
Project
Director,
District Urban
Development
Cell
15 working
days
Deputy
Commissioner
of District
30 working
days
7 working days if
event data is not
available in electronic
media
Project
Director,
District Urban
Development
Cell
15 working
days
Deputy
Commissioner
of District
30 working
days
2 Grant of Licence for
carrying out trades as
prescribed.
Chief Officer 30 working days Project
Director,
District Urban
Development
Cell
30 working
days
Deputy
Commissioner
of District
30 working
days
3 Khatha
Extract/Certificate
Chief Officer 3 working days if data
is available in
electronic media
Municipal
Commissioner
7 working
days
Deputy
Commissioner
of District
30 working
days
16
Sl.
No.
List of Services Designated officer
Stipulated time for
designated officer
Competent
Officer
Time limit for
disposal by
the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
7 working days if data
is not available in
electronic media
Municipal
Commissioner
7 working
days
Deputy
Commissioner
of District
30 working
days
4 Sanction of Building
Plan in sites upto
2400 sq.ft. dimension
for residential single
dwelling
Junior Engineer 30 working days Project
Director,
District Urban
Development
Cell
7 working
days
Deputy
Commissioner
of District
30 working
days
5 Permission for new
connection for water
supply and Under
Ground Drainage in
service area
Junior Engineer 15 working days Project
Director,
District Urban
Development
Cell
7 working
days
Deputy
Commissioner
of District
30 working
days
17
2. TRANSPORT DEPARTMENT
Sl.
No.
List of Services Designated officer
Stipulated time for
designated officer
Competent
Officer
Time limit for
disposal by
the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
1 Learning Licence Regional Transport
Officer (RTO) /
Assistant Regional
Transport Officer
(ARTO)
07 working days Deputy
Commissioner
for Transport
(D.C.T.)
15 working
days
Joint
Commissioner
for Transport
(J.C.T.)
30 working
days
2 Driving Licence RTO / ARTO 30 working days D.C.T. 15 working
days
J.C.T. 30 working
days
3 Registration of
Vehicle
RTO / ARTO 07 working days D.C.T. 15 working
days
J.C.T. 30 working
days
4 Duplicate Licence RTO / ARTO 30 working days D.C.T. 15 working
days
J.C.T. 30 working
days
5 Duplicate Registration
Certificate
RTO / ARTO 30 working days D.C.T. 15 working
days
J.C.T. 30 working
days
6 Bus pass for school
children
Depot Manager 07*
working days
Divisional
Traffic Officer
15 working
days
Divisional
Controller of
the Division
07 working
days
7 Free Bus pass for Divisional Traffic 15** Divisional 15 working Chief Traffic 07 working
18
Sl.
No.
List of Services Designated officer
Stipulated time for
designated officer
Competent
Officer
Time limit for
disposal by
the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
Freedom Fighters Officer working days Controller of
the Division
days Manager
(Commercial),
Central Office
days
8 Concession Bus pass
for physically
challenged person
Divisional Traffic
Officer
15***
working days
Divisional
Controller of
the Division
15 working
days
Chief Traffic
Manager
(Commercial),
Central Office
07 working
days
9 Accident relief Divisional Traffic
Officer
30 working days Divisional
Controller of
the Division
30 working
days
Chief Traffic
Manager
(Operation/Sec
retary ARF),
Central Office
30 working
days
Note:- * Student has to submit application for Concessional Bus Pass to the Head of the Institution who in turn has to send it to the
jurisdictional Depot Manager. The Depot Manager will hand over the pass to the Head of the Institution within 07 days.
** The Freedom Fighter has to submit records to his jurisdictional Deputy Commissioner for availing free Bus Pass. The Deputy
Commissioner will issue an order recommending issue of Free Bus Pass. The Divisional Traffic Officer will issue Free Bus Pass.
19
*** Within 15 days from the date of receipt of application from Physically Challenged person, the concerned Divisional Traffi c Officer will
issue concessional pass to the Physically Challenged person.
20
3. FOOD AND CIVIL SUPPLIES DEPARTMENT
Sl.
No.
List of Services Designated officer
Stipulated
time for
designated
officer
Competent
Officer
Time limit
for disposal
by the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
1 Issue of
duplicate/renewal/surrend
er ration cards
Concerned Food
Inspector
7 working
days
Tahasildar in
Rural/Urban and
Deputy/Assistant
Director in IRA
15 working
days
Deputy Director
in District and
IRA.
15 working
days.
2 Issue of licence under
Karnataka Essential
Commodities Licensing
Order 1986, licence to
wholesale dealers in food
grains, pulses, edible oils
and kerosene.
Deputy
Commissioners in
District, Addl/Joint
Director of Food and
Civil Supplies in
Bangalore Informal
Rationing Area
30 working
days
Commissioner,
Food and Civil
Supplies.
45 working
days
Government 45 working
days
3 Issue of licence under
Karnataka Essential
Commodities Act, 1986 to
Retail dealers in
foodgrains, pulses, edible
oils and kerosene.
Assistant Director in
Informal Rationing
Area and Tahasildar in
Urban/Rural areas
35 working
days
Deputy Director,
Food and Civil
Supplies in
Bangalore IRA and
Urban /Rural
areas.
45 working
days
Commissioner,
Food and Civil
Supplies/Deputy
Commissioners
in District.
45 working
days
21
4 Issue of authorization to
run Fair Price Shops
(FPS) under Karnataka
Essential Commodities
(Public Distribution
system) Control Order
1992.
Deputy
Commissioners of the
District
30 working
days
Additional
Commissioner
3 (three)
months
Government 6 (six)
months
4. REVENUE DEPARTMENT
Sl.
No.
List of Services Designated officer
Stipulated time
for designated
officer
Competent
Officer
Time limit for
disposal by the
Competent
Officer
Appellate
Authority
Time limit for
disposal by
the Appellate
Authority
1 2 3 4 5 6 7 8
1 Record of Rights
Certificate
Tahsildar 30 Working
Days
Assistant
Commissioner
15 Working
days
Deputy
Commissioner
15 Working
Days
2 Conversion of
agriculture land to
non agriculture
purpose
Deputy
Commissioner
120 Working
Days
Regional
Commissioner
30 working days Government 30 working
days
3 All types of Caste
Certificate
Tahsildar 21 Working
Days
Assistant
Commissioner
15 Working
days
Deputy
Commissioner
15 Working
days
4 All types of Income Tahsildar 21 Working Assistant 15 Working Deputy 15 Working
22
Sl.
No.
List of Services Designated officer
Stipulated time
for designated
officer
Competent
Officer
Time limit for
disposal by the
Competent
Officer
Appellate
Authority
Time limit for
disposal by
the Appellate
Authority
1 2 3 4 5 6 7 8
Certificate Days Commissioner days Commissioner days
5 Verification/Validity of
Caste Certificate
Committee headed
Deputy
Commissioner
15 Working
Days
Regional
Commissioner
15 Working
days
Government
(Social
Welfare
Department)
15 Working
days
6 Payment of
Compensation as per
Land Acquisition Act
after the issue of
12(2) notice in
undisputed cases
Assistant
Commissioner
/Special Land
Acquisition Officer
30 Working
Days
Deputy
Commissioner
30 working days Regional
Commissioner
30 working
days
7 Birth Certificate Village Accountant 7 Working Days Tahsildar 15 working days Assistant
Commissioner
15 working
days
8 Death Certificate Village Accountant 7 Working Days Tahsildar 15 working days Assistant
Commissioner
15 working
days
9 Population Certificate Tahsildar 7 Working Days Assistant
Commissioner
15 working days Deputy
Commissioner
15 working
days
10 Residence Certificate Tahsildar/Deputy
Tahsildar
7 Working Days Assistant
Commissioner
15 working days Deputy
Commissioner
15 working
days
11 No tenancy certificate Tahsildar 7 Working Days Assistant 15 working days Deputy 15 working
23
Sl.
No.
List of Services Designated officer
Stipulated time
for designated
officer
Competent
Officer
Time limit for
disposal by the
Competent
Officer
Appellate
Authority
Time limit for
disposal by
the Appellate
Authority
1 2 3 4 5 6 7 8
Commissioner Commissioner days
12 Living Certificate Tahsildar/Deputy
Tahsildar
7 Working Days Assistant
Commissioner
15 working days Deputy
Commissioner
15 working
days
13 Agricultural Family
member Certificate
Tahsildar/Deputy
Tahsildar
7 Working Days Assistant
Commissioner
15 working days Deputy
Commissioner
15 working
days
14 Not re-married
Certificate
Tahsildar/Deputy
Tahsildar
7 Working Days Assistant
Commissioner
15 working days Deputy
Commissioner
15 working
days
15 Landless Certificate Tahsildar/Deputy
Tahsildar
7 Working Days Assistant
Commissioner
15 working days Deputy
Commissioner
15 working
days
16 Surviving Family
member Certificate
Tahsildar 7 Working Days Assistant
Commissioner
15 working days Deputy
Commissioner
15 working
days
17 Unemployment
certificate
Tahsildar 7 Working Days Assistant
Commissioner
15 working days Deputy
Commissioner
15 working
days
18 No Govt. Job
Certificate for
Compassionate
Appointments
Tahsildar 7 Working Days Assistant
Commissioner
15 working days Deputy
Commissioner
15 working
days
19 Agriculturist
Certificate
Tahsildar/Deputy
Tahsildar
7 Working Days Assistant
Commissioner
15 working days Deputy
Commissioner
15 working
days
20 Small & Marginal Tahsildar/Deputy 7 Working Days Assistant 15 working days Deputy 15 working
24
Sl.
No.
List of Services Designated officer
Stipulated time
for designated
officer
Competent
Officer
Time limit for
disposal by the
Competent
Officer
Appellate
Authority
Time limit for
disposal by
the Appellate
Authority
1 2 3 4 5 6 7 8
Farmer certificate Tahsildar Commissioner Commissioner days
21 Agricultural Labour
Certificate
Tahsildar 7 Working Days Assistant
Commissioner
15 working days Deputy
Commissioner
15 working
days
22 Non-creamy layer
certificate
Tahsildar 7 Working Days Assistant
Commissioner
15 working days Deputy
Commissioner
15 working
days
23 Domicile certificate Tahsildar 7 Working Days Assistant
Commissioner
15 working days Deputy
Commissioner
15 working
days
24 Mutation Extract Tahsildar/Deputy
Tahsildar
7 Working Days Assistant
Commissioner
15 Working
Days
Deputy
Commissioner
15 Working
Days
5. HOME DEPARTMENT
Sl.
No.
List of Services
Designated
officer
Stipulated
time for
designated
officer
Competent
Officer
Time limit for
disposal by the
Competent
Officer
Appellate Authority
Time limit
for
disposal by
the
Appellate
Authority
1 2 3 4 5 6 7 8
1 Issue of copy of FIR to the S.H.O. Immediately Circle Two working SDPO if FAO is 7 working
25
Sl.
No.
List of Services
Designated
officer
Stipulated
time for
designated
officer
Competent
Officer
Time limit for
disposal by the
Competent
Officer
Appellate Authority
Time limit
for
disposal by
the
Appellate
Authority
1 2 3 4 5 6 7 8
complainant After
registration
Inspector days CPI/ADDl. SP if FAO is
SDPO
days
2. License for Amplified
Sound System
CPIp 3 working
days
SDPO 7 working days Addl.SP/DCP 7 working
days
3. License for Amusement Circle Inspector
of Police
15 days SDPO 30 working days Addl.SP/Deputy
Commissioner of Police
30 working
days
4 Permission for peaceful
assembly and procession
CPI/PI
7 working
days
SDPO 10 working
days
Addl.SP/DCP
7 working
days
SDPO
15 working
days
Addl.SP/
DCP
10 working
days
SP/Jt. Commr.
Addl.SP/ DCP 15 working
days
SP/
Jt. Commr./
Addl.Commr
10 working
days
IGP of the range/
COP
5. NOC for Extension of Visa SHO
7 days CPI/SDPO 7 days SDPO/Addl.SP/DCP
6 Receipt of petitions SHO 30 min. CPI/SDPO Two days SDPO/Addl.SP/DCP 3 days
7 Disposal of Petition SHO 15 days CPI/SDPO 7 days SDPO/Addl.SP/DCP 7 days
8 Passport Verification SHO 20 days CPI/SDPO 7 days SDPO/Addl.SP/DCP 7 days
26
Sl.
No.
List of Services
Designated
officer
Stipulated
time for
designated
officer
Competent
Officer
Time limit for
disposal by the
Competent
Officer
Appellate Authority
Time limit
for
disposal by
the
Appellate
Authority
1 2 3 4 5 6 7 8
9 Service Verification
Local jurisdiction
Outside jurisdiction
SHO
20 days
45 days
CPI/SDPO
7 days
SDPO/Addl.SP/DCP
7 days
10 NOC for petrol pump, gas
agency, hotel, bar etc.
SHO
7 days
CPI/SDPO
7 days
SDPO/Addl.SP/DCP
7 days
11 Arms License Verification
District
SHO 30 days CPI/SDPO 7 days SDPO/Addl.SP/DCP 7 days
12 Missing Report of
documents, Mobile phone
etc.
SHO One day CPI/SDPO 3 days SDPO/Addl.SPDCP 7 days
13. NOC for Crackers License Fire Station
Officer
7 days Dist. Fire
Officer
7 days Regional Fire Officer 7 days
27
6. EDUCATION DEPARTMENT
Sl.
No.
List of Services Designated officer
Stipulated
time for
designated
officer
Competent Officer
Time limit for
disposal by
the
Competent
Officer
Appellate
Authority
Time limit
for disposal
by the
Appellate
Authority
1 2 3 4 5 6 7 8
I. DEPARTMENT OF PRE-UNIVERSITY EDUCATION
1. Photocopying
answer scripts of the
2nd PUC final
examination
Deputy Director
(Exams), Dept. of
Pre-University
Education
10 working
days
Joint Director
(Exams) Dept. of
Pre-University
Education
7 working days Director 7 working
days
2 Re-totaling answer
scripts of the 2nd
PUC final
examination
Deputy Director
(Exams), Dept. of
Pre-University
Education
10 working
days
Joint Director
(Exams) Dept. of
Pre-University
Education
7 working days Director 7 working
days
3. Revaluation of
answer scripts of the
2nd PUC final
examination
Deputy Director
(Exams), Dept. of
Pre-University
Education
30 working
days
Joint Director
(Exams) Dept. of
Pre-University
Education
7 working days Director 7 working
days
4. Issue of Duplicate
Marks Card
Deputy Director
(Exams), Dept. of
Pre-University
Education
15 working
days
Joint Director
(Exams) Dept. of
Pre-University
Education
7 working days Director 7 working
days
28
Sl.
No.
List of Services Designated officer
Stipulated
time for
designatedExcerpt shown. Open the full act in Lexace.