The Tripura Guranteed Services to Citizens Act. 2020

Agadala, Fiday, Novembet l3, 2o2o a. D. Kadika 22,1!N2 S. E.
COVf,RNMENT OT TRIPTIRA
LAW DEI,ARTME\T
SECRETARIAT : ACARTALA.
No F_ 3(26) Las/Lcql/2010
\O'TIIICATTON
tl
PUBLISHED IN TIIE EXTRAORDINARY
ISSUE OF THE TRIPURAGAZETTE, AGARTALA.
Dsod Agrnala. rh. 9d, Nolt.rber,2020
Thc louowing Act of$e Tripura Lccislatile AsEnbly Eceived lhc ascnt ol the
cov.mo! ol Tripua on the rA of Novenbor, 2020 and is heeby publish.d for G€neral
I
THE TRIPIJRA GI]ARANTDED SERVICI'S TO CTTIZENS ACT 2020.
AN
ACT
to provide for guaranreed delivery of notified series to citizens in tle
State of Tripura withio the stipulated time limit td for mallers mmected
rherewith and incidental thereto.
WheEs, it is exp€dient to provide for delivery ofguaJmted of sePic€s to
citizens in the Slate of Tripura within the stipulated tnne linil and for rmttem
.onn{ted therewith dd iDcidental thereto.
BE it enacted by the Trjpura Legislative Assenbly in lhe Seventy_first
Yur ofdre Republic oalndia as follows:-
1. Short title atrd commencement. - (i) This Aci may be called the
,. I fl pura !,uearreed SeNices Io.il;rns Ac. :020-'
(ii) It shall come ido lorce on such date as the Govemftent may, by
notificatioD in the otlicial Gazette. appoint sd different dates nay be appoirted
2. Definitions.- In this Ad, unless theconte{ otheNise rcquires, -
(a) 'Appellale Authorily" means an oftice. appointed by the Government
by notification invested with the powe. ro hear appql against the orders
passed by any competent of8cer unde. this Acti
(b) "eligible person means a ciiiz who is eligible lbr obtaining dE
norified sdNice
(c) 'lompetent OIEcer" oems e ofrc€r appoinled by the Govem'nent
who shall be empowered to impose cost on the public sendt defaulting
or delaying the delivery ofseNice tu a€cordanc€ with ihis Actl
(d) 'D6ierEt€d Officef' means an ofiicer who is r€quired io provide
citizen related seNice:
TI{E TRJPUR{ ACT NG19 OF 2020.
2
(e) "Norified se'vice' means any service notified by the state
(t) "covemmenf' means the Govemmert ofTripura;
(g) "prescribed" mealrs pr€scrib€d by the rutes rnade under this Acll
(h) "Public Authority ' means rhe Organization or Authonly or body or
insrirution or a Local Authority established or consiituled, -
(i) by or onder the Constitution in the Stale:
(ii) by any other law nude by the State Legislature;
(iii) by notrfication issned o. order made by the Govemment and
includes, -
(iv) body oured, contolled or substaniially financed;or
(v) Non'Governmeolai organization substantially fi nanced; directly or
indirectly by the Govemment.
C) "Public servant" 
'neais 
a person subst?ntively appointed to any service
or post ofthe public authonty:
(k) "Riglrt lo sewice- means right to obiain the citizen relaled seryices
within tlrc stipulat€dtinre specified in the Schedule;
(l) "slipulated time" mears the maximunr time lo provide the seraic€ by
the designated oflicer or to decide the appeal by the competent oflicer or
Appellate Authoriry notified under Section 3
3. Right toobtain service tliahin stipulated time limit -
(1) Every eligible citizen shall have nght to obtain citizen relaied eligible
services in the State in accordance with this Act withn the stipulated time
specified thereunder;
(2) Every desi$ated oftlc€r and his subordinate public s€rvant ofthe Public
Auihority shall provide the cilizen related s€rvices specified ir the Schedul€
to the cirizens eligible to obiain the ser,,ice, within the strpulated time ard also
display the same on the norice board of rheir offices.
3
4. Notificition of services, designated otficen, conpetent ofticers,
al pcllate authority snd stipulated tine limiis. - The Government may by
notification, amend, add or delete the services. d€signated omcers of every
public authori, or Local Authority under each Secrelariat Departme.t,
competent oflicer and appellate authonty aiong w1th stipulated time limits
lvithin which the services are rendered under this Act and may by like
notifrcation amend or vafr the entries in the rule.
s. Providins services trithiD th€ stipulatcd time. - (l)'lhe stipulal€d lime
may start frcm the date when r€quired appiication is submitt€d to the
designated olicer or to a person subordinate to him authorized to receive the
application in such manner as may be prcscribed in tule. Such application
sMll be duly acknowledged.
(2) The designaled omcer on receipt of an application under sub-section (l)
shall within the slipulated time either dir€ctly provide the se ice or through
an officer duly authorized by him or rejcct the application and jn case of
rejection of applicalion, shall record the reasons in writing and intimate to the
applicant, the information
about the period ofmaking appeal against the decision and all the details of
the compelent ofI;cer to whom the first appeal lies.
6. Motritoring the status of the application. - (l) Every citizen having
applied for any citizen related sewices may be provided an application
number by the concemed Public Authonty, or local Authority. as rhe case
may be, and may be entitlcd to obtain and monitor status ofhis applicaiion
online in accordance with such procedure as may be prescribed
(2) Every public authoriry or lo(al Authority, as lhe case may be, may
mainiain slatus of all applications goveming citizen relatsl services onlin€
and may be duty bound to update the status ofthe sam€ as pe. the procedur€
as prescribed by rules in this resard.
7. E-govemance of senic€s; -As a part of E-gov€manc€, the Govemment
shall endeavour and encouage the public Authoriries, to deliver their citizen
relared sen r(es elecronically or Ihrough
posl i, a phased manne. and in such other mmer d ruy be prescribed
subject to payDent of such fees as may be prescribed.
8. Pryment ofcompensatory cost to the citizeo: -Citizen having applied for
such services shall be entitled to seek conpensalory cosl in a.co.dance winr
tlre provisions of this Act and rules made ther€under, in case of delay or
defadt in the delivery ofsuch seflices b€yond the stipulated lime.
9. Liability to pay compensstory cost- Every Appeuate Authority or
Competent Offcer or designat€d officer or his subordinale public servant who
fails to deliver or dispose the citizen related seNices or appeals ofa citizcn
\yitlin the stipulated time shall be liable 10 pay compensatory cost at the rate
oftventy rupe€s pe. day for the period of delay subject to a nra\intm of five
hundred rLpees pe. application , in aggregate, if there is no ban or reshctiorl
from ihe Government to provide tle same.
Providiry thar the payment of compensatory cosl for delay in disposing of
apptications coutd not be imposed on folLowin| grounds: -
i) Mater pending or delayed because oflitigatio.
ii) Applicants intention is to eam profit ftom tlre compensatory cost
iii) The seNice applied required is ool needed by him at thal pointoftime
iv) There is nmrifold increase in applications.
v) Delayed because ofdisaster, breakdown ofnehvork Load shedding.
Provided €very Departnent shall ensure thal that there are adequate slafi
for processing and d€livery of services.
10. Appointment of conpetent officer. - (l) The Goverrment shall appoifi
by nolification an omcer noi below ttre rurk of Group 'B' Offcer of the
Govemment or its equivaleot mnk, nr case ofother public auhori\r to act as
Competent officer to impos€ cost against designated ofiicer or his sobordinate
public seNart defaultins o. delaying the detivery of services in accordarce
'!l,lth this Act (2) Every public authorily shall for the purpose of payment ol
cost, confcr on fte competent officer,
the powe. ofdrawing and disbursing officer in accordance with the law,
p.ocedure and nrles applicable.
5
(3) On such demand of compensatory cost by the ciii2-en at the time of
delivery of cilizcn relaled services. it slEll be the duly of the competent
officer ro pay sucl cost lo thc citizen againsl acknowledgement and receipl in
such manDer as Day be prescribed.
ll. Procedure soveming fixing ofliability. - (1) Within a penod offiliee!
days of the payment of compensatory cost, the competent officer after
condu.ting pre1imtuary en$iry, shrll issue af,otice against t\ep$lic sen'anl
found responsible for the d€lay in delilery of such citizen related senices in
such nErner as lnay be prescribed, calling upon him as to !i4ry the
compensatory costpaidto thecrtizetr may Dot be recovered from hun.
(2) The public serant against whom such notice is issued may represent
within a period of seven days fiom the date of receipt of sch notice. In case
no such representation is received. by the conpetent otEcer, within the
prescnb€d period or explanalion received, if oy, is not found sadsfaclo,f, tfie
competent ofEcer slEll be entitled to issue debit note directitrs strch defaulting
public seN t either deposit ihe cost as stipulated in dle debit note or
direct;ng the Accounts of6cer concemed to debit the salary of strch psblic
setrant for fie moutrt as specified in tle debit note: Provided that if the
competenl officer finds reasonable and justified grounds in favour of public
servant and co e to the conclNion that tne delay in delivery of se ices to the
o;tizen was not atl butable to him. but was aftribtrtable to some olher public
serwant, it shall be lawful for the competent offier to withdlaw the notice
against hnn and issue aresh show cause notic€ to such other public serdt as
foud responsible for the delay and shatl follow tlr€ procedure mulans
mutinies as stipulated in lhis sub-section ed sub-section (1) ofthis se.tioo.
(l) wtile fixins the liabiliry underthis Act, tle competent office. shall follow
tle principles of natual iastice before passing the order in fiat respcct.
(4) After sivtug compensalory cost to the assrieved citizen ald within lhiny
days thereafter, the c.mpete omcer shall update debit note in the HRMS
softwaie agaiNt fte officer found guilty by followins the principles ofnatxral
12. Rightofappeal by tle publicsemDt - (1)Arypublic servant agerieved by
the order Dased by the compctent offic€r in accordance will
6
sections l0 ard ) i shall be entitled to t e a, appeal lo dre appe)late atrlholity
against such order within a penod nol e\c€eding thity days of the receipt of
the impuSned order. The o.der of the appeliate aufionty shall be 6nal and
binding.
(2) For the purpose of this Act, tlre Govemment shall appoint a! officer to be
dre rppellate authoriqr to lear and decide appeals against the order passed by
the coDpetent ofiicer. The appellate authority shall be an officer not below
the rank ofthe Deputy Secr€tary to GovemmeDt or its equivalent rank.
13. Appeil by the aggrieved citizen. - (l) Al)y person, whose applicatioD is
rejected under sub-section (2) of section 5 o. lvho is not provided the seNice
stipulaled tine, m3y fit€ an appeal to the competent oilicer wi$j, tbiny days
from dre date of rejection of application or the expiry of the stipulated time
limit:
Prov;ded tiat the competent officer nay admit the appeal even after the
expiry of the period of tliny days if he is satisfied that the appelLant was
prevented by su{icient cause from filins the appeal in tn.e.
(2J The competetrt offrcer may ord€r lo the designated ofiicer to provide fte
service within the specified period or may rejed the appeal or may impose
compensatory cost according to tle provisions ofsecdon 9.
(3) An appeal agahst decision of competert officer shall lie 1o the appellate
auihority within sixty days fiom the date on whiol lhe decisio! MS made:
Provided that the appellate atrthority may admit the appeal even aft€r the
expiry of dre period of sixty days ;f he is satisfied tlat the appellet was
prevcnt€d by suf{iciart cause liom filing fie appeal in time
(4) fte appellate auftonty may order to fte desienated officer to provide the
seNice wiftin such p€r;od as he may specify or he may reject fie appeal
(5) Jf tle design aled officer does not comply th sub-section (I) ofsection 5,
then the applicant asgrieved from such non- compliance may submit an
application direotly to the competent offic€r. This application shall be disposed of
io the mamer asifitis lhe first appeal.
(3) To encourage and enhance the elficiency of the desrgnated oflicer, a Ietter of
appreciation for not a single deftult repoted may be issued and enlered in his
Annual Perlonnance Report by the head ofthe Public Authority.
a
(6) If the designated ofiicer does not compLy the order of provjding thc
service und€r sub-section (2) of this section, then the applicanl aggrieved
from such non'compliance may submit an
application direcdy to the appellate authoriry This applicalion shall be
disposed of in the manner of appeal.
(7) The competent ofiicer and the appellate authority slull whjle deciding an
appeal unde. this section, have the same powers as are vested in civil cou(
while trying a suit under the Code of Civil Procedu.e, 1908 (Central Act 5 of
1908) in respect ofthe following matte6, namely: .
(a) requiring the produciionand inspection of documenls;
(b) rssuing summons tbr hearing to the designated officer and appellant; and
(c) any other matter which may be prescribed.
14. Developing culture to deliver serv;ces within fixed period. - (l) The
defauhs on Ihe pad ofdesignated oficer in the time bound delivery ofcilizen
related seNices as defined in this Act shall not be counted towards
misconductas the purpose and object is Io sensitizethe public seNant lowards
the citizen a.d to enhance and imbibe a cullure to deliver time bound seNices
(2) In case of any designated ofiicer who is a habitual and wilfirl defaulter.
without any reasonable cause and persistently failed to receive an application
or has failed to provide service within the slipulaled time or identionally
denied the request for the
service or delayed inordinately, the head of the Public Authoriry concemed
shall be competed to take app.opriate disciplin ry action after recording a
finding to this effect buf nol before giving a show cause notice and
opporlunity oI hearing to the defaultrng oflcer.
(4) If. any Desispated officer or Conpetent officer or Appellate Authority
fails ro detiver the Citizen related service or dispose appeals wi$in the
stipr ated time for more lhrn seven times, he shall subject to enquiry by the
concemed disciplina'y Anthorily and if found euilry. prepare a repon asaiDst
the concemed otrcer and $rbnit it to the Govemment. The State Govemment
after considering the report shall take action Bithin one monti from tbe date
of receipt of the repon."
15. Deemed senice cordition. - The provisions ofihis Act shall be deemed
to be part ofseNice conditions ofthe designated officer including such office.
of atl hbLic Authorides.
16. Supplement - The provisions of this Act shall be supplemented to lhe
disciplinary and financial rules and suci other seNice nlles and regulations as
applicable to the employees of the Govenment or local Autnority or public
authorily concemed. as fie ca* may be, and not in derogation !o such serice
rules and reguiations goveming the se ce condition and conduct of the
govemment employees or the employees of ahe other public authorit/
17. Protecnon ol actior taketr tu good faith.- No suil, prosecution or ofier
lesal proceedrns shalt iie against any person for a,,4hins which is in sood
faith done or nrtended to be done nder this Act or. any rule made tlereutrder.
18. Bar ofju.isdiction. - No CiviL court shall have iurisdictioD in respect of
any matter which the comDetot officer or appellate authonly is empowered
by or under this Act to determine.
19. Power to make rulee. - (l) The Govemment may,3fter previous
publiqnon, by notification, in the official Gazetle, make rules to carry out the
puaoses ofthisAct.
(2) Every rule made under tlris section shall be laid as soon as may be after it is
made. before the Tripura Lesislative Assembly wl le it is in tle session for a total
pef,od olfounefl day, whicl ma) be compriseo rn oie ses,ron or rn rso
success,ve sessions and if before tfie expiry oftfi€ session in which it is so laid or
the s€ssion immediately followins, The Tripum Lesisl:tive Assembly a$ee in
makins any modification in fie rote or the Tripura
9
Legislative Assembly agree that the rule should nol be made the rule shall
thereafter have €ffects only in such modified form or be of no effect, as the
case may be, so however. that any such modification or annufinent shall be
without prejudice to lhe validity ofanylhing previously done under that rule
20. Pow€r to remove difficultiB. - Ifany difficulty arises. in giving effecl to
rhe provisions of this Act, the Covemment may by order, not inconsistent
with the provisions ofthjs Act, remove the difliculty:
Provid€d that no such order shalL be made after the expiry of a penod of two
veaJs from the commencemenr of this Act
(sopan chaaathurl
Deputy geret.ly, Lar
cdalEeit ofTrt ca.
10
Rule
Drpl3) ollnlomar,on on Nnlr( Bo&d
Varner .' r-eiIinA appirca(.on and &tnoi hdSrme " lo a|.|
Public holidars shal! nol bc included
Mmerof applicaton seekiiS payme ofcompenstor) cost
P {eduE torfi\ingIiabtlirY
Ri-snt 10 appeal b) tle D6ignald Oftcer or Public Sena
l. t-2
\
RiEhl to appeal b, lhe a8giieled citizens
Documenrs lo be ndosed w h appsl !o $e APPellah Au
l2 individual pEs€nce oi applicant or Designated Officer or ComPetenL 4-i
l6
n
Proce5s otmmuniqung de inlmnaron of he$in8
I{ai snsce ofrccords of all dlsposed caes unds lhc Acr
6.r
lvlonilorin g and Inplonrntalion
iTT-
INDEX
l itk and Com'nsEeme.l
I],
li.
l5
.l
Il
6
8- !2
5
l
].,1
1rl.
l
l6
Dissemination and TEining
PUBLISHED IN THE EXTRAORDINARY
ISSUE OF TTIE TRIPURA GAZETTE, AGARTALA.
Asadala, Fti.lay. December 4 2o2o A. D. Astahayana 13, 1942 S. E,
NOTINICATION
(ii) They sh.lr
(i) rn thcsen es. lnless thc c
COVERNMENT OF TRIPU&{
RE!'ENUE Df,PARTMENT
Dd.d. Ag.rlal., th. 1$ D.ffib.r, 2020.
.) ac. m€ns th. T.iPU6(Th. Triplra act No. I e or 2o2o)j
irizels (r.uies)
the citizen shall apply to the designaled ofice. for ore or more
seNices as notified by the Govermenl frcm time to lime i! prcscribed
fom alon8 with such documents as required by the Public Anthoriry.
who provides tle serice;
necessary documents rhat are reqDir€d to be enclos.d wnh $c
applicaiion for receiving 1lE notified senices, if an), check lisr for
documenls to be erdosed, prescribed fees, ackno*ledee'nenl lelter to
be Aiven compulsoril,. reaons for ejection oisctaices, the nranner or
recei\ing compensato,-a co$ liom lhe Co'nperi Odicer. details as
hou. 10 conla.r fie Appellac Aurhority, Ihe pro.ednre tbr nonitoring
ftc status ofapplicalions shall be displayed on lhe Norice Board as po'
subieciion (2) ofs.ction I of the Acl (Fom - A). Such Noice Boards
shau be exhibited ir froni ofthe oflice. Sufficienl nun$dolcopies ol
ihe lrescribed applications foms be nade available i. $e counteu fo.
receiving the applications.
In rhe event of non-displ.y of su.h infomation in the plbli.
do,nai,r, thc corrpelenl offrcer shall takc remcdialmeasurcs ihroueh th.
Publi. Audrorily / Desisnated Offi.er.
the desisrated officer or authorird peso! shall upon recei ol
the Mitlen apllicdion or if, such Fom wherever presoibed, give due
&knowledAenstrothe applicdt in rotm El
(li)
(il
(ii)
(iii)
5. Public holidays sh.ll not bt inchded: - The public holidlrs or an, ofier
.otified holidars shall nor be inclnded while calcullting the sritulated rime
hnit for delivery ofservice.
2
4. Mlnner of rec€iving applicttion and issuirg acknowledgeEent to
Save G ol,heNis provided, in any olher law for the time beins i.
ii rhe application is lol in fom or the necessary docuhenl 1
documenrs have not been enclosed wit! applicalion. the applicdrion
shail be suomrily cjected md the redon of such rejection shaU be
specified in the appqriate column ofAck osledsemenl(Fom B):
(iv) wherc all le necesary documenrs have been enclosed widr th€
aDplicarion and the application is complete in all .espects. tlen fie dalc
of delilcry shall be mentioned.
7, Pro.edur. for fritrsliability: -
(i) Afler complidce ofrhe preedure laid dow in Rule 6. fie Comlelcnt
O{ficer at the tinre of deciding complainr o. appeal on eaaminalion of
the elevaot records, is of the olinjon tbat rhe dehy in delivery of ihe
noriiied seNice, was ca6ed by &e Designaled Of6@r or the
sub-ordinate offLcial, without &y grcunds as mentioned in rhe lroviso
to the s@tion 9 ofthe Acl or my other redoDable ground, he may issue
notice for explanation to tlre Designated Of6cer or sub ordinat offlcia]
lii) on receipt of notice as per Fom C, rhe Desienaied Oficer or Public
senel sball submh his repLy 10 the Co@pe1en1 Officcr within a Per,od
not exceeding 7 Geven) days Aom rhe dale ol receiPt of dlat noticei
(iii) if lne reply of Designaled Ofilcer or public servot forM not
sarisfactory or if no rcply t receired \ilhi! stiPulalcd time. lhe
Competeni Officer shall di$ose the matter by ordering to fte
respoBible Desigdated Ofiicer or public servaar rc delosit the
cohpensalory cosr. wirhin 30 (!hiriy) days as presffibed under section
1l (4) ofthc Acq
6, Mrn ner of setKrg compensatorl cos.l ( I ) If dre seflice is nor Provided 10
lhe .irizen wnhin sripulated lime, he shall be enlitled n) eek compensa.olf,
cost b) subntiuing an application ii plain paper aloDg with a coP) of
Form - B & tbe CoDper.nl Officer within lo(thirty) days fron fie date of
expiry oIsiipulated ne:
(ii) The Codpetnr ofilcer shall acknowledge the reeipl olthe apPliqtion
for compcnsatory cost, wi$ dale and seali
(iii) Ailer receipl of applicarion for comlcnsatory cost. the Compe@nt
Offier shall examine the ftatier md dsess the compensarory cost enfitled to
the applicei on lhe b6is of olline / offline intomadon od take ne@ssary
action to make imnediate paymenl as nodfied as per Fom A oul of fie
imprest mounl of the ofiice and ge1 the acknowl€dgement fiom the applicanl
with signatee. Tkreafte., he shall iniiiate action to rc.dler the same fiom
rhe responsible Designaled OIfrcer o. delaulting Prblic Sen'aDt wi.hin 30
days 6 prcscribed uder sction i, of ihe A.r or withi. lho time limir
prescribed in the nolification lssued by the Covermdt fron time 1o time
3
(r)
rhe ,esDon:'b L Je':snaled O'f"er '' of/icicl Joe no 'a'r' ro
cpoir trr'. rcmp*voo .6s' .' oe rhe r',o\:'ion 'l RLle 7r:' i tl1
aX;;;;' oni.. shd'r orde, b ,ne 'e\pec,,v. DDo
".,";-*.- nc'r moatt': so'aF o'honoa rrnr 'r.,n.ai"'i or ''lpons.ble De',C.a'ed .)rn'e o' aclsJ'rrrp r 'b'i'
irrhe rcbh or DesielokJ Omce' loun( qarrs bcloD. rae Conp" en'
O.iccr or appc'la'e \udror") qhfl ll disoo.e' G ca e $'rlor.,a"o''.
any penalty or comPensalory cosr.
a Right 1o apPeat by tl,e D6ign,ted Olficer or Pnhli' Seryatrtl thc
oe_sisnaLea Orlco or .onceme. p,bhc 'c1dnr lggr''' Fd \tih tl'( ' d'' o
within a Deriod nol €xc;cdine 30 (thi.qa davs frcm rhe daie ot such ordcr a5
per section l2(r)
9. Right to aPpetl
applicaron is rcjec
to tbe codpetent
ciii,c.s:- (i) any cili7c.. \hos.
3o(rhirty) days frod the dale oa reieciron ofrne aPPlication as pet sectro'
'ii,r d\ crl,zen oemq tear'c\ed with roe o'oer of(omDel'n' Olccer aa)
orercr J aoomr uerorihc appellaE Aud'o_ir) rLh'r a p('iod nD e^(('J'n-
oourxl)r e) s Irom oare ol 'u(n order as per qcc 'on I \ 1i'
ro,Do(umetrrs ro bc crclo\ed $irh appeal lo th' APpclltre {ulhorily:
(i) The asgriele.t citizen shall apFcal ro APleuate Authotitv in Plain paper
Itong 'itf,}o|n - e u i*;n 6o(sixtv) davs as per section I 3(3 ) ot d1e Actr
IIt lre De.irnaLeo om\er o' d) puoli. s'11nr agBr!'\ed u ir' rL' order ol
c",nmrenL oin. e ro ApPellare A l'o_' ) ir pian' nar'r
alori-wnh o$d re,ever docments to subsrmdare his claio'
l1,Relax.tior of F€e - No fee shall lie levied for apPcal 10 Competent Oticer
or Appellate Au$ority.
uder suGseoion \2/ ol .6lior 5. n., lle a dpp'
ofliccr for th. sedice, {irhin a pedod lot exceeding
p*sen.e ol ipplicanr or D.\ign.led Om(er or '6ml'e(nr
ln a[ siuarions, rhe hea'ing date shal] bc commuflicaled !o apPlicanl or
DesigMledOmcer o. ComPeteot Officd as tnc case mdv be, al leasl7
(Eve!) days in advacc.
(i)
,,i' lhe aboltdr or DeqicnJl.d Olfice' or comleterr ori'er' ar lle case
_a' 6; 3hall make h';"eri o, pq on dl(ho'i'cd b) hirn ru be Dre"c r
during dre hea.ing.
( i') l! t1\ p"ro 'e.'1din. .l-<enr nn me dre ol hca'r)g
illomJnoa ol hea'la beine d'l' infom ed ro
applicarion m.l !e decided exparle.
t3.Od.r ofAD[,..F (i) The ComPet€nt Otlicer or AppellaE Aurhoriq' as lhc
** -"y u". rrr.rr pi in..,.e orier in opc' bearins dnd it shall be in wririns
rii, cob\ of aooeJ oroer ov $e ( ompererr om''' or APpellare Aur\or;r,
' 
", tt'. "r." i'", ue, s"jr ue er.en o appl.cdr. Desisndeo omrer or
orfi.ial wirhr ;sc\eo,.L,ys lrom the dat olsu'h orde'
In .ase of immsitio, of @mpeNtorv cost, rhe APpellac Adhoritv
o,ari ma* corv'or *ur qae. io the concned Public Authoriry witb
insrtucnons ro 
-d€duct 
rh€ dout toB the sal5ry or londari@ or
rcmun.ration, of rhe DesigEted Office. or Public Authotv, as lhe case
lf tberc is no defauit foDd otr the plrt of Desiemted Officer, tbe
Appellare Aulhority may dispose lhe appeaf itlost inposing anvilr)
(i)
(iD
(iii)
(iv)
14. Proces of commtrnicating the iDformahd o' hearitgr tnfomanot of
nea,inq o'rhe applicalrun bi t omo.reni Offi-er or ApDel'de AJ'horitv shal-
br (omrnmiCJEJ b' thc Codpclenl Oi,'cet o' \ppellrE Aurroirtv rn oae o-
dre fotlowing darDe6, nmelY:
B] reguEed pos( wtrhack oqledgem.nt rselpt or
ai r"l."r'".., r,' c_maiL sMSrahale\er 'peed) cotu un cation)
l;fonnaiion shalt L'e displaved thbuEh ontine / websiie'
r5- M?inr.n,n.. of records
DesiEnared omcer. compet e Aulhofll), Dis.iPlindY
Authority shall mai.tain reQrds of all dre ca
lorn E-3 and Fom E 4 respeclile1y md slecially Fom E-l srth resud ro
lhe a.don taken in resPeur o! dela, / defauh uascs lnd shall send a nenodicJl
on ro the Head of the Pubiic Authorit-w Show 6aus€ .o
ll bc issued to rhe Desienated Olfictr who have defaDlted / delaved
of .ll disp.s€d c,ser
e.t Oflicer or APPeUar
more L\m 7 Gelen) cases. Disciplinarv adion shall be initiaEd in cases
ehe,e 'eNons tre norlD<t'fiable
5
show Case notice in Fom E 5 shall be isecd b ihc comletenl
oflicer, ADDelltLe Aud,o,iry who ha!e e\eeded he rime 'miL R(Pon ol
i" i, .,".' ,ri"lt u. -,,-",.iro \odhl De.anm"rr in r'm I -h 2' h' erd o'
il;;;; rh" Iledo o.r.c Pibl' Au-horit, "n" l i'crrde rh' "a|e ir ir
;;.:,1 ;;; ai rtre ena or're lor ti'r or' r'6 sro ha'e ro' dc' ir"'l
.r.iiu. r,fr-r,"" -a l**d urrr lener or npD-ai on ron r''\
A !.dal Deoarb.lL a.on-'wnf a \oda' O*c"' s' _ePd rc c"li
".u1 6" no,;6"6 6, 1i'" r,o.em'nenr lor implcrnen'arror ol rhi 4cr Rrl's
16, DisseBination .nd 'lraini.g! rhe Srar i'o!cmar'rr 'nd rtr rub-;'
shall oredia camr,ai8ns md
cise rhe riehts conGmpl.red under this
(ii) shall pbwide staff and innastructure for fie effcctile imPld'ntal1on
unde6t5n.li.g of the Public,
connunilics, as ro how to exer
," "i'" .i-.r' *a "r".,i," 
di.eeminarion of ac'uEte i'romrion b\
i,"iri. a,r.,6.i,i." about +e ootilied swres sld timelrn'r 'o rhe
cilims dd the process for aFplicari'ns, di
.o n,orrde Emrnc lo Lhe De'isnared Oficer' C'mpete'r Olfi'er md
app"rf ,* ,0.,r-,"". * ,h. 
"aqamav 
be' or Lherdurles undcrlhr Ad:
(on( med d<pdMenE of tc sEre Covment she'l l_ame guidc in"
;;;;; ;,'.h inromd,ion. h an e6irv comprehensrbr' Ionn d d
-*.. i' -r, **"".otv be !€qrred bv a F $n qho $i'rc" to
exe(i* ay righi +e.i6ed un.ld t}is Act:
concemed DeoaMeol) ol $e s@r covelmtrr 'hall rr neessr'
,"a"" -" rlt,.i suide.iG'rrcftd Lo o sub_rurc rv' abo e 'r
J*i* i",."i"rr .,,1""1 .r.11. s Pariiru'ar ald hn\out oFiudi'e rn IIr
seneatiry olsub_rule {vr abolc, include'
(a) The obj@ts olthis Acti
{1,) lhe mder ed rhe tom ;n $n'ch tquest for qenrce< shau bF
made ic 'he de.'slaleo omcr or.omPerent ofl'icer:
rc' ALI medier in law av,il.ble tCedirg a dela) or denial o seruicr
includins rhe mmner ol fi lrog apPeaLs:
(i)
(i")
(v)
(vi)
6
(ii) The State Golement tuay also intoducc a mechdism tbr.entralized
monitoins of Oe rimely delivery of nodfied s.rvjces, throusn ue of
Infomation od Commmic&ioD Tecbnolosies /E-Govemaoce ad for
oonitorins various provisio$ ofthis Acr-
Dt Order ul'tht Go'ernor
Tdu$ee Deb Bma
Secrerary, Revenue Deparrment
Govemenl of TripEa
(d)Aoy additional resulalions or circulm nade or issued in relation to
obtai.ins seryiccs in accordae {ith this Acl;
lT.MonitoriDg snd lmplement tionr
(i) Every Public Althonty or Local AutlorLry shall introduce a online
nonitoring mechanism, 1o ensure rhe limely delilery of notified
sdices in acco.d4ce ith tle procedde, 6 notified by the Stat€
Govemment.
SAMTLE DISTLAY BOARD
ThcInpu Curmnlccd Scryic6 lo Cilizos Act, 2020
\oe olrhe oilice
Nameof villl8elSob-Division/Difrict :
Sch.duhd Seryies
N@e ofrh. adhonsed psson ro grt 6nd @ive tlE appliEtion:
> Td set rh. acknonlcdgoftt Eeip1 mmpuhorily
t To kDor thc sl!tor rnd donilorinE olr!. +plidiion, .o.t d
Con&.t truohfl of.,I cmh / Hclp Dsk nurbtr ,
> lf *Fies m dehyed I nor dcltveEd, mhd cm!@nt Offier I apPellale Aurlotuv along
vjn\ rtc acrnolledErcnr @eip!
IIIIIIIIIIII IEI
The {;or.m.'ent Scnr *Iol3ilr
o girarh.se cs rre ltrbk ro,rl
tu.!0/- ll.rar] pcrsrnie lmm hir
E
Actrnoskdsen. 01Lh. Da gEkdOn.er I Aulhi FdO'I'e|
S gn rm ed S@Po,$e Dtsetukd ofrct/
Nlmr or&e APphGr strh addEs
AclJotrlcdlcmo{Nmb(
D.trih.lrlcva deuEstsdc
9
L aFpsr f,om dt ompl3iDr e.iled from Sri / Smt" " ""' that vou hrv' l'll'd ro
deliva'/ delayed thc *dices *ixin dE stiptrled !!t undq dr TnpuE Gll,mrced seN'es ru
Citials Act, 2020 t the applidl Sn/Snt ... .," havi4 ac*mwltdEflfrr R'ceipl Nmrt'r" ""
Ih.refore, Rs . ....... @ Rs.2ol rer dav has b'en ase$ed a cmltnsdor! @si s specificd uder
slron t h paid 6 !F applioan fd ..... ... nuhber ol davs dcialed sn'ice / *Pies Nol s b
why &c .om!6sto.y .N! ol k........ ., sifl loi be Ecovmd liom vou salary' You {'
instuied ro give yor expbdion uii6 ju$ilietion vithi'r 7 dats
lr i5 r,nner.n.rrcE bp o{de i'\.1c8 4r}1'rhetr p'iered rn
Nonce ror rcorery ol conpen6rrory .Di
(coinereDt olfi.er)
IONM D
Ftutlot odet ol rh. ,4?P.tld. Aehui,
(covtur ofio / Appcllare 
^!riont,
As pd tpplicaliot datc4.. lle sies $ughr udd ski'wl'dgcnonr No" ' L\e
dctay / detun! in delircins -..... .. nmbo of sesicca bs 6En Dotn Acsnli4iv d mour
ofRs......... h6 h€6 sesd 6 c@rpasaior, cos! atich is ro b€ raid ro ihe applicalt In rxis
oddion M explMuon q6 @led aon 6e Desigrded ofiic Ni6i! seven &vs' The a,p€'ls
ofthe Alpli(Et / DeligDi.d ofiEc( / Cotup.E Of.Dcr h'Ye bcen elquirdt i o BGdonlhe
rDperls, dE doc@dB and odd irfoEalion funishcd duinE rh' col* ol 6qui,' n ha ber
p,.a ,r* Sa /s-r .. .. . ... .. ha d.laved / deihukd in polidng" ""' auEbd of sflies
;nnq Sdion 9 of thc TripuF Cutu.d S6'ic.s & Ciri-6 Ac! 2020' Thdefore' 1ne Dawine
olfiE (DDo) is innre&d to tlduol m dour of llt .""" Gon his sldv sd cEdit $' se
ro 1be dcemed Hc.d ol A.connr of the &paltmd fd onuEd pavmqr io rht applicmt
10
(comr.l.nr Olfi$r / ,\ppclht 
^lrho.itv)
r$
lN"
l
!lJ
EEEEEEE E
III I
t1
EORII f,-2
Rogirrer to b. buinrrhed by Codndel Ofatra
(Nmq D6igirtiotr ud AddB,
FORME-I
ti? frtle 16)
R.ght r lo be briotaino.l bt lhc DdlguBl Oitrer
{'{!oc, dsis lion rf, d.ddEs)
roRvx-3
R€gidBt h. niirlin.d b] rn /DlsEidApFllrreAu0.nry
l1 las ben obseaud th.t our or appti.erions E€iEd und$ d'e T
s.ryiL$ ro cinEB A.t, 2020. you baYe fail.d b dolil& ln. seice
schedulcd 1im. s derailed in Fodl E-t You m hnebv diecr.J ro eiie )our exFlandion dour
th. rc@N fo. L\* d.lay / d.fauh and $. p@uriorry Deaur El.n D solk rhe sme n ithitr
stln d,ys, friline Nhich dieipliEry acrim qill b. initid.i asaid vou
wishine yau mMr nor. su.c.s in n'oE
DL.iplir3ry A!thnri{ (fiodrl offi.$)
h has bes obscd $,. out of opplisdon loruppaLs !*eiv.d
cldrtd seNicd to cirihs A of -., -....No of+p6k
wihln lhe $he&led rin.. You m !.Ebv dirdcd !o !i\t vor eiphdioo *irhin 7(kv ) &!r,
railing \4ich dls.iplin ry action will b. initidld agai.n vou
I( i3 mater ofprid. rha yo! bavu delircrcd rhc sfliEs undr thc |tipln Guanrecd
sefrices b Cnians ad, 2o2o in 1itu b rlE citir6 th'oghod lhe
s'ics Endeerr by you, ll1. D.pam
n ascs rali6 hy th. Go*lmmr. lt it ssumed Lbar rh. mplortd vi
dthtrsias noh yos nod.l sNie. I eould lile ro ptace on ltord rhe Gow.nr arprdi,non
foiih.onbhndins(defaulrc*)senieEnd.tabyyoui.dr,.r...-..............-.
t2

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