Karnataka act 001 of 2012 : Karnataka Guarantee of Services to Citizens Act, 2011

KARNATAKA 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 Guarantee 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.

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[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 provision 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 deliver 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.] -----

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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 called¹[The Karnataka Sakaala Services Act, 2011]¹.

1 . Substituted by Act 36 of 201 2 w.e.f. 02.04.201 2.

(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 essential 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;

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(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 stipulated 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 from 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 stipulated 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.

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(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 through 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 of¹[Group B or C Officer]¹of 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 201 2 w.e.f. 02.04.201 2.

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.

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(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 thereafter, 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 officer. 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.

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(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 sub-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 within 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

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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 jurisdiction 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 thirty 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 prejudice 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.

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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

Time limit for Time limit disposal by for disposal Sl. Stipulated time for Competent Appellate List of Services Designated officer the by the No. designated officer Officer Authority Competent Appellate

Officer Authority

1 2 3 4 5 6 7 8

I. LOCAL AUTHORITY : BRUHAT BANGALORE MAHANAGARA PALIKE

1 Issue of Birth, Death Medical Officer of 3 working days for Joint Director 15 working Additional 30 working & Still Birth Health/Deputy event data available in Statistics days Commissioner days Certificates at Health Officer and electronic media (Administration)

Registration centers Superintendents of 7 working days for

within one calendar Major Hospitals event data which is

year from the date of not available in

registration electronic media

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Time limit for Time limit disposal by for disposal Sl. Stipulated time for Competent Appellate List of Services Designated officer the by the No. designated officer Officer Authority Competent Appellate

Officer Authority

1 2 3 4 5 6 7 8

2 Issue of Birth, Death Assistant Statistical 3 working days for Joint Director 15 working Additional 30 working & Still Birth Officer event data available in (Statistics) days Commissioner days Certificates at electronic media (Administration)

Registration centers 7 working days for

after one calendar event data which is

year from the date of not available in the

registration electronic media

3 Grant of trade licence Medical Officer of 30 working days Health Officer 15 working Zonal 30 working specified category Health or Deputy days Additional/Joint days

under rules Health Officer Commissioner

4 Khatha Extract/ Assistant Revenue 3 working days for Additional or 15 working Commissioner 30 working Certificate Officer data available in Joint days days

electronic media Commissioner

of zone

7 working days for Additional or 15 working Commissioner 30 working

data not available in Joint days days

electronic media. Commissioner

of Zone

5 Sanction of Building Assistant Executive 30 working days Additional or 15 working Commissioner 30 working

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Time limit for Time limit disposal by for disposal Sl. Stipulated time for Competent Appellate List of Services Designated officer the by the No. designated officer Officer Authority Competent Appellate

Officer Authority

1 2 3 4 5 6 7 8

Plan in sites upto Engineer Joint days days 2400 sq.ft. dimension Commissioner for residential single of Zone dwelling unit.

II. LOCAL AUTHORITY : BANGALORE WATER SUPPLY AND SEWERAGE BOARD

1 Permission for new Assistant Executive 7 working days Chief Engineer 15 working Engineer-in- 30 working connection/Additional Engineer days Chief days

Connection for water

supply and Under

Ground Drainage for

residential buildings

excluding Apartments

2 Permission for new Assistant Executive 7 working days Chief Engineer 15 working Engineer-in- 30 working connections/ Engineer days Chief days

Additional

connections for water

supply and Under

Ground Drainage for

multi-storied

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Time limit for Time limit disposal by for disposal Sl. Stipulated time for Competent Appellate List of Services Designated officer the by the No. designated officer Officer Authority Competent Appellate

Officer 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 Zonal Assistant 3 working days Health Officer 15 working Commissioner 30 working Birth and Death Commissioner days days

Certificates

2 Grant of Trade licence Zonal Assistant 15 working days Health Officer 15 working Commissioner 30 working as per the delegation Commissioner days days

of powers

3 Khatha Extract Zonal Assistant 5 working days Revenue 7 working Commissioner 30 working Commissioner Officer days days

4 New Building Licence Zonal Assistant 30 working days Joint 15 working 30 working upto 2400 sq ft Commissioner Director/Deput days days

residential for single y Director of

dwelling unit Town Planning

5 Permission for water Executive Engineer 15 working days Deputy 15 working Commissioner 30 working supply and UGD Commissioner days days

connection for

residential buildings

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Time limit for Time limit disposal by for disposal Sl. Stipulated time for Competent Appellate List of Services Designated officer the by the No. designated officer Officer Authority Competent Appellate

Officer 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 Registrar as notified 3 working days for Municipal 15 working Deputy 30 working & Still Birth event data available in Commissioner days Commissioner days Certificates electronic media of District

7 working days for Municipal 15 working Deputy 30 working

event data not Commissioner days Commissioner days

available in electronic of District

media

2 Grant of Trade licence Senior Health 7 working days Municipal 15 working Deputy 30 working as prescribed. Inspector Commissioner days Commissioner days

of District

3 Khatha Revenue Officer 3 working days if data Municipal 7 working Deputy 30 working Extract/Certificate is available in Commissioner days Commissioner days electronic media of District

7 working days if data Municipal 7 working Deputy 30 working is not available in Commissioner days Commissioner days

electronic media of District

4 Sanction of Building Assistant Executive 30 working days Municipal 7 working Deputy 30 working

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Time limit for Time limit disposal by for disposal Sl. Stipulated time for Competent Appellate List of Services Designated officer the by the No. designated officer Officer Authority Competent Appellate

Officer Authority

1 2 3 4 5 6 7 8

Plan in sites upto Engineer Commissioner days Commissioner days 2400 sq.ft. dimension of District

for residential single

dwelling

5 Permission for new Assistant Executive 15 working days Municipal 7 working Deputy 30 working connection for water Engineer Commissioner days Commissioner days supply and UGD in of the District

service area for

residential buildings

V. LOCAL AUTHORITY/PUBLIC AUTHORITY : TOWN MUNICIPAL COUNCIL

1 Issue of Birth, Death Chief Officer 3 working days for Project 15 working Deputy 30 working & Still Birth event data available in Director, days Commissioner days Certificates electronic media District Urban of District

Development

Cell

13

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Time limit for Time limit disposal by for disposal Sl. Stipulated time for Competent Appellate List of Services Designated officer the by the No. designated officer Officer Authority Competent Appellate

Officer Authority

1 2 3 4 5 6 7 8

7 working days if data Project 7 working Deputy 30 working is not available in Director, days Commissioner days electronic media District Urban of District Development

Cell

4 Sanction of Building Assistant Engineer 30 working days Project 7 working Deputy 30 working Plan in sites upto Director, days Commissioner days

2400 sq.ft. dimension District Urban of District

for residential single Development

dwelling Cell

5 Permission for new Assistant Engineer 15 working days Project 7 working Deputy 30 working connection for water Director, days Commissioner days

supply and Under District Urban of District

Ground Drainage in Development

service area Cell

VI. LOCAL AUTHORITY : TOWN PANCHAYAT

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Time limit for Time limit disposal by for disposal Sl. Stipulated time for Competent Appellate List of Services Designated officer the by the No. designated officer Officer Authority Competent Appellate

Officer Authority

1 2 3 4 5 6 7 8

1 Issue of Birth, Death Chief Officer 3 working days if Project 15 working Deputy 30 working & Still Birth Certificate event data is available Director, days Commissioner days in electronic media. District Urban of District

Development

Cell

7 working days if Project 15 working Deputy 30 working

event data is not Director, days Commissioner days

available in electronic District Urban of District

media Development

Cell

2 Grant of Licence for Chief Officer 30 working days Project 30 working Deputy 30 working carrying out trades as Director, days Commissioner days

prescribed. District Urban of District

Development

Cell

3 Khatha Chief Officer 3 working days if data Municipal 7 working Deputy 30 working Extract/Certificate is available in Commissioner days Commissioner days electronic media of District

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2. TRANSPORT DEPARTMENT

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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.

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*** Within 15 days from the date of receipt of application from Physically Challenged person, the concerned Divisional Traffic Officer will issue concessional pass to the Physically Challenged person.

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3. FOOD AND CIVIL SUPPLIES DEPARTMENT

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4 Issue of authorization to Deputy 30 working Additional 3 (three) Government 6 (six) run Fair Price Shops Commissioners of the days Commissioner months months (FPS) under Karnataka District

Essential Commodities

(Public Distribution

system) Control Order

1992.

4. REVENUE DEPARTMENT

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Time limit Stipulated Time limit for for Sl. Designated time for Competent disposal by the disposal by List of Services Appellate Authority

No. officer designated Officer Competent the officer Officer Appellate

Authority

1 2 3 4 5 6 7 8

complainant After Inspector days CPI/ADDl. SP if FAO is days registration SDPO

2. License for Amplified CPIp 3 working SDPO 7 working days Addl.SP/DCP 7 working Sound System days days

3. License for Amusement Circle Inspector 15 days SDPO 30 working days Addl.SP/Deputy 30 working of Police Commissioner of Police days

4 Permission for peaceful CPI/PI 7 working SDPO 10 working Addl.SP/DCP assembly and procession days days

SDPO 15 working Addl.SP/ 10 working SP/Jt. Commr. days DCP days 7 working

Addl.SP/ DCP 15 working SP/ 10 working IGP of the range/ days days Jt. Commr./ days COP

Addl.Commr

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

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6. EDUCATION DEPARTMENT

Time limit for Time limit Stipulated

disposal by for disposal Sl. time for Appellate List of Services Designated officer Competent Officer the by the No. designated Authority

Competent Appellate

officer

Officer Authority

1 2 3 4 5 6 7 8

I. DEPARTMENT OF PRE-UNIVERSITY EDUCATION

1. Photocopying Deputy Director 10 working Joint Director 7 working days Director 7 working answer scripts of the (Exams), Dept. of days (Exams) Dept. of days 2^ndPUC final Pre-University Pre-University

examination Education Education

2 Re-totaling answer Deputy Director 10 working Joint Director 7 working days Director 7 working scripts of the 2^nd(Exams), Dept. of days (Exams) Dept. of days

PUC final Pre-University Pre-University

examination Education Education

3. Revaluation of Deputy Director 30 working Joint Director 7 working days Director 7 working answer scripts of the (Exams), Dept. of days (Exams) Dept. of days 2^ndPUC final Pre-University Pre-University

examination Education Education

4. Issue of Duplicate Deputy Director 15 working Joint Director 7 working days Director 7 working Marks Card (Exams), Dept. of days (Exams) Dept. of days

Pre-University Pre-University

Education Education

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Time limit for Time limit Stipulated

disposal by for disposal Sl. time for Appellate List of Services Designated officer Competent Officer the by the No. designated Authority

Competent Appellate

officer

Officer Authority

1 2 3 4 5 6 7 8

5. Disposal of Director, 60 working Joint Secretary, 15 working Secretary, 15 working application for Dept. of Pre- days Primary & days Primary & days recognition of new University Education Secondary Secondary educational Education, Govt. of Education, Govt.

institutions * Karnataka of Karnataka

6. Renewal of Deputy Director 30 working Joint Director 15 working Director 15 working recognition (Recognition), days (Administration) days days

Dept. of Pre- Dept. of Pre-

University Education University Education

* Approval for new Pre-University colleges is given by the Government. The backend processing work is done by the Directorate.

II. COMMISSIONER FOR PUBLIC INSTRUCTION

1 Re-totalling of marks DDPI, SSLC Board 15 working Secretary to the 15 working Director of SSLC 15 working secured in the days SSLC Board, days Board, Bangalore days

examination Bangalore

2 Revaluation of DDPI, SSLC Board 30 working Secretary to the 15 working Director of SSLC 15 working Examination papers days SSLC Board days Board, Bangalore days

3 Issue of Duplicate • DDPI in the 30 working • Joint Directors in 15 working Director of SSLC 15 working Marks Card / office of JD in days case of Belgaum, days Board, Bangalore days Provisional Marks case of Mysore,

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7. HEALTH AND FAMILY WELFARE DEPARTMENT

32

Time limit for Time limit Stipulated

disposal by for disposal Sl. time for Competent Appellate List of Services Designated officer the by the No. designated Officer Authority Competent Appellate

officer

Officer Authority

I. Department of Health and Family Welfare Services

1 Issue of Disability (a) Taluk Medical 30 working DHO J.D. (Medical) Certificate Board days 15 working Director, 15 working

(b) District Medical Deputy days H.F.W. days Board Commissioner

2 Issue of wound Medical Officer 3 working DHO / District 15 working CEO, ZP / Deputy 15 working Certificate days Surgeon days Commissioner days

3 Issue of discharge Medical Officer 1 working DHO / District 15 working CEO, ZP / Deputy 15 working certificate and day Surgeon days Commissioner days

sterilization certificate

4 Issue of age certificate Medical Officer 3 working DHO / District 15 working CEO, ZP / Deputy 15 working days Surgeon days Commissioner days

Note: If the Designated Officer is a Medical Officer working in a PHC / CHC / Taluk Hospital, the Competent Officer and Appellate Authority will be District Health & Family Welfare Officer (DHO) and Chief Executive Officer (CEO) ZP respectively. If the Designated Officer is a Medical Officer working in a District Hospital, the Competent Officer and Appellate Authority will be District Surgeon and Deputy Commissioner respectively.

II. DRUGS CONTROL DEPARTMENT

Issue / Renewal of Licenses for establishment of Medical Stores / Chemist & Druggists

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Time limit for Time limit Stipulated

disposal by for disposal Sl. time for Competent Appellate List of Services Designated officer the by the No. designated Officer Authority Competent Appellate

officer

Officer Authority

1 Issue of License Assistant Drugs 30 working Regional Deputy 15 working Additional Drugs 15 working Controller days Drugs Controller days Controller days

2 Renewal of License Assistant Drugs 30 working Regional Deputy 15 working Additional Drugs 15 working Controller days Drugs Controller days Controller days

3 Change addition / Assistant Drugs 7 working Regional Deputy 15 working Additional Drugs 15 working deletion of Registered Controller days Drugs Controller days Controller days Pharmacist

4 Change addition / Assistant Drugs 7 working Regional Deputy 15 working Additional Drugs 15 working deletion of Competent Controller days Drugs Controller days Controller days person

5 Name Change Assistant Drugs 7 working Regional Deputy 15 working Additional Drugs 15 working Controller days Drugs Controller days Controller days

III. AYUSH DEPARTMENT

1 Issue of Medical Medical Officer / 5 working District Ayush 15 working CEO, ZP 15 working Certificate Resident Medical days Officer days days

Officer

2 License for Drugs Licensing 30 working Chief 15 working Director, Ayush 15 working establishment of Drug Authority days Administrative days days

34

35

8. RURAL DEVELOPMENT AND PANCHAYATH RAJ DEPARTMENT

Time limit Time limit

Stipulated

for disposal for disposal

Sl. Designated time for Competent

List of Services by the Appellate Authority by the No. officer designate Officer

Competent Appellate

d officer

Officer Authority

1 2 3 4 5 6 7 8

GRAM PANCHAYATH:

1. Alteration of Panchayath 45 days Executive Officer, 30 days Deputy Secretary 30 days Assessment list Development Taluka Panchayath (who is looking the Officer GP matters), Zilla

Panchayath

2. Building licence Panchayath 60 days Executive Officer, 30 days Deputy Secretary 30 days Development Taluka Panchayath (who is looking the

Officer GP matters), Zilla

Panchayath

3. General licence Panchayath 45 days Executive Officer, 30 days Deputy Secretary 30 days (Trade Licence) Development Taluka Panchayath (who is looking the Officer GP matters), Zilla

Panchayath

4 Maintenance of Panchayath 3 days Executive Officer, 30 days Deputy Secretary 30 days Drinking Water Development Taluka Panchayath (who is looking the Officer GP matters), Zilla

Panchayath

36

37

38

9. FINANCE DEPARTMENT

[Department of Commercial Taxes]

39

40

41

42

10. LABOUR DEPARTMENT

43

44

45

Time limit for Stipulated Time limit for disposal by

Sl. Designated time for Competent Appellate disposal by List of Services the

No. officer designated Officer Authority the Appellate Competent

officer Authority

Officer

1 2 3 4 5 6 7 8

Workmen (Regulation of (MW) Employment and

Conditions of Service) Act,

1979

12 Licence under the Inter- Assistant Labour Within 15 Deputy Labour Within 30 Joint Labour Within 45 State Migrant Workmen Commissioner working days Commissioner working days Commissioner working days (Regulation of (MW)

Employment and

Conditions of Service) Act,

1980

13 Licenses to industrial Assistant Labour Within 7 Deputy Labour Within 30 Joint Labour Within 45 premises under the Beedi Commissioner working days Commissioner working days Commissioner working days and Cigar (Conditions of (MW)

Employment) Workers Act,

1966

I. DIRECTORATE OF ESIS (MEDICAL) SERVICES

1. DISPENSARY LEVEL

1 Submission of Medical Administrative 15 working a. Dispensary 15 working Director, 15 working Reimbursement Bills of Medical Officer days attached to ESIC days ESIS Medical days

46

Time limit for Stipulated Time limit for disposal by

Sl. Designated time for Competent Appellate disposal by List of Services the

No. officer designated Officer Authority the Appellate Competent

officer Authority

Officer

1 2 3 4 5 6 7 8

IP's Model Hospital, Services Rajajinagar,

Deputy Director

(Admn.)

b. For other 15 working Director, 15 working Dispensaries in days ESIS Medical days the State Services

Medical

Superintendent

ESI Hospitals /

Diagnostic

Centre

2. HOSPITAL LEVEL

1 Sanction of Medical Medical 60 working Deputy Director 15 working Director ESIS 15 working Reimbursements Bill of Superintendent, days (Administration) days Medical Services days IP's ESI Hospitals /

Diagnostic Centre

47

Time limit for Stipulated Time limit for disposal by

Sl. Designated time for Competent Appellate disposal by List of Services the

No. officer designated Officer Authority the Appellate Competent

officer Authority

Officer

1 2 3 4 5 6 7 8

2 Submission of Super Administrative 30 working Deputy Director 15 working Director ESIS 15 working Speciality Medical Medical Officer/ days (Administration) days Medical Services days Reimbursement bills to Medical

Directorate / ESIC Superintendent,

ESI Hospitals /

Diagnostic Centre

3 Submission towards Medical 3 working days Deputy Director 15 working Director ESIS 15 working sanction of Deposits for Superintendent, (Administration) days Medical Services days Super Speciality ESI Hospitals /

Treatment to ESIC Diagnostic Centre

3. DIRECTORATE LEVEL

1 Sanction of Medical Office 60 working Deputy Director 15 working Director ESIS 15 working Reimbursements Bill of Superintendents days (Administration) days Medical Services days IP's of Concerned

Medical

Reimbursement

Section

II. DEPARTMENT OF FACTORIES, BOILERS, INDUSTRIAL SAFETY & HEALTH

48

49

disposal by Sl. Designated time for Competent Appellate disposal by List of Services the

No. officer designated Officer Authority the Appellate

50

51

The above translation of PÀ£ÁðlPÀ £ÁUÀjPÀjUÉ Ȩ́êÉUÀ¼À SÁvÀj C¢s¤AiÀĪÀÄ, 2011 (2012gÀ PÀ£ÁðlPÀ C¢s¤AiÀĪÀÄ À̧ASÉå: 1) be published in the Official Gazette under clause (3) of Article 348 of the Constitution of India.

H.R.BHARDWAJ

GOVERNOR OF KARNATAKA

By order and in the name of the Governor of Karnataka

G.K.BOREGOWDA

Secretary to Government Department of Parliamentary Affairs and Legislation

52

7

Department of Personnel and Administrative Reforms (AR-Citizen Services)

NOTIFICATION

No: DPAR 28 EeKaAa 2012, Bangalore, Dated: 28.03.2012

In exercise of the powers conferred under Section (1) of sub-section (2) of the Karnataka Guarantee of Services to the Citizens Act, 2011 (Karnataka Act No. 1 of 2012) and in modification of the Notification dated 27^thFebruary 2012, the State Government specify 2^ndApril 2012, to be the date of effect of the provisions of the Karnataka Guarantee of Services to the Citizens Act 2011 throughout the State of Karnataka.

By order and in the name of

Governor of Karnataka,

[M.S. Premachandra]

Under Secretary to Government Department of Personnel & Administrative Reforms (AR-Citizen Services)

8

KARNATAKA ACT NO. 36 OF 2012

(First published in the Karnataka Gazette Extra-ordinary on the third day of September, 2012)

THE KARNATAKA GUARANTEE OF SERVICES TO CITIZENS (AMENDMENT) ACT, 2012

(Received the assent of the Governor on the thirtieth day of August, 2012) An Act to amend the Karnataka Guarantee of Services to Citizens Act, 2011. Whereas, it is expedient to amend the Karnataka Guarantee of Services to Citizens Act, 2011 (Karnataka Act 1 of 2012) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the sixty third year of the Republic of India as follows:-

1. Short title and commencement.- (1) This Act may be called the Karnataka Guarantee of Services to Citizens (Amendment) Act, 2012.

(2) It shall come into force with effect from the 2^ndday of April, 2012. Sections 1 and 10 incorporated in Principal Act,

2. Amendment of title.- In the Karnataka Guarantee of Services to Citizens Act, 2011 (Karnataka Act 1 of 2012) (hereinafter referred to as the principal Act), for the title "THE KARNATAKA GUARANTEE OF SERVICES TO CITIZENS ACT, 2011", the title "THE KARNATAKA SAKAALA SERVICES ACT, 2011" shall be substituted.

3. Amendment of section 1.- In section 1 of the principal Act, in sub-section (1), for the words, punctuation and figures "The Karnataka Guarantee of Services to Citizens Act, 2011", the words, punctuation and figures "The Karnataka Sakaala Services Act, 2011" shall be substituted.

4. Amendment of section 10.- In section 10 of the principal Act, in sub-section (1), for the words "Group B officer", the words "Group B or C Officer" shall be substituted. The above translation of PÀ£ÁðlPÀ £ÁUÀjPÀjUÉ ¸ÉêÉUÀ¼À SÁvÀj (wzÀÄÝ¥Àr) C¢s¤AiÀĪÀÄ, 2012 (2012gÀ PÀ£ÁðlPÀ C¢s¤AiÀĪÀÄ À̧ASÉå: 36) be published in the Official Gazette under clause (3) of Article 348 of the Constitution of India.

GOVERNOR OF KARNATAKA.

By Order and in the name of the Governor of Karnataka

G.K. BOREGOWDA

Secretary to Government, Department of Parliamentary Affairs and Legislation

9

KARNATAKA ACT NO. 31 OF 2014