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.
1
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 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
| 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 |
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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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| 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 |
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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 |
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| 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.
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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
| 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 |
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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
| 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 |
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| 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 |
| 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
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
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
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 2ndPUC 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 2nd(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 2ndPUC 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
28
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,
29
| 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 |
| Card | Belgaum, Mysore, Gulbarga. • DDPI, SSLC Board in case of Bangalore Division. | Gulbarga. • Secretary, SSLC Board in case of Bangalore Division. | |||||
| 4 | Disposal of application for Registration of new educational institutions | • 1 to 5 th Std, DDPI • 6 to 7 th Std. DDPI working under DPI (Primary) of CPIs Office and Addl. Commissionarate 8 to 10th Std. DDPI working under DPI | 30 working days | • 1 to 5 th Std, JDPI (Division) • 6 to 7 th Std. DPI (Primary), Office of CPI / Addl. Commissionarate • 8 to 10th Std. DPI (Secondary), Office of CPI / | 30 working days | • DPI (Primary) • CPI / Addl. Commissioner s , Belgaum, Gulbarga • CPI / Addl. Commissioner s , Belgaum, Gulbarga | 15 working days |
30
| 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 |
| (Secondary), Office of CPI / Addl. Commissionarate | Addl. Commissionarate | ||||||
| 5 | Recognition | • 1 to 7 th Std, BEO • 8 to 10th Std. DDPI (Admn.) | 15 working days | • DDPI (Admn.) • Joint Directors of Belgaum, Mysore, Gulbarga & Bangalore | 15 working days | • Joint Directors of Belgaum, Mysore, Gulbarga & Bangalore • DPI (Secondary)O ffice of CPI / Addl. Commissionar ate | 15 working days |
| 6 | Renewal of recognition | • 1 to 7 th Std, BEO • 8 to 10th Std. DDPI (Admn.) | 15 working days | • DDPI (Admn.) • Joint Directors of | 15 working days | • Joint Directors of Belgaum, Mysore, Gulbarga & | 15 working days |
31
| 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 |
| Belgaum, Mysore, Gulbarga & Bangalore | Bangalore • DPI (Secondary), Office of CPI / Addl. Commissionar ate |
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
33
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
| 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 |
| Store | Officer | ||||||
| 3 | Issue of performance and no conviction certificates as per Drugs and Cosmetics Act and Rules there under | Drugs Licensing Authority | 30 working days | Chief Administrative Officer | 15 working days | Director, Ayush | 15 working days |
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
| Sl. No. | List of Services | Designated officer | Stipulated time for designate d 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 |
| 5 | Maintenance of Street lights | Panchayath Development Officer | 3 days | Executive Officer, Taluka Panchayath | 30 days | Deputy Secretary (who is looking the GP matters), Zilla Panchayath | 30 days |
| 6 | Maintenance of Village sanitation | Panchayath Development Officer | 7 days | Executive Officer, Taluka Panchayath | 30 days | Deputy Secretary (who is looking the GP matters), Zilla Panchayath | 30 days |
| 7. | Issuing of records related to population census, crop census, cattle census, persons below poverty line and other records compulsorily maintained by Gram Panchayath. | Panchayath Development Officer | 30 days | Executive Officer, Taluka Panchayath | 30 days | Deputy Secretary (who is looking the GP matters), Zilla Panchayath | 30 days |
| 8. | Providing employment | Panchayath | 15 days | Executive Officer, | 30 days | Deputy Secretary | 30 days |
37
| Sl. No. | List of Services | Designated officer | Stipulated time for designate d 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 |
| to unskilled labours (MGNREGS) | Development Officer | Taluka Panchayath | (who is looking the GP matters), Zilla Panchayath | ||||
| 9. | NOC to Escoms | Panchayath Development Officer | 45 days | Executive Officer, Taluka Panchayath | 30 days | Deputy Secretary (who is looking the GP matters), Zilla Panchayath | 30 days |
| 10. | e-payment for the work executed under developmental schemes | Panchayath Development Officer | 15 days | Executive Officer, Taluka Panchayath | 30 days | Deputy Secretary (who is looking the GP matters), Zilla Panchayath | 30 days |
38
9. FINANCE DEPARTMENT
[Department of Commercial Taxes]
| 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 | Issue of Registration under the Karnataka Value Added Tax Act 2003 | 15 working days from the date of filing the application | Jurisdictional Local VAT Officer (LVO)/VAT Sub Officer(VSO) | Deputy Commissioner of Commercial Taxes in the Jurisdictional VAT Division who is authorised by the Commissioner | 15 working days from the date of application | Joint Commissioner of Commercial Taxes of the jurisdictional Division | 15 working days from the date of filing appeal |
| 2 | Issue of Clearance Certificate under the Karnataka Value Added Tax Act 2003 | 15 working days from the date of filing the application | Jurisdictional Local VAT Officer (LVO)/VAT Sub Officer(VSO) | Deputy Commissioner of Commercial Taxes in the Jurisdictional VAT Division who is authorised by the Commissioner | 15 working days from the date of application | Joint Commissioner of Commercial Taxes of the jurisdictional Division | 15 working days from the date of filing appeal |
39
| 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 |
| 3 | Issue of Registration under the Central Sales Tax Act | 15 working days from the date of filing the application | Jurisdictional Local VAT Officer (LVO)/VAT Sub Officer(VSO) | Deputy Commissioner of Commercial Taxes in the Jurisdictional VAT Division who is authorised by the Commissioner | 15 working days from the date of application | Joint Commissioner of Commercial Taxes of the jurisdictional Division | 15 working days from the date of filing appeal |
| 4 | Issue of C Forms under the Central Sales Tax Act | 10 working days from the date of filing the application | Jurisdictional Local VAT Officer (LVO)/VAT Sub Officer(VSO) | Deputy Commissioner of Commercial Taxes in the Jurisdictional VAT Division who is authorised by the Commissioner | 15 working days from the date of application | Joint Commissioner of Commercial Taxes of the jurisdictional Division | 15 working days from the date of filing appeal |
| 5 | Issue of H Forms under the Central Sales Tax Act | 10 working days from the date of filing the application | Jurisdictional Local VAT Officer (LVO)/VAT Sub Officer(VSO) | Deputy Commissioner of Commercial Taxes in the Jurisdictional VAT Division who is | 15 working days from the date of application | Joint Commissioner of Commercial Taxes of the jurisdictional | 15 working days from the date of filing appeal |
40
| 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 |
| authorised by the Commissioner | Division | ||||||
| 6 | Issue of F Forms under the Central Sales Tax Act | 10 working days from the date of filing the application | Jurisdictional Local VAT Officer (LVO)/VAT Sub Officer(VSO) | Deputy Commissioner of Commercial Taxes in the Jurisdictional VAT Division who is authorised by the Commissioner | 15 working days from the date of application | Joint Commissioner of Commercial Taxes of the jurisdictional Division | 15 working days from the date of filing appeal |
| 7 | Issue of E-I and E-II Forms under the Central Sales Tax Act | 10 working days from the date of filing the application | Jurisdictional Local VAT Officer (LVO)/VAT Sub Officer(VSO) | Deputy Commissioner of Commercial Taxes in the Jurisdictional VAT Division who is authorised by the Commissioner | 15 working days from the date of application | Joint Commissioner of Commercial Taxes of the jurisdictional Division | 15 working days from the date of filing appeal |
| 8 | Issue of Registration under the Karnataka Luxury Tax Act, 1979 | 15 working days from the date of filing the application | Jurisdictional Assistant Commissioner of Commercial | Deputy Commissioner of Commercial Taxes in the Jurisdictional | 15 working days from the date of application | Joint Commissioner of Commercial Taxes, Minor | 15 working days from the date of filing appeal |
41
| 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 |
| Taxes (LTO)/Local VAT Officer(LVO)/VAT Sub Officer(VSO) | VAT Division who is authorised by the Commissioner | Acts Division, Bangalore/ Joint Commissioner of the jurisdictional VAT Division. | |||||
| 9 | Issue of Permit under the Karnataka Entertainments Tax Act, 1958 | 15 working days from the date of filing the application | Jurisdictional Entertainments Tax Officer (ETO)/ Commercial Tax Officer (CTO) in the jurisdictional Local VAT Office (LVO)/VAT Sub Office (VSO) | Deputy Commissioner of Commercial Taxes in the Jurisdictional VAT Division who is authorised by the Commissioner | 15 working days from the date of application | Joint Commissioner of Commercial Taxes, Minor Acts Division, Bangalore/ Joint Commissioner of the jurisdictional VAT Division. | 15 working days from the date of filing appeal |
| 10 | Issue of Registration under the Karnataka Tax on Professions, Trades, Callings and Employments Act, | 15 working days from the date of filing the application | Jurisdictional Professional Tax Officer (PTO)/ Commercial Tax Officer (CTO) in | Deputy Commissioner of Commercial Taxes in the Jurisdictional VAT Division who is | 15 working days from the date of application | Joint Commissioner of Commercial Taxes, Minor Acts Division, | 15 working days from the date of filing appeal |
42
| 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 |
| 1976 | the jurisdictional Local VAT Office (LVO)/VAT Sub Office (VSO) | authorised by the Commissioner | Bangalore/ Joint Commissioner of the jurisdictional VAT Division. |
10. LABOUR 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 | Registration under the Karnataka Shops and Commercial Establishments Act, 1961 | Labour Inspector/ Senior Labour Inspector | Within 15 working days | Labour Officer | Within 30 working days | Assistant Labour Commissioner | Within 45 working days |
| 2 | Renewal of Registration under the Karnataka Shops and Commercial | Labour Inspector/ Senior Labour Inspector | Within 15 working days | Labour Officer | Within 30 working days | Assistant Labour Commissioner | Within 45 working days |
43
| 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 |
| Establishments Act, 1961 | |||||||
| 3 | Registration of Principal employer under the Contract Labour (Regulation & Abolition) Act, 1970 | Assistant Labour Commissioner | Within 15 working days | Deputy Labour Commissioner | Within 30 working days | Additional Labour Commissioner (Admn) | Within 45 working days |
| 4 | License to the contractor under the Contract Labour (Regulation & Abolition) Act, 1970 | Assistant Labour Commissioner | Within 15 working days | Deputy Labour Commissioner | Within 30 working days | Additional Labour Commissioner (Admn) | Within 45 working days |
| 5 | Renewal of Licence to the contractor under the Contract Labour (Regulation & Abolition) Act, 1971 | Assistant Labour Commissioner | Within 15 working days | Deputy Labour Commissioner | Within 30 working days | Additional Labour Commissioner (Admn) | Within 45 working days |
| 6 | Registration of establishment under the Building and Other Construction Workers | Labour Officer | Within 15 working days | Assistant Labour Commissioner | Within 30 working days | Deputy Labour Commissioner | Within 45 working days |
44
| 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 |
| (Regulation of Employment and Conditions) Act, 1996 | |||||||
| 7 | Registration of Building and other Construction Workers | Labour Inspector/ Senior Labour Inspector / Labour Officer | Within 15 working days | Assistant Labour Commissioner | Within 30 working days | Secretary, Building and Other Construction Workers Welfare Board | Within 45 working days |
| 8 | Registration of plantations under the Plantation Labour Act, 1951 | Labour Officer | Within 15 working days | Assistant Labour Commissioner | Within 30 working days | Deputy Labour Commissioner | Within 45 working days |
| 9 | Registration under the Trade Union Act, 1926 | Asst. Labour Commissioner | Within 15 working days | Deputy Labour Commissioner | Within 30 working days | Commissioner of Labour | Within 45 working days |
| 10 | Registration under Motor Transport Workers Act, 1961 | Asst. Labour Commissioner | Within 30 working days | Deputy Labour Commissioner | Within 30 working days | Additional Labour Commissioner (IR) | Within 45 working days |
| 11 | Registration under the Inter-State Migrant | Asst. Labour Commissioner | Within 15 working days | Deputy Labour Commissioner | Within 30 working days | Joint Labour Commissioner | Within 45 working days |
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
| 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 | Approval of Factory plans | Assistant Director/ Senior Assistant Director/ Deputy Director. | 90 days | Joint Director | 60 days | Director | 60 days |
| 2 | Registration of Factories and issue of licence | Assistant Director/ Senior Assistant Director/ Deputy Director | 90 days | Joint Director | 60 days | Director | 60 days |
| 3 | Amendment/ Transfer of licence/ Issue of duplicate licence | Assistant Director/ Senior Assistant Director/ Deputy Director | 60 days | Joint Director | 30 days | Director | 30 days |
| 4 | Disposal of complaints | Assistant Director/ Senior Assistant Director/ Deputy Director | 60 days | Joint Director | 30 days | Director | 30 days |
| 5 | Approval of Boiler and Pressure part Manufacturing drawing/ | Assistant Director | 60 days | Joint Director | 60 days | Director | 30 days |
49
| 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 |
| steam pipeline and pipeline layout drawings | |||||||
| 6 | Registration of Boilers, Economisers and Steam pipelines | Assistant Director/ Senior Assistant Director/ Deputy Director | 90 days | Joint Director | 60 days | Director | 30 days |
| 7 | Issue of Boiler Certificate on annual inspection | Assistant Director/ Senior Assistant Director/ Deputy Director | 17 days | Joint Director | 60 days | Director | 30 days |
disposal by Sl. Designated time for Competent Appellate disposal by List of Services the
No. officer designated Officer Authority the Appellate
| 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 | Enrollment of 0-3 children in | Child | 3 days | Deputy Director | 7 working | Director | 10 days |
50
| 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 |
| anganwadi centres (Supplementary Nutrition, health checkup, immunization & referral services) | Development Project Officer | days | |||||
| 2 | Enrollment of 3-6 children in anganwadi centres (Supplementary nutrition, Health checkup, Immunization, Pre school and referral services) | Child Development Project Officer | 3 days | Deputy Director | 7 working days | Director | 10 days |
| 3 | Enrollment of pregnant and lactating mothers in anganwadi centres (Supplementary Nutrition, Health checkup, Immunization, Referral services and health education) | Child Development Project Officer | 3 days | Deputy Director | 7 working days | Director | 10 days |
| 4 | Disability Certificate and Identity Card for Differently Abled Persons | District Disabled Welfare Officer | 7 working days | Deputy Director, Women & Child Development | 15 working days | Director | 15 working days |
| 5 | Senior Citizen Identity Card | District Disabled Welfare Officer | 7 working days | Deputy Director, Women & Child Development | 15 working days | Director | 15 working days |
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 27thFebruary 2012, the State Government specify 2ndApril 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 2ndday 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
1 of 201 2) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the sixty-fifth year of the Republic of India as follows:- 1. Short title and commencement.- (1) This Act may be called the Karnataka Sakaala Services (Amendment) Act, 2014. (2) It shall come into force at once. Sections 7, 9, 11, 14 are Incorporated in the Principal Act.