Chhattisgarh act 23 of 2011 : The Chhattisgarh Lok Seva Guarantee Act 2011

Date: 29 Sep 2011

Department

Department of URBAN ADMINISTRATION
Department of TRANSPORT

Ministry

Ministry of Law

PDF

I I I

- . r

-:iF"f> •h ~ 1pt~, : (ffil ~ ~) ~ )l11!r tu 11,pm. ~,--qfq, ;:;fr_ 2-.u wd'twi · 1 1t,;1R fh. ~- f~~. f~~ff.f; 30-· ).()01 ."

( :m:Tftll<OI )

wf8.I ch I -l * Y cfi I fl?@

tj-oo~

"'H'fflWT~~ /09/2010- 2012. ' '

-----:- ----=- - -- -- --=--=== - =:-_ ----===--=- -==-=::::.::....:=. __ _ ~ 283 ] tm1I{, -:!~rem:, h~ 12 ~ 2c. 11-31'1f.rn.1 20. ~ 1933

----===---:=======-

fqfq 3TI"{ fcl~ cf> p.f fclwi "tf:ilTWl, ~~M ~ . ~

W-J'T:, ~ 12 ~ 2011

sfitrtol> 7H1ro. 196/21-3l/ITT~.ro 11.111 -~ ~tlR "8\.IT ~ f41--ffcif&ct '3fft.rim f.;m ~ R,t"r. 30- 09 - 2011 <t.7 ~rn ,~ ~ ~ m w+ft t, ~imr ~'-IT(UT cfft ~. fl -t ~ ~ fcfi1n ,jf@f t

S65

w, ~ ~ ~ i~ 'fTJ:1 "B <f\>.fl ,:ftl~Wjtll<, .);_ ~~- 'imfflJft, ~ lITTfi:I'.

@ "'Fn‘lal'fnz fr nmrv 7'1, m A:- W 'fm 1 (WV) 3’: Fawn 'ﬁirwrﬁa ‘I‘UW, in 112721 mﬁwt- v 'fu. i1. Mari, H1? 307 1301." min m: ~'€wfravﬁ/§ﬂlo9/2o1o— 2012," amp gum, faﬁ'im 12 W 2c ”43an 20‘ 373: I933 Fawfizaﬁifaurzﬁ aardﬁwm mﬁm 12 man 2°11 W72 91/31, 196/2143W.m.71.l11.—m few-I 17‘an WW ﬁrst who? 30%}?- zou mm Vﬁwﬁﬁmﬂiﬁi, WWaﬁmﬁaaﬁmmﬁmﬁwnmt mmtmfkmammm, twamﬁaﬁaﬁmuﬁn 565

566 At,-rn; ~. ~ 12 ~ 2011

O'ffil·l'I~ an~ (~ 23 "Ri..2O11 )

1. lif~,nq. ~. m{'l'fftflffll'J ir,n,

2. ,m~~-

4, Rtfl'l~ii•Wil'l~~q;i ;~.~<fil~.~i ~':I'fflR.

s. ~1~"<1-1'ft~.

6, ~~"i,t'SW:ff~~~~-g~~'q'{~-

1. a:rm,1"1131'1~.

8. ~ 1tft "ffli -~ ~-

9, ~ffilfi't~.

mm! m, fish: 12 m 2011 566 1?: W1 1. 2‘ 3, I. 5. 6. 7. 8. 9‘ ‘0. WWW (IT-15:23 812011) mmumwmmm, 2:011 ﬁlm-1rd? Wm.mmmmm, wﬂ‘ﬂﬂi I‘mwiﬁa‘ﬁﬂmmﬁw m. ﬁnmﬂsﬁﬁﬁmmmm=m.mwm,nﬁm wig-mm. W1Wﬁﬁgﬁl, mﬁmmquﬂunwmﬁvmwﬁwzm. anm‘ mﬁNmm mmmm. Wm‘ {uni-9mm.

3 fll ~ ~ t ~ 3lf llf.:r:rq (~23"Wl_2011)

~m;;rn, ~~, m.:n111ftl"cfilftm3lWcrr~IDTI"f.t'lra~-a. -.f@{ --11....i,1n..,..,.i:1i"i'i<il1'~'R(cf;~<fiT~~. omcqfoi:fi4efil'tWIT'iVv;mWff3iT~~il, FR'q~&1Rik-1tl/-a,~qi'f~m-{UT~ ~-am1~3fRd11~fll<ti ~~~t ~u ffl ~ 31fuf.rqtr_

"it:-

'l{]«l TJur~ it~~ i:f ~mi:111iz fcl'l:1" 'l-~ ~r F1cifctf{i;)c1 lf'il:f ~ 'l~ 31f¼f.:rffern ,,

(4) ~ -m•..rf::r:ltl ~'ii1~ 11c; :zrn;R~ cf;! 'qf $#J ii ~fufm:l ~ ~?.ml~ ~n: ~ ~. ~ ~. w i;mf~ <IT 3TI~.ift fflR -%;~. f.!1TTfU1 ~ l lfl ~ ~ ~ ~ mrfl@l ~ i, cfi1 'Rl7l m.

566 (1)

l:if~lr -=rrll", fffB'ITT, 9TT'I.I' ctffl ~ p,f.

2 ~n ~fttf.rm:r i:t, 7'f?.i i'!'i'.fi fcr.' ~,fit ~l'fl ,1 efl';ffl -1' in ;- ~- (<F) --~~-it w~t.. ~ s:i. ~f.rcf;p;j, ~wUcnTit~ -~:rr~m

~. tj 9..nft:aj'a, m,~ cli1'€ w.rci ;ifr rr?.TI ~ TI=r m~ ~ a1"'-.1:r.=r t<fi:Ht 7-l~ ~ mi '1Jfur -~ ~ ~ ~q:. ~ ~ cn't ~ f;:,f.m ln;

(l'ii) "~P,il'I 3lfii~' i:r 3lf,m t, rt! ~ <fiT qro 5 ~ .a:tm-:i 'WR, ~- ffit'q ~.~~<IT3lf~1:Rl,7.l'~,lfl~.3'1~m3lfl1q;ftt

cl~ ..n 'fficfj ~ Rm <fITT ~ fffil ~ ~ ID'U qijfuj ~ 7.11 f<'ffi", 'f * ft;,Q:~3lf~tfITTtqmr.;R'lfi:fi1.ITTT?lT"ITT;

(TJ) •~,wr· ~ 3TI~ t, ~ cfil f?f, Wl <IT~ f.;ct;i-l;i, W~ 7.11 3lf~ ~ 1 ~id, "Sl''IWT, ™· ~ 'll'l W: :cf; ~. !/Yllffl!lRI, f..im ~ 'TT -fT1l ~ ~ ~m.

(~ ''ltffl' mr:f' ~ 3Tiffl f 1 ~ m '-!fh4fr-te, 't ~ ~. 1•f<4if~Mil, ~ <IT cfitt' ~ f-ltfrr'zr, ~ f<f;-m -.1r-rrri "l:l ~ ~ m. t:;;m 'i!Jtft(1•1;; ~ * ~ m W:f1 ~ m -iTf.t ~ ft,Q rcn'-1 ;RI c'fffi.:p.j f.mm ~ TTllT ~. lfl 'GTI ~ ~ ~ ~ -q -q; ;ft" il'ma.TI "'1 f-:r<t;Jr,1, :iii~ <11 f61f.:1ll41 ~ m;

(q) "m TI'qf' ~ au'-1'5t1f t 11~ "f !f1" ~rn t •11u 3 "%i a1qr, m~ ~: ~ ~m~;

(~) "m°'~'<fl'.Tf",m~ -~~'-fITT'lt~~~~"f«'1,TqiR-~tm'tf!il i't~3lf~;

ZWWQ mm 1W maiwmm ‘iw «AWE-mmmwn (u) =mmm £1:me mama 'awwwamawu.mmn (a) @mwwmﬂmmmwmpwmww mm‘umwwwmwwye wwwmtzmm‘ imwmw'ammwwwm‘mwwmm 'ww'mww'xwwmauww.mm. a) 5m: m W‘1mﬁ Q. “km (a) 1'9““?- mgmkm mm 'W'whmmw ‘muk'mnn'm: mmmmelmn'munwmmw-wammuwwmg. (k) ’emwmmamwmmmm sexmmwwmuﬁmwwAmrw-mewwmﬁ wmwwwai'wnwzwmww‘ml mmi'wuatewmnwmm ni‘ammg-mm man (a) fuwwwﬁwﬁam%mmmwmrk wan; hum 9: mature as memm ﬂame 'Wﬁ In: mmwmwwm'mwmwwaewz«WWV‘ mm ‘W —5§amgzzmgmgmm'gmnmna z ‘mmtse autumn Wéﬁwmaym ‘wmgwwunmmmwmymm'mwm'mmm mghmwmwmwpmseBxMEManmm m ummmahnmgm‘amaggmaﬁngmmm (z) \ ‘mmmWme (Z) whats-um ‘ ‘m'mump ‘ummuonnk-Jwemmgxuammwwa (l) ‘1 . AL? wmlguWMW-Lnglmgywmgmmw 'hnwmhwnm zwam mewm wmmmiemmgmmuamm hemmswdeemgmwwmm 'MMJiMWHhﬂiﬂ-{iﬁw mm. gmmmwmwwm‘mm‘maamu LLOZ ‘Ww;m¢mw (LLoan EL W) maxim w (H999 LLOZMZLm'HEnW \.—_._..V_.._,_ ,

566 (2) ~iilr.i11~ ~.~•on~ 2011 :.....:..:=:::=::::=:=====::::-:::==

t1<1n ,.--ra:ll rolfi -mn 3. 'ITl'4' ~ ~ m'wm-.

f"P-li'l~ii·~ 4. ,;rnrq 1fi"R 1:1il' ~. ~ "ll,I 31fumuT,

!llft""l"l'm 'fTtWI

( ~) ··~ 'Smt.fc:fiTU" ll 31 f~ t, ~w wt.rifiTft m f:P-f;rq m 1=cMITT«ni~ it . tJ :~~ f?.IUR'l:{Uffl i:rn~"TJ"Zr.f.fim~~mr~fqijm71r&1-qi ~ ~t -~ m \;{JTI ~ '1 b111 llra1'f "t1, cf~l ~ flfa1ft1n l :-- l (~) m{=R~lq'TT~, ~lfl"fITTii{R~~~lir,l<ffl'IW<!cfi)t~;

t~) llm1Glllo~~~Tf1f;:if,-~ ilffllll<ll~l¼l ih 1TT, m{,m B ~ -mi, @1 ~ ~ ~ ltrrcr-t; 'i't~

(of) •f.rqq-· lt .${f'W(\ . ~. ~ 31f~ $ .m.fr-l· ~ ~ tr-Wt ~ 'i:tlll ~ Y<f.ll ~f.6'Glfil1·~;

( °l) "R?.@ lmlf'' °U 3TI° In@ t fficti ~ i;rzyl ~ if; ffill <lf 3l"'fu;fM ~ mrJ ~ ~ f.fUfll t t, ~ ~ 3lf~ ~ !1m 3 - ::.1idt=t ~f.ffl, Jtft~ ~.

c 1 ) ~ 7i1Wffl -..., ~ c ~ ~ m\ffi'i i;i ~ ~ m<fiR i:m ~-~ "R ~e.ri 3'f~ m n w:l?I ~ \ffi'R, ~1-wrr; ~ -.:i, * Wll1 w<t ~ ,m 3lf~--:rn -t,-,n,

( ',1) ~ ~-;j'l f.rro~ if;- "ltmfflilco11Tt(I m ii ~um t., 31q-;i ~~~l.l-?f, \!ro41'i1'3'1 !:ffif(4)~3'lm;:f7.l"e.rJ~U, ~.rtmttm i-t ~ cfITT q,J H•Tic:R WIT "".ifl ~ <1,1 ~-

(1) ~ ~\il'l li:J m-~ .li Vli•1 ·fir:, * mr~ ii m ~ \RR ~ if;" fi"TTI ~ ~ cm 'tR 'lf,mc'f ~rr if9.fl u;it -?.Tf"-Tf~ ffl ~ i'l c.?l ~ ~•.nrtrJ .(.1 ~ ~ ft;ri~ fq'l-{111 a;;- f.:!;m ~~ 1~ lf{ ~ fl-f;,:Jy ,jfTTJTTT

(2) ~-~HI ( 1) "r:iRRP r-fliT.~~mccift.:rit-a-nr~ ~-~, i.nn J T, ~m, :rrr'fi 31fmrr-n B, ~;p:m ~ ~ <tftm.

( 3) ·~ i;;- ffil) ~ ~ nm:-=t 'TT ll<fl "5R'fl.l ~ ~ fi;rit ~ ~ ~ 7.!T fu'1T1l wu, <rlllW'rrn, ::in 1~ ~ <tl ~ n~ ,;im ~ 'itm irfrT -q· 3N-I ~ cf.T fpqfu 'Sill cl~ q:J ~11: m, ~ f$ fima 'E;;l ~Pt

( 4) <-TI<fi "Wll 'IR'Pr ~ ~ fw. t ~ ~~ ~ ~ ~ ~ ~ ,rr;f{ ~ it~ W!Tll ~if~ 'mU t ~ ~ ~~ <fi ~. ?.m:: ~ 111 -wq-tt, f~'i ~ fuq l1:-fi ~ rn ii "i"1 '1 -:m 3Tf~ "t(lif> f.ul~ rn a<fi ~ TI&;'lTI, ~ 1ffflR ~ ~ tP.i Ml inTf' ;;ii~ ~ ilTGf ~ i1 3,1:[tt,'t'f m 1ll. ffi'li '«ell i · fi:ro ~~ "!fi/7! .m•"t e.•.:rr)ffl ~- 'fIBFi ~ ~ . etm mtffi "litn:I lnTJT :

1:Jq\, m mu~;,~~ fuq ~ ti!l"f•@ ~ -qw.n-q ~ m 'fl}~ -:m· ~ tifM111, ~ n<t' f<fitrn 1ft -Q~1 llfrr -4, 'f/cr-n "11 mr;f\~,-:rcl "11 lft rm~ ~IW! 11fu,r,rn ID1:T<l:P.m 1fil 'Sf~ 3l<fm iRr-! ~ Fm 1f'1i, ~{ft f% fl~ITT'i :it -;;w.i :

• ,,.

566 (2) Wm, faim 12 may! 2011 ha“ «width uranium mmﬁrﬁmﬁn mm tum. mums! 3mm, mum, (WI) (ﬂ) ('5) (Z) (1) (L2) (1) (Z) (3) (4) 'W‘ﬁwmtwwﬁlﬁwﬁan‘wwﬁﬂﬂﬁﬁmﬁﬁm ‘ﬁﬁwm‘ﬁvthﬁﬁt,ﬂiﬁmﬁmmmmmﬁ . =mtﬁmﬁmmnw’ﬁﬁﬁﬂmmmmﬁamm urrft -m§wmwﬁmh=nmvrfau’lzamwﬁmtx» (m mtmmﬁwmmmwammammmﬁm 1 ’2‘) mmzmmﬁwﬁﬂmmmmmawwmma Wmmmmmmﬁm;m (Rm ﬂaw mmﬁmﬁmtmznkamw W"W‘tﬂwtnﬁmﬁmimmﬁm Wmmmﬁ: ' ‘ﬁn'ﬁdﬁh'k.mmtmmmwﬁnﬁmmm mmwﬁwm -m:wwrm amammmmaammmmmm mtmtf-Hﬁwaﬁxﬁwﬁwstamwﬂmﬁm 3171mm. mmﬁwrmtmtmwmmm-ww nmaﬂmﬁmwtm,mmimﬂmmmﬁmsﬂuﬁ m. «mm-am ﬁnwﬁmmmmmﬁmmk. am mtmﬁ. maﬁn»m(4)tamummm.wm #mmﬁmmmmmﬁﬁmm‘tm mﬁlmwm‘uﬁuwﬁwﬁnﬁiAEHuﬁmﬁmmw-dthrh mmﬂmMHWHamﬁhmmtamﬁmmm mtﬁﬁszukfﬁﬁwmzmwwﬁhﬁwmm. m—‘mmﬁﬁﬁvﬁmﬁmmmﬁtfwﬁmﬁlmwm‘mat mﬁﬁmﬁwmt mmmm. mmtwmammethWww-zmm fwmmmmﬁafawfwmmﬁwﬂmmmmmﬁ mmaﬁmmmmmmmmmam mammma:mvmmmﬁmmtwww mmﬁmm3,umﬁmtﬁmnﬁﬁiﬁmm thiwﬁuﬁﬁn'hnmfvmtﬁmwwﬁwhnﬁﬁm mummy-«41m. ﬂwﬁuImmﬁm-mﬁmmwt WWW] mmmmmtmm‘mmm: Wanammamtmmmsﬁmﬁwﬁwwmwwa aﬁmm,mmﬁtmwuﬁﬂﬁtﬂ,mﬁmmﬁﬁwﬁm madtmﬁmwrdmglmammaﬁmw r» ammﬁﬁm ﬁn”):

I ·.

~-q{;-'!fl ,1.f.t{~.,;wq,mm.~~r~~ffi1' ~~ 3111'~ it<iiW ~ maYTI~~TI- mu (3) i'{ f.mt! ;at~i'i ;efmt ~ -rr. ~ :

1:P.-:U ~ 3fn: 'I.ft~. v;m sq~ <nfi:ii' 7W<1' ~~1n, ~11a,i:i ~M ~"Ult it~ tl?f1 w-rrq ~ t-~ ~ ~ 1'l ~ * -q1{ ~ ~ mn ~ <nr-t ~ ~ J3TI m.

(5) ~ - tllU(4).\,~~cnl~•le.tl~"i.fil~rA~ ·Af~~mrfl.

~rf<fi~ctt~.

~ P.l'l-!111, ~ 3Jf°tmq ~ ~~ ~ ~ ~ ;~ ~ ~ f:I 3U~fi~ . ~ fllNll 3lfl-fiflfl ~ .:i m•~~ qi1 rn, ~ ffiqi ~ ~':f ~ ~ mq :Jm~ ~ cn1 M ll~ 1ilil-!'1.

~~m~m'<'l~~.~VJll~~~7T1f-iraq~"fl~•1T~~

m, f..m i$ ~ t m ~ 1 ~ t- <fiRUT t fqj cl~ ~ t (le.tl icfllf ~ ~ (I'~ 'l11 ~ ~ <f;«i1 f.' ~ 1 .fifn 1mtJ iR 31\ffi" 3lNl'Jfl.rcfi fflimi $ f:-1 Tl ?,1?n i'r ~.

566 ( 3)

l'IT<'fi~~.-;r,lti\ ~ "fmiTft ~ ~l:R~

7. ( 1) ~ ~ .;i) ~ 3'1~ ~ ~tft::r ~!Slt 31f1.rcm) GRJ T,ffmf ~ ~ ~ c,;qf P.ffi al, rii,r Uil 3~. lffi'Jl.ITT 3l$t q ~ ,nf<i ~ 30 R<rn ;m a:r-tf1 3lctftt .\, ,rrm ~ ·am 'q 3l1fu.fr7f mf~ ~ ~~ 3f'miT ~r.m cf>!~~. ~~f<mtr ~ ~i'l'll ~ vrr~ 11 ~ mP«f mt-~ tt 4s ~ cfIT m'f.l'tfi, ,q 3l<TI'!f '1tm~ f.mW"clffl, ~ 3li:i@~f:m<ITTVl~~~~T*~ <ti! 'QTffi ffl. -W-rr~~ mf~ ~ ~ Jrnlll ~~~ID.

(2) ~ f?f'tf l '3'tl'-l.lTU (1) *~~@it ~ mfiW,Tft * ~ if mrq 3fl•~Ti'! ~lt ~. oq%, "'1 ~• ~.

( 3) ~ Bell ~ ~ % fffi{ ~ ~ ~ lf if~ -q', ~ ~ ~ T f.ti1l. TJl',~~~Wn.~~i<li~~~~IBq_,iff~~~ ~ 7 ,qflR1"1:R 1n11 t-1f1 tfi '-1'1 ~ :Fnf111 t"lcfi ~ w- r rm) f!l"WT ~. ~ 'llllf<.Rf ~ qi 1,:f ~~~~'if~ ffl ~ ,~ ~ ~-

8. ~ ~ ~ '1lJcfm=f ~ 'Wffi', 3'$'ll(Mlftfi:fi nYTI ~itl:f ~ afR ~ ~ ~ f.t'~ im5il'ml'Wl'f!T~. <' \>.ff ~-;.nr..;~~ ~ 'lfi"R~ ~1Sl:lfiRrifi)~'ti. ~~mi) =i ~ ~~-

9. ~ 1) ""'1 lrofiR, v,;rq;J -q ~ ~ $113:f~ q ~ -a-q:; (I "=6'I ~-<-!'. ffl t 1 ~ ~ ~ 111'\ ~- Wfq ~ ~-

( 2) n.i11tMI, 3fn: ~ ~ ~ ~ 'It{ 'Sm~ '5l'W-f ffi ~. ~ ~ r.,..,~fbti1 \l'ft ~ m' ~ ~ ~ ~ m tt ~ '-'i1 ~. atem,. :- C'lfi) ~"ID'U ~~'Wil'l W<T~ it~" 'ITT~ 3Tf~ cf>i qf{I 3 ~

.mfr-r 'lftlsrrq ~ ~ ~ ~ l 1,1 ttTU 4 ~ '3'1 tmf ( 5) ,3'.{~ ~ 'Y@A ~~cm ""1 -ttft,;

(l§) ~ tt,q ~ ~ <tft -m~ 1il ft~ ~ il~~ oWfil ~ et,1 ~ a~ mu •:im 4 ~ 'Jlf-t:m1 t · 3) ii a:itiR VT1<t Fc$i""Q ~ :ti rmf ,

Wm, ﬁwiﬁ 12 W33“ 566(3) (5) mummmmmaqgnmmmmmamm mwmammamwmrnwmmﬁmmma Maﬁm‘ﬂ: wr-gwam‘ﬁfﬁtmwﬁmawﬁww‘s‘rmyﬁam mm mmﬁwzkmmmtmmmkﬁmaﬁmam Wmmﬁﬁﬁtgmﬁ. n~um(4)taldh wﬁmam‘lwqdk‘rmmﬁwmﬁﬁﬁtﬁm. Mﬁﬁﬁmiﬁm‘ Mfil‘m,mMam¥uﬁﬁtmﬁ=wmwﬁmimmaﬁnm mﬁmﬁwﬁlaﬁaﬁmﬁﬁﬁﬁmmuﬁﬁtfwﬂmmmaﬁm ﬁﬁwmﬁﬂ. mmmemmmmmmemmﬁmmwmm nﬁﬁmwﬁmtmﬁwwmtmafﬁﬂmtmmﬁltmmm Wmmtmq'mmémmﬂmmkfaumﬁﬂm. (1) (I) (3) maﬁaﬁwamﬁmﬁummnﬂmﬂmmeWNﬁmfmﬂ mmwmammﬁmmtmmmﬂm th‘mmmmmmm,wfﬁmvwmm mmﬁmmm*miusﬁwﬁumﬁmm* wmmwmwmtmtmmwtm mmm‘ WMmmmnqsmm. mmrm—mumwtm 31¢!“th ﬁlm M’ﬁiﬂﬂﬁaﬁﬁ,mmﬁaﬁmﬁwm. . m mmmtmmmmﬂqmmwm «mammmmmmtmnmmm VII? ’aﬁnmwmﬁwmamﬁdmnﬁlurﬁﬁwmﬂnmﬁwi mammammn:mmm, W mtmﬁmmﬂ,mmmﬁrhﬁuﬁlm®wmﬁwﬂ Fmﬁﬁwﬂlﬁﬁnﬁﬁmmmnmmlﬁmﬂ, tamwmww m. {1) (2) mmmﬁmmwmﬁtm ﬁm’lm.wﬁt§ Mum. Wm.mq¢muﬁnﬁmwnﬂr§ummﬁm.ﬁﬁﬁ mammmwuwwtmmmm,m=— (it) Wmmﬁmmmﬁmuﬁwmﬁmst WWWwawmﬁnmmoﬂm~m(s)t uvhmgmmdmﬁim; (I) mmsmmmﬂmmmqﬁmmm ﬂmmmmaﬁn-mra) kammﬁim wrﬁ: 1m! “mum? 11'! mm vnminwm'mm m m n'qﬂ mum Mum. Minimum Mwﬁlﬁm. . 1/,

·.

S66 (4) ==================--== -========+======-==

!O.

(3)

(Tf) ~1l~ffl~tifu. -m.rcl~~~c!\1 1',1~- llm(4) "t- ~ ;',,~~~'1ifil f.lmru! <ffiu-IB;

Tr,,;\f ~ zyr f(t 3lfi rf-r ~ "$ ~ ~ lT'TI ~ me!, n) iRPl '.'.ill~ il;' ;s,:r;P.t, 'tlwt~ ffi, •.fu< I Mtl'R tNT ~ ~ 'Q'{" TI§l ~I.

( l ) 71R .,1l 3lfi.~ * ~ i'i ~ -g~ ~ ij ~ <fifiFTTi°3~"itHTTifl ., ffl Wv~ ~. ~ ~ ~ ~ )!"ff@ m ~ i'flf1 ~ ,m,.ff.:r:rq ~ -:w-hli -il ~-:im '2flB ~i;ro, ~ -f.n~t?i~f.mr~, ~~17f< qi'{~;

~.~ci,-i3Jre'S1~~~1JT(\:!ffi"'7tqq<lft~tlcfil ~ 'ITT . ~ ~ ~ ~-

( 2) ~ •.m1 ~. ,:,14l'=i f.t;,:rr 1 l'J;fJ ~ ~. ~ .r,nir ~'Qi~ 7ll'fm\~ $i

~ Tr.!El'P 't<'lTT ~ ~r T\: ~ ~-

'U"!lt, ~ 12 ~ - 2011

~ 7,91.rit 196t21-31N .ro. TJ.111.-"lrol ~ ~ ~ ~ 34R ~ ~ (3) ~ ~ ~ @Jh-1 11~ mcn tl'Q'J T'lrtil 3lf1~. 1.0,, (ifi'1Wfi 23 lr-'l, 20,, > <iii ~ 3rjm:: ~ * ~ ~ ~ wmmi, ~ :;rmr - •

~ * ~ ~-;w:r ~ ntTT ~,~wjtffi, ~- ~- v"11TO'fr, ~~-

5“ m mMm,m12mgm - 7? (1n mamﬁﬁwﬁﬁﬁs.mwﬁwrﬂamwﬁﬁ mama ﬁn—wuﬁaﬁ‘awﬁwuﬁzﬁnmﬁufm mm Iﬁﬁfﬁ; ‘ (w) Wmmﬁiﬁmmmﬁmm7ﬁmm m%m¢.mmaﬁm; (3*: ﬁrémﬁwﬁﬁmﬁfmﬁmmmfmg. maifaMﬁWm. (3) mammzu 51mm“: Wmmmﬁwqjﬁwimﬁt mmmﬁa,7m¢mw%mwmm. Mﬁgm 1o. (1) ﬁmwmtmrﬂﬁammﬁmmnwmtﬁm «um. wﬁmmmmmmmmmtmm mammwﬁmmsﬁﬁmﬁmﬁmmmﬂﬁmqr mm: mtmﬁianéuwamﬁwitmﬁuﬂaaéﬁmﬁxm Wﬁitmwﬁ WW‘ (2) mmﬁamm'mmm.w%maﬁiimnmﬁwvﬁu mﬁmmtm WWW“. W4 m 12 mum WNW/141. mavmm. nxnrwmim'ﬂlwtmmtm (3) twink-u; mmmwm, mu (“summinmai'hﬂmmtmﬁwumh'MWt mtmtwﬁmm is.Iza.INruﬁ..nmRIa-afau

Sections

cm IA'mSGARH ACT (No. 23 of 2011)

THE CHHAITJSGARH LOK SEWA GUARANTEE ACT, 2011

TABLE OF CONTENTS

I. S 'lrl. 1i1le, extent, cnn 1menr.:cmenl and application.

2. Definitions.

3. Right ll.l btain Lok~ iewa in stipulated 11mc.

4. Liuhility l(l deliver Lok Sewa m stipul.aleJ lune, impo~i11on, reco~cry nnd p •t)'lnL'lll 11l l:O!>l.

10.

Appointment of Competent Officer

Liahility for l"urnishi ng false information to obtain Lok Sewa.

Right of Appeal.

Deemed :,crvice com lit ions.

Power lo make rules.

Po\lier 10 n:movc difticullies.

566 ( 51

Mmféﬂtnmzon x @ 566(5) Sudan: I0. (THHA’I‘I’ISGARII ACT (No. 23 of IN I) THE (3HHA’I‘I‘ISGARH LOX SEWA GUARANTEE ACT, 1011 TABLE OF CONTENTS 5 m1 liﬂc. cxlcnl. cull tmenccmem and application. Dﬂinhiotls. Right to obtain Lnk .‘v‘ewa in stipuhled lime. Lmhilily to delavcv (41k Sewa in xtipulntzd lime. imposition. recuv cry and puymcul M cost, Appointment nf Con lpetent Ofﬁcer. Liahilily for furnishi n3 Ills: infonmlion to obtain (at Sewn my“ oprpcal, Damned service com litions. Power to main lulu. Pom-1 l0 mwdil'ﬁwhiu.

E-t-1:- { t,)

--- ====-=======:--=====-=

,1ior1 1hk, 11,.tcnr, ,·•1m1u1r1u. t111\·nl • .uul up1>liruhc,11 •

CHHATI1 GARB ACT (No. '.D of 2011,

THE CH HAT' nsGARH LOK $EWA GlJARA 'TEE Al'T, 20ll

I An Act lo provic. lc for the deli-very of certoin publil· service to citilens by lhl.•

Stole GoV('rnment, local L ,ndies, public itlithoritic or agencie within the stipulated Lime, nnd lo 'th the llahilitic,; of person\ n:-.pnn~lhlc for deli Hr.} <>f ~uch service,; in the l'Hnl of d<'foult nd for mntkrs Cl 11111<' "It'd therewith or iudcknt.al tlu:rcto.

1:1,· 1t ~-11.1 ktl 1-i,• 1111• < "hhatti. _1 ,1rh l.,~J21 l::11urc in 1h,• S1\f)'-M!C11nu Yl·:11 rit 111,• R, •pull lil "r 1111\i. , .1 1 1·J :·.\ ,

, ....

t I I Chis P • .; I mi.ly he c:1I Id ihtl Chhallisg,11h L it S, 1.'11 ( ,uJI,11M,· Acl '201 l

(J) h sh:111 con11.· in111 11111.i- 011 ~ULh d:iu• J~ till' Slat< <,11vc · 11111l'II' 111:i , h) 0111 l1catil, ninth\: 0111-1 t! \Jdl.~tll , ap1w1111 .

(4 1 Jiu A l"t . 11 ,111 appl y Ill ra '"'' ,1flp11 l)ll'.d lo 1141V t.lVl 1 •,:1v1n·i. l)I p·> l II co11nct· ti •n ,-1111 th ~ ,1!'1111r, ofthc <~nv,_11,ment of ( lihal't 1,µ:1111 l,1, iii IHkl1, puhlil' . 1111h1,111i.•-.. ,11 ,1 ,•,: 11 , i ·, whirh m u\lon1,;d, ,oul ,,1Jkct 111 .,.ul, r.11111.,lh linann· d h~ lhl'. ( ;riv,·• ,111 : ..

In 1hi,. Acl, unlc ss lhc crn11cxt 111lw1w1,c r~ .(Llllii'-,- (a) ''Appel lat.: Au1f1nrtl) · muuns an nl l'u.:..:1 not ilkd I· y 1h· GCJvcrnmcnl. loc:1!

holly, 1 >ubhc au!horiue~ tll agencies :1, lhL· c:1~c II uy ~- anJ inv,:!'.t~<l with 1hc po w1;.r to hcilr appeal~ against the order~ in,;s1!d hy any Competent Office, unJcr this Ac1:

(h} ''Competent Officer'' mean· an officer ,.o nol1ficd hy 1hc Govern01cn1. JOl)id hody, I 1ublic authority nr 11gcncy as lhe c3li.t.: may ht:. under s.:cuon 5 or 1h1s Ac·t, and empowered to imp<><;e coi.t for default or <l ~lay cctui.ed by lht: per- son rcsponsihle for t.lcliver>- of Lok S'ewa:

(c) ''Dcpartmcn1" mean. a derarlnicnt of thl' Govcrnmt:nl •>r a section. divisiun. branch. office or cons1itucn1 unit, or by whatever name called, of u local body, p11hlic authority or egcncy as lhc ca~c may be;

(d) "Govern Ticnt" meons 1hc Go .. i:rnmcnt of hlHlllii;gnrh;

{e) "Local b,>dy" means and include.-; any aulhority, 111unicip,dlly, panchaya1 or any other body, by whutcvi-r name c11!1cd, for the 1ime hcmg invested hy law lo render Lok Sewa within the Slate of Chhauisgarh or lo control, manage or regulate such scrvici:.s w11hm a ~(h!c1ficd local arl'n thereof;

(f) "l,ak s~wa" meiin ... and ini:ludc 1:iti.11:n rcl;1tcd put he ,ervil:e~ notified un- der section '.i;

(g) "Nolificution" :ind "Notified". wh •re the context so require~. means nod rt:latc Lo a nn11fic1111on puhli,hcd in 1:,e otfa·ial G1w.:Hc,

(h) "Prcscrihctl" mcun, prc~crih••d hy lhc 1ulc• made u111kr thi'i Acr:

(1) .. Puhlk 11u1lwri1y" m1..n11.- ·111~ ,1u1li.1fll y u1 hrn.l) 111 in~111u1i1111 ol wll gmw- nancl.' c,1uhti,hcd rn rnns111u1l·u hy :11w hw 111,,Jl· hv tht: l.c.:~1. lu111ri: ,,f lw \l;llc ofChliallisgarh or co11,1it11kd In a nutil1rn1iun 1,,ued or ord.:r m'.1Je

see (a) Slmrl Illlu. I‘lltlll- nymmnicemrnl Iml upplirnllull . Mlillnm. THE CHHAT’I'ISGARH LOK SEWA GUARANTEE ACT. 10” ‘ mtg m, Mam mun ; CHHA’I’HSGARH ACT (No. 23 of 20”) 1 An Act in provlc‘ In for [he delivery of certain puhlic servica to minus by an: Stale Government, local k undies, public ulthnrilles or agencies wlthln Ill: slip-riﬂed n'm c, Ind to ﬁx the llahllilies al persons rL-spunsibk- for delivery 0! mil 91::ka in (he Wunl n! default and for mull-ms u mnccled [herewith or inclrlonlal lherclll. Bu llk'nzlik'dhl'll|\'('|lhzllli\1!:lrlll.-:}!l\‘l£llul'clnlhl: Sixiywcnnd Your nl lllc ll: 'pullr lu ul‘ lmliu .i~ I M :-.-.x |. (I) This A in may hc culled llh: Clilmmsgmli bil- St w" (mamnluc Acl 2i >l I \ll ll ('le‘ ml» in III»: whole Slum nf (‘lihauisgmh (I'll ll “la! 1 crum- inln lmw nn such (law As [he Slaw (‘mw’nmcn' may, by mm licaliu n lll \hu 0”]qu \ia/xuc. amuulll Hi This A n mull :ipplv In pcnn 'ppu mm) In my mm bclvu'm m past. 1.; tonne: llun wnh Alli: .x ». um".- (Jm-unmcni nfChhm‘nsgnrli lmul 1mm- pnhliu ,llllllnnlu » “I ix.» u lL'\ whim air owned. mnlmllml «n .slibwlamllnlh Iinnnrul h) lln: (FM/warn» n 2. in mi.» Act. unlc 55 mi: conlcxl when-wry: ruqunu.~ (.1) “Anna! lan- Aullmriiy“ munnx nu nll’lcui mnilicil l-y lec Govern-“cm. low! body. public aulhariues or ugcn 'ics as lhu LJhL' may he. and invested wim ihe power in near Appeals against the orders pawn! by Iny Compareni Ofﬁcer under [his Acl: (b) "Compelenl Ofﬁcer“ than; an oll‘w so nullﬁed by [he Gnvurnmcnl. local body. public aulhurily or ugcncy Is the case may he. undcr saclion 5 of [his Act, and empowered l0 impose cost for dcfaull or delay caused by Ilia per- son responsible for delivery of [air Sewn: (c) “Dorm imam" mcans a department of (he Govemmunl or I sociinn. division. branch. ofﬂc: or consliluunl unil. ar by whucvcr name called, of a local body. public authority or agency as Ilic cm: may be; (:1) “Government" means llw Governmenl of Chhlllllﬁugﬁl'll; (a) “Local budy" mums and includes any aulhorily. municipalily. panchaynl or any olhcr body. by whalevur name called. for the lime heing invested by in» lo render Lak Sawu wilhin lhe Slalc of Chhanisgarh or In comml. manlg: ur regnllle such services wilhin a speciﬁed local area lllerenf; (f) “Lolr Szwa" means and includes cilivrn misled public ierviccs mliﬁed un- der seclion 3: (g) "Noiilicllion“ and "Nulil‘icd", where the conicxl so requires. means and relun: Lo a nniiﬁcnlimi publisncd in Iiie olﬁcinl Gazelle; (M “Prescribed" moans nrcsclihed by the rules made under this Ad: (it "I’ubl nuiliuriiy" munns miy nuilmrny m hmly nr inmiuiinn nl'mll gowr- nnnw «inhliwhed m cnnslilulud by any law manic hy the Lugislmum (Irihi' Stale nr(‘lvlmlusgarl1 ur cunxuiuiiud Ily a minimum. waned or nrder [1|ch

1·,

O'ffiWI~ (I~,~ 12 ~ 2011

,y the Governm~nl; ru1d includes :- f unc) a bocly owned, con1rolh:d or suhstam1ally financed by rht Govcrn-

mcn1;

(two) a non-gm emment organization s.ubstaniially linam:ed, di rei.:tly or indirectly, by 1he funds provided by the Government; and

(three) an organization or body corporate in ifs capacity as an inslrumcn- lality of 'S,'ute' as defined under article 12 of the Consti1u1,ion anr.l rendt:ring Lok Sewa in lhe Stott: ofChhattisgarh.

(j) "Ruic" means a rule , nadc by lhc Govcrn111cn•. under thii-. Act, nnd 11otitied a~ such,

(k) "Scipulotcd time" mean., the maximum time. nolit'icd under Scl"Lion ;\ nl 1h1s Act, to provide Lok Sew,'1 or lO deciJc thi: uppeal by 1h1.: .ippell111c uuth .irity.

( l) E\lcry person ~hull hav,e tht: right 10 ohlain Lok Scwa in the State or Chhallil>garh. within the s tipulatcd time as nori!ied from Lime lo Li me hJ, 1hc State Government, •n act ordancc with the provisions of this Act.

(2) Every nrpli.:ant who fai :s to obtain Lok ewa within the st1pula1ed 1i1 Tie,

(I)

hall he cnlitl\:t.l to rct:eiv ti cost ,,s provided unucr ~ub-seclhrn (4) of Si.:cl inn 4, 111 respect of hb applu :I.Ilion, in the rnunncr n. niay be pre,criheJ

Every department shall designate Lhc pl!rson(s) n.:spon~ihh.: r 1r 1,k:livcri1 g Lok Sewu frum the date of commt:nccmcnt of this Acl, and 1lw fuel of ;,uc11 designation shall he dis11l1.1ycd in some conspicuous part of the dup:..rtmcnt for lhc inforrn:itmn of g encml public.

(2) Every person responsib II! for delivering Lok St!wa rcfl!1Tcd LO in sub-scclion (I) shall deliver such s i::rvkes in accordance with the notiticauon under Section J .

(1) Every upplication for u.,J.. St'wa shall be ncknowledgcd by thl' pi;:rson responsible for delive1 ·ing the service or by 1h1~ department, as the case may be. rind every applica 'll ~hall be entitlt:d 10 obtain the status of hi~ upplica• Lion m the manner as may he prescribed.

(4) Every person respon sihk for delivering Lok Sewa who fails 10 deh1,cr such scrvil:c,, within Lhc •,tipulatcd time shall he liable 10 puy costs al the rate ol ont: hunJred rupct:11 for ench day during the p•:riod of delay, 1f any, :,ubject to a mu xi mum cos'. of one thousand rupees, whi"ch shall be recoverable frorr him towards payr nenl to the per~on applying for Lok Sewa 111 respect of fadun; l~1 t>hlain ~uch serv1i.:c.

PrO\ 1 ded tha!. 110 i;o~ts sti:111 h~ recovered from the p.:r~on n.:,pon sibk frn dcl ncr!n_g L11k. Sewa unli.:,$ ho.: hw, he<. n servt:J with a no1ic,· nnd has hcc•, f',ccc,rdcd a ri•u,onilhle: npportunily tot >e hcarJ by tht: f'o!llpl lenr Oflkt·1 . ,n the m~mnu a" 111.,y ht: rrcscribeu:

Providl:tl run her thut , no cost, sh:1l1 ~c r1.:uiv.r11hlc, v. l,1,;n.! 1h1.• ap•iJl '1c ,; 1., ,n· for .'1•a::h ,c,vici.: i~ 1klic1cnt in any 1,a1111,:r anti such ckfk1cnc:1 t->.a~ bt'.L'f indic::it•!d in the a1.~11nwlt:dgm,·111 i.·kin.:d I • 111 ,uh ~ei.:111111 ( I)

rwvi,Jcd Ul\f> 111.11 m1.:1"h ,hnll li1,; 1i•i.:mc, !hh.:. \lllL'll' !he kh•, in de! I\( 'mg ',U(;h s,n·1et: I~. 111 tile npi111,111 t ,r ti IL" C'o1 !If 1c1u 1t I )1'111.··.r. rJWl/ l).? to rc:i~,1 •1, h1.· yonJ the 1.:nntml of' the rc1,,, 11 11,;•.1111n~1hl, • frn Jd1v.:1i11g / .,,,_( Sewu

566 (7)

lllKill In ,,ht1tl n l.uk Wwa In s1lpul11lcd 1lmc.

Lh1hillly In rldl1<·r l .tJk. Stwll in ,1ip11• luted time, l111vo,.,lin11, rec,wcry 01111 p,1y- mcnt uf eo,.1.

t-i :lll' ttit‘ Wmﬁﬁmzmzon 556 (7) (i) (k) (l) ('2) (l) (3) (4) ' uppiici‘n . Hy the Government; and includes :— (tine) a body owned, controlled or substantially ﬁnanced by the Govern- mcnl: (two) a non-government organization substantially ﬁnanced, directly or indirectly. by the funds provided by lllc Governmcnl: and (three) an organization or body corporate in in capacity I: an instrumen- tality ol' ‘St‘ale' as deﬁned under article ll of the Cansli uttinn and rendering Lnk Sewn in the State or Chhaltisgurh. “Rule" means a mic made by the Government under this Act, nud ”milled its such; “Stipululcd time" means lht: maximum time. nttlil'nztl under Section 71 uflhts Act. to provide erk Sam at [D decide the uppclll by the Jppvlllllc uull’l urity. Every person shall have the right I0 nhtatn Lnk Sewn iii the State or Chhttttisgnm. within the stipulated time its notiﬁed from little tn time by the State Government. in act ordnnce with the provisions at this Act, Every itpplitzttnl Wiltl rat :s to obtain wk Srwct within the stiptttitiud time, shall ht: untitled l0 receiv e cttsl as provided under subdtectitm (4) (ll 5ch inn 4. III respect nl' his itpplu ration. in lht; murmur as may he pit-\crihcd, Every department shall designate the pcrsunts) rusp-tmihlc 1'" tlclivcri‘i is Lalt Sewn from [he dule 0f commencement uf this Act, and the incl at sucti designation shall be displayed in some conspicunus part of the tlepttrlrnenl for lht: information of g eneml public. Every person responsib ll: fur delivering Lak Sewn referred to in sub-section (I) shall deliver such 5 ervices in accordance with the nmil’tcation under Section 1 Every upplicalion for Lak Sewn shall be acknowledged by the person responsible for delivm ‘iﬂg the service or by the department. its the ruse mny ht:v and every uppllcﬂ‘nl shall be entitled I0 obtain the status of his applica- tion in the manner as may be prescﬁhedi Every person respon hilllL‘ lnr delivering Lak Sewn who fails to deliver such serviuet within lht: 'itiptilztted time shall be liable tu pity costs tit the rate at one hundred names for each day during the period of delay, if any. subject to n minimum cost of one thousand rupees. which shall he recovernhle frorr him townrds pﬂyknem tn the persnn applying for Lit/t Sewn in respect ol’ t‘ailttru tti nbtttin puck nelVlCr. l’rm’t dad (but. no HMS Sllilll he recovered hunt th‘ riarxtm nit-pit", sihlt: l'tn del tit-ring Lult St'wa unluxs ht: hits hue n start/ml will! a nttticv tintl has hum- vicctmdcd it l't‘u\illldl‘lc nppttrlunily to he ltt..trtl hy the (‘ttntpt lent Ofﬁucti in the llliltlllwl us lusty be prescribed: PIOVldL‘ll l‘ut'tllcr lhzttr no Cunt» shrill he rmwt-ruhlc, wlturc lht: l'nr s‘t'iult aL‘IV’ItC it tlclicient itt tiny tnttnnin' tutti such dcltt ncy cut-:d in the tttltttttwlutigtiit‘itl it'i't'irt-tl in in kill" menu!) (.1). h as bwi i‘t‘trviLlud All“) llllil. lm Ctlxh \llllll llu tt‘tzmt‘i title. \KllL'It,‘ the tlcllt'v intlcltti ititgnuulv tuctmn lllL'tlDlllltlll tti'llit-K titnl lClClll lll'lit r. timing in mun-it beyond the L'illlll'ul nt’ttit- mm" italiiiiiiintn lm dt'liwlillg mi Swim ttttutt ll) uttttttn lurk t'mt ttt .vttptnttttit llmi Lluhlllly ti. niititti um .‘tewu iii \li] Itllcdllnh' lpohi r-tutmy tit-u pay- ment lll'ulAL

5~6 (8)

Ap,oolntmr.nl of Com,•"l:U'nl Offlttr.

1,labllilJ for ruml~hln~ fal"' lnfornuitl<1n l,i obt•in I.QI. S,..i,.

11bgbl or Appeal.

Deemed 1r.rvlcc ,·on- dltluns.

Powtr tn make rule...

(5) ~Inc m nncr of recovery of cnsr and paymcnL to the apr1,1Li l under suh- ection (4) shull he a1 mo.y bl· prescrihed

Every dep anmonl shall notify one or mori: rxir!>ons, nnl he low th : r.:ink bf the pc11iun re pon 1h te for delivering lo,'<. Sewa, as t:0111peten1 officer for the purposes of llus Act.

No person shall submit any applicuuon which contains any t't1c1 or intomptinn. "'h• h he knows or has reasons lo hchevc to he fnbc, 10 olltain my :...oJ..- c11·t1. anu h<! wl furnishes .rnch fact or inforrn.itmn, nay be llahlt! for cnminttl ,1c1ion unckr th.· la I 1 1he umc he; ing in forcei

(I) Any person who is ugJtm.:vc1I hy on order pw,!.cll I ,y th · C11mpctc111 Oni, • under lbrs Acl, shall bt: cnlitlcd 10 file an :iprw al hcl'ore the pp.:!! Anthority, in lhc rna11nc.1 as may~ pn.::-1.:ribi:.d. \I 11hin a period ntll c. l'cc 1 ir,i., thirly Joys fwm the receipl of1he irnr,ugnc,·J order: nod 1hc \ppiJ l:r•, Au hority shall dci.:idc the appeal wi1hrn u mJxi mum period of 45 d11y~ fl w, the date of institution of lh • appt:i.11 and w1,1ik occidmg tht: appeub .;hall follow th~ pnnciplcs of 1101ural ju,;ticc. Tht' 1>rdcr or 1h • appellate authorit shall be final and binding.

(2) Ever,' department shall nolit'y .i person nol hcing h.!low tlic rank Compclcnl Ol'!i ·er. 10 ~ thc Appcll.ne Aulhorll:, for the purpo~c., ol St:Clion (I).

{;\) A cop} of the ortler mad· hy the AppdlHh! J\utho111y. in n:i-;pn;t of a p ,, 1·espon-,ible for <lclin:rin' /.,1J.. ·ewu ,folll Ill! torwnrd •d 10 1lw dcpn111,1t h •aving adminisrra1ivc or lhdplinm ~- con,ml ov ·r such f)l!r:-nn tor I, · 111 n 1aintained in the record pcrlainin!, lo thu work rclakd performance nl th p,:rson for taking such allmrniblrau·,c i1c1ion as ducmcd appropria•l· b)- it

The provisions of 1his Act shall be in addition IO, :ind not m deroga1111n uf', lhc :.en,. conditions, the disciplinary anJ linanc-ial rule! and ,uc h ulhi:r service mks and rl~ ialions n ar: applicahlc lO the person ret-pnn sibl~ fur ddiwrini Lok Sc-wa.

(I) Tht · Govemmenl may, by nu1ific oti,111, mukc rule~ for cnrryini nul ti. pro visions of this Act

(2) In J ,ru11cular, and wi1hou1 prejudice lo the gcnerolily of the ton,go111g pow1 sue h rules may provide for all or any of the folll)wing multen., namd) (a} lhe manner in which cost for failure lO c.,btain Lok St:11•rJ is to "

received by the applicant undc.r section 3 and its payment •~ lo I~ made to the applicant under sub-section (5) of Seclion 4;

(b' the manner m which an applic111ion for Lok Sewa is to ht- acknowl- edged and iL, s1atu 1s to be obtained hy !he applicanl under ~u section (3) of Section 4;

(c) the manner of is uing noti1·c. the proce!dur,! forhcunng h-y Compc:- lcnl Officer, ,md the manner of fixing the liabifity of cos 1, and ils recovery under sub- ec1ion (4) nf Scc111,n 4;

(d) 1hc manner of preferring an llflµ,.:.JI anJ 1hc procedure governi~g J1sposal of such appeal by the appcallulc a11thori1:; under 11ec11on 7;

(3) Every rule made under thi · Acl by the Government shall be laid, w. soon u m:iy he. nfter i! rs madr. before I.he Le islat1ve Asc;cmbly of the State.

sects) www.mumzon , ,' Appoint-em 0! animal Oﬂlcu. Lublllty lur lunlilllll lllk Irﬁrmﬂun lttahuln bk Snot Right “Appell- Dtau! "Wk: truth mu I» III]: rules. t. 8. 9. (5) The mmnu of recovery of Cllsls and payment to the appliﬂr l under huh- secl'ton (4) shall he as may be prescribed. Every dept anthem shall nolrl‘ y one or mun.- persons. nnt below the rank pf thc permit respnnsiblc for delivering Lek Sewn. as competent ofﬁcer fur the purposes of "1B AcL No permn shall submit any applicutr on which contains any fact or inlamiuriun. wln It he knuws or has muons tn balievc to be false. to obtain any Link Sam and n: n: furnishes such factor infortnalittn may be liahlu for criminal .rctiun untlcr lilt' Lru - t Ih: tint: being in [onst-1 (1) Any person who is aggrieved by an order pnssctl by the Competent 0m. .1 under this Act. shall be entitled to ﬁle an nppt‘ a] hufnrc mu Amt-u Authority. in thc manner as may he prcwribod. u ‘ilhin a period not ElL'L‘t' v ing thirty days from the receipt althe intpugmrrl nnlcr; and the Appciln‘. Authority shall decidethc appeal within a maxi mum puritid OHS Lilly) I'm". the date of institution of the appeal and while deciding lhc nppcalt shall follow thu plinciplcs of natural justiccr The nrdcr of the appellate nuthorit» shall be linnl and binding (2) Every dupanntent shall notify a person not being below the rank 't Compclcm Ollicur. to he the Appellate Authorily lor the purpom nl mlinn (I). (I) A copy of the unkr made by the Aprullntu Authuﬁly. in mpcct ul'n pit responsible for dalivcring Ink Sewa. shit" be forwarded It) lhc dcpurtnu having adminislrnliw: or 'nm y cnntml over such pemrn for hem maintained in [ha records pertaining lo the work reltncd performance “I .1, prison for taking such administrative nation as deemed appmpriaic hi :1 The pmvisl ons at this Act shall he in addition tor rind not in derogattnn nt'. lltc .sm \ n conditions. the disciplinary and financial mice. Ind such ulhtzr serviu: rules and m latinns us at = applicable to the person rcspnn siblc for delivering Lak Srwu. (I) The Government may. by nullﬁ< ration. make rules for unrrying nut lit. pm visions of this Act, (2) In particular. and without prcjutliae to thu generality ul'lhc fomgoittg flown: wt: h mln: my pmvid: for all or any of the following mums. numely 2- (I) tlt: manner in which cost for failure to obtain Lair Sen-u it in he received by the Ipplicant undcr section 3 and its payment is to he mmie to the appliunl undwsub-uclion (5) of Soction 4; (ht the manner in which an application for lolr Sm rs to he Icknowlv algal and its status is It: be obtained by lhl applicant tmdt-J snhr Indiana) of Section 4; (c) the manner at issuing ttotitzc. the procedure for Marin; try Curnpt» lcnt Ofﬁcer. and me mnnnerof ﬁxing thu lisbility of cast. and its. tummy untlcr snb—seclimt (4) nl‘ Section 4: (d) the manner of gardening M I'M and the procedur: lovernihg disposal oltuch appeal by the Appallttlc ttntharily under tecnnn 7; (c) any uthur matter which is requiru! in he. or nr-y be prescribed, (3) Every rule math: under this Act by the Government shall be laid. usoon it» may he, after it it tnndc. before the legislativc Assumhly orthe State.

566 (?) 0tt1(i'I~ ~. ~ 12 ~~ 2011 -=========-=======-========--==============-===- 10. {I)

(2)

I•, ''\ .

If any difficult.ii IIJ ises in giving effect lo the provision. 1! tbi:.Act, the Govern- ment may, by onkr published in lhe official g11zctte. mi..kc such provi:.iuns ntJl incom,b1enl wilh the provisions of this Act, as appear to il to he 1wcessary or e,pcdient fo1 removing the difficuhies:

Provided that, no such orders \hall be mode after the e,tpiry of a pt,riod of two years from the date or commenn!m1tnt or this Act

Every order mud1,; under lh1~ section ~hall, as soon us may be, after i: h made, bt· laid hefore the Legislat ivc Asscmhly of the Statt·.

Pow.:r ,,. l'ClhthlC dlfflculllts,

WP, mm, farm 12 max 2011 566 (a) IO. (1) (2) lflny difﬁcully uises in giving effecl lo lhe provision: .InhisAcL lhc Gnverm Pom I- raw-c menl any, by mic: published in the ofﬁcial gamma. mu“: such provisions mu “m intensiﬁer“ will: the yrovisluu nl’ this Act. as appear to it to be necessary or ex pcdienl for removing the difficulties: Provided lhu. no tuch orders slull be made alley d5: cxpiry of I period nf two years from the dune of commencement of lhl! ACL Every mder mm nude! Ihin section shall, as soon us may be. after i: is nude. be laid before Ihe Laginlm ivc Assembly al' lhe Slam mmuiaummmﬁﬁnmmwﬁmagm “mm-‘20“

·-~~ifi ~'!F,fi ~ -=rm: ~r:ffl""I ( ~';fl ~

~' ~ ,11 3W@. ~--qr?fj -.;ft, 2-22-il~ITJIPlfl/38 Ri, ~- ~-~ 3C-5-200l."

~315)

( atmQR1JT)

Wfllchl~ ~ Y~tF$@

6 11-114.1 sm1fH fcNriT ~ ~. ~ ~ 'ft:it \lcR, T~

~~,2~2011

~~ •ffiftmtcJ(!lVOW:.l010-201i ...

l!i'li~ ~ 3- 1/2011/1 - 6.-m'fiwF! ~ ~ ~ ~. 2011 ( lti. 23 W1_2011) "'17 1:11 TT 1 <tft a'l- qr(J (_3) tm~~fifflvq)q'if~!lt W'fWliR, ~. ~2011 *~ ~lli)'olffl 31~~1'1 ~~~~ ~ ~ Tf ~I 'lli{ffl t.

Y.'(il,w,q ~ l~ ~i' ~nsi ~ 1l1l1 ~,'1~, ~ftJaft, ~-

~.~,2~ {.7.011

~ -1{1.!i 3-112011,1--6.-11F m ~ ~ ~;-~ 348 •i ~ < 3) ~ ~r i1, 1ll' ftllnTl 1'r ~ ~~ 3-11201111-6, ft-rtiili,12-12 -'2011 i,;( am:aft· ~ ~ $ mf\ft'fiTn'~ ~'Sli~~~ t.

~'$~if; '::il'f i\ W'ff a11hi11:1t11< MtflJallt, ~ -

‘m‘m ii «win 175 “ism-1mm (M w mmmum, will: an. 2-2»an mm ﬁa, a Wﬁ'ﬁiﬁzvs-zom." «PM m ’WW/mammzmzx' 33113315] mm W. ﬂaw 12Wzon—ammw21 mun: WWW imammmwﬂtlmnwgt mkwhum 2011 31m mwa-IIZOIV1-s.—lmm|WMMWJOIHI.zsmn11)n§uu1ﬁn—w(}) mmMIﬂmiuﬂmu-uwmwuﬁwzonﬁmi Rawhmnfwmm mt‘ﬁ'ﬁm I’ﬁwifmumﬁt. mkmi‘mﬁmaﬂm‘wik Milt-t, F1“ Hugh‘uﬁa'm zen mums-mmm—c—wmtmirm mini-z (‘3) * swimmwwﬂm WW3-1/2011/1-6.Mal-11.0011ﬁlm mm km a WWWMWC. IMWmiSméu-«wﬁm i

630 ~ ~. ~ 12 ~ 2011

Raipur. the 12th Decemhe,: 2011

NOTIFlCATIO

No. FJ-1/2011/1-6.-ln e,.erd ofpowersconf,:rred by sub~sc:ction (3)ofSectlon I c1ftheChhllldlgJU'h Lok Sewu Guaran1ceAc1, 2011 (No. 2.1 uf201 I), 1hc S1atc Government, hereby, appoints the Lwelth day of Dt.>cember. 2011 ai; the <l 1e on wluch ~d Act shall come into fore~.

, .. . '

By order and in lhe name of the Ooven, :,r of Chhattisgarh, NIDH[ C "'HHlBBER, Secmary.

630 mamﬁwltufémzon Impumhe Image-"mm” ' Nmmcmou , V ‘ No. F 3- mm 1/: 41—1.. exaciw ofpowu‘l mtg-rd by museum (3) arm-Ion I um. Chin-mm m Sew: Gnu-nice MI. 20 I I (No. 23 at 201 I). the SmeOavaumnl.‘hmbyIIppoinu mu lwellh .hy of Deucmlm. 20 I I as [be due on which stud Am shall mm mm lame, By manna in Ihr. mm: ofﬂIe Caverns} quhh-Ililprh. NlDHl ITHHIBBER. Secnury‘

. ·fi.';;r-rn ,:j~ ~ 3r-t'JTre Tl<f. ~ ij; ~ l_rTIWi { f,q-t! ~

JZl:n7. I ~ VqT1 q ~ . ~ F-n -::fr. 1-22-i.fffi~T'f;:;\G/31! '1-l ~- f1.-;;m , f~ 30-:i-2001 ..

(~)

~* Qcfilfttta

--u~~/09,2010 2012:·

--=-======-·========== ~ 316] W13,(, • ll't'ITT', ftfff M ~ 201 1-JW,if!<M 23, ~ 1933 - - ----=--- - --

fll9I~ Sl~IRH fcl'i{Fl

:tj;llci~, GT3i ct>iMIO! ~ ~ , ~

~fq) ~ 3-2/2011/ I 6.-iih"<n-t?t~ ~ ~ 111W 3TI'Ef1~, 2011 (~ W 'W{_ 2011) chl tm! 9 tff'r '3"1l- ~ ( 1) ijRJ W!ll ~ ~ mT if 19"@ sf{. WR{ fflq,R, QJlt;_i;.m, ~ WU il:i ~ ~ ~~. ~ ~ ~l ~ ~ ~ 'j<@R ~~ fc4f1t4fqt1 qi"{;\'~ Wf(l f.1'-fft"1ftJd f.:1Trq 1A1mt', 3-1~ :- .•

1. ~ -ff'T 3fR vrtw. - ( 1 ) · ~ f.rlrrt @'dlfPI~ ~ w:=n 11rtit ( ~,. ~ oen -q,~ cnf "j1'r.tR) f.pfq, 201, 1 <f ,~ I

(2 I ~f.:tw{ "{NfT.r,r~ ~~ cn1oRrullt WfutWl I

2. ~-- (I). ~f.ftpff it, ~nctiFn-m{\f"ij3Fl!ert~ 1ir.l,- (cfi ) 'amtr-'p;('lt'' ~ ~ t @t11w1cn•ncJ~ l)qrlf!W 3'lf~. 2011 (~ n 1v1, 2011 ) :

6l l

LE9 '(LLozLaczm) no: wmmmmw 'gwauzmm" (52'; -'Iéthwmmwamayﬂm'pmam—-w ‘2 rwuhgmgaummgywzmgg (z) [mammal hmgumi umgnmum rmxmumwwmg (L) — magnum mus _: mm? gwmmmghQQuwwmwmuMmmmlm-Mw gun-afar: mumsemwmmmmﬁwwmgwmmmm hmmm 1; (Holy: E: 5243:!) _ll0Z 'mg‘hmgzyu nag saga ﬂaw—'9 ”Hull-Emil!!! mgr. MOI magntsagkg'm )Sm‘kmammmm‘msp ngummmma Eibl m 'czmmar— no: man gun; 'mﬁ rm [9mm " ‘100245402 $954 $12.14 1; [gaEILmn mm—ZZ-z L; 9m W 7941114 $.- \ M; m: Jung) mm m :g m m 2mm- :g an; {22m "Impact/hwyi/ma. mm W Cb?

•~~. ~ lll ~ 20\ 1 --=============

( lsi)

(1T)

(~)

""4cflt-fh:, ~ ,, "TI ~ t ~ ifii' ~ 2 l ~) it f~f.1~! 3lftfiifilft f.imi:I. m~ t ~~ ll~~ ~ mu 1TTfu1 ~~~ ~ wri 1'tllfc@f.:rtt"ff i!;

"~~~, 1' .;ff~t. a:rf'"1Rlr'l~ •mr 2 ('lei) ~mt¥~ 3~-,n-~l)qy ~ ffi ~~~,:ft o?.ffcRf IDU ~ oqftisifili ?.ii ~ i$" ~lV ~~ ~ ~ ~ ~ ~ TJ<tT 'ITT j

"Qft&l4" * ~ t, m~ Cfi1 ~ 4 (4) -rt fe4f.:if~2 ~ 'Qcll ~ ~ ~ ~ 3'€1<e14l oqfc@ l.f( ~ ~ Tf~ bR1 1jl@R ~ 31ftroNo um;

< s> ••finnir, ~ ~ l 3i1 ~ ctil ltro 2 <11) it fc:1f1~f! m ~.fif fc( 'l:fl1T "lI1 ~ ~. 'SIJNcf;JU <{I ~ cnl i J;?,i, 'Sl\fJTI, 'ffllif, i.fill(ii:i'lq t1l ~ ~, <fVffem,, f-im ~ 'lT 1111 * ;;rr:rr ';if@T m;

( q ) '~ 3mlcfi1TI', , } a:rf\JY"ff t 3TflfuH cf,1" '"ml 4 ( 1) if Rl'<fi "ttcll 1;lcR ~ * ~ 3~H~ttfl ~;

. ("!:) ''Vl'[Wr' ~ 3lf•-rno t zj;~ qfr ~ 2 ('cf) if fctf.tf<e 0t'11tPI<¥ liTG'l;

<~) ~'w1.fl4 futi'flr'-a a:rt\nrnt anQR!PlcJft t.Jm 2 Cs) if f~Hf(~ ~~frtt.lciru, ,-rn; ~ ·f.:rTrq, ,1'R1lIB-fqil, ~ r 'l1T ~ 3R ~;

(~) ' '~'• mn '·~~' ~ ayfajrn t 31f~f1q1.p;fft tmr 2 (w) ij fc:1f1f<!I!! ~ ;{-q ,~a:if~;

I s) •~~'it 3,tt rirai, a:rt°~ ~ tmT 2 (~) "It. f~f1f~e !ITiitfcfi"RT 'lff f:lcfiTZl-qJ T-cmRfr~;

( ?,; I •1f.ri~, -if ~ . , W ITWlr$ ffiq;°~ 11Tm ( ~!-f. ~ "rf?.11 Tffiar,!f qiT '!1'ffiR ) f;:p.n:r .:.J I :

I - '

ﬁrs-«gm. m 14 km 2011 (a) (‘1) (‘3) (3) (=3) (E) (TI!) (3) (51) (7!) (3) (3) (in “mmi‘ﬁmt, Mam: ($)ﬁﬁﬁﬁzmﬁw maimﬁamwwﬁmﬁmmﬁaaﬁmﬁmmﬁﬁlﬁmﬁﬁmﬂ; “mam'ﬁazﬁmt, Wain!!! (n) im mmmm mmiﬁfﬁqmﬁmmmﬁawﬁwmﬁﬁwﬁﬁmﬁmsﬂmw ﬁgmﬁmwa‘r; wﬁw’amt, mamunﬁmm szﬁtfm memammmumﬁzﬁmm; ‘ﬁwr'ﬂawﬁrﬁaa.enirﬁwaﬁum2 (n) imwmﬁmmwm, mammwm7m, sum, manniﬁnmmmﬁ, mﬁﬁmﬁlﬁmfhﬁﬂ‘ﬂ mﬁmma’r; ‘mmm-amawmaama (”xiii-ﬁﬁﬁinwmtﬁw’ WRITER: ‘W’ﬁm’a, mmtatﬁwmmﬁﬁwﬁém mm}. wrmé-vaavr-mt. aﬁﬁﬁmwﬁ am (an ﬁf‘aﬁﬁzmmaﬁ: ‘Wﬁ'ﬁﬂr’ﬁmﬁﬁlﬁﬁ, armaf-muam um; (mﬁﬁﬁﬁzﬁ‘ﬁmﬁﬁ. Wm ﬁrm, Wm, ‘iwm maﬁémﬁwn; -ma§r’=3aﬁmt aifufvmﬁumzﬁ) ammm “W"m“aﬁrﬁfw’ﬁmt Wﬁmz (U) ﬁﬁﬁfﬁmﬁﬁ Warm; ‘W‘ﬁmtnﬁmﬁmﬁﬁa; ~mméwmtmwﬁwaﬁmumﬁﬁmwmmmm WIM; ﬁm’ﬁmt-ﬁmmmmﬁmﬁn mummmrﬁm 20H:

Offiti'I~ t~ . ~ 14 ~ 2011 632 ( i)

(ur) "3fi~ .. ~ ~ t ~ "$1 ~ · 3(1) cf) 3l\~ 3f~~a iff1Tf~r '4 ~ tiftqj m3ff <tfr ~ ~ cff ·,nm·~ c6t ~ qTc;fr .Jijfitft;

(er) ··~r ~·· "fr ~ t, ~ ~r.ff 11GTc:J cpFf ci7 ~ ·m

~Ta.~~~~~~~Ff~GRT

~- ftrf~f~'i!c lllftl, .

(2) ~ ~ 3fR ~. "GlT ~ ~ ff ~ fct>il ~ l ~ QR'+il~d rftr ~ -n) ~. ~ cfflt am ~. uTI' ~ "If \:Rc6 ~ ~ lfll t I

3. q¢1f?lftd 31~_cf>I fi c1iT 31~ifio fct>m' \il'RT.-~ ~fPT. 3lltif.HFI C.

<Gt qm 4(1) rfi ;~ ~ ~,m <ITT ~ ~ il wrr•r ~ ·m_x \3ct1-<Gt'1 ~ q;)- qGlf&l~a cfR'1fr ~ ~ ~ 3rimf.i'R\' ~

~ ~ ~ q;r,1cff6f ffl -qcj 3~ ~ 'qf6f ~ 'fficf, ~ ~

ai:1-t1tf1 "If ~ f.~-m=I ~ $ if@~ '34cl~ ~ rli f,~ '3ctH~14')

min l

4. 3ITifcr-l '"1<r ~ 1'~ gf.\HU.- fq1nir aRT ~ ~ 11<lT 1R~

~ct>l-fl, ~ ffiT 1lGm -~ "1A cffi1' ~ W:rr3IT ~ ~rcm«f awfc~. ~ <1>'r UT1<'f m. ~ -,cfil ~ m ~er 3il~G4> cfiT \Ffq~ 3TI'1~~ ~ ~ ~ ~~ ~/ct>4=q1'('1 ,m ~~ctta qRT)TI

s. awl t;cti cm ~~ftr utrtl c6l' "GIT-TT.- '3"iffi ~ ~ 3{'4r-, ~ ~ 1W ai~/cf>4=q1=fl ~ 3f~ lf:il mlff m~ tR ~ \Ff Gffil~Gtt ~ ~ffil ctft '111~~ft 'Gft ~ mta <JR,, cli ~ 3H~G1 ~ <fl W..f ~ ~ yfT-TT ~,q~qi.f> ID l ~fq; ~~ ~ ffl)2f ~ ~ ~ ~ ~ Tr"lfl ~ q?{ ~ 1Jlq<l. fcn"lTT \rll~ ~ ~

~/~i.ITT) ~ ~ 4 ~ qfttfo 3f_~. Vtf3(-;· q ~ qfr

63 Wm,mumzon 532(1) (Ur) "W'aaﬁrﬁaamﬁumxniﬁwmm mmmammwﬁmawmmﬁ . WWW: (a) "ﬁuHW"ﬁmﬁa%.mﬁﬁer$mm amazmmmmmakﬁvmaﬂmmﬁaﬁm W.ﬁﬁﬁuam. (atrammmmﬁm‘msqmmwmwgm mmm niaaxagzmmmaminmmm' ﬂgl mmammmmrmﬁmm ﬁm4(1)$zﬂmﬁaﬁﬁmwﬂﬁwwﬁm‘m%§ mmwmmmmmmsmww_ Wummmmuammmnﬁmwa Wﬁaﬁhﬁamwﬁhvwmﬁﬁmaaﬁm .B‘hm ' memﬁuﬁuﬁm—thmﬁﬁammwmﬁﬁ .m.mmmmaﬁmmnmmmmamm Wﬁwwﬁ.vw®mmﬁqdmﬁwaﬁmﬁm ﬂammam/mmmml mmmmmwmm.—mw$am mmWwM/Mgmmmwmzﬁwm mWﬁvmﬁmmmmam-ﬁakmmﬁﬁ memwtﬁimﬁﬁmhﬁwutyfmﬁ WWVMWW'QWMWWWW W/ﬁé‘mﬁmmazﬁaﬁiﬁaﬁmﬁm—i ﬁanﬁawaﬁ

. .

1% "

1& t

1& ~

J& 'i i.

~ ~ 1&

~ -~

1& ~

; .If

~ i·

1& 1& i . .

~ ii-

tt~ J

ti f<

f& ~

~ ~

tfi · 1

& i~

1 &

~ it

. ; iii ~

it~ i

1 tllt!

;! 1

tiit1 1

r I i i t i

1 'I&

. !£

? ii

~ l1

& 1

~ i111&

~111 ~

iil;ij1& 1~111&

~ --~

1 fi;I !i 1t!,i1 i_:[!lil !t ili!i ~

-e1& !

~ 1

& iJJ i

I;; L\'.

= 'i'f;c

-e J I ~

I - ~1&

,,. ~

1 ~

1 1

J j 1

t ~

t ! i ~

i t

iil~ iW

l i;-

-"' ,,., ,0

:!~ i

! 1

Ite i!ijti!{

ii~

. i ~ i«

tl 1 !il:! !1

1 1

iiit;:l1 I;!

.Eﬁwgmﬂﬁﬁ Egﬁﬁwﬁnﬁpﬁé Eﬁﬁﬁﬁﬂseum w%£§.~§ap_€ﬁﬁﬁ.m§a§§§ w EH» w E EEK .9 2% Egg 5% .Eﬁwaaﬁ.u§§r§:§wwgﬁﬁbag Eﬁﬁﬁgﬁrgﬁﬁﬁwﬁﬁﬁaagn .Eﬁgggﬁﬁwﬁéséwgﬁsv EﬁﬁcasEESEEEEEEEEW EgaEEuEEEE_EE¢a:€ wﬁmwgwﬁEEEﬁggéwE BEE»E§EEE§E§¥_E¢E SEEEEVMNwEEFE ,ﬁcﬁﬂmngﬁﬁggngﬁgﬁg . %WE%E,EE.E%EEE_E Eﬁégtwﬁwﬂsrﬁwﬁmggﬁwgﬁ Eggwgwﬁgﬁwwﬁgnwgmﬁ .5EwEEE35EE Ewéﬁgwﬁfmﬁgwggggﬁﬁ Eraqiﬁﬁwawggﬁgﬁwgagg wﬁﬁﬁﬁgﬁéwééwﬁﬁﬁﬁptg ﬁégwgﬂﬁwﬁwéﬁgﬁgg EEEEELEEEEEE a EEEEFEEEAGWEEEE ﬁggéwﬁgﬁmﬁﬁggwgﬁ VEEE_EEEEEﬁEE§ . Egggﬁwﬁsﬁsgsﬁgﬁg ENE: £.EE

632 (3)

~ ~ rnr ~ ~ ~ ~ 30 -~ ~ -m at4h.fl"-l ~ t-; "fl"lfl¼f 3flfrR ~ <t>'\ mr ttct\,f) I

1. ~ifl~ll a1Rlct>I~ ~cfu fttim uTAT.- ~ct> ~- ~ ~

&RT ~ ~ "fl" ~ trlff ~ ~ ctft' ~ ,.ffi'f\ 3Tt~ ctft ~~cud ~ ~,!Jll ~ ~ 7(2) ct 3TTft;; ~ ' ~1 qft ~quft "fl" ~

~ 31~cf>I~ cfi~ 3t~~lll 3~ ~ ffll l 31~e1~~ 31~cnl~. 311frc;r. ~ tn"~ ct ~--tirt> ~ 45 ~ °qft 3ITT'fi ~ ~~ cfi ifiITT ~ f.!t-<tcfia ctRTTT ~ ~ cf; ~-tl<t>ieo1 c6 ~, m~ ~ ~ ~cGiffl iflT tlffi''f ~I 314)<4)~ ~ 6Rf ~l 31TcfU • ~ '

ii!l'i:.,Qct>lfl miTI I

a. 3J'lfra'.- ~ ~ &RT l:Tlfffl ~r ~ ~ ttet ·sm. ~~...,,l:fA ~ ~ ~.r ~ 30 ~ ~ ~ ~ ct; ~ 31~l1 ~ ~

W™" ~ f~ ctft \ifT ~~,f) I ~ ~ ~ ~ ~ ";fgf i-?mr I (1) ~ ~ atl~Gwi ~ Plt.tR:tf&n GIMif>t:ft Yff.ld ~'T ufRT

- ~4q; lITtTT -

(~j) ~q;,-~~~5cpl~t@T.

(•.TT) <TTfua WfT cITT ~ fclclxUT,

{cft-l) mTT VGTlJ ~ ~ ~-~ ~cm~~~ 1T\ .. ~cpl~.

~) ~ at~cf>I~ ct>t 1RWf arr~ li?f cffl f4-1i<b,

(qt-q) ~ ~ em lJlftff i:ffl ~-~ ~~ ~ ~ 1tt t. q5J ~~1<6 ~~rrtcm ~-

.' (\J:) ' 3Ttfu;J~~.

("ffm) ~ tj mre-. (3Tlo) ~ 3Rf tft111ct Gfl"1i'.f>lfl Git ~ ffl q\-~ 3tlq~'-!cfi m- I

(2) ~ cf} lfl'tl ttt-1•"1 ~ ufR ~ ,;<@l~Gi - ~ 3Tlfrc;r ~ cf;

~r Ptt11R:i~ct G-Rll~vf ~ ~ vmtir, 3l~ :-

IHEEEEEEEEQEE ¢§§EIE,EEEEE»~EE .9EE$EE,_FEEE%EV .ﬁpﬁﬁsﬁz 55:? .E . Epgaapraﬁﬁv, A «WEEE.§E§EE§E .EEEEEEEWEE E .EEEE EEBWJFWNEEEEEEEEFE EEEFEEEF E .EEEEMEaErEEAWE IEPPNEE , EFEEEEEwgwge Etmwﬁﬁwymﬁwsigwﬁﬁpmsgaﬁ szggﬁEEwEsﬁﬁﬁg EE_E.§EE5§EEEE§L§ EEE _E%55F§EE§_ETEEE waﬁwﬁﬁgﬁwsﬁawgﬁﬁmgg EwaEEésﬁﬁaewEwEéEs ~E§§:EEEEEEE Ewiﬁrﬁﬁgéﬁwrpaﬁﬁagﬁ Eﬁﬁgﬁwﬁsﬁmﬁﬁgﬁswggpn EE.EEELEEEE¢E§§ _EEﬁE§E$Ew§ Ewgsgﬁggﬁgg 2:3 , :2E3.£E% ®

632 (4) 0tfhM~ ~. ~ 14 ftrawll 2011

~) ~ ~ ~ ~ ~ amnT cGt- iRIQlilftlld uftl. lti-H~ ~~cpl'vtru.fr"Et,

{ca) ~ 1i; 3ll<R-l ti "'~raa c:=ttt,aoo· "$r ~. (ijR) ~ ifi ~:.J ~ lf1W ~ ~ffil~uri $)" ~~.

('t1R) 3f14~qS Vli 31t~ c6 ~ 3tl~G-i -q '3tR=-ift-1ct Gffil~i.rl) ~ ~~t I

9. ~ cliT fclf:l~-qll il>~.t ~ gf},;q1.- 3flfic;f cti 3~ 'Q'?f q)f

fcfl~ ~ ~ 3tqjcl)q ~ ~ -

(~) '<jfi,1a &«11ilun. c:ITTt> ~ m ~ ufam q)l Pl~etlJf fcmlT GtllPJI,

( ) ~-~~~~cf>~~ ~~/3tl~Gq; ~

W!T ~ ~ <.fTT -<jrlqj-< ~~ q;T ~Pl~ii~ nv"lfT vITTllli' I

10. '{\"1ql' ~ t(i4.:tl q;1 clliftcl ~ uffill-~ ~ ct.?f '§"1~1~ qft

~ PIJ.ri~F&a il ~ ~ ~ m 'q_ - cfft urr ~fl - ("Cf~) fcMtJ ~ c6 ffi, ~t) 31fll-f<fl<flR) ~ 4~4lc1 W. t; &RT,

~) ~llflcfilll ~ q;)-~ ~ Zl?IOl<f>df ~ cf) lTTWlll ~ I

11. atcfll"11tff qft' &1fltMt1 '3q~'!Jftt.- (1) ~ ~ if ~,1ff <ffl"

'«•1c114 $1' a,.ft~ ~ rITT ~. ~ 'tl~q1d cCr ~ ~ q)l{ ~~ cf?lf 7 fGffl

1li:f ~ fwllT \Jlt!l~II I (2) ~ cfflt ~ ~ ~ wr-:rr _'1fi ~ a14'&fl ~ ~ q~·cuq '"-m m"fral cf;t, vi) 'tj..=tqhf ~ ~ ~1ffl <tfr 111 t. ~ ~:ll t "ffT 3Ttft<.1 ?fi ~cf;{~~~ ~~ 1' fcmrr \ill fl~ 411 I

12. 3Jlttir -.\. ~w 1m qffffl ~ \jf f-ti.- (1) ~ ctt '«1c11l <Ii ~ ~ l.feii:f>I-U ctr -aq~ ~ "'Qlfl1J If ~ ~ ~ffi'/~ A~ll'1 ~tp,fq,-lj~~~,

' .

632(4) Wm,mlaﬁamzon 9‘ 10. 11‘ 12‘ (was) maﬁmftmmﬂawaﬁuaﬁmﬁauﬁnm mmmmma , (a?) mémﬁmmﬁm. (aha) mﬁaﬁiﬁﬁmwmﬁmﬁﬁm (m)aﬁmqﬁwhmuﬁ%1améﬁﬁmzwﬁﬁﬁaﬂ Wuhan mamaiﬁgqmrmaEamﬁﬁm mwmmmmm— (W) www.mamwmmmmﬁmm (3‘0 W,mﬁgm$wwmama/W$ ww‘aaﬁzﬁwewﬂamﬁﬁmﬁmmn Wﬁmmmx‘kmmrmmﬁmﬁ qmmaamwmﬁ,mamm- (W) Mm$m (it) thﬁhﬁmﬁﬂ, - mmmmmmmmamm mammaqnmmwmawaa mammﬂ,mwﬁmamamvm WWWWI (ﬂuﬁiﬁimaﬁwxﬁmﬁmmﬁ$m‘m mamwmmmaaﬁwammmtamm $Wwﬁwuwﬁmﬁuﬁﬁﬁmle mﬁMammﬁaﬁrmmm—mmaﬁwﬁﬁmﬁ mmwmasmwwmmm/mm Wmﬁmvwvﬂl '

~JffitPI~ u;;rq;r, ~ 14 fc::~ 2011 632 (S)

(2) ~ -q ~ 3lTiro <tft IDff ~ "Cf~ cJ>1" cfl' ~~ -WU Pti:.:,ifchd

cnt 1ft '[toifcht1 cCr ,,mpft :- (cfi) ~'l ~ qi) itii:Ml2f ~ ~~ 3lfim~ cGl 3T'fuiJ

~ l~ ~ ftt>.rrff 1'. qRai~ <ITT ~ 11c11.:i ~~'€Rf ~ c6 r

~ $ m~,

(«) ~o -~ ~ <ti \.Filltf Pfct> l:ff a..-..lj ...... "rnltf...,.,'11"""~r-=:-i:f>

Pf 4~ 01 "mA ~ ~TPT <f>l, ~ ~'mm~ ct>W~ ~ cfi ~

'1fT ~ ~ ~. ~ ffi Pt~tiM ~ ~rft'm ~ffil~Gtl ~ ~~~tq,

13. q~oql.f <fiT ~cfR.- 3TtfrR ~ 3llffi 3141«1 ~-" lR, ~ '

~ cf>T, ~a=tlf ~~ &Rf ~ ~ ~ fcnl~ ~ 1~Rc4;q ccT . .

1jl@R07~lt~"ITT1TTI

14. q~cqq ~ 1:.{IITrR c$)' -~.- (1) ~Raq~ qf5T 1jT@R Fl+-r1~R!i.d ~ ~

~ uitq•11 :-

(en) ~ 'flail{ amlcm',ft IDxT qRaq~ ·<t)" ~ <tft ~ mfl ~T'IT ~

1j'lffiFf ffl ~ ~i~iltfid ~ 1f 3Jq-;y GG -=rr=f ~ «iJ' .ffl"ffi

~ \Jil\?111 ('fm '3~ WIT ~ qR>fi \Jcf :!1R1R ctft ~~ ~ ~ <fjf fclq'(OI ~ tf>lqf cl,Q ff l!~ ~ ~f) ~ ~ fcvm

'GITV :111 I

(«) wrcv- ~ -~ ~ ~ ~ :(f~ 1ll qRt4l4 cGI' mtf ·cn1 .~ (q;) l~{ ~~~~at~ eRI' ~ ~~ 1-fq;" 16 .q"'q(f ~ -q ~irr ~ ~ tcr, ID~ ~ ~ Q~quf

(Counter foil) "$) BllllMf?t 'frfm:r ~ ~ cf;)- ~~ cfRl1T I

(Tr) lreflf ¢t~q,1-fl &RT \l"ffl "\Jf1'T ~ 4Rcll~ ~ · ,lt,~c;q, cm "lfm~ "WT!H 1f .'.31~ ~ ~ ~ ;tct, ~,-=:: 3le.fqf

lf..ft:~ ~ ~ ~ '!:f@f•i=f cCf \j111pft I

<9 mmfﬁiﬁmﬁawzon 632(5) (2)3ﬁaﬁvﬁﬁmﬁvﬁﬁmﬁﬁﬁﬁﬁmﬁﬁm ammwmz— mwmmnmwwwmmmm maﬁﬁﬁuﬁimmmgﬁﬁwmﬁ, Wa‘vm, ' (u) ma‘mm 21% W m cm‘ Wmﬁmmmmxwmﬁmmmﬁﬁm mmmwmmﬁwammﬁ mﬁﬁégl 13‘ W'mgqmrmmmmmﬁﬁwmﬁa ’ mw.mwmmmwwwmmzw»mw‘ wovﬁwﬁma‘r'm _. 14. Wﬁwmaﬂ'ﬂﬁrumﬁamwgﬁﬁﬁmmﬁmﬁ WWW:- (wm‘maiﬁwmmqﬁam'ﬁaﬁaﬁﬁémnmw wrwmvmhﬁmﬁwmﬁmim @1611 mwmmmmuﬁmﬁaﬂm Wmmmmﬁmamﬁmm WWII . (mafia! W‘aﬁmmwaﬁﬂmaﬁm‘maﬁ trfértﬁﬁmmﬁaf‘mmmmmmw W’ﬁﬁmaﬁﬁﬁmmmhmﬁvwm (Cozmmfnil)ﬁm¥ﬁﬁmmﬁiﬁﬁml ('1) Wimimmwgéqﬁmmxmﬁ' wMWﬁmmmﬁW/hmﬁm mmﬁmﬁwiﬁﬁml

. .

I 'i I : r;

; I i

~ I i

11' 1& I I.

[ .

'- ~ i

. ~-~ I r

i; I i i 1 ~ .~

£ ~ 1&

~ -;

-i 1 t ·

~ f f 1&

t i 1& '.'.:.. 1 -

~ ~ i

~ .~ ! .": *

; I

~ .

l ~ ~ ~

i l f ! i %

. ~

J -·

t l;

~ r i

-. -1:-

i i

' I 1 i I ; -

I r ~ i l ~ ! . ff t --1

r& 1 i

~ 1 1&

; a

I ; I ! t ~ i I

.1• :

I i t t 1 ! 1&

; i

I it:.~

i1 :;!l1

!! = !! !!·l;!1

~ !-ii

~11 '° ( it~

f t ! =

- 'y

k ;O

l(1 &

f. ~

I J;j~ T

l _

'll''J &

j ~

ii '111>1&

Ii ""&

: "

~ l j

g ( { r ; t !

t f j ~

id!:

11; ,~

·" l i l t

:5: i l i , i ~ i

w I

I i

-1 i ·i ~ I I I

~ t IC

) co

'I'"" ..-

,.._ ..-

.EﬁEEEEEw. TEEEQE EEwTEEkwEEEMEEEE EEE§.M~E§$EE§$_§ .sEpEanchwEwﬁaeraa .2 , _Em§rﬁaﬁﬁwﬁpgﬁn "ESE Ewawwgftwﬁgfﬁgzﬁgag wﬁpgprEquwﬁpg—“EEEEE EﬁwEEpFE. Eﬁmﬁwvﬁﬁgﬁﬁﬁﬁ .ﬁagaﬁﬁﬁgwﬁvﬁggzsﬁué wEEEEsEELEEEEFwﬁEF .2 _,EE§aE.ﬁEwEEEﬁEEaE $EE=.¢BEu.kE§EEEE,EFw .mr . EBEEEEEﬁEE .Eapiaszgapﬁgﬁsﬁugﬁcg FEEEEEE,EE%EEE€§E _%E~VEEEHE§EEE EEﬁEEwEEEwggwgﬁsﬁ Echv..§£BE§wawEwE§ Eggﬁﬁﬁssﬁapggﬁﬁﬁszﬁgg rwggua.ﬁaé5§%§%§ EEEEEEEEwEEE Entﬁ ﬁwgﬁggﬁggggw Eggwgﬁagvgﬁgﬁ ,éﬁmﬁﬁﬁgﬁﬁmgﬁmuﬁsﬁ Egﬁggﬁﬁﬁgﬁéwé E :oNEvoFM_E%

~ mm!, ~ 14 ~ 2011 632 ( 7)

r . 18. ~ Well lJTC<J ~ ~ ~ ufl➔cfit.fl U-Rjd cf>~ lR •c;lflltil.-

$ c2TTffl ~ ~ciT ~ ffl ~ ~ ~ 3tl~~if ~t W ~ ~ . ~ <TT G11-=t<fil~ ~.:afclis_c 5T. ftt"fl cfE IJ'.111c11 i "lJT 'ltt; ~tcffft ffi cfiT

• I

q)Rt7f t fij; crs-~ t om ~ ~ vn-~ "ffUJ m Gtl'i¢1~ ~ q;mr t_ dfftli~ ~ ~ cff 3T~fi.:J ~ q;J<Tqftt cfi ~ ~

iWlT I

19. ~· ~~) ~ ~~lftbf.- ~ "flffi"-l, ~?fll ~ ~ ~

w.:mfr 1};~1--cllH q) ~- ~~lltf ct ~ ~ ~r ~ Q<f>-<011 qft

~Ffr ~aror) ~-~ ~. ~af'l 3ITT~. 31cf16fl~ ~~ ~ atis>lo1 ~ ~11'axor ~ '$ cfilllfcl~· Q~ Pl:fla-i"T ct> ~

~--~ lR ~ -ont ~ ~I

@dh-1'1~ 4) ~ ~ ';fTq ~ tiff! ;:i -11~:/lliBI(, f.tftl f.~, fflq,

@ mm,m14m2071 532(7) l.. 13. mammmﬁégmamﬁftuﬁaﬁwmﬁa— 19. ﬁwﬁﬁmﬁwmmﬁmmmﬁﬁwww ammamﬁmﬁgﬁ,ﬁﬁazmtmnzﬁwmimm Wéﬁwmémﬁﬁmﬁacﬁtﬁmmmm mammmammmmmnaamm 317m ‘ WW)wm.—Ww,a®ﬁm$m$ MIW$M,W$WW§HWWW#I hum-v11 (wan-1w) m, maﬁa am, «an arﬁmrﬁ. mm WMMWWWWW$WE%W$W W'—Wﬁ'\'ﬁi¥1ﬁmﬁml' mtmtmﬁmam . ﬁﬁxfmmﬁa.

632 (8)

Biafliff •rc; :tU<I) ~ •will 31~Pfllit. 2!011 ff} ai:.:a ■f,er at ft:! 't4l iii RI q;J' m

4. ~ -:7:e::rr.:l":'::rt" iJ>T Fcri-roJ VJ1<f clRif 'iS r.~ '1114"-lili ~ ~ awl<-1 ~ ~, fl(-1•-f wuff fti1} 'lf"4 .,,

5. !7,~ f:lflqd '$l' "11({ ~All-1fiin 31:f,+.11,( affil1I ~

WR : ··············· ................... . R-1i<1> : .............................. ..

•·•·•·••••·••·••--·•• I "•••••••• •--............ ■--· ..... • --■ ••

____ .., ........... _____ ..,., __ .............. ·-········· ............. .

. .......... .. ,. • .,.,•••••••-•••••••••• ............................ ac . .... ............ _.

............... -............................... .................. ··--··········

.................................................. ·-··· ............................... . ·--····-· .................... -................ ................. - -----·

Q I Cd ilid f ci~ 6iffi 111 1' 7fll1f 1fcf ~ffllr ~ ld~)

wire- 311~<.. c6 ffl2J tfd.;f ~ uiR ~ "fllffif C:-fdl~ iJl Vf'C(f wf in~ . <tft rle.rftf ~ acro«Nf ~-s .Y atftrsf m1m ~ ~1~ ut1il•fH

·'

532 (8) wwmmumzw mat—1 (ﬁuwséﬁ'ﬁ) thmmmﬁuwzanﬁﬁﬂ Warm ' mm : ................................... wave!" I"? swam wra— mm Wm M w u‘r-i

(1)

~ ~. ~ 14 ~ 2011 632 (9)

~-2

(~ 16 <f$-d) .flfett iITt q-{ \llMcf>l.ft \IGllfu ~ qi'f lft·i1'

q c::1fltrt1~ arftrcfiRl' 'ifi;"f ";JJ1l. Qi;..::t l'I ~ if>lllh.•lll .................................... .

~cf}

ffl%f

tt t"i I "1 ·;l}~

~ · ffll4ui

(2} (3)

- .

1. 'IT.rTl~r-:r ad~ ctil fl il>lllft'lll ~ aml ~.-. VNJ ~ ~ ~ VT~ •31~41>1.fl / <f>4i:.tr;ft <61 :~. qG911¥f ~ iRJ

2. 3P,fn;r g '«jt'I ~-~

~ ~ ;~ 3flftc;r 11}

VGFf~ 31~<1>l.fl 11 I~ i:f>l;fl i)ti(lif>'(UI

i$.~ qjT '-tllf q'if .:rf'I. t-« ~ ~ ,1.: ... ,q ~-~ ~-~ qq~l'l ~

cf> lllf~;q if.ii l@l

(4) (s) (6) (7)

............................................................................ , ................... ...

'fll9Tf 31~cf>lift "i6 f&ni:zq4 ~ 30 ~ ~ - ~

mm mm mm zon 532 (9) m — 2 (ﬁrm '16 W) m ah? In W Emma aw} in NW Wu: mm an an, Iran 123' W f m mmim aiﬁ‘ﬁ If} m m arm amt-r =9 iso this #«n m am $27} arm mm W ﬂaw 3%. m w m an an. '81 ha) - ﬁfﬁa v.71" ‘ ‘ﬁ‘ll'ﬁ W—‘x‘ﬁ'ﬂT inﬁ‘ inn—111111 am 113' ' am imam aﬁ {a} an \ﬁn ‘ 4 (1) (2) (3) (4) (5) (6) (7) maméﬁﬁwuﬁaomﬁ'l «m m—Wmmmaﬁmmﬁrmmiﬁl l

632 ( 10)

~-3 {~ 11 ~f&d)

q~1~Fb~ ~c1>1,1t cf cbrqf<.'f<i 'If ~mft'a' ctfi' 'GfA cfil'ft lfuff q)J ~ QC:i~~tl 31fi'f1$Rl' ~ cfil4fot" cJiT ".ll1l .... .' ....................... :- ....... ......... ..... .

lffi'; ............ :. .. ........ ......... ii.sf _:_ ........... ......... .

r---'flO-. -..--:;;,~':;.~----..---;;;-~;;.;:;~.;~-;,;-;;.-~-

'il>O ~

{1} (2) (,3) (4)

¥ .

~-'flPT( ~ ctn" 3IT{flf \ifA ctn

{5) (6)

·31~4il~ 'i.ffl qJfrn 3ffiff[ cfiT ftRriti \'ii

fclq'(UI

{7)

532 (10) Wm,m14m 2011 m—a (ﬁnnéﬁaﬁ) mmasmﬁmaﬂmmwwm mmmﬁmmm...

1l1P.l·-4 (~ 17 ~f&zl)

632 ( 11)

31'1~ IJl~ifil.ft i5 q,lttf<i1ll 1'° 'ffQ rfffl ~ ufR ffRifr q"Gft ~ lJ~

~o "it>O

(1)

attfttifttt g 1fQc1>14' ci; iblttftwltt q;J -; WI .................................. : .................. :.

'11'tl~l<c41 ib1 3Nta\l~d .,-pf~ q,ITT ~'il>T

~ ... iib

{:t!) (3)

~\' ~.~

lf11~

~.~ wfT1T •

ftirt.r«6 fltPt~if,&'J ~31

\ifgd c "Ill t

- (4)

cff Pt•uq;,rui-

m.l r-.fl,"iffl qft lf!f

~-~T ~ aiftlll ~r

(5)

q-rfta 311~¥1 ifTT ~-tic6 ~

f?lqiOI

(6)

Wmfﬁismfawzon 532m) Ina-q (ﬁnnaﬁﬁ) wmmﬁmﬁmﬁaﬁmmmmﬁm mmamm=m ................................. t .................... “an m mw’wm 370 We?! Raft mm an ﬁrms“! mm ‘TiFIT'l 37; mm an!!! an (mama :6 $1 In! W W an anti?!) writ—mi mm! mm aft aim Wu 3% m: the infra m u?! ’11 a w[wvm aﬁ ark-Ii

632 ( 12) 3'11ffl'I~ m, ~ 14 ~ 2011

~.~,4~2011

~\l'tJi 3- 2/2011/1 -6. - 'IUUI~ (-ifcli4"A ·~ ~ 348 *~ (3) * 3fl~"{TJ"f1l, "$'afci'W!i:fft 3lf~ ~ ~ 3-2/20n/1-6, ~ 14- 12-2011 cfiT at!l-it ~G {liRNI~ ~n mfqcrn ~ Q,Ui:i_i;)(I 1,1ct,1F.m1 fcf,ln _;i@l i , ·

0Jlft•I~ 41' (lui-~qhff ~ 1lll ~) "d'-ll dil~~llj,!,II<, ;l Aft.r~.~-

Raipur, the 14t December 2011

NOTIFJ CATf ()N

No.F3-2/201 l /J-6.-1ln exerci e of the _::,ower conferred by sub--secti on {l) of Section 9 of the Chhallisgarh Lok Scw;1 Guarantee Act, ?Oll I o. 23 of 2011), the St.ate Government. hereby makes the following rules for laying down the procedure for preseAing application, appeal and payment of cost, r 1amcly :-

RULES

l. Short title and comm~ncement.- (1) These rules may be called the Chhattisgarh Lok r.;ewa Guarantee (Aved~m, Appeal, tatha Parivyaya ka Bhugtan) Niyam, 7 01 l. (2) They shalJ come into force from the date of its publication in tt;1e Official. Gazette. . ~

2. Definitions.- (1) In these rules, unless the context otherwise requires,-

(a) "Act" m,eans, the Chhattisgarb Lok Sewa Guarantee Act, 2011 (l\lo.23 of201 l'J;

(b) "App,~·uate Authority" means, an officer 1~rnpowered in Section 2(a:.'.) of tbf~ Act who can hear appeals against the orders passed by the Com·petenl Officer;

(c) "C1Jmpetent Officer" means, an officer empv1wered to impose cost for dr.fault or delay caused by the person respons.,ble for delivery of Lok 'Jewa as mentioned in Section 2(b) of the Act;

{d) "Cost" means, cost as imposed for paymer. t by the Competent Authority on a person responsible for delivering Lok Sewa for the services specified in Section 4( 4) of the Act.

(e) "Department" means, a Department of the Govei nment or a section, division, branch, office or constituent unit, or by whateveir name called, of a local body, public authority or agency, as the.~ case may be, as mentioned in Section 2(c) of the Act;

(f) "Designated Officer" m '!alls, an officer responsible f. or elivering Lok Sewa as mentioned in Sec-tion 4(1.) of the Act;

(g) "Form" means, form attnched to these rules made under the Act;

632 (12) WW, 1211!: 14 ﬁreman 2011 W31, i‘zwiﬁ 14 fawn 2011 whims-20011116.—ma%1iﬁuﬁim3akaqs§€w(a)ﬁrmmﬁ wﬁmuﬁ afaqaararwiazwa- -2/2011/1 6, 1331:7114 12— mummiﬁmmmcﬁmﬁw WWWzl minus-mat“ 111mm, Whatmﬁm Rnipur, “1: 14th December 2011 NOTlFiCA'l‘ION No. F 3-2/2011/1~6.—‘ln exercise of the powers conferred by sub-secti on (1) of Section 9 of the Chhatlisgarh Lolt Sewn Guarantee Act, 2011 1Noi 23 of 2011). the State Government. hereby makes the following rules for laying down the procedure for presenting application. appeal and pnyment ofcost, rmmcly :— RULES 1. Short title and 'cl1mmencement.- (1) These rules may be called the Chhsttisgarh Lok Sewn Guarantee (Avedun, Appeal, tatha Pativyaya ka Bhugtun) Niyam, 2011. (2) They shall come into force from the date of1ts publication in the Ofﬁcial Gazette. .. N Deﬁnitions.- (1 ) In these rules, unless the context otherwise requires,- (a) "Act" means, the Chhattisgnrh Lok Sewa Guarantee Act. 2011 (No.23 of 2011 ,; (b) "Appv'ﬂ-te Authority" means. an ofﬁcer .empowered' In Section 2(11) of the; Act who can hear appeals against the orders passed by the Competent Officer; (1:) "Competent Ofﬁcer" means, an ofﬁcer empowered to impose cost for d1’.fnult or delay caused by the person responsible for delivery of Lok Sewa as mentioned in Section 2(1)) of the Act; (d) "Cost" means, cost as imposed for payment by the Competent Authority on a person responsible for delivering bolt Sewa for the services speciﬁed in Section 4(4) of the Act. . (e) "Department" means, a Department of the Government or a section, division. branch, ofﬁce or constituent unit, or by whatever name called, of a local body, public authority or agency, as the. case may be, as mentioned in Section 2(c) of the Act; (0 "Deslgnated Oﬂ'ieer“ means, an ofﬁcer responsible for delivering Lok Sewa as mentioned' 1n Set tion 4(1) of the Act; (3) "Form" means, form attached to these rules made unde r the Act;

632 ( 13)

0) "Government" means, the Government of Chhattisgarh as mentioned in section 2(d) of the Act;

(0 "Local bod " mea,is, MY Authority, Mtmi,!ipal CofPOmtioJlt Municip~lity, Panchflyat or any Other Body, ~ rq .ntioqaj in Se tion 2(e) c:rf the Actt

(j) "Lok Sewa" means, Services mentioned in Section :2{f) of the Act; (k.) ''Notification" a.11d "Notified" means a notifi.ca1tion published in the

Offic1al Gazette lh1der Section 2(g) of the Act; (l) "Pre•reribed" means, prescribed by these rules; (m) "Public Authorit,y" means, an authority or body or an autonomous

body mentioned in Section 2(i) of the Act; (n) "Rufo" means, tl ,e Chhattisgarh Lok Sewa Guarantee (Avedan,

Appeal, tatba Parivyaya ka Bhugtan) Niyam, 2011; (o) "Sch1~dule" means, issuing of Schedule under these rules related to

noti.fi ed civilians in public services under Section 3(1 ) of the Act; (p) "Stip,ulated time" means, the specified time to provide Lok Sewa or to

decicle the appeal by hhe Appellate Authority notified 11.mder these rules·

(2) The words and express ion used in these rules which ar,e not defined, shall have the Game meaning as assigned to them in the Act.

3. Anthorization of Designated Officer.- Each departmen1 shall designate a respons'.tble officer, for ,delivering Lok Sewa in prescri\'Jed time under S,:ction1 4(1), and the designated officer shall be responsible for necessary action on each applicatic ,n and providing Lok Sewa to the applicant in stipuh,ted time as mentiom~ in the Schedule.

4. Pr·oc,edure for receiving· application.- Each Officer cksignated by department shall authorise l, · s sub-ordinate officer/employee tl l receive the applications, examine them and to issue the ack.nowledgen.,ent to the app' icant for the public servic :es provided by his office.

5. Issuing of acknowledgement to applicant.- The officer/t•mployee fJ,utborised under the said pn )Cedure, on receipt of application~~ shall unmediately check whether nee essary documents have been annexed with the application. Application w llich is complete in all respect and v. 1ith necessary documents shall only i .>e entertained. Authorised officer/employ,~ shall give acknowledgement to the applicant in Form-I, as specified in rule

• 4. Incomplete applications shal.1 be returned back to applicant with a note on its incompleteness. Complete applications received on each working day, shall be produced before "De ign ated Officer" on the same! working i:iay for providing Lok Sewa

[2D mermafrﬁxmmmn 632(13) (in) "Government" means, the Government of Chhattisgarh as mentioned in section 2(d) of the Act; 0) "Local body" means. any Authority; Munitions! Corporation. Municipality, thayat or any Otter Badly, as unlimited in 89mm! 2(9) of ﬂu Act; 0) "Lair Sewn" means, Services mentioned in Section 2(t) of the Act; (k) "Notiﬁcation" mid "Notified" means a notiﬁcation published in the Ofﬁcial Gazette under Section 2(3) of the Act; (1) "Premﬂbed" means, prescribed by these rules; (m) "Public Authority" means, an authority or body or an autonomous body mentioned in Section 2(i) of the Act; (It) "Rule" means, the Chhattisgarh Lok Sewn Gluamnwe (Avednn. Appeil, tatha Parivy'aya ka Bhugtan) Niyam, 201 l; (0) "Schedule" means, issuing of Schedule under these rules related to notifi ed civilians in p ublic services under Section 3(1) of the Act; (p) "Stimulated time" means, the speciﬁed time to provide Lok Sewn or to decide the appeal by the Appellate Authority notiﬁed under these rules; (2) The words and express ion used in these rules which are not deﬁned, shall have the same meaning as assigned to them in the Act. Authorimtion of Designated Ofﬁcer.- Each department, shall designate a responsible ofﬁcer, for delivering Lok Sewa in prescribed time under Section. 4(1), and the designated ofﬁcer shall be responsible for necessary action on each application and providing Lok Sewa to the applicant in stipuiuted time as mentioned in the Schedule. Procedure for receiving npplicstion.- Each 0mm designated by department shall authorise his sub-ordinate ofﬁcer/employee tn receive the applications, examine them and to issue the acknowledgement to the applicant for the public services provided by his oﬁice. Issuing o! nelrnowledgemeut to applicant.— The omen/employee authorised under the said procedure, on receipt of applicationz‘v shall immediately check whether nec essary documents have been annexed with the application. Application which is complete in all respect and with necessary documents shall only be entertained. Authorised oiﬁcer/ernployr'se shall give acknowledgement to the applicant in Form-l, as speciﬁed in mi: ~ 4. incomplete applications shall be returned back to applicant with a note on its incompleteness. Complete applications received on each working day. shall be produced before ”Design ated Ofﬁcer" on the same working day for providing Lok Scwa

632 ( 14) ffiftw~~. ~ 14 ~ 2011 ============= 6. Declairatton of Compe~e it Officer.• As per Section 5 of the Act, each

department shall declare one or more than one Competent Officer, who is/are not below the rank of Designated Officer responsible for providing Lok Sewa, for enquiring the default or delay n1ade by Designated Officer. The Competent Officer shall have the powers to impose cost on Designated Officer under the provisions of the Act.

ff the Designated Officer failed to provide Lok Sewa in stipulated time, the appJicant may submit complaint to Competent Officer. On receiving such 'll complaint, Competent Officer sbull enquire into the reasons for delay in providing Lok Sewa and after according a reasonable opportunity of hearing tc, the Designated Officer, decide 1he complaint . within 30 days. Competent Officer after going tl uough reasons and facts produced by Designated Officer shall decide whethl ·r he is responsible or not for delay in providing Lc,k Sewa. If Designated 0fli.~er is found responsible for not. providing :3ervi1.!es in stipulated time then the Competent Officer shall impose cost undf:~r Section 4(4) of the Act and ~·ive the directions to provide services at the earliest, if the services are nc.'t provided to the applicant. Copy of the order passed by Competent Officer shall be endorsed to applicru1t, de·signated officer and the officer having admiJ..ustrative control over designa oo officer. Responsibility of designated offi,cer to provide service required by th1: applicant at the earliest shall remain in tict even after cost is · pm;ed on hin 1.

Any person wt 10 is aggrieved by an order passed by tht.' Competent Officer sha 11 be entitJ ed to file an appeal before the Appellate Oft 1.cer within 30 days.

7. ~ppoint 1ent of Appellate Officer.- For the hearing of appeal." filed by the aggrieved party agninst the order pasned by Competent Officer, each DepartmeQt shall nctitY Appellate Officer under Section 7(2) of the , \ct · whose rank shall nCJt 'be below the rank of Competent 0ffic<:r. Appellat1.~ officer shall decide foe; appeal within a maximum time limit of 45 days, from the date of filing appt~al and while disposul of appeal follow rules of natural justice. The order passed by Applellate Authority shall be final and binding.

8. Appeal-Any pe.rson who is aggrieved by an order passed by the.Competent Officer shall . bt•; entitled to file an appeal before the Appellate Authority within a periocl, not exceeding thirty days from the receipt of the impugned order. There s'.nall be no fees for app~al.

(1) The f,,>IJowing information shall be furnished in an ap1111icatioo for app'al-

I ·1

632 (14) artwomfewlnmﬁm 2011 6. Declaration of Competent Oﬂ'lcer.- As per Section 5 of the Act. each department shall declare one or more than one Competent Officer. who is/are not below the rank of Designated Officer responsible for providing Lok Sewa, for enquiring the default or delay made by Designated Ofﬁcer. The Competent Ofﬁcer shall have the powers to impose cost on Designated Ofﬁcer under the provision s of the Act. If the Designated Oﬁicer failed to provide Lok Sewn in stipulated time, the applicant may submit complaint to Competent Officer. On receiving such a complaint, Competent Ofﬁcer Shtlll enquire into the reasons for delay in providing Lok Sewa and aﬁer according a reasonable oppornmity of hearing to the Designated Officer, decide the complaint, within 30 days. Competent Ofﬁcer aﬁer going through reasons andfacts produced by Designated Ofﬁcer shall decide whether he is responsible or not for delay in providing Lok Sewa If' Designated Off'xwr is TOLmd responsible for not providing services in stipulated time then the Competent Officer shall impose cost under Section 4(4) of the Act and give the directions to provide services at the earliest. if the services are not provided to the applicant. Copy of the order passed by Competent Ofﬁcer shall be endorsed to applicant, designated ofﬁcer and the ofﬁcer having administrative control over designated oﬁicer. Responsibility of designated oﬁitser to provide service required by the applicant at the earliest shall remain in tact even after cost is imposed on him. Any person who is aggrieved by an order passed by tht‘ Competent Officer shall be entitl ed to file an appeal before the Appellate Ofﬁcer Within 30 days. Appointment of Appellate Officer.- For the bearing of appeals ﬁled by the aggrieved party agninat the order passed by Competent Ofﬁcer, each Department shall notify Appellate Ofﬁcer under Section 7(2) of the A“ whose rank shall not be below the rank of Competent Ofﬁcer. Appellati‘ , officer shall decide the; appeal within a maximum time limit of 45 days. from the date of ﬁling appeal and while disposal of appeal follow rules of natural justice. The order pa ssed by Applellate Authority shall be ﬁnal and binding. Appeal- Any person who is aggrieved by no order passed by theCompetent Ofﬁcer shall.be: entitled to ﬁle an appeal before the Appellate Authority within a period not exceeding thirty days from the receipt of the impugned order. There Shall be no fees for appeal. (1) The following information shall be furnlshed in an application for IPP’aI-

0ffitl•IG: ~. 1~ 14 ~ 2011 · 632 (1 S) ========-=

(i) name and co.mplete addrc!ss of the appellant; (ii) brief description of required service; (ijj) date of the application produceq before pe~,igl}ated offif?er for

proviqjqg ~ervicei (1 v) date of the application produced befo.:e competent officer; {v) particulars of that order of compete•nt officer against whom

appeal is made with date; (vi) the grounds for appeal; ( vii) 1 elief sought; (viii) any other informatio ri necessary for filing appeal .

. (2) Documents to be annexed with appeal- The l'oUowing documents

shaU be annexed with every application for appeal, namely:- (i) self-attested copy of U 1e order of the comix:,~ent officer against

which the appeal is ma,de; (ii) the copies of the documents mentioned in tll,! application for

appeal; (iii) the index of the documents aru exed with the ~,pplication for

appeaJ· (iv) self-attest,.!d copies of the documents mentioned in the original

applications of applicant and ppellant.

9. Procedure for deci,Jing appeal- In deciding the application for b'ppeal the Appellate Authority shall -

(i) jnspec1, relevant docurnents1 public documents or copies therec,f;

(ii) hear designated officer/applicant, as the case may be, at the time of appeal.

10. Service of not'ice of hearing.- The notio=: of hearing of application for appeal may be served in any of the following manner -

(i) by hand delivery (dasti) t:hrough special messanget; (ii) by the registered post wilh due a1:k.nowledgement; (iii) m case of a Government serwan~ through his controlling

officer.

11. Penon al appearance of the appells1nt- (JI) In every case the appellant shall t ,e intimated with the date of hearing, at least seven clear days prior to ~1Jch 1.:late of hearing. . (2) ff any party remains absent after due service of notice of the fixed date of 'aearing, then the application for appe1 ll may be dispo54!<f in his absence . .

10. 11. 61/ WWITMWZOH - 631(15) (i) name and complete address of the appellant; (ii) brief description ol’required service; (iii) date of the saplienﬁon [minced before dissipated afﬁne! for providing service; . (iv) date oftlie applicat Ion produced befo: -re competent ofﬁcer, (v) particulars of that order of competent ofﬁcer against whom appeal is made with date; (vi) the grounds for appeal; (vii) relief sought; (viii) any other information‘ necessary for ﬁling, appeal. (2) Documenu to be annexed with appeal- The following documents shall be annexed with every application for appeal, namely:- , (i) self—attested copy of the order of the competent officer against which the appeal is made; (ii) the copies of the documents mentioned in the application for appeal: (iii) the index of the documents annexed with the application for appeal; (iv) self-attested copies of the documents mentioned in the original applications of applicant and appellant. Procedure for deciding uppeaL— In deciding the application for h‘PWIl the Appellate Authority shall - (i) inspect relevant documents, public documents or copies thereof; (ii) heat designated ofﬁcer/applicant, as the case may be, at the time of appeal. Service of notice of hearings This notice of hearing of application for appeal may be served in any of the fa ﬂowing, manner - (i) by hand delivery (dasti) through special messanger; (ii) by the registered post with due acknowledgement; ‘ (iii) in case of a Government servant, through his controlling emcee Person cl appearance of the appellant» (1‘) In every case the appellant shall he intimated with the date of hearing, at least seven clear days prior to such date ofhearing. ‘ (2) if any party remains absent aﬂer due service of notice of the ﬁxed date of hearing, then the application for appenl may be disposed in his absence.

632(16)

12. Order in appeal.- (1) During hearing of Appeal signature/thumb impression of both the parties shall be obtained in order shec:t;

(2) The copy of appeal 01rder shaU be given to bCtth parties and also endorsed to the following:-

( a) For information to Competent Offi cer and if tt e appeal of designated officer is rejected then, with the:: direction to pay amount of cost positively; (b) Administrative or Disciplinary controlU ng department of concerned designated officer for appropriate administrative action and for record in his service parti, :;ulars.

13. Payment of cost.- In case of dismissal or rejecti on of appeal the designated officer has to pay the amount of cost within se\' ·en days as imposed by the Competent Officer on him. ·

14. Method for the payment or cost.- ( l) Cost shalJ be paid in the following manner:-

(a) Each Com1=ietent Officer shall open a savt'lgs account in his own name in a nationalized bank for deposit m'g and withdrawal of amount co Jlected as the cost and maintain r, cord of the amount deposited and withdrawn in his office in a sep1.,rate cash book.

(b) Each Des .ignated Officer shall deposit amount of cost imposed on him in tbe account opened by Competent Offil ~er as mentioned in the (a) above and shall inform to the Compc:tent Officer alonp;with the photocopy of counterfoil as given .by the bank.

c) Amr Junt deposited as above shall be paia1 to the applicant in person or by cheque/bank draft or through m1oney order.

(d) f,Jr the payment of cost to the applicant, foes iL1cun-ed on bank r.Jraft or money order shall be borne by Con1p1ctent Officer through interest oo .the amount deposited in bank. or by concerning drawing and disbursing officer froo'l cont~ngency fund.

(')) Payment .by other me•thods - (i) If the Designated Ofiicer failt:d to pay the amount of cost imposed on him as specifi~ i in rule 13, tl~en the Competent Officer shall direct drawing and disb111Csing officer to recover the amount of cost from the next salary of ,the Designated. Officer and deposit it in the bank saving accowit as u· nentioned hi rule 14(l)(a). Directio,ns of Competent Officer shall be binding on drawing and disbursin~; officer. (ii) Amount received as above method shall be depositt:d by the drawing and disbursing officer under intimation to the Co mpetent

632t16) prim mﬁw‘muﬁmmn 12. Order' In appeaL- (1) During hearing of Appeal signature/thumb Impression of both the parties shall be obtained' In order sheet; (2) The copy of appeal order shall be given to both parties and also endorsed to the following:- (a) For information to Competent Ofﬁ car and if the appeal of designated ofﬁcer is rejected then, with the: direction to pay amount of cost positively; (b) Administrative or Disciplinary controlling department of concerned designated officer for appropriate administrative action and for record in his service particulars. , 13. Payment of eont.- in case of dismissal or rejection of appeal the designated ofﬁcer has to pay the amount of cost within seven days as imposed by the Competent Officer on him. 14. Method for the payln eat of cost- (1) Cost shall be paid in the following manner:- (a) Each Competent Oﬂicer shall open a sav Lugs account in his own name in a nationalized bank for depositing and withdrawal of amount collected as the cost and maintain record of the amount deposited and withdrawn in his ofﬁce in a separate cash book. (b) Each Designated Oﬂicer shall deposit amount of cost imposed on him in the account opened by Competent Ofﬁcer as mentioned in me (a) above and shall inform to the Competent Ofﬁcer alongwith the photocopy of counterfeit as given by the bank. (6) Amount deposited as above shall be paid to the applicant in person or by cheque/bank drnﬁ or though money or; ier. (d) For the payment of cost to the applicant, fees incurred on bank lraﬁ or money order shall be borne by Competent 0mm through interest on the amount deposited in built or by concerning drawing and disbursing ofﬁcer ﬁ‘ona contingency fund. (’3) Payment by other methods - (i) if the Designated Ofﬁcer failed to pay the amount of cost imposed on him as speciﬁed in rule 13, then the Competent Ofﬁcer shall direct drawing and disbursing ofﬁcer to recover the amount of cost from the next salary of the Designated, Ofﬁcer and deposit it in the bank saving account as mentioned in‘ "11: 14(1)“). Directions of Competent Ofﬁcer shall be binding on drawing and disbursing ofﬁcen (ii) Amount received as above method shall be deposited by the drawing and disbursing ofﬁcer under intimation to the Competent

w~ 11~ ~ 14 -~, 20 11 632 ( 17 ) -=-------~- =--:--=:::.:::========-==============-

Officer, who in turn pay it to the applicQ.nt as specified in the rule 14(1 )(c).

15. Calculation of sttpuJa,ted time for tbe service.- For providing Lok Sewa Calculation of stipulated time shall be in t.11.e form of workmg days.

16. Display of mformatio1r1 on the notice board.- The Designated Officer in F rm-2 attached with these rules hall cause to exhibit the relevant information of the services on a notice boarc.1 installed at a conspicuous place of his office for the convenience of general public. The details of n~cessary documents to be attachf:d with an application for obtaining notified services shall be displayed on the,: notice board.

17. Maintenance of record of disposed cases under the Act.- For the maintenance of recorc1 of disposed cases under the Act, The Designated Officer, shall maintain the record of the cases in ~•omi-3, and appellate officer in Form-4 attad1ed with these rules.

18. · Liability for fnrnis bing fal e information to obtain Lok Sewa.- No person shall submit any app'tication which contains any fact or information, which he knows o, · has reasons to believe to be false, to 00tain any Lok Sewa, and who fun 1ishes such fact or information may be liable for crimina1 action under the la'\i1r for the time being in force.

19. Monitoring and rlnspection.- The State Government may issue din."!Ctions from time to time for effective implementation of the provisions of the Act, superintendence < if the cases filed under the Act and for the inspection of the offices of the Designated Officer .. Competent Officer, Appellate Authorit . .V and Drawing and D1isbursing Officer.

l!ly order and i Q lhe name ofthl! Governor of Chhanisgarh, NIDHI CHHIBBE~ Secretary.

IS. l6l 17. 18. 19. enmnmmumzon 632(17; Ofﬁcer. who in turn pay it to the applisam as Speciﬁed in the rule I4(1)(c). Calculation of stipulated time for the service.— For providing Lok Sewa Calculation of stipulated time shall be in the form of working days. Display of ihformatiom on the notice bunrd.- The Desigrated Ofﬁcer in Form-2 attached with these rules shall cause to exhibit the relevant information of the scrvi ces on a notice board installed at a conspicuous place of his ofﬁce for the convenience of general public. The details of necessary documents to be attached with an application for obtaining notiﬁed services shall be displayed on the: notice board. Maintenance of record of disposed cases under the Act.- For the maintenance of record of disposed cases under the AOL The Designated Ofﬁcer, shall maintain the record of the cases in Form-3, and appellate oﬁlcer in Form-4 attaahed with these rules. Liability for furnishing false information to obtain 113k Sewa.- No person shall submit any application which contains any fact OI' information, which he knows or has reasons to believe to be false, to obtain any 14* Sewn, and who furnishes such fact or information may be liable for criminal action under the law for the time being in force. Monitoring and itupectiom- The State Government may issue dimctions from time to time for eﬂ'ective implementation of the provisions of the ACL supenntendence ( if the cases ﬁled under the Act and for the inspection of She ofﬁces of the Designated Ofﬁcen Competent Ofﬁcer, Appellate Authorit," and Drawing and. Disbursing Ofﬁcer. By order and in the name oftln: Governor of Chhattisgarh, NIBHI CHHIBBER. Secretary.

632 { 18) 0p!tN'" ~. ~ 14 ~ 2011

FORMl (See rule 5)

Form or acknowledgement under the Chhattisg,11rb Lok Sewa Guarantee Act, 2011

Name and address of the office of .................................... .. ..... . Designated Officer

l. Name and address applicant

2 Date of receiving applit the office of designated

of the

tioa in officer.

...... .. ............................ lit ••••••

...... ... ..................... -................... . ·········~·-······················· ..... .

...•••••...••..•.•.•..•..•.....••.......•.

----+------------- 3.

Name of the service r or which n. the Application is give .

ParticuDars of the d lo coments which are esseri, • tial for receiving service, but are not

cation. enclosed with the ar .Jpli

Last date as P'tr time limit for d elive Sewa

s tipuJated ry or Lok

Place: Date:

' . ■ I • .. ■ ••. I e ♦ •• 4. • • ...... "I• a ■• ·• OI • • ■• ■ • • •• • • e.

...... ,._ ...................................... . ■ ••• • •• • • • e 1111 e • • •••• ■•■ II.•••••• rte•• I• e •• • ••

........... ,. ................................................ .

.. ...............................................

Signature or Rt:cipient Nam,e and Designatio10 with Seal.

N,ote:- In case of not receiving all the documents with the application, the last date mentioned in point t'i above shaU not 1bu given.

632 (vs) mmﬁw‘w 1472121112011 FORM 1 (See rule 5) Form of acknowledgement under the Chhnttisgmrh Lok Sewn Guarantee Act, 2011 Name and address of the oﬂlce oi: . ...... ........... ...................... .. Designated Ofﬁcer ‘— L , . 1. Nine and Address of the . applicant ___l__ _ 2 Date ofreceivlng application in ................... . .............. . .. the ofﬁce of designated ofﬁcer. 3. Name of the service for which the Appllution is given. 4. Particulars of the dine-menu which are essemthl for . receiving service, but Ire not .. ‘Lencloud with the application. 5. Last dnte as .m- {upmtea ...... time limit for delivery of Sewn ' Place : D.“ = Signature ol‘ Recipient Name and Designation with Seal. Now:— In use of not receiving all the documents with the application, the last date mentioned in point 1‘ Ibtwe IIIIII not in: given.

s. No.

(1)

{J~ ~. ~ 14 ~ -2011

FORM2 (See rule 16)

Form for provJdln1 iqformatlon on no dee hoard

632 ( 19)

Name, Designation and O'ffice ................ ................................ . of the Designated Officer.

Notified Documents Public to be Sell"Vice annexed

with the application

. -

(2) (3)

Sti( JUlated 1e limit :>rtbe rvices

till fj

Sf!

(4)

Name and Designation

oftbe Competent

Officer

(S)

N,1me and »~dgnntion

.11nd addr,:1• ~ of the offi1L.~e of Appelna\t.e Autborit)

(6)

Stipulated time limit

for the disposal of appeal

{7) ---1

Name, Designi,tion and Chamber of the Officer/e1mployce authorised to receive a~pticatlon in the office of Designated C•fficer

.......................................................

................................................ 11••••-.ti••---

Time limit 'Jor filing a ppeaL Withir 1 thirty da:fs from the decisio o of competent officer.

Note- Plea·se obtain acknowledgement of your app llcation compulsorily.

aﬁmmﬁﬂsumzon 532m) FORM: (See rule 16) Form for pi’ovldlnl Inhalation on notice board ‘ Name, Design-ﬂan and O‘ll'lce ............................................... nl‘ the Design-ted Ollker. s. Notiﬁed Documents Sﬂliuhtedj—Namennd Namund Stipulnted No. Public tohe timellmit Designation Daiignntiol timelllnit ——"l Service annexed fur the of the and [or the with the mrvlm Competent nddn‘ﬂ of 45W“ application Ofﬁcer the ofﬁce 0! ol‘ nppenl Appellate Authority (5) (6) _L Name, Designhtlon and Chamber of .. the Officer/employee authorised to receive application in the otl'ice of Designated Ofﬁcer . I-'fiilie limit 'i‘or llllng appeal. Within thirty day: [mm the decisio n of competent oﬂlcer. Note- Plea u obtain acknowledgement of your application compuborll'y.

632 (2 ) 0ffiil•i'! ~ . ~ 14 ~ 2011

FORM3 (See rule 17)

Form of register to be maintained in the office or Designatud Officer am of the office of the des· gnated officer. • •...•.....•.•.......•...•..........

Mon th ...... .. ....... ,. ............... Year ... . ............... , ....... .

S. Name and o. add ess c,f

applicant

(1) (2)

I ,or Service f which th

applicatio given

e Dis

(3)

----i I

Application, Last date Date of allowed/ ofthe providing

dis-allowed stipulated service time limit

(4) (S) (6)

Date and details of the order passed by

Competent Officer

(7)

esztzu) Wmﬁﬂﬁuﬁmmn FORM 3 (See rule [7) Form of register to be malntlinad in the ofﬁce of Designatlsd Onlcar Name of the ofﬁce of the design-ted ofﬁcer. .......... Month ............................... Year ......... 8. Hum: Ind addnm of

FORM4

(See rule 17)

532 { 21)

Fo,~m of register to be maintnined in the office of Appt·llate Authority

Name of the office oft be AppeHate Authority. . ....................... ; ...... ..

s. Name and Date ,of Desi1~nation of the Last date Date and No. address of filinu Com1.etent Officer oftbe detail of

appellant appea.J (Altmgwitb the stipula tied order in name of o~ce) time lhnit appeal.

against the decl ion as fixed for ofwllom the the

appea~1 is filed) disposal' of . appea111 (1) (2) (3) (4,\ (5) (6)

- =r

I ---

69 Wmfzajﬁuﬁvﬁizon 537 {21) FORM 4 (See rule 17) Form of register to be maintained in the oﬂlce of Appellate Authority Nome oi'tile oil‘ioe ofthe Appellate Authority. . Name and Date of Designation of the Last date 'Date and iliingl, Competent Ofﬁcer of the detail of nppollnnt appeal (Alongwith the stipninted order in name of oiﬁce) time limit nppelL against the decision as fixed {or of whom the tile appeai‘ is ﬁled) dispose" of appeai (3) m. 5“”;ng Winﬁnm "7.31 WW xiv-item}: aim-n inﬁrm—2011,

0tih-ii14 ~. ~ 16 ~ 2011 634 (3S)

min ~1, , fcl'q'TT[ ~j Gl'3i ~ fm" <qq-'f, ~

~. ~ 16 ~ 2011 ..

sfilTTcf\"Q;t:fi"- 1-21120111(6) s2.-u'tllt-111~ •~l'fltit 3lf1:tf.:r:rrf, 2011 (~23 'Wl.2011) cfft tlR'l 3, 4, Si:tcf7bR"I~~cfilfftTf~F,Wlt~,~~tJ~~-qdfffif@ti~~~~

-il'R q@l ~. wn ~ ~ ~ ~ ~ ihl ~ ~-tfrin, ~ ~ qir,l ~ m~ ~ c~>. tl\1II ~ ~ ~ ,;m~ ~ ww:t. a:rl'~ cli«ft t ~~ :-

~I I 0/J"lTO 'ffitfi VGrn ~ qi'_ ~/ , 3i~Pi~l-f 2011 tq; ~ ~ l1G]1:I ~ qffi ol~ifil~

3tf.i:tqji{Oj RfU ct½\ uTT"4T t ~qft ~ c!TT~- I I Qc;lfti~d

I lfi:m

, ~ ~ (ffl (QG)

-- ~) 2. 3. 4. 5 . 6. 7.

~ ~H~cf,!fl tifl!~iif ~ 45 '3'q ~ tit.1Je1qj I~~ ~cfil~4T cF ~ ~ ti'c:ljc1.:P '(1i.llcirli:f, ~

~ ~ q3T ~,Uc;/j,!0! ftcre ~ ™qHEtl ~

:~ (' I ~ ~H:;ct,lfl q 3 fli:\lllcfi / -~ ~ - ~ i;F,filtm° cf> ~ ~ '3tl

cf,llllc:1<.1 I ~ cpl P!"llqi'i(O( ~ ~ flt! li:1<6 (fttm ~ ~ ~

31 ft! co I :fl I ~ ~~ q 30 f15(.Qcf5 / ~ 1~~ ipmJ24) -zt ~ ~ '3'tl' q;1lfq1<.>l.:i ,~~"llT'"lt 7-f~ ~ ~cf51.fl ff'i:IIWfi ~~ i ~ (ftrnT ~

I wmt ~ ~)

~i;cfi \.fl mt q t!t51lltb / ~ i~s~ rF 'ti~ '3'tl 451441W1 ~ qm:fcm~, fi=qrcw, ~

(Riwrr ~ WITT1 ~

I - ~)

- --=-------------~ -_. -

«Mimw # . _, .7“ @3 WW ‘ Wmﬁahmfamzon 634(35) ._ mfaﬁmm 2011 ﬁﬁrﬁﬁ WW-1—27/zo11/(6) sz—ﬁﬂwwahsﬁmmii! W, 2011 (Wu anemia art! a. 4. sﬁ7mmWﬁWﬁaﬁwa, mﬁawmﬁﬁmmmwm aﬁmaﬁm hwmﬁimﬁﬁaﬁaﬁﬂw-ﬁammﬁﬁaﬁ WW (“Law WWWWNW. WW3, mix? f3?“ 3%???“ 3.305737?— ‘WitﬂﬁQW s -W W\} J

' ... J ~fe

1 - - - - - - - - - - - - - ' - - - - - - - - , - - - - - ! - - - - - - ' - - - - - - - -

- - -

l(i .-qi

~ ; . t ':

~ ..

-~ -

- - - - - -

...... ~ ~

- r r - " W

- .. ,

.. - ~

- -

‘ . EEEWEE_ _ f mum—EEK»? M SEE NEE,” _ F Egc g EQE m. EEﬁEjE M" .anmrwgswwwwmw.ﬁ. _,, E E E E EEEMVE aw: Emu.” E E wwwwwmwvﬁwrhﬁg BEE Wm Emu an an EEBEEwEﬁﬁ_ E fl EBEEEE EL; L1 :2E2 555% 1,. .. 1.. 1. . 111111111 1.

I ... ,.

,; ~~--(~rntia)- ~~11-1 cITT ,i~ t'u ~ * ~ qil' ~f.!rufr1~~Qli-t~~

~ ~ ~ ~:m cf;" ~ ~ Jlli:11llcf> 'fl,'c!EHi:i

- fli51lial ~~ rfflRT I -...:-----=-==::i

(Sl~r3ffl 1{q mGRrct1fr1 ·-rn cfi"T ~ f.v:fr ,Pl~ -4;1:r,-~ ~ ~ ~ ..,.!; i3('JIG1 ·5g ~/ H!WIBT

l ~i"WITI ~ (6 '1 1: , ~o· l<ffiITT

I ' ' . ~,, ~ cFJ ~ xr ~ I ~ft•lliE,H i:p1 f~.-.fn:J •fi~lllctl Wf \:f(Rf<I"; ~ I

---ir-

IJiOlfO ~... qft,m •~/TJ:~ .,.n ~ :1m cfi 3Rl1"1 :1 J.rjWi ~ c.f>T-n-

, -:-1rrn:ri1<1 ~~ 1 1 C-t!d-!J li~n'i ~ ~ ~ ?.f'ivlT I .ITTl=l ~~ ~ ~ cITTcfPJ I "111a 3,~ qc.r $t' q;-5t ~ ~ 7.fRFIT I 2. fuR.;{r ~ --~- &PT '5ff'tTf ;:,.~G"f ~) 11

I 3f:FIBT,/~ ~ ffl cm- • ~ ~T ~ ~'i GI~~ ~ mcefl ~ ~

634 (37)

.. .. -- ---

I ~ w qi} ~ cITTRT I 1i--1--------..::---._-""j~ _/ Jljt-~•~1;;1-;~~~:;:;:;--t-~-;;---t--:;:;:;::;--t--;;;~7--;;:;;;;:;--i 15 \3'tl ~

cfil21li:'1ll

~ 11 ~ I ctilllft>Rl)

Gfulftilq, i;:tdlll~ fcrcf;m~

I l1f!.-<li I c?fll)

I cfi 3Rf1f;:; ~ \TC:W cf>T.TT- 1. f6a.;i@4'i 'fl ~ ~

, ~ 11lfll~~~ I cf,~ i:l 1-i I I ~ ~ ~ q,[ ~ afr ~ if."·"FlT I

l 2. ft@i ~ ~Pf ~ I ~- anw 'CF.IT ~ 31 .... ?i-:ir/ I Jl-fi'l~-i t:fVfITTf ~m cffi' ~ ~ w~ ~c.')) gm-~ ~

l ~lifjRI \1'iXffl JfJGR ~ ~ cpl'~ cfi7F.T j

I ,. @«flfi,1a -~ fcRim I ~ Ti \~~T .. r,GJ,-1130" 'i:15' 3RlThf fga.1,~4)" ~ 'J.TitG ~

j 1R cni4qufj I

ffl ~~

30 ~ ~

30 ~ fGcm

ffqlC'liH/ cfil441("1-'1

~ 3!~cplfi

~ ~

cf>l .!.If t"l ll

.. .. --

~ ~ m tl&Jlclll . fl f!.ml ~El cfi fiElli:'1cf

~ j&llt'l ll, ~f8izt I c1 li, ~ ~~

t , 7 WW fr-r'muﬁmmn 634 (37) ‘ ' “-mr , m WWF" " k - ‘émqam Wak'qgmm’r l \ gmﬁqﬁaﬁﬁfﬁw‘ﬂgﬁmw 4mazﬁma=r§guﬁmﬂ$ [ am % mm W I > _ammmml * ' ﬁrm—4137f?! frﬁ‘fﬁaﬁaﬁﬁtﬁ ‘ aﬁmnﬁwﬁww’éﬁwﬁ ' l ‘W 3g glam} W WWI , rmﬁm ‘ Ix 37W m 3% mm {It ‘ \. Jwaﬁ/fia'rrfﬁaf "1 ﬁm‘rﬁu ‘1 l ’_ maﬁmﬁaml ‘ ' _ 7—. . . _. )__ ‘EUTTOW th/mﬁaﬁmm 15 m Ev W1 , ‘3Wnﬁmmaﬁﬁk Eﬁrd W W W‘ ‘Jvha‘maid LWI‘WW m‘ (jam-mu) mlmwaaaﬁarjm mlmmﬁﬁ‘faﬁ mﬁgﬁmt 2 ﬁrm :numn Mam so > “ —"—— ~—"- it"! aﬂ'l'ﬁ ﬁ‘i 3‘6 mm/ m. ._'>_ _“_ _'-_ sigma mm as? m m mamﬁ‘ﬁmmmw ‘ l ‘ ahwﬁamx l $511111“? [1, unﬁt?! IN it mam} mﬁmamm (5mm) mm.

632 (8) 0'ol«•I" ~, ~ 14 ~ 20_1 1

. l

111:P.f - 1 {~ s 4f&ll)

&ctfiiH"l4 ;~ "ffqj :rwiet ot~Ptll'1, ~!011 16 ai.:=a•fd afq fiff iti ~ QiT v~

r-rr::-::rsi-..:-lfl--:o::HII-;--.--::=----=----,.----:~ -.rrl-'=1 -~ ---.----_,..:...---:--------, 3tfelq,1.fl iii cfiT ........................................................ ..

wfPf ~ l@T

.•........ --~ -····•· .. ......... ··-...................... ·•···· ' .

' .................................. ····-~· ..................... -■---····~···--

....................... _. ___ .............. ·-·······-·-············ 17'~:;;§;~;-:;~~..;;::;;:ii----~~rri.;"Tr-1---- '

2. -············ . ....... ···········-·--···· ·············

4. ~ . it>f fircrfVJ VJGJ ~ ~ fl~ · atlqt.Qqi t ~ al 1il<¾ if} ~, flc.il•wf .=riff fi5"lf~fl

5. 'YJGll( { Plfl4d ~ Tift ~-lftl:rJ r$ ~m afflA dlfl«

..................................... ····--··········-••11.••··········

...... ·· ····--··· ....... ....... _ ... -----···-····· ..... ·-·····. ■ • .•• ----- ----------- - ·- ... · ·--·-·· .. ............ . ..... .

- . -·-· ..................... -- -~--- ................. -... . .............. ·-····· ------··-··· .. ---· ·····•·•·•·· ....... .

..._.._ __________ __._ _________ ___.

~ : ..................... ---·-••&·•· •--.-·•· R.:tic6 : ............ -------------------

wflc- an<l . ..,., "t ffi~ ~ic1:i.:, fc'trq u~ cffi.'\ ~ffiI .«;ttua ,~rr VtGJ -t "ii\~ qft 1l~ ~ ~ ~-s :.y affa:i:r ctrtw -riff cf1 i311zllfi1

- - "'"• - -,:-•-"'• ••- ..i... -,., ,_ •~ f.Jr~"M'W'rl"~- ~--

632 (s) . Wm,m14m 2031 wri— 1 (ﬁmsiftﬁ) mmmmm. mnﬁaﬁnﬁ WWW WM : .._....._~..m.........m_. mﬁrf a} 31mm? Rm : .................... ~ in w mm (3:1 11133) ' mwmmﬁamﬁiﬁ .aﬁﬁmﬁmﬁﬁ—sjﬁmmﬁ'ﬁﬂﬁﬁ'ml .-

(1)

~ ~. ft:::rtlfi" 14 ~ 2011 632 (9)

- ~-2

~-16 ~~~)

...ftR:tt iITt ~ ii1M4>1:f\ YGflft1 ~ cf>T flN

q G I ftl ft :1 ol ~ cf'H fl cfiT .:JJ1f. q iiii 111 ~ cfH Cl fot tJ .................................. ...

er 31' ~Wcll

(2)

,. .. I

~"$'

ticlhf ·~ "ijfA

°iITT'\ '. tdltlut l 1[ift

(3)

- -

ct>l'-IFt-1q ~ au~~"" vrG:r ~ q½ ~ 1JT~ atffli•1-tl / cf>4-q1-ft "ifjJ :;:n11, q tFII ti l{il il>lff

. "fl1ffll -~ 3Pfterctl

VGA~ 31~<t>lf1 ~l~cfil.fl Pl •O if>'( u I ct. ftrq clil-11'1f q;J ';{11{, t«

. Pf~ild , ~ .. q,c;:.,1~ Wfll-lftln -«'fll-~ Q~"11'1 ~

Cfi t,Qf<'l,Q

cf.if 1@1

(4) (5) (6) . {7) .

........................ ·--·····••«•,---·· -· ..... --- . -............................ --- ■ -···

1--2.-. +-31-lt-... fo-l_Y-~~=tf--- ~fi;l-t;:-+-'flUlf--31 ~ cbl.ft °it ~ f'Si:tq;ff ~ 30 ~ it1. ~--lft'lrr 1fRR

mm,m14fszonr -W— 2 ‘W'16W) , 31131113 «mm 351% WW1 m—mwaﬁmmmmmmﬁl

632 (10) ehft•EPlit ~ ~ 14 ~ 2011 . ,

q,n~f6t1 31ftl<1>1~ ft} c1>1llfM4 il" -tfenRa qft "ijfM ~ lfufr i6T ~ m~fta alftr~ ~ •tH4h.-t4 ifiT ~ .... : ....... ................ : ........ ~ ............ ...

1JTi; ••• •••••••••~••••·•••••• •U•• •• •• cft5f -2_-•• ••••••••·• --••••••

'fl'O ctn fflf'f 'i>O ~ 1l<ITll :31 ~ cf> I ifl

lf<i l@T WJfll-tfiir.r ~ iiffl ~ ·111~<;::, «tff ajftfif ufA ~ amro'il>T

ftllT 'lflll' dl~8 dlfl<i ftRfq; ~ t f<l,F~ 01

(1) . (2) (.l) (4) (s} (6) (7)

631(10) MW,W14M2011 m—s (Flannéﬁs'ﬂ) _ ' .\ mmasmmﬁmmmmmmm

ihfltMi; ~r,;rtr:ii, R,fcfi 14 ~ 2011 632 (11) ===============================

VlP.f--4

(Ptlllf 17 ~ l'&iS) atlCffoft:q \ll~i6tfl c6 c6r4fot4 ..Y ~erlfto q,'t ~ cJrat tfuft C1)J TI'itf

lfO SPO

(1)

&lflt-fl;q \I lft:44>1.ft i6 ifil4ft-l~ 'ifiT • lJlf .................................. .' ................... : .

Ol'fl<.."11~1 il>J 3ftfti.rw"Wf ~ ~ 1fflT ~cf>f

. fa"iicf> .

(,!) (3)

~l' ~liRt

lfnmlf {<l>PrJ-t'f~ ';JJlJ .

Ri'ff,nt} rct~,i.'l~'f ~~4i 3' g~c

~t -

(4)

arlf@

~~ ~ f.{ft'i@

ctfi"lf:t' ~-~'111 ctn" aifdll . ~r

(5)

3Nh-r ~

au~~• ifiJ ~-tii6 ~

~q'(Uf

(6)

m--4 WWW) mmsmﬁmmaﬁmmmﬁm m m 7% wit-m m m. ..w W "L...“m ..-... % WWJGWufzw 2011 32m)

Chhattisgarh act 23 of 2011 : The Chhattisgarh Lok Seva Guarantee Act 2011

SECTIONS