PUBLISHED IN TIIE EXTRAORDINARY
ISSUE OF THE TRIPURAGAZETTE, AGARTALA.
Agadala, Fiday, Novembet l3, 2o2o a. D. Kadika 22,1!N2 S. E. COVf,RNMENT OT TRIPTIRA
LAW DEI,ARTME\T
SECRETARIAT : ACARTALA.
No F_ 3(26) Las/Lcql/2010 Dsod Agrnala. rh. 9d, Nolt.rber,2020 \O'TIIICATTON
Thc louowing Act of$e Tripura Lccislatile AsEnbly Eceived lhc ascnt ol the cov.mo! ol Tripua on the rA of Novenbor, 2020 and is heeby publish.d for G€neral tl
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TI{E TRJPUR{ ACT NG19 OF 2020. THE TRIPIJRA GI]ARA NTDED SERVICI'S TO CTTIZENS ACT 2020.
AN
ACT
to provide for guaranreed delivery of notified series to citizens in tle State of Tripura withio the stipulated time limit td for mallers mmected rherewith and incidental thereto.
WheEs, it is exp€dient to provide for delivery ofguaJmted of sePic€s to citizens in the Slate of Tripura within the stipulated tnne linil and for rmttem .onn{ted therewith dd iDcidental thereto.
BE it enacted by the Trjpura Legislative Assenbly in lhe Seventy_first Yur ofdre Republic oalndia as follows:-
1. Short title atrd commencement. - (i) This Aci may be called the
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I fl pura !,uearreed SeNices Io.il;rns Ac. :020-'
(ii) It shall come ido lorce on such date as the Govemftent may, by notificatioD in the otlicial Gazette. appoint sd different dates nay be appoirted
2. Definitions.- In this Ad, unless theconte{ otheNise rcquires, -
(a) 'Appellale Authorily" means an oftice. appointed by the Government by notification invested with the powe. ro hear appql against the orders passed by any competent of8cer unde. this Acti
(b) "eligible person means a ciiiz who is eligible lbr obtaining dE norified sdNice
(c) 'lompetent OIEcer" oems e ofrc€r appoinled by the Govem'nent who shall be empowered to impose cost on the public sendt defaulting or delaying the delivery ofseNice tu a€cordanc€ with ihis Actl
(d) 'D6ierEt€d Officef' means an ofiicer who is r€quired io provide citizen related seNice:
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(e) "Norified se'vice' means any service notified by the state
(t) "covemmenf' means the Govemmert ofTripura;
(g) "prescribed" mealrs pr€scrib€d by the rutes rnade under this Acll
(h) "Public Authority ' means rhe Organization or Authonly or body or insrirution or a Local Authority established or consiituled,-
(i) by or onder the Constitution in the Stale:
(ii) by any other law nude by the State Legislature;
(iii) by notrfication issned o. order made by the Govemment and includes, -
(iv) body oured, contolled or substaniially financed;or
(v) Non'Governmeolai organization substantially fi nanced; directly or indirectly by the Govemment.
C) "Public servant" a person subst?ntively appointed to any service or post ofthe public 'naeuathiso nty:
(k) "Riglrt lo sewice- means right to obiain the citizen relaled seryices within tlrc stipulat€dtinre specified in the Schedule;
(l) "slipulated time" mears the maximunr time lo provide the seraic€ by the designated oflicer or to decide the appeal by the competent oflicer or Appellate Authoriry notified under Section3
3 . Right toobtain service tliahin stipulated time limit - (1) Every eligible citizen shall have nght to obtain citizen relaied eligible services in the State in accordance with this Act withn the stipulated time specified thereunder; (2) Every desi$ated oftlc€r and his subordinate public s€rvant ofthe Public Auihority shall provide the cilizen related s€rvices specified ir the Schedul€ to the cirizens eligible to obiain the ser,,ice, within the strpulated time ard also display the same on the norice board of rheir offices.
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4. Notificition of services, designated otficen, conpetent ofticers, al pcllate authority snd stipulated tine limiis. - The Government mayby notification, amend, add or delete the services. d€signated omcers of every public authori, or Local Authority under each Secrelariat Departme.t, competent oflicer and appellate authonty aiong w1th stipulated time limits lvithin which the services are rendered under this Act and may by like notifrcation amend or vafr the entries in the rule.
s. Providins services trithiD th€ stipulatcd time. - (l)'lhe stipulal€d lime may start frcm the date when r€quired appiication is submitt€d to the designated olicer or to a person subordinate to him authorized to receive the application in such manner as may be prcscribed in tule. Such application sMll be duly acknowledged.
(2) The designaled omcer on receipt of an application under sub-section (l) shall within the slipulated time either dir€ctly provide the se ice or through an officer duly authorized by him or rejcct the application and jn case of rejection of applicalion, shall record the reasons in writing and intimate to the applicant, the information
about the period ofmaking appeal against the decision and all the details of the compelent ofI;cer to whom the first appeal lies.
6. Motritoring the status of the application. - (l) Every citizen having applied for any citizen related sewices may be provided an application number by the concemed Public Authonty, or local Authority. as rhe case may be, and may be entitlcd to obtain and monitor status ofhis applicaiion online in accordance with such procedure as may be prescribed
(2) Every public authoriry or lo(al Authority, as lhe case may be, may mainiain slatus of all applications goveming citizen relatsl services onlin€ and may be duty bound to update the status ofthe sam€ as pe. the procedur€ as prescribed by rules in this resard.
7. E-govemance of senic€s; -As a part of E-gov€manc€, the Govemment shall endeavour and encouage the public Authoriries, to deliver their citizen relared sen r(es elecronically or Ihrough
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posl i, a phased manne. and in such other mmer d ruy be prescribed subject to payDent of such fees as may be prescribed.
8. Pryment ofcompensatory cost to the citizeo: -Citizen having applied for such services shall be entitled to seek conpensalory cosl in a.co.dance winr tlre provisions of this Act and rules made ther€under, in case of delay or defadt in the delivery ofsuch seflices b€yond the stipulated lime.
9. Liability to pay compensstory cost- Every Appeuate Authority or Competent Offcer or designat€d officer or his subordinale public servant who fails to deliver or dispose the citizen related seNices or appeals ofa citizcn \yitlin the stipulated time shall be liable 10 pay compensatory cost at therate oftventy rupe€s pe. day for the period of delay subject to a nra\intm of five hundred rLpees pe. application , in aggregate, if there is no ban or reshctiorl from ihe Government to provide tle same.
Providiry thar the payment of compensatory cosl for delay in disposing of apptications coutd not be imposed on folLowin| grounds: -
i) Mater pending or delayed because oflitigatio.
ii) Applicants intention is to eam profit ftom tlre compensatory cost
iii) The seNice applied required is ool needed by him at thal pointoftime
iv) There is nmrifold increase in applications.
v) Delayed because ofdisaster, breakdown ofnehvork Load shedding. Provided €very Departnent shall ensure thal that there are adequate slafi for processing and d€livery of services.
10. Appointment of conpetent officer. - (l) The Goverrment shall appoifi by nolification an omcer noi below ttre rurk of Group 'B' Offcer of the Govemment or its equivaleot mnk, nr case ofother public auhori\r to act as Competent officer to impos€ cost against designated ofiicer or his sobordinate public seNart defaultins o. delaying the detivery of services in accordarce '!l,lth this Act (2) Every public authorily shall for the purpose of payment ol cost, confcr on fte competent officer,
the powe. ofdrawing and disbursing officer in accordance with the law, p.ocedure and nrles applicable.
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(3) On such demand of compensatory cost by the ciii2-en at the time of delivery of cilizcn relaled services. it slEll be the duly of the competent officer ro pay sucl cost lo thc citizen againsl acknowledgement and receipl in such manDer as Day be prescribed.
ll. Procedure soveming fixing ofliability.- (1) Within a penod offiliee! days of the payment of compensatory cost, the competent officer after condu.ting pre1imtuary en$iry, shrll issue af,otice against t\ep$lic sen'anl found responsible for the d€lay in delilery of such citizen related senices in such nErner as lnay be prescribed, calling upon him as to !i4ry the compensatory costpaidto thecrtizetr may Dot be recovered from hun.
(2) The public serant against whom such notice is issued may represent within a period of seven days fiom the date of receipt of sch notice. In case no such representation is received. by the conpetent otEcer, within the prescnb€d period or explanalion received, if oy, is not found sadsfaclo,f, tfie competent ofEcer slEll be entitled to issue debit note directitrs strch defaulting public seN t either deposit ihe cost as stipulated in dle debit note or direct;ng the Accounts of6cer concemed to debit the salary of strch psblic setrant for fie moutrt as specified in tle debit note: Provided that if the competenl officer finds reasonable and justified grounds in favour of public servant and co e to the conclNion that tne delay in delivery of se ices to the o;tizen was not atl butable to him. but was aftribtrtable to some olher public serwant, it shall be lawful for the competent offier to withdlaw the notice against hnn and issue aresh show cause notic€ to such other public serdtas foud responsible for the delay and shatl follow tlr€ procedure mulans mutinies as stipulated in lhis sub-section ed sub-section (1) ofthis se.tioo.
(l) wtile fixins the liabiliry underthis Act, tle competent office. shall follow tle principles of natual iastice before passing the order in fiat respcct.
(4) After sivtug compensalory cost to the assrieved citizen ald within lhiny days thereafter, the c.mpete omcer shall update debit note in the HRMS softwaie agaiNt fte officer found guilty by followins the principles ofnatxral
12. Rightofappeal by tle publicsemDt - (1)Arypublic servant agerieved by the order Dased by the compctent offic€r in accordance will
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sections l0 ard ) i shall be entitled to t e a, appeal lo dre appe)late atrlholity against such order within a penod nol e\c€eding thity days of the receipt of the impuSned order. The o.der of the appeliate aufionty shall be 6nal and binding.
(2) For the purpose of this Act, tlre Govemment shall appoint a! officer to be dre rppellate authoriqr to lear and decide appeals against the order passed by the coDpetent ofiicer. The appellate authority shall be an officer not below the rank ofthe Deputy Secr€tary to GovemmeDt or its equivalent rank.
13. Appeil by the aggrieved citizen. - (l) Al)y person, whose applicatioD is rejected under sub-section (2) of section 5 o. lvho is not provided the seNice stipulaled tine, m3y fit€ an appeal to the competent oilicer wi$j, tbiny days from dre date of rejection of application or the expiry of the stipulated time limit:
Prov;ded tiat the competent officer nay admit the appeal even after the expiry of the period of tliny days if he is satisfied that the appelLant was prevented by su{icient cause from filins the appeal in tn.e. (2J The competetrt offrcer may ord€r lo the designated ofiicer to provide fte service within the specified period or may rejed the appeal or may impose compensatory cost according to tle provisions ofsecdon9.
(3) An appeal agahst decision of competert officer shall lie 1o the appellate auihority within sixty days fiom the date on whiol lhe decisio! MS made:
Provided that the appellate atrthority may admit the appeal even aft€r the expiry of dre period of sixty days ;f he is satisfied tlat the appellet was prevcnt€d by suf{iciart cause liom filing fie appeal in time
(4) fte appellate auftonty may order to fte desienated officer to provide the seNice wiftin such p€r;od as he may specify or he may reject fie appeal
(5) Jf tle design aled officer does not comply th sub-section (I) ofsection 5, then the applicant asgrieved from such non- compliance may submit an application direotly to the competent offic€r. This application shall be disposed of io the mamer asifitis lhe first appeal.
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(6) If the designated ofiicer does not compLy the order of provjding thc service und€r sub-section (2) of this section, then the applicanl aggrieved from such non'compliance may submit an
application direcdy to the appellate authoriry This applicalion shall be disposed of in the manner of appeal.
(7) The competent ofiicer and the appellate authority slull whjle deciding an appeal unde. this section, have the same powers as are vested in civil cou( while trying a suit under the Code of Civil Procedu.e, 1908 (Central Act 5 of 1908) in respect ofthe following matte6, namely: .
(a) requiring the produciionand inspection of documenls;
(b) rssuing summons tbr hearing to the designated officer and appellant; and
(c) any other matter which may be prescribed.
14. Developing culture to deliver serv;ces within fixed period. - (l) The defauhs on Ihe pad ofdesignated oficer in the time bound delivery ofcilizen related seNices as defined in this Act shall not be counted towards misconductas the purpose and object is Io sensitizethe public seNant lowards the citizen a.d to enhance and imbibe a cullure to deliver time bound seNices
(2) In case of any designated ofiicer who is a habitual and wilfirl defaulter. without any reasonable cause and persistently failed to receive an application or has failed to provide service within the slipulaled time or identionally denied the request for the
service or delayed inordinately, the head of the Public Authoriry concemed shall be competed to take app.opriate disciplin ry action after recording a finding to this effect buf nol before giving a show cause notice and opporlunity oI hearing to the defaultrng oflcer.
(3) To encourage and enhance the elficiency of the desrgnated oflicer, a Ietter of appreciation for not a single deftult repoted may be issued and enlered in his Annual Perlonnance Report by the head ofthe Public Authority. a
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(4) If. any Desispated officer or Conpetent officer or Appellate Authority fails ro detiver the Citizen related service or dispose appeals wi$in the stipr ated time for more lhrn seven times, he shall subject to enquiry by the concemed disciplina'y Anthorily and if found euilry. prepare a repon asaiDst the concemed otrcer and $rbnit it to the Govemment. The State Govemment after considering the report shall take action Bithin one monti from tbe date of receipt of the repon."
15. Deemed senice cordition. - The provisions ofihis Act shall be deemed to be part ofseNice conditions ofthe designated officer including such office. of atl hbLic Authorides.
16. Supplement - The provisions of this Act shall be supplemented to lhe disciplinary and financial rules and suci other seNice nlles and regulations as applicable to the employees of the Govenment or local Autnority or public authorily concemed. as fie ca* may be, and not in derogation !o such serice rules and reguiations goveming the se ce condition and conduct of the govemment employees or the employees of ahe other public authorit/
17. Protecnon ol actior taketr tu good faith.- No suil, prosecution or ofier lesal proceedrns shalt iie against any person for a,,4hins which is in sood faith done or nrtended to be done nder this Act or. any rule made tlereutrder.
18. Bar ofju.isdiction. - No CiviL court shall have iurisdictioD in respect of any matter which the comDetot officer or appellate authonly is empowered by or under this Act to determine.
19. Power to make rulee. - (l) The Govemment may,3fter previous publiqnon, by notification, in the official Gazetle, make rules to carry out the puaoses ofthisAct.
(2) Every rule made under tlris section shall be laid as soon as may be after it is made. before the Tripura Lesislative Assembly wl le it is in tle session for a total pef,od olfounefl day, whicl ma) be compriseo rn oie ses,ron or rn rso success,ve sessions and if before tfie expiry oftfi€ session in which it is so laid or the s€ssion immediately followins, The Tripum Lesisl:tive Assembly a$ee in makins any modification in fie rote or the Tripura
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Legislative Assembly agree that the rule should nol be made the rule shall thereafter have €ffects only in such modified form or be of no effect, as the case may be, so however. that any such modification or annufinent shall be without prejudice to lhe validity ofanylhing previously done under that rule
20. Pow€r to remove difficultiB. - Ifany difficulty arises. in giving effecl to rhe provisions of this Act, the Covemment may by order, not inconsistent with the provisions ofthjs Act, remove the difliculty:
Provid€d that no such order shalL be made after the expiry of a penod of two veaJs from the commencemenr of this Act
(sopan chaaathurl
Deputy geret.ly, Lar
cdalEeit ofTrt ca.
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INDEX
Rule l l itk and Com'nsEeme.l I l.
Drpl3) ollnlomar,on on Nnlr(Bo&dt-2 .l
| Varner .' r-eiIinA appirca(.on and &tnoi hdSrme " lo a|.| Public holidars shal! nol bc included | |
| l | Mmerof applicaton seekiiS payme ofcompenstor) cost |
| P {eduE torfi\ingIiabtlirY ].,1 Ri-snt 10 appeal b) tle D6ignald Oftcer or Public Sena |
RiEhl to appeal b, lhe a8giieled citizens
1rl. Documenrs lo be ndosed w h appsl !o $e APPellah Au
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l2 individual pEs€nce oi applicant or Designated Officer or ComPetenL 4-i
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li. Proce5s otmmuniqung de inlmnaron of he$in8 l5 I{ai snsce ofrccords of all dlsposed caes unds lhc Acr l6 l6 Dissemination and TEining 6.r
n
lvloniloring and Inplonrntalion iTT-
8- !2
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PUBLISHED IN THE EXTRAORDINARY
ISSUE OF TTIE TRIPURA GAZETTE, AGARTALA.
Asadala, Fti.lay. December 4 2o2o A. D. Astahayana 13, 1942 S. E, COVERNMENT OF TRIPU&{
RE!'ENUE Df,PARTMENT
Dd.d. Ag.rlal., th. 1$ D.ffib.r, 2020.
NOTINICATION
(ii) They sh.lr
(i) rn thcsen es. lnless thc c .) ac. m€ns th. T.iPU6 (Th. Triplra act No. I e or 2o2o)j irizels (r.uies)
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necessary documents rhat are reqDir€d to be enclos.d wnh $c applicaiion for receiving 1lE notified senices, if an), check lisr for documenls to be erdosed, prescribed fees, ackno*ledee'nenl lelter to be Aiven compulsoril,. reaons for ejection oisctaices, the nranner or recei\ing compensato,-a co$ liom lhe Co'nperi Odicer. details as hou. 10 conla.r fie Appellac Aurhority, Ihe pro.ednre tbr nonitoring ftc status ofapplicalions shall be displayed on lhe Norice Board as po' subieciion(2) ofs.ction I of the Acl (Fom - A). Such Noice Boards shau be exhibited ir froni ofthe oflice. Sufficienl nun$dolcopies ol ihe lrescribed applications foms be nade available i. $e counteu fo. receiving the applications.
(li) In rhe event of non-displ.y of su.h infomation in the plbli. do,nai,r, thc corrpelenl offrcer shall takc remcdialmeasurcs ihroueh th. Publi. Audrorily/ Desisnated Offi.er.
4. Mlnner of rec€iving applicttion and issuirg acknowledgeEent to Save G ol,heNis provided, in any olher law for the time beins i. (il the citizen shall apply to the designaled ofice. for ore or more seNices as notified by the Govermenl frcm time to lime i! prcscribed fom alon8 with such documents as required by the Public Anthoriry. who provides tle serice;
(ii) the desisrated officer or authorird peso! shall upon recei ol the Mitlen apllicdion or if, such Fom wherever presoibed, give due &knowledAenstrothe applicdt in rotm El
(iii) ii rhe application is lol in fom or the necessary docuhenl1 documenrs have not been enclosed wit! applicalion. the applicdrion shail be suomrily cjected md the redon of such rejection shaU be specified in the appqriate column ofAck osledsemenl(Fom B):
(iv) wherc all le necesary documenrs have been enclosed widr th€ aDplicarion and the application is complete in all .espects. tlen fie dalc of delilcry shall be mentioned.
5. Public holidays sh.ll not bt inchded: - The public holidlrs or an, ofier .otified holidars shall nor be inclnded while calcullting the sritulatedrime hnit for delivery ofservice.
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6, Mrn ner of setKrg compensatorl cos.l( I ) If dre seflice is nor Provided10 lhe .irizen wnhin sripulated lime, he shall be enlitled n) eek compensa.olf, cost b) subntiuing an application ii plain paper aloDg with a coP) of Form -B &tbe CoDper.nl Officer within lo(thirty) days fron fie date of expiry oIsiipulated ne:
(ii) The Codpetnr ofilcer shall acknowledge the reeipl olthe apPliqtion for compcnsatory cost, wi$ dale and seali
(iii) Ailer receipl of applicarion for comlcnsatory cost. the Compe@nt Offier shall examine the ftatier md dsess the compensarory cost enfitled to the applicei on lhe b6is of olline / offline intomadon od take ne@ssary action to make imnediate paymenl as nodfied as per Fom A oul of fie imprest mounl of the ofiice andge1 the acknowl€dgement fiom the applicanl with signatee. Tkreafte., he shall iniiiate action to rc.dler the same fiom rhe responsible Designaled OIfrcer o. delaulting Prblic Sen'aDt wi.hin 30 days 6 prcscribed uder sction i, of ihe A.r or withi. lho time limir prescribed in the nolification lssued by the Covermdt fron time 1o time 7, Pro.edur. for fritrsliability: -
(i) Afler complidce ofrhe preedure laid dow in Rule 6. fie Comlelcnt O{ficer at the tinre of deciding complainr o. appeal on eaaminalion of the elevaot records, is of the olinjon tbat rhe dehy in delivery of ihe noriiied seNice, was ca6ed by &e Designaled Of6@r or the sub-ordinate offLcial, without &y grcunds as mentioned in rhe lroviso to the s@tion 9 ofthe Acl or my other redoDable ground, he may issue notice for explanation to tlre Designated Of6cer or sub ordinat offlcia] lii) on receipt of notice as perFom C, rhe Desienaied Oficer or Public senel sball submh his repLy 10 the Co@pe1en1 Officcr within a Per,od not exceeding 7 Geven) days Aom rhe dale ol receiPt of dlat noticei
(iii) if lne reply of Designaled Ofilcer or public servot forM not sarisfactory or if no rcply t receired \ilhi! stiPulalcd time. lhe Competeni Officer shall di$ose the matter by ordering to fte respoBible Desigdated Ofiicer or public servaar rc delosit the cohpensalory cosr. wirhin 30 (!hiriy) days as presffibed under section 1l(4) ofthc Acq
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rhe ,esDon:'b L Je':snaled O'f"er '' of/icicl Joe no 'a'r'rocpoir trr'. rcmp*voo .6s' .' oe rhe r',o\:'ion 'l RLle 7r:' i tl1 aX;;;;' oni.. shd'r orde, b ,ne DDo nc'r mo'ea\tpte':cs,,ov'.a F o'honoa rrnr
".,";-*.- 'r.,n.ai"'i or ''lpons.ble De',C.a'ed .)rn'e o' aclsJ'rrrp r 'b'i'
(r) irrhe rcbh or DesielokJ Omce' loun( qarrs bcloD. rae Conp"en' O.iccr or appc'la'e \udror") qhfl ll disoo.e' G ca e $'rlor.,a"o''. any penalty or comPensalory cosr.
a Right 1o apPeat by tl,e D6ign,ted Olficer or Pnhli' Seryatrtl thc oe_sisnaLea Orlco or .onceme. p,bhc 'c1dnr lggr''' Fd \tih tl'( ' d'' o within a Deriod nol €xc;cdine 30 (thi.qa davs frcm rhe daie ot such ordcr a5 per section l2(r)
9. Right to aPpetl ciii,c.s:- (i) any cili7c.. \hos. applicaron is rcjec uder suGseoion \2/ ol .6lior 5. n., lle a dpp' to tbe codpetent ofliccr for th. sedice, {irhina pedod lot exceeding 3o(rhirty) days frod the dale oa reieciron ofrne aPPlication as pet sectro' 'ii,r d\ crl,zen oemq tear'c\ed
with roe o'oer of(omDel'n' Olccer aa)
orercr J aoomr uerorihc appellaE Aud'o_ir) rLh'r a p('iod nD e^(('J'n- oourxl)r e) s Irom oare ol 'u(n order as per
qcc 'on I \ 1i'
ro,Do(umetrrs ro bc crclo\ed $irh appeal lo th' APpclltre {ulhorily:
(i) The asgriele.t citizen shall apFcal ro APleuate Authotitv in Plain paper Itong 'itf,}o|n - e u i*;n 6o(sixtv) davs as
per section I 3(3 ) ot d1e Actr
IIt lre De.irnaLeo om\er o' d) puoli. s'11nr agBr!'\edu ir' rL' order ol c",nmrenL oin. e ro ApPellare A l'o_' ) ir pian' nar'r alori-wnh o$d re,ever docments to subsrmdare his claio' l1,Relax.tior of F€e - No fee shall lie levied for apPcal 10 Competent Oticer or Appellate Au$ority.
p*sen.e ol ipplicanr or D.\ign.led Om(er or '6ml'e(nr
(i) ln a[ siuarions, rhe hea'ing date shal] bc commuflicaled !o apPlicanl or DesigMledOmcer o. ComPeteot Officd as tnc case mdv be, al leasl7 (Eve!) days in advacc.
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case ar lle ori'er' comleterr or Olfice' ,,i' lhe aboltdr or DeqicnJl.d r hirn ru be Dre"c _a' b) pq on dl(ho'i'cd o, make h';"eri 6; 3hall dre hea.ing. during
hca'r)g ol nn me dre p"ro ( .l-
as lhc Aurhoriq' or AppellaE Otlicer (i) The ComPet€nt ofAD[,..F t3.Od.r wririnsbe in it shall dnd bearins pi in opc' orier rrr.rr in..,.e ** u". -"y Aur\or;r,( or APpellare om''' $e ompererr oroer ov rii, cob\ of aooeJ ' or omrer Desisndeo o appl.cdr. ue ue, s"jr tt'. i'", er.en ", orde' "r." dat olsu'h the lrom orfi.ial wirhr ;sc\eo,.L,ys AdhoritvAPpellac rhe cost, of @mpeNtorv In .ase of immsitio,
witbAuthoriry qae. Public io the concned *ur ma* corv'or o,ari -d€duct or or londari@ the sal5ry toB rh€ dout ro insrtucnons
caseas lhe Authotv, Public or Office. of rhe DesigEted rcmun.ration,
tbe Officer, plrt of Desiemted otr the defauit foDd lf tberc is no ilr) anv inposing itlost appeaf lhe may dispose Aulhority Appellare oftnfomanot hearitgr o' the iDformahd commtrnicating Proces of 14.
shal- AJ'horitv ApDel'de or t Offi-er bi omo.reni applicalrun nea,inq o'rhe
o-oae rn Aurroirtv \ppellrE o' (omrnmiCJEJ Oi,'cet thc Codpclenl b' br
darDe6, nmelY:dre fotlowing
(i)
or rselpt pos( wtrhack oqledgem.nt (iD
B] reguEed cation)un cotu ai r"l."r'".., r,' c_maiL sMSrahale\er (iii) 'peed) websiie'/ ontine thbuEh L'e displaved (iv) shalt l;fonnaiion c,ser disp.s€d r5- M?inr.n,n.. of records of .ll
Dis.iPlindYe Aulhofll), or APPeUar e.t Oflicer omcer. competDesiEnared
dre ca of all reQrds shall mai.tain Authority
ro resud E-l srth Fom ally md sleci4 respeclile1y E-3 and Fom E lorn
a shall send cs lnd / defauh uas nenodicJl o! dela, taken in resPeur lhe a.don
.o6aus€ Show Authorit-w on ro the Head of the Pubiic
/ delaveddefaDlted who have Olfictr Desienated ll issued to rhe bc in cases shall be initiaEd adion Disciplinarv more L\m 7 cases. Gelen) ehe,e tre norlD
'eNons
5
show Case notice in FomE 5 shall be isecd b ihc comletenl oflicer, ADDelltLe Aud,o,iry who ha!e e\eeded he rime R(Ponol i" 'miLi, .,".' ,ri"ltu. -,,-",.iro \odhl De.anm"rr in r'mI -h 2' h' erd o' il;;;; rh" Iledo o.r.c Pibl' Au-horit, "n" l i'crrde rh' "a|e ir ir ;;.:,1 ;;; ai rtre ena or're lor ti'r or' r'6 sro ha'e ro' dc' ir"'l .r.iiu. r,fr-r,"" -a l**d urrr lener or npD-ai on ron r''\ A !.dal Deoarb.lL a.on-'wnf a \oda' O*c"' s' _ePd rc c"li 6" no,;6"6 6, 1i'" r,o.em'nenr lor implcrnen'arror ol rhi 4cr Rrl's
".u1 16, DisseBination .nd 'lraini.g! rhe Srar i'o!cmar'rr 'nd rtr rub-;'
(i) shall oredia camr,ai8ns md unde6t5n.li.g of the Public, connunilics, as ro how to exercise rhe riehts conGmpl.red under this
(ii) shall pbwide staff and innastructure for fie effcctile imPld'ntal1on ," "i'" .i-.r' *a di.eeminarion
of ac'uEte i'romrionb\
i,"iri. a,r.,6.i,i." "arb"o.,uit, "+ e ootilied swres sld timelrn'r 'orhe cilims dd the process for aFplicari'ns, di
(i")
.o n,orrde Emrnc lo Lhe De'isnared Oficer' C'mpete'r Olfi'ermd app"rf ,* ,0.,r-,"". * ,h. be' or Lherdurles undcrlhr Ad:
"aqamav
(v) (on( med d
;;;;; ;,'.h inromd,ion. h an e6irv comprehensrbr' Ionn d d -*.. i' -r, **"".otv be !€qrred bv a F $n
qho $i'rc" to
exe(i* ay righi +e.i6ed un.ld t}isAct:
(vi)
concemed DeoaMeol) ol $e s@r covelmtrr 'hall rr neessr' ,"a"" -" rlt,.i suide.iG'rrcftd Lo o
sub_rurc rv' abo e 'r
J*i* i",."i"rr .,,1""1 .r.11. s Pariiru'ar ald hn\out oFiudi'e rn IIr seneatiry olsub_rule {vr abolc, include'
(a) The obj@ts olthis Acti {1,) lhe mder ed rhe tom ;n $n'ch tquest for qenrce< shaubF made ic de.'slaleo omcr or.omPerent ofl'icer:'he rc' ALI medier in law av,il.ble tCedirg a dela) or denial o seruicr includins rhe mmner ol fi lrog apPeaLs:
6
(d)Aoy additional resulalions or circulm nade or issued in relation to obtai.ins seryiccs in accordae {ith this Acl;
lT.MonitoriDg snd lmplement tionr
(i) Every Public Althonty or Local AutlorLry shall introduce a online nonitoring mechanism, 1o ensure rhe limely delilery of notified sdices in acco.d4ce ith tle procedde, 6 notified by the Stat€ Govemment.
(ii) The State Golement tuay also intoducc a mechdism tbr.entralized monitoins of Oe rimely delivery of nodfied s.rvjces, throusn ue of Infomation od Commmic&ioD Tecbnolosies /E-Govemaoce ad for oonitorins various provisio$ ofthis Acr-
Dt Order ul'tht Go'ernor
Tdu$eeDeb Bma
Secrerary, Revenue Deparrment
Govemenl of TripEa
18
SAMTLE DISTLAY BOARD
ThcInpu Curmnlccd Scryic6 lo Cilizos Act,2020 \oe olrhe oilice
Nameof villl8elSob-Division/Difrict :
Sch.duhd Seryies
IIIIII I IE IIIIII
N@e ofrh. adhonsed psson ro grt 6nd @ivetlE appliEtion:
> Td set rh. acknonlcdgoftt Eeip1 mmpuhorily > lf *Fies m dehyed I nor dcltveEd, mhd cm!@nt Offier I apPellale Aurlotuv along vjn\ rtc acrnolledErcnr @eip!
t To kDor thc sl!tor rnd donilorinE olr!. +plidiion, .o.t d Con&.t truohfl of.,I cmh/ Hclp Dsk nurbtr,
The {;or.m.'ent Scnr *Iol3ilr
o girarh.se cs rre ltrbk ro,rl
tu.!0/- ll.rar] pcrsrnie lmm hir
E
19
Actrnoskdsen. 01Lh. Da gEkdOn.er I Aulhi FdO'I'e| Nlmr or&e APphGr strh addEs
AclJotrlcdlcmo{Nmb(
D.trih.lrlcva deuEstsdc
S gn rm ed S@Po,$e Dtsetukd ofrct/
9
Nonce ror rcorery ol conpen6rrory .Di (coinereDt olfi.er)
L aFpsr f,om dt ompl3iDr e.iled from Sri / Smt" " ""' that vou hrv' l'll'dro deliva'/ delayed thc *dices *ixin dE stiptrled !!t undq dr TnpuE Gll,mrced seN'es ru Citials Act, 2020 t the applidl Sn/Snt ... .," havi4 ac*mwltdEflfrr R'ceipl Nmrt'r" ""
Ih.refore,Rs . ....... @ Rs.2ol rerdav has b'en ase$ed a cmltnsdor! @si s specificd uder slron t h paid 6 !F applioan fd ..... ... nuhber ol davs dcialed sn'ice / *Pies Nol s b why &c .om!6sto.y .N! ol k........ ., sifl loi be Ecovmd liom vou salary' You {' instuied ro give yor expbdion uii6 ju$ilietion vithi'r 7 dats lr i5 r,nner.n.rrcE bp o{de i'\.1c8 4r}1'rhetr p'iered rn
IONMD
Ftutlot odet ol rh. ,4?P.tld. Aehui, (covtur ofio / Appcllare
^!riont,
As pd tpplicaliot datc4.. lle sies $ughr udd ski'wl'dgcnonr No" 'L\e dctay / detun! in delircins -..... .. nmbo of sesicca bs 6En Dotn Acsnli4iv d mour
ofRs......... h6 h€6 sesd 6 c@rpasaior, cos! atich is rob€ raid ro ihe applicalt Inrxis oddion M explMuon q6 @led aon 6e Desigrded ofiic Ni6i! seven &vs' The a,p€'ls ofthe Alpli(Et / DeligDi.d ofiEc( / Cotup.E Of.Dcr h'Ye bcen elquirdt i o BGdonlhe rDperls, dE doc@dB and odd irfoEalion funishcd duinE rh' col* ol 6qui,' n ha ber p,.a ,r* Sa /s-r .. .. . ... .. ha d.laved / deihukd in polidng"""' auEbd of sflies ;nnq Sdion 9 of thc TripuF Cutu.d S6'ic.s & Ciri-6 Ac! 2020' Thdefore' 1ne Dawine olfiE (DDo) is innre&d to tlduol m dour of llt ."""Gon his sldv sd cEdit $' se ro 1be dcemed Hc.d ol A.connr of the &paltmd fd onuEd pavmqr io rht applicmt (comr.l.nr Olfi$r / ,\ppclht
^lrho.itv)
10
FORME-I ti? frtle 16) R.ght r lo be briotaino.l bt lhc DdlguBl Oitrer {'{!oc, dsis lion rf, d.ddEs)
!lJ
EORII f,-2
Rogirrer to b. buinrrhed by Codndel Ofatra (Nmq D6igirtiotr ud AddB,
EEEEEEE E
roRvx-3 R€gidBt h. niirlin.d b] rn /DlsEidApFllrreAu0.nry
22
l1 las ben obseaud th.t our or appti.erions E€iEd und$ d'e T s.ryiL$ ro cinEB A.t, 2020. you baYe fail.d b dolil& ln. seice schedulcd 1im. s derailed in Fodl E-t You m hnebv diecr.J ro eiie )our exFlandion dour th. rc@N fo. L\* d.lay / d.fauh and $. p@uriorry Deaur El.n D solk rhe sme n ithitr stln d,ys, friline Nhich dieipliEry acrim qill b. initid.i asaid vou h has bes obscd $,. out of opplisdon loruppaLs !*eiv.d
cldrtd seNicd to cirihs Aof -., -....No of+p6k
wihln lhe $he&led rin.. You m !.Ebv dirdcd !o !i\t vor eiphdioo *irhin 7(kv ) &!r, railing \4ich dls.iplin ry action will b. initidld agai.n vou DL.iplir3ry A!thnri{ (fiodrl offi.$)
I( i3 mater ofprid. rha yo! bavu delircrcd rhc sfliEs undr thc |tipln Guanrecd sefrices b Cnians ad, 2o2o in 1itu b rlE citir6 th'oghodlhe
s'ics Endeerr by you, ll1. D.pam
n ascs rali6 hy th. Go*lmmr. lt it ssumed Lbar rh. mplortd vi dthtrsias noh yos nod.l sNie. I eould lile ro ptace on ltord rhe Gow.nr arprdi,non foiih.onbhndins(defaulrc*)senieEnd.tabyyoui.dr,.r...-..............-. wishineyau mMr nor. su.c.s in n'oE
t2
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