Chhattisgarh act 023 of 2011 : The Chhattisgarh Lok Seva Guarantee Act 2011 No. 23 of 2011

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Raipur, the 14th December 2011

NOTIFJC ATION

No. f 3-2/2011/J-6.-'ln exercise of the ;.>owers conferred by sub-secti on (1) ofS ection 9 of the Chhattisgarh Lok Sew,, Guarantee Act, 2011 1No. 23 of 2011 ), the State Government. hereby makes the following rules for laying down tbe procedure for prese ~.•ting application, appeal and payment of cost, r 1amcly :-

RULES

1 . Short title and comm~ncement.- ( l) These rules may be called the Chhattisgarh Lok '3ewa Guarantee (Aved1:1n, Appeal, tatha Parivyaya ka Bhugtm1) Niyam, 2 011.

(2) They shall coroe into force from the date nf its publication in ttl1e Official. Gazette. · . '

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

(a) "Act" m.eans, the Chhattisgarh Lok Sewa Guarantee Act, 2011 (1\¹o.23 of2011 J;

(b) "Appti'?'Hate Authority" means, an officer ,~mpowered in Section 2(i.'-) of thf~ Act who can hear appeals against the orders passed by the Com·petent Officer;

(c) "C¹.>mpetent Officer" means, an officer empci¹wered to impose cost for dr ..f ault or delay caused by the person respons,,ble for delivery of Lok S ewa as mentioned in Section 2(b) of the Act;

(d) "Cost" means, cost as imposed for paymevt 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 Gove1 nment or a section, division, branch, office or constituent unit, or by wh.ateveir name called, of a local body, public authority or agency, as thl ~ case may be, as mentioned in Section 2(c ) of the Act;

(f) "Designated Officer" m.~s, an officer responsible for delivering Lok Sewa as mentioned in Sec-tion 4( I.) of the Act;

(g) "Form" means, form attached to these rules made unde·r the Act;

27

0fflA¹1t; u;;m(, ~ 14 ~ 2011 632 (13)

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

(i) "Local body" meaps, cIDY Authorif;y, Muni,:ipal Conx>ration, Municipijlity, Panchayat or ~Y Other Body, ~ m~:nijQneq ip. S~Ftion 2{e) ctf the Act,

0 ) "Lok Sewa" mea.ns, Services mentioned in Section '2(f) of the Act;

(k) "Nofification" aJ.1d "Notif'aed" means a notifica,tion published in the Offic1al Gazette under. Section 2(g) oft he Act;

(l) "Pre:,cribed" 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, the Chhattisgarh Lok Sewa Guarantee (Av edan, Appeal, tatha Parivyaya ka Bhugtan) Niyam, 2011;

(o) "Sch1edule" means, issuing of ScheduJe under these rules related to notifi ed civilians in public services under Section 3( 1 ) of the Act;

(p) "Stip,ulated time" rn.eans, the specified time to provide Lok Sewa or to decic'le the appeal by 1he Appellate Authority notified ,under these rules;

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

3. Authorization of Designated Officer.- Each departmen1, .shall designate a respons:,ble officer, for ,delivering Lok Sewa in presc:ri\,ed time under St:ctio11, 4(1 ), and the des ignated officer shall be responsible for necessary action on each applicatic ,n and providing Lok Sewa to the applicant in stipulated time as mentiont~ in the Schedule.

4. P1·oc¹edure for receiving· application.- Each Officer d l.-.~signated by department shall authorise l ,is sub-ordinate officer/employee tll receive the applrcations, examine them and to issue the acknowledgen.,ent to the app¹icant for the public servk :es provided by his office.

5. Issuing of acknowledgement to applicant.- The officer/t'mployee e.uthorised under the said pn )Cedure, on receipt of applicationt-; shall ·immediately check whether nee essary documents have been annexed with the application. Application which is complete in all respect and v-.'¹ith necessary documents shall only 1.>e entertained. Authorised. officer/employ,'!e shall give acknowledgement to the applicant in Form-1, as specified in rule

• 4. Incomplete applications shal.l be returned back to applicant with a note on its incompleteness. Complete applications received on each working day, shnll be produced before "Designated Officer⁰on the same! working aay for providing Lok Sewa

28

I

6. Declawation of Compe~ei\t Officer.-

-I As per Section 5 of the Act, each department shall declare Cine or more than one Competent Officer, who is/are not below the rank 1lf 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 provisions of the Act.

[f the Designated Officer failed to provide Lok Sewa in stipulated time, the applicant may submit complaint t<1 Competent Officer. (?n receiving such 11 complaint, Competent Officer shall enquire into the reasons for de:lay 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 U'Ough reasons and facts produced by Designated c,rncer shall decide whetht.~r he is responsible or not for delay in providing Lr,k Sewa. If Designated Offi,~r is found responsible for not providing servkes in stipulated time then the Competent Officer shall impose cost und,~ Section 4(4) of the Act and g;ive the directions to provide services at the earliest, if the services are m., t provided to the applicant. Copy of the order passed by Competent Officer shaJl be endorsed to applicant, designated officer and the officer having admit.,istrative control over designaloo officer. Responsibility of designated offi,cer to provide service required by th,! applicant at the earliest shall remain in t1ct even after cost is imposed on hin 1.

Any person who is aggrieved by an order passed by tht.' Competent Officer shall be entitJ ed to file an appeal before the Appellate Oft~ cer within 30 days.

7. Appointment of Ap1~ellate Officer.- For the hearing of appeab filed by the aggrieved party agELinst the order pasBed by Competent Officer, each Departme~t shall nc ,tiff Appellate Officer under Section 7(2) of the , \ct · whose rank shall nc,t 'be below the rank of Competent Officc~r. Appellat1.a:

officer shall decide the: appeal within a maximum time limit of 45 days, from the date of filing ap}'f! al and while disposal of appeal follow rules of natural justice. The order pei ssed by Applellate Authority shall be final and binding.

8. Appeal-Any pti.rson who is aggrieved by un order passed by th:.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) Th•~ f,JUowiog information shall be furnished in an ap11•licatioo for app'al-

29

(i) name and co.mplet(~ addr1!ss of the appellant;

(ii) brief descriptian of required service;

(iii) date of the applicatio11 prodµceg pefore pe~,jgnateq P.fficer fQF provi

(iv) date of the application produced befo.te 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 lollowing documents shall be annexed with every application for appeal, namely:-

(i) self-attested copy of tl 1e order of the comp(:\~ent officer against which the appeal is ma,d e;

(ii) the copies of the documents mentioned in th\~ application for appeal;

(iii) the index of the documents annexed with the ..1 pplication for appeaJ; ·

(iv) self-attested copies of the documents mentioned in the original · applicatk>ns of applicant and appellant.

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

(i) inspec 1, relevant documents, public documents or copies thereQ,f;

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

I 0. Service of notice of bearing~- 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 messanger;

(ii) by the registered post with due adrnowledgement;

(iii) in case of a Government serwant, through bis controlling officer.

11. Person al appearance of the appells1nt.- (1 1) In every case the appellant shall be intimated with the date of hearing, at least seven clear days prior to iruch ,. iate of hearing. .

(2) ff any party remains absent after due service of notice of the fixed date of 'Llearing, then the application for appe111 may be disposed in his absence.

30

31

!J"~ ,1~ R-!Tlii 14 ·1~"{,l'l:;;({ 2011 ~ --- ----- -- ---

632 ( 17) -~---- ==== Officer, who in furn pay it to the applic£U1t as spe~ifieg in the rule 14(1 )(c).

J 5. Calculation of stipulated time for the service.- For providing Lok Sewa Calculation of stipulated time shall be in t11.e form of workmg days.

16. Display of informatio11 on the notice board.- The Designated Officer in

Form-2 attached with these rules shall cause to exhibit the relevant information of the services on a notice boarc.' installed at a conspicuous place of his office for the convenience of general public. The details of nS;:cessary documents to be nttach<·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 recorc't of disposed cases under t lie Act, The Designated Officer, shall maintai n the record of the cases in Form-3, and appellate officer in Form-4 attat;~hed with these rules.

18. Liability for furnis bing false information to obtain Lok Sewa.- No person shall submit any appiication which contains any fact or information, which he knows or · has reasons to believe to be false, to Ol'1tain any Lok Sewa, and who fun 1ishes such fact or information may be liable for criminal action under the la\1, for the time being in force.

19. Monitoring and ~nspection.- The State Government may issue dil\~ctions from time to time for effective implementation of the provisions of the Act, superintendence c► f the cases filed under the Act and for tlm inspection of ~•he offices of the Designated Officer., Competent Officer, Appellate Authorit.,v and Drawing and. D1isbursing Officer.

I:ly order and i n the name of the: Governor of Chhattisgarh, l\lIDHI CHHIBBER. Secretary.

32

632 ( 18)

FORMl

(See rule 5) Form or acknowledgement under the Chhattisg,a~h Lok Sewa Guarantee Act, 2011 Name and address of the office^{I 0(}1 ...........•....................... ....... Designated Officer

1. Name and a ddress of the ............................................ applicant ..............................................

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

-

2 Date of receivin g applic: :ation in ....••.•....•..•••..............•.. , ...... the office of des ignated officer.

3. Name of the s ervice for which ........................................... the Application is give.n.

4. Particulars of the dlocuments ...... ,., ......•............................ ............................^.. which are esseti •t ial for ............. receiving serv i ce, but are not ....... " .................................. enclosed with the ar )plication.

. -

5. Last date as P'tr stipulated •••••• I. 1 I •••••• ♦·•• ■ ••••••••••••••• • • ♦ •• ♦ • time limit for delivery or Lok

Sewa

Place:

Date: Signature of Recipient

Name and Designatio,11 with Seal.

N,ote: - In case of not r~eiving all the documents with the application, the last date mentioned in point ti above shall not 1bu given.

33

FORM2

(See rule 16) For111 for provltlln1 Jqformatlon on no tlce board

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

s. Notified Documents Sti1 1ulated Name and N,tmeand Stipulated No. Public to be tiO' 1e limit Designation ~dgnntioa time limit Service annexed r, 1rtbe of the .1nd for the

with the sor vices Competent addr"'~5;s of disposal

application Officer the offi,L'e of of appeal

Appelna,te

. Authority• - I

I

(1)^I (2) (3)

I (4) (5) (6)

l I

J

2

1. Name, Designv, tion and Chamber of ·······••~... ......................................... .

the Officer/e'mployee authorised to •········· ............................................... receive BJ!ptrcation in the office of

Designated CJfficer ·

2. Time limit 'ior filing ap11eal. Withi11 thirty da:fs from the decision of competent officer.

Note- Please obtain acknowledgement of your app.lication compulsorily.

34

FORM3

(See rule 17) Form of register to be maintained in the office or Designat,,ct Officer Name of the office cf the designated officer. •• ••.•••...•....•.•..•..•..••.•••.•.

Month ...... ......................... Year ......... .................. S. Name and Service f,' or Application Last date "Date of Date and No. address c,f which th e allowed/ ofthe providing details of applicant appli~tio D is dis-aUowed stipulated service the order given time limit passed by

Competent

Officer

(1) (2) (3) (4) (5) (6) (7)

~

I -

35

FORM4

(See rule 17) Fo,rm of register to be maintained in the office of Appellate Authority Name of the office of the AppeHate Authority. . .... ....... .. . ......... ; .•.••.. . s. Name and Date of Desi1~nation of the Last date Date and

No. address of filint~ Competent Officer of the detail of

appellant appeal (Afongwitb the stipula tied order in

name of o~ce) time limit appeal.

against the decision as fixed tfor

ofwlllom the the

appeal¹is @ed) disposal' of

. appeaAl

(1) (2) (3) (4) (S) (6)

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