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KARNATAKA GUARANTEE OF SERVICES TO CITIZENS ACT, 2011
KARNATAKA GUARANTEE OF SERVICES TO CITIZENS ACT, 2011
1. Short title and commencement.-
(1) This Act may be called the Karnataka Guarantee of Services to Citizens Act, 2011.
(2) It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint.
2. Definitions.-
In this Act, unless the context otherwise requires,-
(a) “Appellate Authority” means an officer appointed by the State Government or local authority as the case may be invested with the power to hear appeal against the orders passed by any competent officer under this Act;
(b) “Citizen related service” includes the service as specified in the Schedule;
(c) “Competent officer” means an officer appointed by the State Government or local authority who shall be empowered to impose cost on the Government servant defaulting or delaying the delivery of service in accordance with this Act;
(d) “Department” means a department of the State Government or a local authority as the case may be;
(e) “designated officer” means an officer specified in the Schedule who is required to provide citizen related service;
(f) “Government” means the Government of Karnataka;
(g) “Local Authority” includes any authority, municipality, municipal corporation, town panchayat, planning authority, Industrial township, Zilla Panchayat, Taluk Panchayats and Gram Panchayats and other local self Governments constituted by law and Development Authorities or other statutory or non-statutory bodies by whatever name called for the time being invested by law to render essential service of public utility in the State or to control, manage or regulate such services within a specified local area;
(h) “prescribed” means prescribed by the rules made under this Act;
(i) “Public Authority” means the Organisation or Authority or body or institution or a Local Authority established or constituted,-
(i) by or under the Constitution in the State;
(ii) by any other law made by the State Legislature;
(iii) by notification issued or order made by the State Government and includes,-
(1) body owned, controlled or substantially financed; or
(2) non-Governmental organization substantially financed;
directly or indirectly by the State Government.
(j) “Public servant” means a person substantively appointed to any service or post of the public authority;
(k) “Right to service” means right to obtain the citizen related services within the stipulated time specified in the Schedule;
(l) “Schedule” means Schedule appended to this Act;
(m) “stipulated time” means the maximum time to provide the service by the Government servant or to decide the appeal by the first appeal officer as specified in the Schedule.
3. Right to obtain service within Stipulated time limit.-
(1) Every citizen shall have right to obtain citizen related services in the State in accordance with this Act within the stipulated time specified in the Schedule.
(2) Every designated officer and his subordinate public servant of the Public Authority shall provide the citizen related services specified in the Schedule to the citizens eligible to obtain the service, within the stipulated time and also display on the notice board of the offices.
4. Notification of services, designated officers, competent officers, appellate authority and stipulated time limits designated.-
The State Government shall within a period of three months from the date of commencement of this Act, by notification, add the Schedule and specify the services, designated officers of every public authority or Local Authority under each Secretariat Department, competent officer and appellate authority along with stipulated time limits within which the services are rendered under this Act and may by like notification amend or vary the entries in the Schedule.
5. Providing services within the stipulated time.-
(1) The stipulated time shall start from the date when required application for scheduled service is submitted to the designated officer or to a person subordinate to him authorized to receive the application. Such application shall be duly acknowledged.
(2) The designated officer on receipt of an application under sub-section (1) shall within the stipulated time either provide service or reject the application and in case of rejection of application, shall record the reasons in writing and intimate to the applicant.
6. Monitoring the status of the application.-
(1) Every citizen having applied for any citizen related services shall be provided an application number by the concerned Public Authority, or local Authority, as the case may be, and shall be entitled to obtain and monitor status of his application online in accordance with such procedure as may be prescribed.
(2) Every public authority or local Authority, as the case may be, shall maintain status of all applications governing citizen related services online and shall be duty bound to update the status of the same as per the procedure as prescribed by rules in this regard.
7. E-governance of services through mutual understanding.-
The Government shall endeavor and encourage all the public Authorities, departments and local Authorities to enter by mutual understanding to deliver their respective citizen related services in a stipulated time or period as part of e-governance.
8. Payment of compensatory cost to the citizen.-
At the time of delivery of citizen related services, citizen having applied for such services shall be entitled to seek compensatory cost in accordance with the provisions of this Act and rules made thereunder, in case of delay or default in the delivery of such services beyond the stipulated time.
9. Liability to pay compensatory cost.-
Every designated officer or his subordinate public servant who fails to deliver the citizen related services to a citizen within the stipulated time shall be liable to pay compensatory cost at the rate of twenty rupees per day for the period of delay subject to maximum of five hundred rupees per application, in aggregate, which shall be payable to the citizen as a compensatory cost.
10. Appointment of competent officer.-
(1) The Government and local authority concerned shall appoint by notification an officer not below the rank of Group A Officer of the Government or its equivalent rank, in case of local authority to act as competent officer to impose cost against designated officer or his subordinate public servant defaulting or delaying the delivery of services in accordance with this Act.
(2) Every public authority shall for the purpose of payment of cost, confer on the competent officer, the power of drawing and disbursing officer in accordance with the law, procedure and rules applicable.
(3) On such demand of compensatory cost by the citizen at the time of delivery of citizen related services, it shall be the duty of the competent officer to pay such cost to the citizen against acknowledgement and receipt in such manner as may be prescribed.
11. Procedure governing fixing of liability.-
(1) Within a period of fifteen days of the payment of compensatory cost, the competent officer after conducting preliminary enquiry, shall issue a notice against the public servant found responsible for the delay in delivery of such citizen related services, calling upon him as to why the compensatory cost paid to the citizen may not be recovered from him.
(2) The public servant against whom such notice is issued may represent within a period of seven days from the date of receipt of such notice. In case no such representation is received, by the competent officer, within the prescribed period or explanation received, if any, is found satisfactory, the competent officer shall be entitled to issue debit note directing such defaulting public servant either deposit the cost as stipulated in the debit note or directing the Accounts officer concerned to debit the salary of such public servant for the amount as specified in the debit note:
Provided that if the competent officer finds reasonable and justified grounds in favour of public servant and come to the conclusion that the delay in delivery of services to the citizen was not attributable to him, but was attributable to some other public servant, it shall be lawful for the competent officer to withdraw the notice against him and issue fresh show cause notice to such other public servant as found responsible for the delay and shall follow the procedure mutatis mutandies as stipulated in this sub-section and sub-section (1) of this section.
(3) While fixing the liability under this Act, the competent officer shall follow the principles of natural justice before passing the order in that respect.
12. Right of appeal by the public servant.-
(1) Any public servant aggrieved by the order passed by the competent officer in accordance with sections 10 and 11 shall be entitled to file an appeal to the appellate authority against such order within a period not exceeding thirty days of the receipt of the impugned order. The order of the appellate authority shall be final and binding.
(2) For the purpose of this section, the State Government, the local authority or the public authority concerned as the case may be shall appoint an officer to be the appellate officer to hear and decide appeals against the order passed by the competent officer. The appellate officer shall not be below the rank of the Deputy Secretary to Government or its equivalent rank.
13. Appeal by the aggrieved citizen.-
(1) Any person, whose application is rejected under sub-section (2) of section 5 or who is not provided the service within the stipulated time, may file an appeal to the competent officer within thirty days from the date of rejection of application or the expiry of the stipulated time limit:
Provided that the competent officer may admit the appeal even after the expiry of the period of thirty days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(2) The competent officer may order to the designated officer to provide the service within the specified period or may reject the appeal or may impose compensatory cost according to the provisions of section 9.
(3) A second appeal against decision of Competent Officer shall lie to the appellate authority within sixty days from the date on which the decision was made:
Provided that the appellate authority may admit the appeal even after the expiry of the period of sixty days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(4) The appellate authority may order to the designated officer to provide the service within such period as he may specify or he may reject the appeal.
(5) If the designated officer does not comply with sub-section (1) of section 5, then the applicant aggrieved from such non- compliance may submit an application directly to the competent officer. This application shall be disposed of in the manner as if it is the first appeal.
(6) If the designated officer does not comply the order of providing the service under sub-section (2) of this section, then the applicant aggrieved from such non-compliance may submit an application directly to the appellate authority. This application shall be disposed of in the manner of second appeal.
(7) The competent officer and the appellate authority shall while deciding an appeal under this section, have the same powers as are vested in civil court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908) in respect of the following matters, namely:-
(a) requiring the production and inspection of documents;
(b) issuing summons for hearing to the designated officer and appellant; and
(c) any other matter which may be prescribed.
14. Developing culture to deliver services within fixed period.-
(1) The defaults on the part of designated officer in the time bound delivery of citizen related services as defined in this Act shall not be counted towards misconduct as the purpose and object is to sensitize the public servant towards the citizen and to enhance and imbibe a culture to deliver time bound services to the citizens.
(2) In case of habitual defaulter, the head of the Public Authority concerned shall be competent to take appropriate administrative action after recording a finding to this effect but not before giving a show cause notice and opportunity of hearing to the defaulting officer.
Explanation.- For the purpose of this sub-section, a designated officer shall be deemed to be habitual defaulter in case he incurs more than twenty five defaults in one year.
(3) To encourage and enhance the efficiency of the designated officer, it shall be lawful for the head of the Public Authority to recommend cash incentive of such amount as may be notified by the Government in favour of a designated officer against whom no default is reported in one year. On such recommendation, the Government or the local Authority or the Public Authority concerned, as the case may be, shall be competent to grant such incentive as it deems fit and proper, not exceeding the amount as recommended by the head of the Public Authority, along with certificate of appreciation.
15. Deemed service condition.-
The provisions of this Act shall be deemed to be part of service conditions of the designated officer including such officer of local Authorities or the Government.
16. Supplement.-
The provisions of this Act shall be supplemented to the disciplinary and financial rules and such other service rules and regulations as applicable to the employees of the Government or local Authority or public authority concerned, as the case may be, and not in derogation to such service rules and regulations governing the service condition and conduct of the government employees or the employees of the local authority concerned.
17. Protection of action taken in good faith.-
No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act or any rule made thereunder.
18. Bar of jurisdiction.-
No Civil court shall have jurisdiction in respect of any matter which the competent officer or appellate authority is empowered by or under this Act to determine.
19. Power to make rules.-
(1) The Government may, after previous publication, by notification, in the official Gazette, make rules to carry out the purposes of this Act.
(2) Every rule made or notification issued under this Act, shall be laid as soon as may be after it is made before each House of the State Legislature, while it is in session for a total period of thirty days, which may be comprised in one session or in two or more successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following both Houses agree in making any modification, in the rule or notification or decide that any rule or notification should not be made, the rule or notification shall thereafter have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or notification.
20. Power to remove difficulties.-
If any difficulty arises, in giving effect to the provisions of this Act, the State Government may by order, not inconsistent with the provisions of this Act, remove the difficulty:
Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.
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List of Services |
Designated officer |
Stipulated time |
Competent Officer |
Time limit for disposal of first appeal |
Appellate Authority |
Time limit for disposal of second appeal |
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1
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2
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3
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4
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5
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6
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7
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8
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1. URBAN DEVELOPMENT DEPARTMENT |
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1
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Birth, Death and Still Birth Certificate
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Health Inspector
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3 working days
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Medical Officer
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15 working days
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Chief Officer or Commissioner
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15 working days
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2
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Trade Licence- New
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Chief Officer / Commissioner
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10 working days
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Project Director
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15 working days
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Deputy Commissioner
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15 working days
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3
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Trade Licence- Renewal
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Chief Officer / Commissioner
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7 working days
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Project Director
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15 working days
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Deputy Commissioner
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15 working days
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4
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Khata Extract (Form-3)
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Chief Officer / Commissioner
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07 working days
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Project Director
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15 working days
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Deputy Commissioner
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15 working days
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5.
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Khata Transfer
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Chief Officer/Commissioner
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15 working days
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Project Director
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15 working days
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Deputy Commissioner
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15 working days
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6
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New Water Connection
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Chief Officer / Commissioner/ Assistant Executive Engineer |
07 working days
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Project Director
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15 working days
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Commissioner / Deputy Commissioner
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15 working days
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7.
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New underground drainage connection
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Asst. Executive Engineer
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15 working days
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Chief Officer/Commissioner/
Executive Engineer
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15 working days
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Deputy Commissioner/
Managing Director
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15 working days
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8
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Plan approval for the building/renewal
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Joint director / Asst.Director for town planning |
07 working days
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Project Director
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15 working days
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Commissioner
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15 working days
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9
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Occupancy certificate
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Assistant Executive Engineer
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07 working days
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Project Director
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15 working days
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Commissioner
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15 working days
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10
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Road cutting permission
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Assistant Executive Engineer
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07 working days
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Project Director
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15 working days
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Commissioner
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15 working days
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11
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Leakage in water connection
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Assistant Executive Engineer
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2 working days
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Executive Engineer
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3 working days
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Managing Director
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3 working days
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12.
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Health Licence
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Medical Officer
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15 working days
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Senior Medical Officer
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15 working days
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Commissioner/Chief Officer
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15 working days
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13
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NOC for power connection
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Medical Officer
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15 working days
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Senior Medical Officer
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15 working days
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Commissioner/Chief Officer
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15 working days
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14
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Street Light
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Asst.Engineer
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7 working days
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Asst.Executive Engineer
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7 working days
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Commissioner
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7 working days
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15
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Compensation for loss in natural calamity |
Asst. Commissioner of Zone
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7 working days
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Deputy Commissioner
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7 working days
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Commissioner
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7 working days
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2. TRANSPORT DEPARTMENT
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Sl.
No.
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List of Services
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Designated officer
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Stipulated time
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Competent
Officer
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Time limit for disposal of first appeal
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Appellate authority
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Time limit for disposal of second appeal
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1
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2
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3
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4
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5
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6
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7
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8
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1
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Learning Licence |
Assistant Regional Transport Officer |
7 working days |
Regional Transport Officer |
7 working days |
Commissioner, Transport |
7 working days |
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2
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Driving Licence |
Assistant Regional Transport Officer |
30 working days |
Regional Transport Officer |
15 working days |
Commissioner, Transport |
15 working days |
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3
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Registration of vehicle |
Assistant Regional Transport Officer |
one working day |
Regional Transport Officer |
07 working days |
Commissioner, Transport |
07 working days |
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4
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Duplicate Licence |
Assistant Regional Transport Officer |
07 working days |
Regional Transport Officer |
07 working days |
Commissioner, Transport |
07 working days |
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5
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Duplicate Registration Certificate |
Assistant Regional Transport Officer |
07 working days |
Regional Transport Officer |
07 working days |
Commissioner, Transport |
07 working days |
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6
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Bus pass for school children |
Traffic Controller | one working day | Depot Manager | 07 working days |
Regional/Deputy Manager, Transport Corporation |
07 working days |
| 7 |
Concession ticket for freedom fighter |
Traffic Controller | one working day | Depot Manager | 07 working days |
Regional/Deputy Manager, Transport Corporation |
07 working days |
| 8 |
Concession ticket for physically handicap |
Traffic Controller | one working day | Depot Manager | 07 working days |
Regional/Deputy Manager Transport corporation |
07 working days |
| 9 |
Concession ticket for senior citizen |
Traffic Controller | one working day | Depot Manager | 07 working days |
Regional/Deputy Manager Transport corporation |
07 working days |
| 10 | Accident relief | Managing Director | 15 working days | Chairman | 15 working days | Government | 30 working days |
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3. FOOD AND CIVIL SUPPLY DEPARTMENT
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Sl.
No.
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List of Services
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Designated officer
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Stipulated time
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Competent Officer
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Time limit for disposal of first appeal
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Appellate authority
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Time limit for disposal of second appeal
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1
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2
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3
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4
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5
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6
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7
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8
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1
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Issue of Ration Card or Renewal of Ration Card |
Assistant Director in urban areas and Tahsildar in rural areas |
7 working days |
Deputy Director, Food and Civil Supply |
15 working days |
Director, Food and Civil Supply |
15 working days |
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2
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Issue of duplicate ration card |
Assistant Director in urban areas and Tahsildar in rural areas |
7 working days |
Deputy Director, Food and Civil Supply |
15 working days |
Director, Food and Civil Supply |
15 working days |
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3
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Issue of trade licence kerosene depot |
Assistant Director in urban areas and Tahsildar in rural areas |
15 working days |
Deputy Director Food and Civil Supply |
15 working days |
Director, Food and Civil Supply |
15 working days |
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4
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Issue of trade licence to Public distribution system |
Assistant Director in urban areas and Tahsildar in rural areas |
15 working days |
Deputy Director, Food and Civil Supply |
15 working days |
Director, Food and Civil Supply |
15 working days |
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4. WOMEN AND CHILD DEPARTMENT
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Sl.
No.
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List of Services
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Designated officer
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Stipulated time
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Competent Officer
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Time limit for disposal of first appeal
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Appellate authority
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Time limit for disposal of second appeal
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1
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2
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3
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4
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5
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6
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7
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8
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1
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Old age pension |
Assistant Director, Women and Child |
07 working days |
Deputy Director |
15 working days |
Director |
15 working days |
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2
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Widow pension |
Assistant Director, Women and child |
07 working days |
Deputy Director |
15 working days |
Director |
15 working days |
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3
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Financial assistance to women law graduates |
Assistant Director, Women and Child |
07 working days |
Deputy Director |
15 working days |
Director |
15 working days |
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4
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Financial assistance to pregnant women |
Assistant Director, Women and Child |
07 working days |
Deputy Director |
15 working days |
Director |
15 working days |
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5
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Scholarship to meritorious girls |
Assistant Director, women and Child |
07 working days |
Deputy Director |
15 working days |
Director |
15 working days |
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6
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Financial assistance to legal education |
Assistant Director, Women and Child |
07 working days |
Deputy Director |
15 working days |
Director |
15 working days |
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7
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Financial assistance to victims of atrocities |
Assistant Director, Women and Child |
07 working days |
Deputy Director |
15 working days |
Director |
15 working days |
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8
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Financial assistance to rehabilitation of Devadasi women |
Assistant director, women and child |
07 working days |
Deputy director |
15 working days |
Director |
15 working days |
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5. ENERGY DEPARTMENT
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Sl.
No.
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List of Services
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Designated officer
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Stipulated time
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Competent Officer
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Time limit for disposal of first appeal
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Appellate authority
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Time limit for disposal of second appeal
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1
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2
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3
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4
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5
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6
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7
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8
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1
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Sanction for new connection of power supply |
Assistant Executive Engineer |
7 working days |
Executive Engineer |
15 working days |
Managing Director |
15 working days |
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2
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Transfer of ownership and conversion of service |
Assistant Executive Engineer |
7 working days |
Executive Engineer |
15 working days |
Managing Director |
15 working days |
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3
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Conversion of LT Single Phase to LT 3 Phase |
Assistant Executive Engineer |
30 working days |
Executive Engineer |
15 working days |
Managing Director |
15 working days |
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4
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Reconnection of supply following disconnection |
Assistant Executive Engineer |
one working day |
Executive Engineer |
7 working days |
Managing Director |
7 working days |
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5.
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Refund of deposit |
Assistant Executive Engineer |
60 working days |
Executive Engineer |
15 working days |
Managing Director |
15 working days |
| 6. | Issue of Certificate |
Assistant Executive Engineer |
one working day | Executive Engineer | 7 working days | Managing Director | 7 working days |
| 7. | Meter complaint |
Assistant Executive Engineer |
3 working days | Executive Engineer | 3 working days | Managing Director | 3 working days |
| 8. | Line breakdown |
Assistant Executive Engineer |
6 hours | Executive Engineer | 3 working days | Managing Director | 3 working days |
| 9. | Transformer failure |
Assistant Executive Engineer |
One working day | Executive Engineer | 3 working days | Managing Director | 3 working days |
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6. REVENUE DEPARTMENT
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Sl.
No.
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List of Services
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Designated officer
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Stipulated time
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Competent Officer
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Time limit for disposal of first appeal
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Appellate authority
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Time limit for disposal of second appeal
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1
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2
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3
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4
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5
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6
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7
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8
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1
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Record of Rights Certificate |
Tahsildar |
7 working days |
Asst.Commissioner |
15 working days |
Deputy Commissioner |
15 working days |
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2.
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Conversion of Agriculture land to non-agriculture purpose |
Deputy Commissioner |
30 working days |
Regional Commissioner |
30 working days |
Government |
30 working days |
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3.
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Caste Certificate |
Tahsildar |
7 working days |
Assistant Commissioner |
15 working days |
Deputy Commissioner |
15 working days |
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4.
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Income Certificate |
Tahsildar |
7 working days |
Assistant Commissioner |
15 working days |
Deputy Commissioner |
15 working days |
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5.
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Verification Certificate |
Committee |
7 working days |
Deputy Commissioner |
15 working days |
Regional Commissioner |
15 working days |
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6.
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All types of Pension, Sandhya Suraksha |
Tahsildar |
30 working days |
Assistant Commissioner |
15 working days |
Deputy Commissioner |
15 working days |
7. HOME DEPARTMENT
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Sl.
No.
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List of Services
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Designated officer
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Stipulated time
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Competent Officer
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Time limit for disposal of first appeal
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Appellate authority
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Time limit for disposal of second appeal
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1
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2
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3
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4
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5
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6
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7
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8
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1
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Issue of copy of FIR |
Sub-Inspector of Police |
3 working days |
Circle Inspector of Police |
7 working days |
Assistant Commissioner of Police |
7 working days |
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2.
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Issue of copy of Post Mortem report |
Sub-Inspector of Police |
15 working days |
Circle Inspector of Police |
15 working days |
Assistant Commissioner of Police |
15 working days |
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3.
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Licence for Amplified Sound System |
Sub-Inspector of Police |
3 working days |
Circle Inspector of Police |
7 working days |
Assistant Commissioner of Police |
7 working days |
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4.
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Licence for Amusement |
Circle Inspector of Police |
7 working days |
Assistant Commissioner of Police |
15 working days |
Deputy Commissioner of Police |
15 working days |
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5
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Permission for peaceful assembly and procession |
Circle Inspector of Police |
7 working days |
Assistant Commissioner of Police |
15 working days |
Deputy Commissioner of Police |
15 working days |
8. EDUCATION DEPARTMENT
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Sl.
No.
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List of Services
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Designated officer
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Stipulated time
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Competent Officer
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Time limit for disposal of first appeal
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Appellate authority
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Time limit for disposal of second appeal
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1
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2
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3
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4
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5
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6
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7
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8
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1
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Re-totaling of marks secured in the examination |
Deputy Director |
7 working days |
Additional Director/Joint Director |
15 working days |
Director |
15 working days |
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2.
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Revaluation of Examination papers |
Deputy Director |
15 working days |
Additional Director/Joint Director |
7 working days |
Director |
7 working days |
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3.
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Issue of Duplicate Marks Card/Provisional Marks Card |
Assistant Director |
15 working days |
Deputy Director |
7 working days |
Director |
7 working days |
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4.
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Disposal of application for recognisation of new educational institutions |
Deputy Director |
30 working days |
Additional Director/Joint Director |
15 working days |
Director |
15 working days |
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5.
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Renewal of recognisation |
Deputy Director |
30 working days |
Additional Director/Joint Director |
15 working days |
Director |
15 working days |
9.HEALTH AND FAMILY WERLFARE DEPARTMENT
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Sl.
No.
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List of Services
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Designated officer
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Stipulated time
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Competent Officer
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Time limit for disposal of first appeal
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Appellate authority
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Time limit for disposal of second appeal
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1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
1
|
Issue of Medical Certificate |
Medical Officer |
3 working days |
Senior Medical Officer |
15 working days |
District Surgeon |
15 working days |
|
2.
|
Issue of Registration Certificate of Private Medical Establishment |
Registration Committee |
30 working days |
Director, Health and Family Welfare |
15 working days |
Government |
30 working days |
|
3.
|
Issue of Registration Certificate of Medical Practitioner |
Board |
30 working days |
Director, Health and Family Welfare |
15 working days |
Government |
30 working days |
|
4.
|
Licence for establishment of Drug Shop |
Deputy Director of Drugs Control Dept. |
30 working days |
Director of Drugs Control Dept. |
15 working days |
Government |
30 working days |
10. RURAL DEVELOPMENT AND PANCHAYATH RAJ DEPARTMENT
|
Sl. No.
|
List of Services
|
Designated officer
|
Stipulated time
|
Competent Officer
|
Time limit for disposal by first AO
|
Appellate Authority
|
Time limit for disposal of appeal AA
|
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|
1
|
2
|
3
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4
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5
|
6
|
7
|
8
|
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|
GRAM PANCHAYATH:
|
||||||||||||||||
|
1.
|
Alteration to assessment list |
Panchayath Development Officer |
45 days |
Executive Officer, Taluka Panchayath |
30 days |
Deputy Secretary (who is looking the GP matters), Zilla Panchayath |
30 days |
|||||||||
|
2.
|
Building licence |
Panchayath Development Officer |
60 days |
Executive Officer, Taluka Panchayath |
30 days |
Deputy Secretary (who is looking the GP matters), Zilla Panchayath |
30 days |
|||||||||
|
3.
|
General licence (Trade licence) |
Panchayath Development Officer |
45 days |
Executive Officer, Taluka Panchayath |
30 days |
Deputy Secretary (who is looking the GP matters), Zilla Panchayath |
30 days |
|||||||||
|
4.
|
Essential services |
|
|
|
|
|
|
|||||||||
| (a) |
Maintenance of Drinking Water |
Panchayath Development Officer |
3 days |
Executive Officer, Taluka Panchayath |
30 days |
Deputy Secretary (who is looking the GP matters), Zilla Panchayath |
30 days | |||||||||
| (b) |
Maintenance of Street lights |
Panchayath Development Officer |
3 days |
Executive Officer, Taluka Panchayath |
30 days |
Deputy Secretary (who is looking the GP matters), Zilla Panchayath |
30 days | |||||||||
| (c) |
Maintenance of village sanitation |
Panchayath Development Officer |
7 days |
Executive Officer, Taluka Panchayath |
30 days |
Deputy Secretary (who is looking the GP matters), Zilla Panchayath |
30 days | |||||||||
| 5. |
Issuing of records related to population census, crop census, cattle census, persons below poverty line and other records compulsory maintained by Gram Panchayath. |
Panchayath Development Officer |
30 days |
Executive Officer, Taluka Panchayath |
30 days |
Deputy Secretary (who is looking the GP matters), Zilla Panchayath |
30 days | |||||||||
| 6. |
Providing employment to |
Panchayath Development | 15 days | Executive Officer, | 30 days | Deputy Secretary (who | 30 days | |||||||||
|
unskilled labours (MGNREGS) |
Officer |
Taluka Panchayath |
is looking the GP matters), Zilla Panchayath |
|||||||||||||
|
7.
|
NOC to Escoms |
Panchayath Development Officer |
45 days |
Executive Officer, Taluka Panchayath |
30 days |
Deputy Secretary (who is looking the GP matters), Zilla Panchayath |
30 days |
|||||||||
|
8.
|
e-payment for the work executed under developmental schemes |
Panchayath Development Officer |
15 days |
Executive Officer, Taluka Panchayath |
30 days |
Deputy Secretary (who is looking the GP matters), Zilla Panchayath |
30 days |
|||||||||
11. COMMISSIONER FOR PUBLIC INSTRUCTION :
|
Sl.No.
|
List of Services
|
Designated officer
|
Stipulated time
|
Competent officer
(First Appellate authority)
|
Time limit for disposal of first appeal
|
Second appellate authority
|
Time limit for disposal of second appeal
|
||||||
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
||||||
|
1
|
Re-totalling of marks secured in the examination
|
DDPI, SSLC Borad
|
15 working days
|
Secretary to the SSLC Board, Bangalore
|
15 working days
|
Director of SSLC Board, Bangalore
|
15 working days
|
||||||
|
2
|
Revaluation
|
DDPI, SSLC Borad
|
30 working
|
Secretary to the SSLC
|
15 working days
|
Director of SSLC
|
15 working
|
||||||
|
of Examination papers
|
days
|
Board
|
Board, Bangalore
|
days
|
|||||||||
|
3
|
Issue of Duplicate Marks Card / Provisional Marks Card |
? DDPI in the office of JD in case of Belgaum, Mysore, Gulbarga. ? DDPI, SSLC Board in case of Bangalore Division. |
30 working days
|
? Joint Directors in case of Belgaum, Mysore, Gulbarga. ? Secretary, SSLC Board in case of Bangalore Division. |
15 working days
|
Director of SSLC Board, Bangalore
|
15 working days
|
||||||
|
4
|
Disposal of application for Registration of new educational institutions |
? 1 to 5 th Std, DDPI
? 6 to 7 th Std. DDPI working under DPI (Primary) of CPIs Office and Addl. Commissionarate ? 8 to 10th Std. DDPI working under DPI (Secondary), Office of CPI / Addl. Commissionarate |
60 working days from the last date of receiving of completely filled application with documents. |
? 1 to 5 th Std, JDPI (Division) ? 6 to 7 th Std. DPI (Primary), Office of CPI / Addl. Commissionarate ? 8 to 10th Std.
DPI (Secondary), Office of CPI / Addl. Commissionarate |
30 working days
|
? DPI (Primary) ? CPI / Addl. Commissioners , Belgaum, Gulbarga ? CPI / Addl. Commissioners , Belgaum, Gulbarga |
30 working days
|
||||||
|
Sl.No.
|
List of Services
|
Designated officer
|
Stipulated time
|
First Appeal Officer
|
Time limit for disposal of
|
Second appellate authority
|
Time limit for disposal
|
||
|
first appeal
|
|
|
|
|
|
|
of second appeal
|
||
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
||
|
5
|
Recognition
|
? 1 to 7 th Std, BEO
? 8 to 10th Std. DDPI (Admn.) |
30 working days
|
? DDPI (Admn.)
? Joint Directors of Belgaum, Mysore, Gulbarg a & Bangalore |
30 working days
|
? Joint Directors of Belgaum, Mysore, Gulbarg a & Bangalore ? DPI (Secondary), Office of CPI / Addl. Commissionarate |
30 working days
|
||
|
6
|
Renewal of recognition
|
? 1 to 7 th Std, BEO
? 8 to 10th Std. DDPI (Admn.) |
15 working days
|
? DDPI (Admn.)
? Joint Directors of Belgaum, Mysore, Gulbarg a & Bangalore |
15 working days
|
? Joint Directors of Belgaum, Mysore, Gulbarg a & Bangalore ? DPI (Secondary), Office of CPI / Addl. Commissionarate |
15 working days
|
||
