Section 18 in Andhra Pradesh Bangaru Talli Girl Child Promotion And Empowerment Rules, 2013
18. Furnishing incorrect information :
(1)Any functionary in Schedule I or Schedule II, deliberately furnishes wrong information, shall be liable for punishment as per the disciplinary rules governing the service conditions of such a functionary.(2)A complaint stating such a failure may be filed before the Sub-Divisional Implementation Authority by the Village/Ward Implementing Authority/Mandal Implementing Authority or any other aggrieved person within 30 days from the date of such failure.(3)The Sub-Divisional Implementation Authority, after due verification and after being satisfied about such failure, shall forward the same to the competent disciplinary authority for taking action as per the disciplinary procedure within 7 days from the date of receipt of such complaint.(4)The Competent Disciplinary Authority, on receipt of such reference from the Sub-Divisional Implementation Authority, shall start the disciplinary proceedings so as to conclude the same within 30 days from the date of such reference.(5)The District Implementation Authority shall monitor the progress of disposal of all such cases.
