Section 8A in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
8A. [ Constitution of the Commission. [Inserted by Act No. 36 of 2013, dated 15.9.2013.]
(1)The State Government shall, by notification in the Official Gazette, constitute a Commission to be known as the Commission for Guaranteed Delivery of Public Services to exercise the jurisdiction, powers and authority conferred on under this Act.(2)The Commission shall consist of a Chief Commissioner and as many Commissioners as may be notified by the State Government.(3)The Chief Commissioner and Commissioners shall be appointed by the State Government by notifications in the Official Gazette.(4)The Commission shall observe such rules of procedure in regard to the transaction of business as may be prescribed by the State Government.(5)The general superintendence, direction and management of the affairs of the Commission shall vest in the Chief Commissioner who shall be assisted by the Commissioners and may exercise all such powers and do all such acts and things which may be exercised or done by the Commission autonomously without being subjected to directions by any other authority under this Act.
