Section 21 in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016
21. Provision for E-Governance.
(1)The office of the Chief/Senior Electrical Inspector (HoD) is responsible for the grant of Licence, Certificate or Permit under this rule shall enable electronic delivery of services in one year from the date of commencement.(2)Notwithstanding the provisions given in Chapter-II, Chapter-Ill and Chapter-IV, in order to enable e-services, the office of the Chief/Senior Electrical Inspector (HoD) may, at any time, by order, require that an application or a communication, order or certificate or payment or the like related to the grant of Licence, Certificate or Permit under these rules shall be made or issued in electronic form.(3)To facilitate e-governance as above, the office of the Chief/Senior Electrical Inspector (HoD) may change the provision or procedure given in Chapter-II, Chapter-III and Chapter-IV to such extent that it is inconsistent or incompatible with electronic forms of communication and payment and such change shall not invalidate any action for the mere reason that it is repugnant to the procedural provisions of these rules.
