Section 18 in Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013
18. Procedure of Receipt and Registration of Complaints (Grievance Redressal).
(1)All communications/complaints in writing (by whatsoever mode they are received) addressed to the Supervisory Authority, either by name or designation, shall be received by the office of the Supervisory Authority.(2)All complaints shall be duly recorded and serially numbered in a register to be maintained by the office of the Supervisory Authority indicating sender's name and address of the complainant as prescribed in Table 2 of Schedule 6.(3)Complaints received by hand shall be immediately registered and an acknowledgment receipt issued across the counter. Complaints received through other modes shall be registered within 1 working day from the date of the receipt of the complaint.(4)For complaints received through mail/email/fax, an acknowledgment shall be sent to the complainant within 3 working days of the receipt of the complaint.(5)Complaints and other communications requiring urgent attention shall be placed expeditiously before Supervisory Authority.(6)The complaints received in respect to the Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013, shall be examined through a Committee formed by the Supervisory Authority of the concerned District. The Chairpersons of such committee shall be of a rank higher or equivalent to a Deputy Collector and shall include a specialist doctor of the concerned discipline.
