Section 17 in Jammu and Kashmir Public Services Guarantee Rules, 2011
17. Monitoring and inspection
(1)The Government may issue the directions from time to time for effective implementation of the provisions of the Act, superintendence of the cases filed under the Act and for the inspection of the offices of the first appellate authority, second appellate authority, revisional authority and drawing and disbursing officers.(2)The State Government may after every six months review services notified under the Act and may include or exclude any service, for purposes of the Act.(3)The Government shall introduce a system for centralized monitoring of the timely delivery of notified services, including service delivery through use of Information and Communication Technologies, and for monitoring various provisions of the Act.
