Chhattisgarh Municipal (Public Disclosure Law) Rules, 2012

Chhattisgarh Municipal (Public Disclosure Law) Rules, 2012

Rule CHHATTISGARH-MUNICIPAL-PUBLIC-DISCLOSURE-LAW-RULES-2012 of 2012

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1. Short title, extent and commencement.

2. Definitions.

3. Appointment of Nodal Officer.

4. Public Disclosure of Information.

5. Non-compliance to constitute dereliction of duty.

State of Chattisgarh - Act

CHHATTISGARH
India

Published on 14 September 2012
Commenced on 14 September 2012
[This is the version of this document from 14 September 2012.]
[Note: The original publication document is not available and this content could not be verified.]

Chhattisgarh Municipal (Public Disclosure Law) Rules, 2012Published vide Notification No. F-5-8/18/2011, dated 14th September, 2012Last Updated 15th October, 2019Notification No. F-5-8/18/2011 dated the 14th September, 2012. - In exercise of the powers conferred by Section 131-C read with Section 433 of the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) and Sections 122-B read with Section 355 of the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961), the State Government, hereby, makes the following rules, namely :-

(1)These rules may be called the Chhattisgarh Municipal (Public Disclosure Law) Rules, 2012.

(2)They shall come into force from the date of their publication in the Official Gazette.

(3)These rules shall apply to all Municipal Corporations, Municipal Councils and Nagar Panchayats.

- In these rules, unless the context requires otherwise,(a)"Act" means in case of Municipal Corporation the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) and in case of Municipal Council and Nagar Panchayats the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961);(b)"Competent Authority" means in relation to Municipal Corporation, the Municipal Commissioner, and in relation to Municipal Council and the Nagar Panchayat, the Chief Municipal Officer;(c)"Form" means the form appended to these rules;(d)"Information" means the information listed in column 2 of the Schedule attached to and forming part of these rules;(e)"Municipality" means Municipal Corporation, Municipal Council or Nagar Panchayat as the case may be;(f)"Public Disclosure" means the disclosure of information according to the mode listed in column 5 of the Schedule attached to and forming part of these rules;(g)"Public Information Officer" means the officer so designated in the Municipality under the Right to Information Act, 2005 (22 of 2005);(h)"Schedule" means the Schedule attached to these rules and forming part of it.

(2)Words and terms not defined here shall have the same meaning as defined in the Act.

(1)Within thirty days of coming into force of these rules, the Competent Authority in all Municipalities shall appoint the Public Information Officer as Nodal Officer for ensuring due compliance of the provisions contained in these rules.

(2)In the absence of the Public Information Officer for any reason whatsoever, the Competent Authority may appoint another officer not below the rank of Class-II as the Nodal Officer under these rules.

(3)If nobody has been appointed as Nodal Officer under sub-rule (2), the Competent Authority will be deemed to be the Nodal Officer under these rules.

- It shall be the duty of the Nodal Officer to ensure that information as specified in column (2) is disclosed in the mode specified in column (5) on form specified in column (4) at periodicity specified in column (3) within the time limit specified in column (6) of the Schedule.

- Non-compliance of any of the provisions contained in these rules shall constitute dereliction of duty, punishable in accordance with the Service Rules governing the defaulting officer.

[See Rules 2 (i) and 4]

SI. No.	Information	Periodicity of Disclosure	Form for Disclosure	Mode of Disclosure	Time Limit for Disclosure
(1)	(2)	(3)	(4)	(5)	(6)
1.	New Contracts Granted during the period.	Quarterly	PDL-1	• Website• Notice Board• Newspaper	1 week after close of Quarter.
2.	Contractors Blacklisted during the period	Yearly	PDL-2	• Website• Notice Board .• Newspaper	1 month after close of year.
3.	Changes in List of Authorized Colonizers duringthe period.	Half-yearly	PDL-3	• Website• Notice Board• Newspaper	2 weeks after close of Half-year.
4.	Development Permission granted to Colonizersduring the period.	Quarterly	PDL-4	• Website• Notice Board	1 week after close of Quarter.
5.	Building permissions granted to Colonizersduring the period.	Quarterly	PDL-5	• Website• Notice Board	1 week after close of Quarter.
6.	Changes in List of plots/houses/flats inColonies mortgaged in favour of the Municipality during theperiod.	Quarterly	PDL-6	• Website• Notice Board• Newspaper	1 week after close of Quarter.
7.	Changes in List of Licensed Slaughter Housesduring the period.	Yearly	PDL-7	• Website• Notice Board• Newspaper	1 month after close of Year.
8.	Changes in List of Licensed Inspectorsappointed under Slaughter House Rules.	Half-yearly	PDL-8	• Website• Notice Board	2 week after close of Half-year.
9.	Changes in List of Designated Persons for theCollection and Disposal of Debris under Municipal Solid WasteManagement during the period.	Yearly	PDL-9	• Website• Notice Board	1 week after close of Year.

Form-PDL-1Public Disclosure of InformationName of the Municipality.........New Contracts Granted During the Quarter Ended........

SI.No.	Brief Particulars of the Contract	Name of the Contractor	Value of Contract (Rs. in Lacs)	Time allowed for Completion of Contract

Form-PDL-2Public Disclosure of InformationName of the Municipality...................Contractors Black-listed During the Year Ended........

SI. No.	Name of the Firm	Names of Proprietor/Partners/Directors	Address of the Firm

Form-PDL-3Public Disclosure of InformationName of the Municipality........................Changes in List of Registered Colonizers During the Half-Year Ended...............

SI. No.	Name of the Colonizer Partners/Director	Registration Number	Names of Proprietor/	Registered Address of the Firm	Change: Registration Granted/Cancelled	Effective from

Form-PDL-4Public Disclosure of InformationName of the Municipality.....................Development Permission Granted During the Quarter Ended......................

Form-PDL-5Public Disclosure of InformationName of the Municipality.....................Building Permission Granted to Colonizers During the Quarter Ended..................

Form-PDL-6Public Disclosure of InformationName of the Municipality.....................Changes in List of Plots/Houses/Flats in Colonies Mortgaged During the Quarter Ended.........

SI. No.	Name of the Colony	Location	Mortgage/Release of Mortgage	Number of Property Units Mortgaged/Released
Plots	Houses	Flats

Form-PDL-7Public Disclosure Of InformationName of the Municipality...........................Change in List of Licensed Slaughter Houses During the Year Ended..................

SI. No.	Name of the Slaughter House	Location	Owner's Name	Licensed Capacity	Licence Number

Form-PDL-8Public Disclosure of InformationName of the Municipality......................Changes in List of Licensed Inspectors of Slaughter Houses During the Half-Year Ended .....................

SI. No.	Name of the Licensed Inspector	Address	License No.	Date of Grant of License	Contact Number

Form-PDL-9Public Disclosure of InformationName of the Municipality...................Changes in List of Designated Persons for Collection and Disposal of Debris During the Year Ended..................

SI. No.	Name of the Person/Agency	Change: Added/Deleted	Address	Contact Person	Telephone Number

Name of the Colonizer

Registration Number

Date of Permission

Particulars of Development Permission

Name of Colony