Section 78A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
78A. [ Citizens' Charter. [This heading and Sections 78A to 78D were inserted by Maharashtra 29 of 2011, Section 8 (w.e.f. 12-9-2011).]
(1)The Chief Officer shall prepare and publish Citizens' Charter, a list of facilities or services rendered by the office or Department of the Council, together with the time limit for providing such facilities or services to the general public, within a period of six months from the date of commencement of the Maharashtra Municipal Corporations and Municipal Councils (Second Amendment) Act, 2010.(2)If no final decision is taken within the period specified in the Citizens' Charter by the concerned authorities, the responsibility for inaction shall be fixed on them and an action mentioned in the relevant Act, rules or regulations shall be taken against them.
