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State of Punjab - Section

Section 6 in Punjab Right to Information (Disclosure of Information by public authorities providing services in Municipalities) Rules, 2012

6. Penalty for non-compliance.

- Every designated officer shall ensure strict compliance of these rules failing which the Director shall impose a penalty of fine which may extend to rupees five hundred and in case the violation continues beyond fifteen days, fine imposed may be enhanced to rupees five hundred per day for each violation :Provided that before any such punishment is imposed, the Director shall afford reasonable opportunity of being heard to such a designated officer :Provided further that the burden of proving that the designated officer has acted reasonably and delay in furnishing or disclosing information was beyond his control, shall be on the designated officer.Appendix-I(See Rule 3)
Sr. No. Details of Information Periodicity of Disclosure Prescribed Format
1 Particulars of the Municipality Once in a year  
  (a) Formation of the Municipality    
  (b) Brief History    
  (c) Characteristics and Importance of the Cityincluding tourist attractions    
2 Directory of Mayor, Sr. Deputy Mayor, DeputyMayor, President, Vice-President, Councillors and otherelected Once in a year or whenever change occur Form - A
3 Directory of Officers and Employees withspecific particulars of officers by designation who grantconcessions, permits, licenses or No Objection Certificates orauthorisations Once in a year or whenever changes are made Form B
4 The minutes of the meetings of the Municipality Within a month of the meeting Form-C
5 Details of Land owned by or vested with theMunicipality Once in a year Form-D
6 The service level being provided for each of thefollowing services undertaken by the Municipality Once in six months Form-E
  (a) Water Supply    
  (b) Sewerage   Form-F
  (c) Roads and Bridges   Form-G
  (d) Street Lights   Form-H
  (e) Solid Waste Management   Form-I
7 Procedure for availing various services Once in a year  
  (i) Water supply connection    
  (ii) Sewerage connection    
  (iii) Registration of Births and Death    
  (iv) Building Plan approval    
  (v) Assessment of tax    
  (vi) Payment of tax, fees    
8 Annual Budget Once in a year within a month of approval ofbudget by the municipality  
9 Annual financial statements Once in a year, within a month of the receiptof the audit report  
10 Particulars of all works including procurementtogether with information on the value of works, time ofcompletion and details of contract Once in six months  
11 Particulars of all plans, proposedexpenditures, actual expenditures on major services provided oractivities performed and reports on disbursements made Once in six months  
12 Details of subsidy programmes on major servicesprovided or activities performed by the municipality and themanner and criteria used for identification of beneficiaries forsuch programmes Once in six months  
13 Particulars of the City Development plan as wellas ward plans detailing the development of the municipal/wardarea Once in six months  
14 Expenditure incurred in each ward in thepreceding financial year Once in a year  
15 Details of the Municipal funds i.e. incomegenerated in the previous year Once in a year Form-J
Appendix-II(See Rule 3)Form-A
Sr. No. Name Position Ward Contact Number E-mail
           
Form-B
Sr. No. Name Designation Contact Number E-mail Entrusted Responsibility Supervisory Officer
             
Form-C
Date of the Meeting of the Municipality Serial No. of Resolution Subject in the Agenda Decision of the Municipality
       
Form-D
(A)Total extent of land owned by Municipality and its current status
Sr. No. Ward number Survey Number Extent Usage
         
(B)Total extent of land vested with the Municipality and its current status
Sr. No. Ward number Survey Number Extent Usage
         
Form-E
Sr. No. Service Sub-Component Service being provided
1 Total Requirement as per norm and population(Million litres per day)  
2 Total quantity supplied (Million litres per day)  
3 Frequency of supply Daily/Once in 2 days/Once in 3 days
4 Supply hours (approx.)  
5 Water treatment method  
6 Present per capita supply (litres per capitadaily)  
7 Rate of water charges (domestic)  
8 Rate of water charges (non-domestic)  
9 Percentage of coverage of population throughprotected supply  
Form-F
Sr. No. Service Sub-Component Service being provided
1 Percentage of municipal area covered byunderground drainage/sewerage system  
2 Per capita generation of waste water  
3 No. of house service connections  
4 Monthly rate of sewerage charges (domestic)  
5 Monthly rate of sewerage charges (non-domestic)  
6 If any underground drainage/sewerage systemscheme is ongoing, briefly indicate its status  
7 If there is no underground drainage/seweragesystem then the No. of septic tanks  
8 Quantity of sewage pumped  
9 Quantity treated  
10 Method of treatment  
11 Source where treated water is disposed  
12 Organisational arrangement available to redresspeople's grievances  
Form-G
Sr. No. Service Sub-Component Details to be provided
1 Total Road length (Type of Road, its length andwidth)  
2 Details of roads proposed and executed forcarpeting and re-carpeting  
3 Percentage of footpath to the total road lengthof main roads  
Form-H
Sr. No. Service Sub-Component Service being provided
1 Total No. of street lights and type of lights  
2 Number of additional street lights installed inlast 6 months  
3 Annual Electricity consumption for the last year  
4 Organisational arrangements in Municipality forredressal of public grievances  
Form-I
Sr. No. Service Sub-Component Service being provided
1 Total solid waste generated per day in the town  
2 Total solid waste cleared per day  
3 No. of compost yards available and extent  
4 No. and type of vehicle used(lorry/truck/compactor)  
5 Carrying capacity of all vehicles per trip  
6 Average number of trips per day  
Form-J
Sr. No. Details Figures (in lakhs)
1 Taxes, duties, cess and surcharge, rent fromthe properties, fees from licenses and permission collected bythe Municipality during the previous year  
2 Taxes, duties, cess and surcharge, rent fromthe propertie, fees from licenses and permission that remainuncollected and the reasons thereof  
3 Share of taxes levied by the State Governmentand transferred to municipality and the grants released to themunicipality  
4 Grants released by the State Government forimplementation of the schemes, projects and plans assigned orentrusted to the municipality the nature and extent ofutilisation  
5 Money raised through donation or contributionfrom Public or non- governmental agencies.