Section 8E in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
8E. Functions of the Commission.
- The Commission shall perform all or any of the following functions, namely:-(a)monitor the implementation of the Rajasthan Guaranteed Delivery of Public Services Act, 2011 (Act No. 23 of 2011);(b)identify problems in implementation of the Act and give suggestions to overcome these problems;(c)to have independent evaluation studies carried out from time to time to assess the realization of the objectives of the Act;(d)networking with NGOs, social volunteers to provide feedback to the Commission on the issues in implementation of the Act;(e)take steps for wide publication of the provisions of the Act to create awareness among the public and enquire into the complaints relating to the implementation of the Act;(f)to hold meetings with officers at the State, Division and District level to review the implementation of the Act;(g)to recommend disciplinary action against officers against whom complaints for nonimplementation of the provisions of the Act are found true after preliminary enquiry;(h)any other functions assigned by the State Government.
