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NCT Delhi - Act

The Delhi Right To Information Rules, 2001

DELHI
India

The Delhi Right To Information Rules, 2001

Act 7 of 2001

Published on 1 January 2001
Commenced on 1 January 2001
[This is the version of this document as it was from 14 May 2001 to None.]
[Note: The original publication document is not available and this content could not be verified.]

The Delhi Right To Information Act, 2001Delhi Act No. 7 of 2001[14th May, 2001]An Act to make provision for securing right to information in the National Capital Territory of Delhi and for matters relating thereto.BE it enacted by the Legislative Assembly of the National Capital Territory of Delhi in the Fifty-second Year of the Republic of India as follows:

1. Short title and commencement.

(1)This Act may be called the Delhi Right to Information Act, 2001.

(2)It shall come into force on such [date] [Came into force on 2-10-2001, vide Notification No. F. 4/45/AR/2000.] as the Government may, by notification in the Official Gazette, appoint.

2. Definitions.

-In this Act, unless there is anything repugnant in the subject or contexts,

(a)"competent authority"[*] [See. Annexure 1 for list of competent Authorites.] means any authority or officer notified by the Government from time to time in Official Gazette for the purpose of this Act;

(b)"electronic form" with reference to information means any information generated, sent, received or stored in media, magnetic, optical, computer memory, microfilm, computer generated micro fiche or similar device;

(c)"Government" means the "Lt. Governor referred in article 239AA of the Constitution";

(d)"information" means any material or information relating to the affairs of the National Capital Territory of Delhi except matters with respect to entries 1, 2 and 18 of the State List and entries 64, 65 and 66 of that list in so far as they relate to the said entries 1, 2 and 18 embodied in the Seventh Schedule of the Constitution;

(e)"Lt. Governor" means the Lt. Governor of the National Capital Territory of Delhi appointed by the President under article 239 of the Constitution;

(f)"prescribed" means as prescribed in rules;

(g)"public authority" means any authority or body established or constituted

(i)by or under the Constitution;

(ii)by any law made by the Government and includes any other body owned, controlled or substantially financed by funds provided directly or indirectly by the Government;

(h)"Public Grievances Commission" means the Public Grievances Commission set up by the Government vide their Resolution No. 4/14/94-AR dated the 25th September, 1997 as amended from time to time;

(i)"right to information" means the right of the access to information and includes the inspection of works, documents, records, taking notes and extracts and obtaining certified copies of documents or records, or taking samples of material.

3. Right to information.

-Subject to the provisions of this Act, every citizen shall have right to obtain information from a competent authority.

4. Obligations on public authorities.

-Every public authority shall

(a)maintain all its records, in such a manner and form as is consistent with its operational requirements duly catalogued and indexed;

(b)publish at such intervals as may be prescribed by the Government

(i)the particulars of its organisation, functions and duties;

(ii)the powers and duties of its officers and employees and the procedure followed by them in the decision-making process;

(iii)the norms set by the public authority for the discharge of its functions;

(iv)laws, bye-laws, rules, regulation, instructions, manuals and other categories of records under its control used by its employees for discharging its functions;

(v)the details of facilities available to citizens for obtaining information; and

(vi)the name, designation and other particulars of the competent authority;

(c)publish all relevant facts concerning important decisions and policies that affect the public while announcing such decisions and policies;

(d)give reasons for its decisions, whether administrative or quasi-judicial to those affected by such decisions;

(e)before initiating any project, publish or communicate to the public generally or to the persons affected or likely to be affected by the project in particular, the facts available to it or to which it has reasonable access which, in its opinion, should be known to them in the best interests of maintenance of democratic principles.

5. Procedure for supply of information.

(1)A person desiring information shall make a request in writing or through electronic form, to the competent authority giving the particulars of the matter relating to which he seeks information:Provided that where a person cannot, for valid reasons, make a request in writing, the competent authority may either accept an oral request which may, subsequently, be reduced in writing or render reasonable assistance to such person in making a written request.

(2)Upon receipt of an application requesting for an information, the competent authority shall consider it and furnish the information required by the applicant or pass orders thereon refusing the request as soon as practicable but normally within fifteen days and in any case within thirty days from the date of receipt of application.

(3)The information shall be supplied in writing, either in English or in the official language.

(4)Where a request is rejected under sub-section (2), the competent authority shall communicate to the person making the request,

(i)the reasons for such rejection;

(ii)the period within which the appeal against such rejection may be preferred;

(iii)the particulars of the appellate authority.

6. Restrictions on right to information.

-The competent authority may, for reasons to be recorded in writing, withhold

(a)the information the disclosure or contents of which will prejudicially affect the sovereignty and integrity of India or security of the National Capital Territory of Delhi or international relations or which leads to incitement to an offence;

(b)the information relating to an individual or other information, the disclosure of which would constitute a clear and unwarranted invasion of personal privacy and has no relationship to any activity of the Government or which will not sub-serve any public interest;

(c)papers containing advice, opinion, recommendations or minutes submitted to the Lt. Governor for discharge of his constitutional functions and any information, disclosure of which would prejudicially affect the conduct of the centre-State/Union territory relations, including information exchanged in confidence between the centre and the Government or any of their authorities or agencies;

(d)trade and commercial secrets or any other information protected by law;

(e)information whose release would constitute a breach of privilege of Parliament or Legislative Assembly of the National Capital Territory of Delhi:

Provided that the competent authority shall, before withholding information under this clause, refer the matter to the Legislative Assembly Secretariat for determination of the issue and act according to the advice tendered by that Secretariat:Provided further that no appeal shall lie under section 7 against an order withholding supply of information under this clause; (f) information whose disclosure would endanger the life or physical safety of any person or identify the source of information or assistance given in confidence for law enforcement or security purposes or in public interest:Provided that the information which cannot be denied to the Legislatively Assembly of the National Capital Territory of Delhi, shall not be denied to any person;

(g)minutes or records of advice including legal advice, opinions or recommendations made by an officer of a public authority during the making process prior to the executive decision or policy formulation;

(h)Cabinet papers including records of the deliberations of the Council of Ministers, Secretaries and other officers.

7. Appeal.

(1)Any person aggrieved by an order of the competent authority, or any person who has not received any order from the competent authority within thirty working days, may appeal to the Public Grievances Commission.

(2)The decision of the Public Grievances Commission shall be final.

(3)No order adversely affecting any person shall be passed, except after giving that person a reasonable opportunity of being heard.

(4)Every appeal shall be disposed as expeditiously as possible and endeavour shall be made to dispose of the appeal within thirty days from the date on which it is presented.

8. Obligation on competent authority.

-Every competent authority shall be under a duty to maintain all its records, as per its operational requirements, duly catalogued and indexed, and grant access to information, subject to the provisions of this Act, to any citizen requesting for such access.

9. Penalties.

(1)Any person responsible for providing any information under this Act shall be personally liable for furnishing the information within the period specified.

(2)Where a person responsible to supply information fails to furnish the information asked for under this Act within the time specified or furnishes any information which is false in any material particulars, and which he knows or has reasonable cause to believe to be false or does not believe it to be true, he shall be liable, after such inquiry as may be required under the service rules pertaining to disciplinary action applicable to him, for imposition of such penalty as may be determined by the disciplinary authority under such rules or as prescribed in the Rules.

10. State Council for Right to Information.

(1)The Government shall, by notification in the Official Gazette, establish with effect from such date as specified in the notification, a Council to be known as State Council for Right to Information.[*] [By Notificatiion No. F. 17/7/2001 /AR, dated 21st November 2001, the Government of National Capital Territory of Delhi has established State Council for Right to Information, see Annexure 2.]

(2)The State Council shall consist of the following members, namely:-

(a)the Chief Minister, Government of National Capital Territory of Delhi shall be its Chairman;

(b)the Minister Incharge of the Department of Administrative Reforms in the Government shall be its member:

Provided if the Chief Minister is the Minister Incharge of Administrative Reforms Department, then the Finance Minister shall be the Member;

(c)such number of other officials not exceeding ten of which three members shall be elected representatives of the Legislative Assembly of the NCT of Delhi and of which one shall be woman to be nominated by the Speaker of Assembly of NCT of Delhi and non-official members not exceeding ten representing such interests as may be prescribed by the Government.

(3)The time and place of the meeting of the Council shall be as the Chairman may decide and it shall observe such procedures as may be laid down by the Council to transact its business.

(4)The object of the State Council shall be to promote the right to information in the National Capital Territory of Delhi and it shall deal with all matters related to right to information, such as

(a)review of the operation of this Act and the rules made thereunder;

(b)review of the administrative arrangements and procedures to secure for citizens the fullest possible access to information;

(c)research and documentation as regards management of information with a view to improve the extent and accuracy of information being made available under this Act; and

(d)to advise the Government on all matters related to the right to information, including training, development and orientation of employees to bring in a culture of openness and transparency.

11. Act to have over-riding effect.

-The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained in any other enactment of the Legislative Assembly of Delhi, for the time being in force.

12. Protection of action taken in good faith.

-No suit, prosecution or other legal proceedings shall lie against any person for anything done in good faith or intended to be done in pursuance of this Act.

13. Charging of fees.

-The competent authority shall charge such fees for supply of information as may be prescribed by rules, but which shall not exceed the cost of processing and making available of the information.

14. Laying of Annual Report of State Council.

-The Chairperson shall cause to be laid on the Table of the House Annual Report of the State Council.

15. Power to make rules.

(1)The Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-

(a)the interval at which particulars and other material and information shall be published by the public authorities;

(b)the composition of the State Council with reference to the interest to be represented therein;

(c)prescription of fee to be charged for supply of information;

(d)any matter which is to be, or may be prescribed under this Act. (3) Every rule made under this Act shall be laid, as soon as may be after it is made, before the House of the Legislative Assembly of the National Capital Territory of Delhi while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.

16. Removal of difficulties.

(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by general or special order published in the Official Gazette, make such provision not inconsistent with the provisions of this Act as appear to it to be necessary or expedient for the purposes of removing difficulty:Provided that not such order shall be made after the expiration of two years from the commencement of this Act.

(2)Every order made under this section shall, as soon as may be after it is made, be laid before the Legislative Assembly of the National Capital Territory of Delhi.ANNEXURE 1LIST OF COMPETENT AUTHORITIES NOTIFIED FOR VARIOUS DEPARTMENTS OF DELHI GOVERNMENT

Sl.No.	Name of the Department	Competent Authority
(1)	(2)	(3)
1	Administrative Reforms	Deputy Director (AR)
2	Archaeology & Delhi Gazetteer	Deputy Director
3	Aruna Asaf Ali Hospital	Deputy Medical Superintendent
4	Archives	Deputy Director
5	Audit	Deputy Secretary Finance(Accounts)]
6	Central Jail	DIG (Prison)
7	Chit Fund	Registrar (Chit Fund)
8	Chief Electoral Officer	Joint Chief Electoral Officer(Administration)
9	College of Art	Principal]
10	Conservator of Forest	Deputy Conservator of Forest(Head Quarter)
11	Consumer Affairs	Director (Consumer Affairs)
12	Co-operative Societies	Joint Registrar (Administration)
13	Deen Dayal Upadhyay Hospital	Deputy Medical Superintendent(Administration)
14	Delhi College of Engineering Delhi Technological University	Joint Registrar]
15	Delhi Fire Service	Assistant Commissioner (Fire)
16	Development Departments & its Units	Deputy Development Commissioner
17	Drug Control	Deputy Drug Controller(Administration)
18	Directorate of Agricultural Marketing	Joint Director
19	Directorate of Training, UTCS	Joint Director
20	Directorate of Economics & Statistics	Director
21	Directorate of Family Welfare	Deputy Director
22	Directorate of Health Services	Additional Director
23	Directorate of Small Savings	joint Director
24	Education Department	Additional Director (Admn.) inrespect of matters related to Head Quarter, Patrachar, Science &TV, Sports, Physical Education and issues other than thosecovered by respective districts.
		Additional Directors (Act) inrespect of matters relating to aided and unaided Schoold.]
25	Employment	Joint Director
26	Environment	Deputy Secretary
27	Excise	Deputy Commissioner
28	Finance	Additional Secretary
29	Food & Supplies Department
30	Forensic Science Laboratory	Additional Commissioner (Admn.)]
31	General Administration Department	Deputy Secretary
32	Govind Ballabh Pant Hospital	Additional Medical Superintendent
33	Guru Nanak Eye Centre	Deputy Medical Superintendent
34	Gurudwara Election	Election Officer
35	Guru Teg Bahadur Hospital	Additional Medical Superintendent
36	Health & Family Welfare	Additional Secretary (Health-1)
37	Higher Education	Deputy Director
38	Home Department	Additional Secretary (Home-1)
39	Home Guards and Civil Defence	Deputy Commandant General HomeGuard-cum-Deputy Director Civil Defence
40	Directorate of Indian System of Medicine and Homoeopathy	Joint Director
41	Industries	Joint Director of Industries(Administration)
42	Information and Publicity	Deputy Director (Administration)
43	Information and Technology	Additional Secretary
44	Irrigation and Flood Control	SSW to Chief Engineer
45	Labour Department	Joint Labour Commissioner(Administration)
46	Language, Art and Culture Department including its Academiesand other Units	Joint Secretary
47	L.G. Secretariat
48	Law and Judicial Department	Joint Secretary
49	Delhi Legislative Assembly Secretariat	Secretary (LAS)
50	Lok Nayak Hospital	Director (Administration)
51	Mahila Institute of Technology	Principal
52	Manpower and Employment	Joint Director
53	Maulana Azad Medical College	Deputy Director (Administration)
54	National Cadet Core	Deputy Director
55	Nehru Homoeopathy Medical College and Hospital	General Principal
56	Dr. B.R. Sur Homoeopathy Medical College and Hospital	Principal
57	Planning Department	Joint Director
58	Power Department	Additional Secretary
59	Prevention of Food Adulteration	Joint Director
60	Public Works Department	Engineer Officer to ChiefEngineer in respect of matters pertaining to PWD Zone-I.Engineer Officer to ChiefEngineer in respect of matters pertaining to PWD Zone-II.Engineer Officer to ChiefEngineer in respect of matters pertaining to PWD Zone-III.Engineer Officer to ChiefEngineer in respect of matters pertaining to PWD Zone-IV.Director (Personnel) in respectof matters other than Zone-I, II, III & IV.
61	Principal Pay and Accounts Office	Deputy Controller of Accounts(Administration)
62	Prohibition	Joint Director
63	Prosecution	Chief Prosecutor (North District)
64	Divisional Commissioner Office (Head Quarter)Offices of the Deputy Commissioners, East.Offices of the Deputy Commissioners, North-EastOffices of the Deputy Commissioners, WestOffices of the Deputy Commissioners, South-WestOffices of the Deputy Commissioners, NorthOffices of the Deputy Commissioners, North-WestOffices of the Deputy Commissioners, SouthOffices of the Deputy Commissioners, New DelhiOffices of the Deputy Commissioners, Central	Additional District Magistrate(HQ)Deputy Commissioner EastDeputy Commissioner, North-EastDeputy Commissioner, WestDeputy Commissioner, South-WestDeputy Commissioner, NorthDeputy Commissioner, North-WestDeputy Commissioner, SouthDeputy Commissioner, NewDelhi Deputy Commissioner,Central
65	Sales Tax Department	Additional Commissioner(Administration)
66	Sanjay Gandhi Memorial Hospital	Deputy Medical Superintendent
67	Services Department	Additional Secretary (Service).
68	Department of Social Welfare	Director, DSW]
69	Tourism Department	Deputy Director
70	Training and Technical Education	Joint Director (Administration)
71	Transport Department	Joint Director (Administration)
72	Weight and Measures	Controller
73	Welfare of Scheduled Caste/ Scheduled Tribes	Deputy Director (SCP)
74	Urban Development	Additional Secretary
75	Land and Building Department	Joint Secretary (Vigilance)
76	Public Works Department (Secretariat) and Housing Department	Additional Secretary (PWD)
77	Vigilance Department including Anti Corruption Department	Joint Secretary (Vigilance)
78	Baba Saheb Ambedkar Hospital	Dy. Medical Superintendent
79	Acharya Shree Bhikshu Government Hospital	Medical Superintendent
80	Attar Sain Jain Eye and General Hospital	Medical Superintendent
81	Babu jagjivan Ram Memorial Hospital	Medical Superintendent
82	Bhagwan Mahavir Hospital	Medical Superintendent
83	Dr. Hedgewar Arogya Sansthan, Karkardooma	Medical Superintendent
84	Dr. N.C. Joshi Memorial Hospital	Medical Superintendent
85	Guru Govind Singh Government Hospital	Medical Superintendent
86	jag Pravesh Chandra Hospital	Medical Superintendent
87	Lal Bahadur Shastri Hospital	Medical Superintendent
88	Maharishi Balmiki Hospital	Medical Superintendent
89	Maulana Azad Institute of Dental Secience	Medical Superintendent
90	Pt. Madan Mohan Malviya Hospital	Medical Superintendent
91	Rajiv Gandhi Super Speciality Hospital	Medical Superintendent
92	Rao Tula Ram Memorial Hospital	Medical Superintendent
93	Sardar Vallabh Bhai Patel Hospital	Medical Superintendent
94	Satyawadi Raja Harish Chandra Hospital	Medical Superintendent
95	Women & Child Development	Director, WCD]

ANNEXURE 2LIST OF COMPETENT AUTHORITIES NOTIFIED IN RESPECT OF AUTONOMOUS BODIES/UNDERTAKINGS/LOCAL BODIES

Sl. No.	Name	Competent Authorities
(1)	(2)	(3)
1.	Ayurvedic and Unani Tibbia College and Allied Units	Principal
2.	Board of Ayurvedic and Unani System of Medicine	Registrar
3.	Central Accident and Trauma Service	Project Administrator
4.	College of Pharmacy	Principal
5.	Commission for Other Backward Classes	Member Secretary
6.	Delhi State Civil Supplies Corporation Limited	Senior General Manager
7.	Delhi Tourism and Transport Development Corporation	Managing Director
8.	Delhi State Industrial Development Corporation Limited	General Manager (Head Quarter)
9.	Delhi Agricultural Marketing Board	Joint Secretary (Marketing)
10.	Delhi Bhartiya Chikitsa Parishad	Registrar
11.	Delhi Cantonment	Board Deputy Cantonment ExecutiveOfficer
12.	Delhi Commission for Women	Member Secretary to Commissionner
13.	Delhi Consumers Stores Limited Co-operative Wholesale	Administrator
14.	Delhi Co-operative Housing Finance Corporation Ltd.	General Manager
15.	Delhi Energy Development Agency	Project Director
16.	Delhi Electricity Regulatory Commission	Director (Administration)
17.	Delhi Financial Corporation	General Manager
18.	Tool Room and Training Centre	General Manager
19.	Delhi Homoeopathy Anusandhan Parishad Assistant	Director (Homoeopathy)
20.	Delhi Institute of Hotel Management and Assistant CateringTechnology Administrative Officer
21.	Delhi Jal Board	Additional Chief ExecutiveOfficer
22.	Delhi Khadi and Village Industries Board	Deputy Director
23.	Delhi Legal Services Authority	Member Secretary
24.	Delhi Minorities Commission	Deputy Secretary
25.	Delhi Pharmacy Council	Registrar
26.	Delhi Pollution Control Committee	Assistant Environmental Engineer(Planning)
27.	Delhi Schedule Castes Financial and Development CorporationLimited (Personnel)	Deputy Manager
28.	Delhi State Aids Control Society	Joint Director
29.	Delhi State Co-operative Bank Limited	Managing Director
30.	Delhi State Haj	Committee Secretary
31.	Delhi Subordinate Services Selection Board	Secretary
32.	Delhi Transport Corporation	Regional Manager (South) inrespect of matters relating to Sriniwaspuri Depot, Sukhdev ViharDepot, Kalkaji Depot, Sarojini Nagar Depot, Vasant Vihar Depot
		Regional Manager (East) inrespect of matters relating to Noida Depot, Hasanpur Depot,Nandnagri Depot, I.P. Depot
		Regional Manager (West) inrespect of matters relating to Hari Nagar Depot-I, Hari NagarDepot-II, Hari Nagar Depot-III, Keshopur Depot, Naraina Depot,Mayapuri Depot
		Regional Manager (North) inrespect of matters relating to Rohini Depot-I, BBM Depot-I, BBMDepot-II, Wazirpur Depot-III
		Regional Manager (Rural) inrespect of matters relating to Bawana Depot, GTK Depot, NangloiDepot, Dichau Kalan Depot
		Regional Manager (Inter-State) inrespect of matters relating to Peeragarhi Depot, RohiniDepot-III, Dilshad Garden Depot, Seemapuri Depot, Yamuna ViharDepot, Ghazipur Depot, Ambedkar Nagar Depot, Shadipur Depot,Wazirpur Depot-II Dy. Chief General Manager (Publicity)(Traffic) in respect of matters relating to Scindia House,Training School, Nand Nagri Depot Dy. Chief General Manager(MS-I) in respect of matters relating to Central Workshop-I,Store and purchase
		Dy. Chief General Manager (MS-II)in respect of matters relating to Central Workshop-II, PrintingPress Manager (Admn.) Labour in respect of matters relating toDTC Head Quarter and issues other than those covered by rest ofthe Competent Authorities of DTC.
33.	Delhi Transco Ltd.	General Manager (Comml.) inrespect of matters relating to power purchase, agreements, bulksupply tariff, bulk billing of DISCOMS and other licenses suchas NDMC and MES.
		Dy. General Manager (Finance) inrespect of matters relating to Finance including Transco andHolding Company, Revenue & Expenditure.
		General Manager (Admn.) inrespect of all administrative, establishment and vigilancematters and issues other than those covered by rest of thecompetent authorities of Delhi Transco Ltd.
33A.	Indraprastha Power Generation Company Ltd. (GENCON)	General Manager (HR) for wholeIGPL.
34.	Delhi Waqf Board	Chief Executive Officer
35.	District and Session Judge Office	Additional District and SessionJudge (Administration)
36.	Guru Govind Singh Indraprastha University	Registrar (Administration)
37.	Institute of Human Behaviour and Allied Sciences	Joint Director
38.	Municipal Corporation of Delhi	Deputy Commissioner (L&E) inrespect of matters relating to L&E Department.
		Deputy Commissioner (F/L) inrespect of matters relating to Factory Licensing Department.
		Deputy Commissioner (CL & EC)in respect of matters relating to Central Licensing &Enforecement Cell.
		Deputy Commissioner (RP Cell) inrespect of matters relating to RP Cell.
		Deputy Commissioner (Toll Tax) inrespect of matters relating to Toll Tax Department.
		Deputy Commissioner (Advt.) inrespect of matters relating to Advertisement Department
		Director-in-Chief (DEMS) inrespect of matters relating to Sanitation
		Department Director (CSD) inrespect of matters relating to Community Services Department
		Chief Labour Welfare Officer inrespect of matters relating to Labour Welfare Department
		Director (P & S) in respectof matters relating to P & S Departemnt
		Director (P & I) in respectof matters relating to P & I Department
		Municipal Secretary in respect ofmatters relating to Municipal Secretary Office Secretary toCommissioner in respect of matters relating to CommissionerOffice
		Addl. Deputy Commissioner (HQ) inrespect of matters relating to HQ and issue other than those notcovered by rest of the Competent Authorities of MCD
		Director (Personnel) in respectof matters relating to Establishment Department]
		Enginer-in-Chief in respect ofmatters relating to Engineering Department.
		Municipal Health Officer inrespect of matters relating to Health Department
		Director (Primary Education) inrespect of matters relating to Education Department
		Assessor and Collector in respectof matters relating to Assessment and Collection Department
		Chief Law Officer in respect ofmatters relating to Law Department
		Director (Horticulture) inrespect of matters relating to Horticulture Department
		Chief Accountant-cum-FinancialAdvisor in respect of matters relating to Finance Department
		Chief Town Planner in respect ofmatters relating to Town Planning Department
		Chief Architect in respect ofmatters relating to Architecture Department
		Dy. Commissioner (South) inrespect of matters relating to South Zone
		Dy. Commissioner (Central) inrespect of matters relating to Central Zone
		Dy. Commissioner (City) inrespect of matters relating to City Zone
		Dy. Commissioner (Civil Lines) inrespect of matters relating to Civil Lines Zone
		Dy. Commissioner (Sadar PaharGanj) in respect of matters relating to Sadar Pahar Ganj Zone,-
		Dy. Commissioner (Karol Bagh) inrespect of matters relating to Karol Bagh Zone Dy. Commissioner(Rohini) in respect of matters relating to Rohini Zone
		Dy. Commissioner (West) inrespect of matters relating to West Zone
		Dy. Commissioner (Najafgarh) inrespect of matters relating to Narela Zone
		Dy. Commissioner (Shahdara-South)in respect of matters relating to Shahadara-South Zone Dy.Commissioner (Shahdara-North) in respect of matters relating toShahdara-North Zone
39.	Netaji Subhash Institute of Technology	Dean (Administration)
40.	New Delhi Municipal Council	Director (Public Relation)
41.	State Council of Educational Research and Training	Joint Director
42.	Delhi State Election Commission	Deputy Election Commissioner
43.	Rajya Sainik Board	Secretary
44.	Delhi Urban Shelter Improvement Board	Director (Admn.)
45.	St. John Ambulance Brigade	Director (HealthServices)/Ex-officio Commissioner (St. John Ambulance Brigade).
46.	Sushrta Trauma Centre	Medical Superintendent.

Sl. No.	Department	Designation	E-mail address
1.	Archaeology	Dy. Director	[email protected]
2.	Archives	Dy. Director	[email protected]
3.	Education	Addl. D.E. (Computer)	[email protected]
4.	Finance	Addl. Secretary	[email protected]
5.	General Administration	Addl. Secretary	[email protected]
6.	Health & Family Walfare	Addl. Secy. (Health-1)	[email protected]
7.	Home	Addl. Secy. (Home-1)	[email protected]
8.	Information & Technology	Addl. Secretary	[email protected]
			[email protected]
9.	L.G. Secretariat	Addl. Secretary	[email protected]
10.	Delhi Legistative Assembly	Secretary	[email protected]
11.	Planning	Joint Director	[email protected]
12.	DC (North East)	Dy. Commissioner	[email protected]
13.	DC (South)	Dy. Commissioner	[email protected]
14.	DC (South West)	Dy. Commissioner	[email protected]
15.	DC (Central)	Dy. Commissioner	[email protected]
16.	DC (East)	Dy. Commissioner	[email protected]
17.	DC (New Delhi)	Dy. Commissioner	[email protected]
18.	DC (North)	Dy. Commissioner	[email protected]
19.	DC (North West)	Dy. Commissioner	[email protected]
20.	DC (West)	Dy. Commissioner	[email protected]
21.	Services	Jt. Secretary	[email protected]
22.	Co-operative Societies	Jt. Registrar (Admn.)	[email protected]
23.	Development Deptt.	Dy. Dev. Commissioner	[email protected]
24.	Dte. of Trg., UTCS	Jt. Director	[email protected]
25.	Dte. of Eco. & Stats	Director	[email protected]
26.	Dte. of Small Savings	Jt. Director	[email protected]
27.	Industries Deptt.	Jt. Dir. of Industries (Admn.)	[email protected]
28.	Irrigation & Flood	SSW to Chief Engr.	[email protected]
29.	Pr. Accounts Office	D.C. (Admn.)	[email protected]
30.	A.R. Deptt	Addl. Secretary	[email protected]
31.	Delhi Vidyut Board	Addl. Genl. Mangr. (Admn.)	[email protected]
	AUTONOMOUS BODIES/UNDERTAKINGS/LOCAL BODIES
32.	Tool Room & Trg. Centre	General Manager	[email protected]
33.	Rajya Sainik Board	Secretary	[email protected]
34.	Delhi Tpt. Corp.	Manager (Pub. Relation)	[email protected]

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