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State of Karnataka - Act

Karnataka Sakaala Services Act, 2011

KARNATAKA
India

Karnataka Sakaala Services Act, 2011

Act 1 of 2012

  • Published on 3 September 2012
  • Commenced on 3 September 2012
  • [This is the version of this document from 3 September 2012.]
  • [Note: The original publication document is not available and this content could not be verified.]
Karnataka Sakaala Services Act, 2011(Karnataka Act 1 of 2012)Statement of objects and Reasons (Act 1 of 2012). - It is considered necessary to provide for the Guarantee of service to citizens in the State of Karnataka within the stipulated time limit and for matter connected therewith or incidental therewith.A two-tire appeal is also provided for aggrieved persons to competent officer and the appellate authority. A provision is also made for payment of compensatory cost to the citizens whose applications is delayed and to recover the same from the defaulting public servant and also for disciplinary action against such public servants.Hence, the Bill.[L.A. Bill No. 37 of 2011, File No.Samvyashae 39 Shasana 2011][Entry 5 and 41 of List II of the Seventh Schedule to the Constitution of India.](Received the assent of the Governor on the Twenty Ninth day of December, 2011)An Act to provide for guarantee of services to citizens in the State of Karnataka within the stipulated time limit and for matters connected therewith and incidental thereto.Whereas, it is expedient to provide for guarantee of services to citizens in the State of Karnataka within the stipulated time limit and for matters connected therewith and incidental thereto.Be it enacted by the Karnataka State Legislature in the sixty-second year of the Republic of India as follows:-

1. Short title and commencement.

(1)This Act may be called [The Karnataka Sakaala Services Act, 2011] [Substituted 'the Karnataka Guarantee of Services to Citizens Act, 2011' by Karnataka Act No. 36 of 2012, dated 3.9.2012.].
(2)It shall come into force on such date as the Government may, by notification in the official Gazette, appoint.

2. Definitions.

- In this Act, unless the context otherwise requires,-(a)"Appellate Authority" means an officer appointed by the Government invested with the power to hear appeal against the orders passed by any competent officer under this Act;(b)"Citizen related service" includes the service as specified in the Schedule;(c)"Competent officer" means an officer appointed by the Government who shall be empowered to impose cost on the public servant defaulting or delaying the delivery of service in accordance with this Act;(d)"designated officer" means an officer specified in the Schedule who is required to provide citizen related service;(e)"Government" means the Government of Karnataka;(f)"Local Authority" includes any authority, municipality, municipal corporation, town panchayat, planning authority, Industrial township, Zilla Panchayat, Taluk Panchayats and Gram Panchayats and other local self Governments constituted by law and Development Authorities or other statutory or non-statutory bodies by whatever name called for the time being invested by law to render essential service of public utility in the State or to control, manage or regulate such services within a specified local area;(g)"prescribed" means prescribed by the rules made under this Act;(h)"Public Authority" means the Organisation or Authority or body or institution or a Local Authority established or constituted,-(i)by or under the Constitution in the State;(ii)by any other law made by the State Legislature;(iii)by notification issued or order made by the Government and includes,-
(1)body owned, controlled or substantially financed; or
(2)non-Governmental organization substantially financed;directly or indirectly by the Government.
(i)"Public servant" means a person substantively appointed to any service or post of the public authority;
(j)"Right to service" means right to obtain the citizen related services within the stipulated time specified in the Schedule;
(k)"Schedule" means Schedule appended to this Act;
(l)"stipulated time" means the maximum time to provide the service by the designated officer or to decide the appeal by the competent officer or Appellate Authority as specified in the Schedule.

3. Right to obtain service within stipulated time limit.

(1)Every citizen shall have right to obtain citizen related services in the State in accordance with this Act within the stipulated time specified in the Schedule.
(2)Every designated officer and his subordinate public servant of the Public Authority shall provide the citizen related services specified in the Schedule to the citizens eligible to obtain the service, within the stipulated time and also display the same on the notice board of their offices.

4. Notification of services, designated officers, competent officers, appellate authority and stipulated time limits.

- The Government shall within a period of three months from the date of commencement of this Act, by notification, amend the Schedule to add new services, designated officers of every public authority or Local Authority under each Secretariat Department, competent officer and appellate authority along with stipulated time limits within which the services are rendered under this Act and may by like notification amend or vary the entries in the Schedule.

5. Providing services within the stipulated time.

(1)The stipulated time shall start from the date when required application for scheduled service is submitted to the designated officer or to a person subordinate to him authorized to receive the application in such manner as may be prescribed. Such application shall be duly acknowledged.
(2)The designated officer on receipt of an application under sub-section (1) shall within the stipulated time either directly provide the service or through an officer duly authorized by him or reject the application and in case of rejection of application, shall record the reasons in writing and intimate to the applicant, the information about the period of making appeal against the decision and all the details of the competent officer to whom the first appeal lies.

6. Monitoring the status of the application.

(1)Every citizen having applied for any citizen related services shall be provided an application number by the concerned Public Authority, or local Authority, as the case may be, and shall be entitled to obtain and monitor status of his application online in accordance with such procedure as may be prescribed.
(2)Every public authority or local Authority, as the case may be, shall maintain status of all applications governing citizen related services online and shall be duty bound to update the status of the same as per the procedure as prescribed by rules in this regard.

7. E-governance of services through mutual understanding.

- The Government shall endeavor and encourage all the public Authorities, departments and local Authorities to enter by mutual understanding to deliver their respective citizen related services in a stipulated time or period as part of e-governance.

8. Payment of compensatory cost to the citizen.

- Citizen having applied for such services shall be entitled to seek compensatory cost in accordance with the provisions of this Act and rules made thereunder, in case of delay or default in the delivery of such services beyond the stipulated time.

9. Liability to pay compensatory cost.

- Every designated officer or his subordinate public servant who fails to deliver the citizen related services to a citizen within the stipulated time shall be liable to pay compensatory cost at the rate of twenty rupees per day for the period of delay subject to maximum of five hundred rupees per application, in aggregate, if there is no ban or restriction from the Government to provide the same.

10. Appointment of competent officer.

(1)The Government shall appoint by notification an officer not below the rank of [Group B or C officer] [Substituted 'Group B officer' by Karnataka Act No. 36 of 2012, dated 3.9.2012.] of the Government or its equivalent rank, in case of other public authority to act as competent officer to impose cost against designated officer or his subordinate public servant defaulting or delaying the delivery of services in accordance with this Act.
(2)Every public authority shall for the purpose of payment of cost, confer on the competent officer, the power of drawing and disbursing officer in accordance with the law, procedure and rules applicable.
(3)On such demand of compensatory cost by the citizen at the time of delivery of citizen related services, it shall be the duty of the competent officer to pay such cost to the citizen against acknowledgement and receipt in such manner as may be prescribed.

11. Procedure governing fixing of liability.

(1)Within a period of fifteen days of the payment of compensatory cost, the competent officer after conducting preliminary enquiry, shall issue a notice against the public servant found responsible for the delay in delivery of such citizen related services in such manner as may be prescribed, calling upon him as to why the compensatory cost paid to the citizen may not be recovered from him.
(2)The public servant against whom such notice is issued may represent within a period of seven days from the date of receipt of such notice. In case no such representation is received, by the competent officer, within the prescribed period or explanation received, if any, is not found satisfactory, the competent officer shall be entitled to issue debit note directing such defaulting public servant either deposit the cost as stipulated in the debit note or directing the Accounts officer concerned to debit the salary of such public servant for the amount as specified in the debit note:Provided that if the competent officer finds reasonable and justified grounds in favour of public servant and come to the conclusion that the delay in delivery of services to the citizen was not attributable to him, but was attributable to some other public servant, it shall be lawful for the competent officer to withdraw the notice against him and issue fresh show cause notice to such other public servant as found responsible for the delay and shall follow the procedure mutatis mutandies as stipulated in this sub-section and sub-section (1) of this section.
(3)While fixing the liability under this Act, the competent officer shall follow the principles of natural justice before passing the order in that respect.

12. Right of appeal by the public servant.

(1)Any public servant aggrieved by the order passed by the competent officer in accordance with sections 10 and 11 shall be entitled to file an appeal to the appellate authority against such order within a period not exceeding thirty days of the receipt of the impugned order. The order of the appellate authority shall be final and binding.
(2)For the purpose of this Act, the Government shall appoint an officer to be the appellate authority to hear and decide appeals against the order passed by the competent officer. The appellate authority shall be an officer not below the rank of the Deputy Secretary to Government or its equivalent rank.

13. Appeal by the aggrieved citizen.

(1)Any person, whose application is rejected under sub-section (2) of section 5 or who is not provided the service within the stipulated time, may file an appeal to the competent officer within thirty days from the date of rejection of application or the expiry of the stipulated time limit:Provided that the competent officer may admit the appeal even after the expiry of the period of thirty days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(2)The competent officer may order to the designated officer to provide the service within the specified period or may reject the appeal or may impose compensatory cost according to the provisions of section 9.
(3)An appeal against decision of competent officer shall lie to the appellate authority within sixty days from the date on which the decision was made:Provided that the appellate authority may admit the appeal even after the expiry of the period of sixty days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.
(4)The appellate authority may order to the designated officer to provide the service within such period as he may specify or he may reject the appeal.
(5)If the designated officer does not comply with sub-section (1) of section 5, then the applicant aggrieved from such non- compliance may submit an application directly to the competent officer. This application shall be disposed of in the manner as if it is the first appeal.
(6)If the designated officer does not comply the order of providing the service under sub-section (2) of this section, then the applicant aggrieved from such non-compliance may submit an application directly to the appellate authority. This application shall be disposed of in the manner of appeal.
(7)The competent officer and the appellate authority shall while deciding an appeal under this section, have the same powers as are vested in civil court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) in respect of the following matters, namely:-
(a)requiring the production and inspection of documents;
(b)issuing summons for hearing to the designated officer and appellant; and
(c)any other matter which may be prescribed.

14. Developing culture to deliver services within fixed period.

(1)The defaults on the part of designated officer in the time bound delivery of citizen related services as defined in this Act shall not be counted towards misconduct as the purpose and object is to sensitize the public servant towards the citizen and to enhance and imbibe a culture to deliver time bound services to the citizens.
(2)In case of any designated officer who is a habitual and willful defaulter, without any reasonable cause and persistently failed to receive an application or has failed to provide service within the stipulated time or intentionally denied the request for the service or delayed inordinately, the head of the Public Authority concerned shall be competent to take appropriate disciplinary action after recording a finding to this effect but not before giving a show cause notice and opportunity of hearing to the defaulting officer.
(3)To encourage and enhance the efficiency of the designated officer, a letter of appreciation for not a single default reported may be issued and entered in his Annual Performance Report by the head of the Public Authority.

15. Deemed service condition.

- The provisions of this Act shall be deemed to be part of service conditions of the designated officer including such officer of all Public Authorities.

16. Supplement.

- The provisions of this Act shall be supplemented to the disciplinary and financial rules and such other service rules and regulations as applicable to the employees of the Government or local Authority or public authority concerned, as the case may be, and not in derogation to such service rules and regulations governing the service condition and conduct of the government employees or the employees of the other public authority concerned.

17. Protection of action taken in good faith.

- No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done under this Act or any rule made thereunder.

18. Bar of jurisdiction.

- No Civil court shall have jurisdiction in respect of any matter which the competent officer or appellate authority is empowered by or under this Act to determine.

19. Power to make rules.

(1)The Government may, after previous publication, by notification, in the official Gazette, make rules to carry out the purposes of this Act.
(2)Every rule made or notification issued under this Act, shall be laid as soon as may be after it is made before each House of the State Legislature, 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 in which it is so laid or the session immediately following both Houses agree in making any modification, in the rule or notification or decide that any rule or notification should not be made, the rule or notification 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 or notification.

20. Power to remove difficulties.

- If any difficulty arises, in giving effect to the provisions of this Act, the Government may by order, not inconsistent with the provisions of this Act, remove the difficulty:Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.

Schedule

[See section 2(h)]List of Services, Designated officer, Stipulated time, Competent officer, time limit for disposal by Competent officer Appellate Authority and time limit for disposal of AppealUrban Development Department
Sl. No. List of Services Designated officer Stipulated time fordesignated officer Competent officer Time limit for disposal bythe Competent officer Appellate Authority Time limit for disposal bythe Appellate Authority
1 2 3 4 5 6 7 8
I. Local Authority : BruhatBangalore Mahanagara Palike
1 Issue of Birth, Death &Still Birth Certificates at Registration centers within onecalendar year from the date of registration Medical officer ofHealth/Deputy Health officer and Superintendents of MajorHospitals 3 working days for event dataavailable in electronic media Joint Director Statistics 15 working days Additional Commissioner(Administration) 30 working days
7 working days for event datawhich is not available in electronic media
2 Issue of Birth, Death &Still Birth Certificates at Registration centers after onecalendar year from the date of registration Assistant Statistical officer 3 working days for event dataavailable in electronic media 7 working days for event data whichis not available in the electronic media Joint Director (Statistics) 15 working days Additional Commissioner(Administration) 30 working days
3 Grant of trade licencespecified category under rules Medical officer of Health orDeputy Health officer 30 working days Health officer 15 working days Zonal Additional/JointCommissioner 30 working days
4 Khatha Extract/Certificate Assistant Revenue officer 3 working days for dataavailable in electronic media Additional or JointCommissioner of zone 15 working days Commissioner 30 working days
7 working days for data notavailable in electronic media. Additional or JointCommissioner of Zone 15 working days Commissioner 30 working days
5 Sanction of Building Plan in sites upto 2400 sq.ft. dimension for residential single dwelling unit. Assistant Executive Engineer 30 working days Additional or Joint Commissioner of Zone 15 working days Commissioner 30 working days
II. Local Authority : Bangalore Water Supplyand Sewerage Board
1 Permission for new connection/Additional Connection for watersupply and Under Ground Drainage for residential buildingsexcluding Apartments Assistant Executive Engineer 7 working days Chief Engineer 15 working days Engineer-in- Chief 30 working days
2 Permission for new connections/Additional connections forwater supply and Under Ground Drainage for multi-storied Assistant Executive Engineer buildings. 7 working days Chief Engineer 15 working days Engineer-in- Chief 30 working days
III. Local Authority/public Authority :Municipal Corporations other than Bruhat Bangalore MahanagaraPalike.
1 Issue of Birth, Still Birth and Death Certificates Zonal Assistant Commissioner 3 working days Health officer 15 working days Commissioner 30 working days
2 Grant of Trade licence as per the delegation of powers Zonal Assistant Commissioner 15 working days Health officer 15 working days Commissioner 30 working days
3 Khatha Extract Zonal Assistant Commissioner 5 working days Revenue officer 7 working days Commissioner 30 working days
4 New Building Licence upto 2400 sq ft residential for singledwelling unit Zonal Assistant Commissioner 30 working days Joint Director/Deputy Director of Town Planning 15 working days   30 working days
5 Permission for water supply and UGD connection for residentialbuildings Executive Engineer single dwelling unit 15 working days Deputy Commissioner 15 working days Commissioner 30 working days
IV. Local Authority/pubLic Authority : CityMunicipal Council
1 Issue of Birth, Death & Still Birth Certificates Registrar as notified 3 working days for event data available in electronic media Municipal Commissioner 15 working days Deputy Commissioner of District 30 working days
7 working days for event data not available in electronicmedia Municipal Commissioner 15 working days Deputy Commissioner of District 30 working days
2 Grant of Trade licence as prescribed. Senior Health Inspector 7 working days Municipal Commissioner 15 working days Deputy Commissioner of District 30 working days
3 Khatha Extract/Certificate Revenue officer 3 working days if data is available in electronic media Municipal Commissioner 7 working days Deputy Commissioner of District 30 working days
7 working days if data is not available in electronic media Municipal Commissioner 7 working days Deputy Commissioner of District 30 working days
4 Sanction of Building Plan in sites upto 2400 sq.ft. dimensionfor residential single dwelling Assistant Executive Engineer 30 working days Municipal Commissioner 7 working days Deputy Commissioner of District 30 working days
5 Permission for new connection for water supply and UGD inservice area for residential buildings Assistant Executive Engineer 15 working days Municipal Commissioner 7 working days Deputy Commissioner of the District 30 working days
V. LocalAuthority/public Authority : Town Municipal Council
1 Issue of Birth, Death & Still Birth Certificates Chief officer 3 working days for event data available in electronic media Project Director, District Urban Development Cell 15 working days Deputy Commissioner of District 30 working days
7 working days for event data not available in electronicmedia Project Director, District Urban Development Cell 15 working days Deputy Commissioner of District 30 working days
2 Grant of Licence for carrying out trades as prescribed. Chief officer 30 working days Project Director, District Urban Development Cell 30 working days Deputy Commissioner of District 30 working days
3 Khatha Extract/Certificate Chief officer 3 working days if data is available in electronic media Project Director, District Urban Development Cell 7 working days Deputy Commissioner of District 30 working days
7 working days if data is not available in electronic media Project Director, District Urban Development Cell 7 working days Deputy Commissioner of District 30 working days
4 Sanction of Building Plan in sites upto 2400 sq.ft. dimensionfor residential single dwelling Assistant Engineer 30 working days Project Director, District Urban Development Cell 7 working days Deputy Commissioner of District 30 working days
5 Permission for new connection for water supply and UnderGround Drainage in service area Assistant Engineer 15 working days Project Director, District Urban Development Cell 7 working days Deputy Commissioner of District 30 working days
VI. Local Authority : Town Panchayat
1 Issue of Birth, Death & Still Birth Certificate Chief officer 3 working days if event data is available in electronic media. Project Director, District Urban Development Cell 15 working days Deputy Commissioner of District 30 working days
7 working days if event data is not available in electronicmedia Project Director, District Urban Development Cell 15 working days Deputy Commissioner of District 30 working days
2 Grant of Licence for carrying out trades as prescribed. Chief officer 30 working days Project Director, District Urban Development Cell 30 working days Deputy Commissioner of District 30 working days
3 Khatha Extract/Certificate Chief officer 3 working days if data is available in electronic media Municipal Commissioner 7 working days Deputy Commissioner of District 30 working days
7 working days if data is not available in electronic media Municipal Commissioner 7 working days Deputy Commissioner of District 30 working days
4 Sanction of Building Plan in sites upto 2400 sq.ft. dimensionfor residential single dwelling Junior Engineer 30 working days Project Director, District Urban Development Cell 7 working days Deputy Commissioner of District 30 working days
5 Permission for new connection for water supply and UnderGround Drainage in service area Junior Engineer 15 working days Project Director, District Urban Development Cell 7 working days Deputy Commissioner of District 30 working days

2. Transport Department

Sl. No. List of Services Designated officer Stipulated time for designated officer Competent officer Time limit for disposal by the Competentofficer Appellate Authority Time limit for disposal by the AppellateAuthority
1 2 3 4 5 6 7 8
1 Learning Licence Regional Transport officer (RTO)/AssistantRegional Transport officer (ARTO) 07 working days Deputy Commissioner for Transport (D.C.T.) 15 working days Joint Commissioner for Transport (J.C.T.) 30 working days
2 Driving Licence RTO/ARTO 30 working days D.C.T. 15 working days J.C.T. 30 working days
3 Registration of Vehicle RTO/ARTO 07 working days D.C.T. 15 working days J.C.T. 30 working days
4 Duplicate Licence RTO/ARTO 30 working days D.C.T. 15 working days J.C.T. 30 working days
5 Duplicate Registration Certificate RTO/ARTO 30 working days D.C.T. 15 working days J.C.T. 30 working days
6 Bus pass for school children Depot Manager 07* working days Divisional Traffic officer 15 working days Divisional Controller of the Division 07 working days
7 Free Bus pass for Freedom Fighters Divisional Traffic officer 15** working days Divisional Controller of the Division 15 working days Chief Traffic Manager (Commercial), Centraloffice 07 working days
8 Concession Bus pass for physically challengedperson Divisional Traffic officer 15*** working days Divisional Controller of the Division 15 working days Chief Traffic Manager (Commercial), Central office 07 working days
9 Accident relief Divisional Traffic officer 30 working days Divisional Controller of the Division 30 working days Chief Traffic Manager (Operation/Sec retary ARF), Centraloffice 30 working days
Note:- * Student has to submit application for Concessional Bus Pass to the Head of the Institution who in turn has to send it to the jurisdictional Depot Manager. The Depot Manager will hand over the pass to the Head of the Institution within 07 days.** The Freedom Fighter has to submit records to his jurisdictional Deputy Commissioner for availing free Bus Pass. The Deputy Commissioner will issue an order recommending issue of Free Bus Pass. The Divisional Traffic officer will issue Free Bus Pass.*** Within 15 days from the date of receipt of application from Physically Challenged person, the concerned Divisional Traffic officer will issue concessional pass to the Physically Challenged person.

3. Food And Civil Supplies Department

Sl. No. List of Services Designated officer Stipulated time for designated officer Competent officer Time limit for disposal by the Competentofficer Appellate Authority Time limit for disposal by the AppellateAuthority
1 2 3 4 5 6 7 8
1 Issue of duplicate/renewal/surrend errationcards Concerned Food Inspector 7 working days Tahasildar in Rural/Urban and Deputy/AssistantDirector in IRA 15 working days Deputy Director in District and IRA. 15 working days.
2 Issue of licence under Karnataka EssentialCommodities Licensing Order 1986, licence to wholesale dealers infood grains, pulses, edible oils and kerosene. Deputy Commissioners in District, Addl/JointDirector of Food and Civil Supplies in Bangalore InformalRationing Area 30 working days Commissioner, Food and Civil Supplies. 45 working days Government 45 working days
3 Issue of licence under Karnataka EssentialCommodities Act, 1986 to Retail dealers in foodgrains, pulses,edible oils and kerosene. Assistant Director in Informal Rationing Area andTahasildar in Urban/Rural areas 35 working days Deputy Director, Food and Civil Supplies inBangalore IRA and Urban/Rural areas. 45 working days Commissioner, Food and Civil Supplies/DeputyCommissioners in District. 45 working days
4 Issue of authorization to run Fair Price Shops(FPS) under Karnataka Essential Commodities (Public Distributionsystem) Control Order 1992. Deputy Commissioners of the District 30 working days Additional Commissioner 3 (three) months Government 6 (six) months

4. Revenue Department

Sl. No. List of Services Designated officer Stipulated time for designated officer Competent officer Time limit for disposal by the Competentofficer Appellate Authority Time limit for disposal by the AppellateAuthority
1 2 3 4 5 6 7 8
1 Record of Rights Certificate Tahsildar 30 Working Days Assistant Commissioner 15 Working days Deputy Commissioner 15 Working Days
2 Conversion of agriculture land to nonagriculture purpose Deputy Commissioner 120 Working Days Regional Commissioner 30 working days Government 30 working days
3 All types of Caste Certificate Tahsildar 21 Working Days Assistant Commissioner 15 Working days Deputy Commissioner 15 Working days
4 All types of Income Certificate Tahsildar 21 Working Days Assistant Commissioner 15 Working days Deputy Commissioner 15 Working days
5 Verification/Validity of Caste Certificate Committee headed Deputy Commissioner 15 Working Days Regional Commissioner 15 Working days Government (Social Welfare Department) 15 Working days
6 Payment of Compensation as per Land AcquisitionAct after the issue of 12(2) notice in undisputed cases Assistant Commissioner/Special Land Acquisitionofficer 30 Working Days Deputy Commissioner 30 working days Regional Commissioner 30 working days
7 Birth Certificate Village Accountant 7 Working Days Tahsildar 15 working days Assistant Commissioner 15 working days
8 Death Certificate Village Accountant 7 Working Days Tahsildar 15 working days Assistant Commissioner 15 working days
9 Population Certificate Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 working days
10 Residence Certificate Tahsildar/Deputy Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 working days
11 No tenancy certificate Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 workingdays
12 Living Certificate Tahsildar/Deputy Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 working days
13 Agricultural Family member Certificate Tahsildar/Deputy Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 working days
14 Not re-married Certificate Tahsildar/Deputy Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 working days
15 Landless Certificate Tahsildar/Deputy Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 working days
16 Surviving Family member Certificate Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 working days
17 Unemployment certificate Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 working days
18 No Govt. Job Certificate for CompassionateAppointments Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 working days
19 Agriculturist Certificate Tahsildar/Deputy Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 working days
20 Small & Marginal Farmer certificate Tahsildar/Deputy Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 workingdays
21 Agricultural Labour Certificate Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 working days
22 Non-creamy layer certificate Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 working days
23 Domicile certificate Tahsildar 7 Working Days Assistant Commissioner 15 working days Deputy Commissioner 15 working days
24 Mutation Extract Tahsildar/Deputy Tahsildar 7 Working Days Assistant Commissioner 15 Working Days Deputy Commissioner 15 Working Days

5. Home Department

Sl. No. List of Services Designated officer Stipulated time for designated officer Competent officer Time limit for disposal by the Competentofficer Appellate Authority Time limit for disposal by the AppellateAuthority
1 2 3 4 5 6 7 8
1 Issue of copy of FIR to the complainant S.H.O. Immediately After registration Circle Inspector Two working days SDPO if FAO is CPI/ADDl. SP if FAO is SDPO 7 working days
2. License for Amplified Sound System CPIP 3 working days SDPO 7 working days Addl.SP/DCP 7 working days
3. License for Amusement Circle Inspector of Police 15 days SDPO 30 working days Addl.SP/Deputy Commissioner of Police 30 working days
4 Permission for peaceful assembly and procession CPI/PI 7 working days SDPO 10 working days Addl.SP/DCP 7 working days
SDPO 15 working days Addl.SP/ DCP 10 working days SP/Jt. Commr.
Addl.SP/DCP 15 working days SP/Jt. Commr./Addl.Commr 10 working days IGP of the range/COP
5. NOC for Extension of Visa SHO 7 days CPI/SDPO 7 days SDPO/Addl.SP/DCP  
6 Receipt of petitions SHO 30 min. CPI/SDPO Two days SDPO/Addl.SP/DCP 3 days
7 Disposal of Petition SHO 15 days CPI/SDPO 7 days SDPO/Addl.SP/DCP 7 days
8 Passport Verification SHO 20 days CPI/SDPO 7 days SDPO/Addl.SP/DCP 7 days
9 Service Verification Local jurisdiction Outsidejurisdiction SHO 20 days 45 days CPI/SDPO 7 days SDPO/Addl.SP/DCP 7 days
10 NOC for petrol pump, gas agency, hotel, bar etc. SHO 7 days CPI/SDPO 7 days SDPO/Addl.SP/DCP 7 days
11 Arms License Verification District SHO 30 days CPI/SDPO 7 days SDPO/Addl.SP/DCP 7 days
12 Missing Report of documents, Mobile phone etc. SHO One day CPI/SDPO 3 days SDPO/Addl.SPDCP 7 days
13. NOC for Crackers License Fire Station officer 7 days Dist. Fire officer 7 days Regional Fire officer 7 days

6. Education Department

Sl. No. List of Services Designated officer Stipulated time for designated officer Competent officer Time limit for disposal by the Competentofficer Appellate Authority Time limit for disposal by the AppellateAuthority
1 2 3 4 5 6 7 8
I. Department Of Pre-University Education
1. Photocopying answer scripts of the 2nd PUC finalexamination Deputy Director (Exams), Dept. of Pre -University Education 10 working days Joint Director (Exams) Dept. of Pre-UniversityEducation 7 working days Director 7 working days
2 Re-totaling answer scripts of the 2nd PUC finalexamination Deputy Director (Exams), Dept. of Pre-UniversityEducation 10 working days Joint Director (Exams) Dept. of Pre-UniversityEducation 7 working days Director 7 working days
3. Revaluation of answer scripts of the 2nd PUCfinal examination Deputy Director (Exams), Dept. of Pre -University Education 30 working days Joint Director (Exams) Dept. of Pre-UniversityEducation 7 working days Director 7 working days
4. Issue of Duplicate Marks Card Deputy Director (Exams), Dept. of Pre -University Education 15 working days Joint Director (Exams) Dept. of Pre-UniversityEducation 7 working days Director 7 working days
5. Disposal of application for recognition of neweducational institutions * Director, Dept. of Pre - University Education 60 working days Joint Secretary, Primary & SecondaryEducation, Govt. of Karnataka 15 working days Secretary, Primary & Secondary Education,Govt. of Karnataka 15 working days
6. Renewal of recognition Deputy Director (Recognition), Dept. ofPre-University Education 30 working days Joint Director (Administration) Dept. ofPre-University Education 15 working days Director 15 working days
* Approval for new Pre-University colleges isgiven by the Government. The backend processing work is done bythe Directorate.
II. Commissioner For Public Instruction
1 Re-totalling of marks secured in the examination DDPI, SSLC Board 15 working days Secretary to the SSLC Board, Bangalore 15 working days Director of SSLC Board, Bangalore 15 working days
2 Revaluation of Examination papers DDPI, SSLC Board 30 working days Secretary to the SSLC Board 15 working days Director of SSLC Board, Bangalore 15 working days
3 Issue of Duplicate Marks Card/Provisional MarksCard • DDPI in the office of JD in case ofBelgaum, Mysore, Gulbarga.• DDPI, SSLC Board in case ofBangalore Division. 30 working days • Joint Directors in case of Belgaum,Mysore, Gulbarga.• Secretary, SSLC Board in case ofBangalore Division. 15 working days Director of SSLC Board, Bangalore 15 working days
4 Disposal of application for Registration of neweducational institutions • 1 to 5th Std, DDPI• 6 to 7th Std.DDPI working under DPI (Primary) of CPIs office and Addl.Commissionar 30 working days • 1 to 5th Std, JDPI (Division)• 6 to7th Std. DPI (Primary), office of CPI/Addl. Commissionar ate ate8 to 10th Std. DDPI working under DPI (Secondary), office ofCPI/Addl. Commissionar ate• 8 to 10th Std. DPI (Secondary),office of CPI/Addl. Commissionar ate 30 working days • DPI (Primary)• CPI/Addl.Commissioner s , Belgaum, Gulbarga• CPI/Addl. Commissioners, Belgaum, Gulbarga 15 working days
5 Recognition • 1 to 7 th Std, BEO• 8 to 10th Std.DDPI (Admn.) 15 working days • DDPI (Admn.)• Joint Directors ofBelgaum, Mysore, Gulbarga & Bangalore 15 working days • Joint Directors of Belgaum, Mysore,Gulbarga & Bangalore• DPI (Secondary)Office ofCPI/Addl. Commissionar 15 working days
6 Renewal of recognition • 1 to 7 th Std, BEO• 8 to 10th Std.DDPI (Admn.) 15 working days • DDPI (Admn.)• Joint Directors ofBelgaum, Mysore, Gulbarga & Bangalore 15 working days • Joint Directors of Belgaum, Mysore,Gulbarga & Bangalore• DPI (Secondary), office ofCPI/Addl. Commissionar ate 15 working days

7. Health and Family Welfare Department

Sl. No. List of Services Designated officer Stipulated time for designated officer Competent officer Time limit for disposal by the Competentofficer Appellate Authority Time limit for disposal by the AppellateAuthority
I. Department of Health and Family WelfareServices
1 Issue of Disability Certificate (a) Taluk Medical Board (b) District MedicalBoard 30 working days DHO Deputy Commissioner 15 working days J.D. (Medical) Director, H.F.W. 15 working days
2 Issue of wound Certificate Medical officer 3 working days DHO/District Surgeon 15 working days CEO, ZP/Deputy Commissioner 15 working days
3 Issue of discharge certificate and sterilizationcertificate Medical officer 1 working day DHO/District Surgeon 15 working days CEO, ZP/Deputy Commissioner 15 working days
4 Issue of age certificate Medical officer 3 working days DHO/District Surgeon 15 working days CEO, ZP/Deputy Commissioner 15 working days
Note:If the Designated officer is aMedical officer working in a PHC/CHC/Taluk Hospital, theCompetent officer and Appellate Authority will be District Health& Family Welfare officer (DHO) and Chief Executive officer(CEO) ZP respectively. If the Designated officer is a Medicalofficer working in a District Hospital, the Competent officer andAppellate Authority will be District Surgeon and DeputyCommissioner respectively.
II. Drugs Control Department
Issue/ Renewal of Licenses for establishment of Medical Stores /Chemist & Druggists
1 Issue of License Assistant Drugs Controller 30 working days Regional Deputy Drugs Controller 15 working days Additional Drugs Controller 15 working days
2 Renewal of License Assistant Drugs Controller 30 working days Regional Deputy Drugs Controller 15 working days Additional Drugs Controller 15 working days
3 Change addition/deletion of RegisteredPharmacist Assistant Drugs Controller 7 working days Regional Deputy Drugs Controller 15 working days Additional Drugs Controller 15 working days
4 Change addition/deletion of Competent person Assistant Drugs Controller 7 working days Regional Deputy Drugs Controller 15 working days Additional Drugs Controller 15 working days
5 Name Change Assistant Drugs Controller 7 working days Regional Deputy Drugs Controller 15 working days Additional Drugs Controller 15 working days
III. Ayush Department
1 Issue of Medical Certificate Medical officer/Resident Medical officer 5 working days District Ayush officer 15 working days CEO, ZP 15 working days
2 License for establishment of Drug Store Drugs Licensing Authority 30 working days Chief Administrative officer 15 working days Director, Ayush 15 working days
3 Issue of performance and no convictioncertificates as per Drugs and Cosmetics Act and Rules there under Drugs Licensing Authority 30 working days Chief Administrative officer 15 working days Director, Ayush 15 working days

8. Rural Development And Panchayath Raj Department

Sl. No. List of Services Designated officer Stipulated time for designated officer Competent officer Time limit for disposal by the Competentofficer Appellate Authority Time limit for disposal by the AppellateAuthority
1 2 3 4 5 6 7 8
Gram Panchayath:
1. Alteration of Assessment list Panchayath Development officer 45 days Executive officer, Taluka Panchayath 30 days Deputy Secretary (who is looking the GPmatters), Zilla Panchayath 30 days
2. Building licence Panchayath Development officer 60 days Executive officer, Taluka Panchayath 30 days Deputy Secretary (who is looking the GPmatters), Zilla Panchayath 30 days
3. General licence (Trade Licence) Panchayath Development officer 45 days Executive officer, Taluka Panchayath 30 days Deputy Secretary (who is looking the GPmatters), Zilla Panchayath 30 days
4 Maintenance of Drinking Water Panchayath Development officer 3 days Executive officer, Taluka Panchayath 30 days Deputy Secretary (who is looking the GPmatters), Zilla Panchayath 30 days
5 Maintenance of Street lights Panchayath Development officer 3 days Executive officer, Taluka Panchayath 30 days Deputy Secretary (who is looking the GPmatters), Zilla Panchayath 30 days
6 Maintenance of Village sanitation Panchayath Development officer 7 days Executive officer, Taluka Panchayath 30 days Deputy Secretary (who is looking the GPmatters), Zilla Panchayath 30 days
7. Issuing of records related to population census,crop census, cattle census, persons below poverty line and otherrecords compulsorily maintained by Gram Panchayath. Panchayath Development officer 30 days Executive officer, Taluka Panchayath 30 days Deputy Secretary (who is looking the GPmatters), Zilla Panchayath 30 days
8. Providing employment to unskilled labours(MGNREGS) Panchayath Development officer 15 days Executive officer, Taluka Panchayath 30 days Deputy Secretary (who is looking the GPmatters), Zilla Panchayath 30 days
9. NOC to Escoms Panchayath Development officer 45 days Executive officer, Taluka Panchayath 30 days Deputy Secretary (who is looking the GPmatters), Zilla Panchayath 30 days
10. e-payment for the work executed underdevelopmental schemes Panchayath Development officer 15 days Executive officer, Taluka Panchayath 30 days Deputy Secretary (who is looking the GPmatters), Zilla Panchayath 30 days

9. Finance Department

[Department of Commercial Taxes]
Sl. No. List of Services Designated officer Stipulated time for designated officer Competent officer Time limit for disposal by the Competentofficer Appellate Authority Time limit for disposal by the AppellateAuthority
1 Issue of Registration under the Karnataka ValueAdded Tax Act 2003 15 working days from the date of filing theapplication Jurisdictional Local VAT officer (LVO)/VAT Subofficer(VSO) Deputy Commissioner of Commercial Taxes in theJurisdictional VAT Division who is authorised by the Commissioner 15 working days from the date of application Joint Commissioner of Commercial Taxes of thejurisdictional Division 15 working days from the date of filing appeal
2 Issue of Clearance Certificate under theKarnataka Value Added Tax Act 2003 15 working days from the date of filing theapplication Jurisdictional Local VAT officer (LVO)/VAT Subofficer(VSO) Deputy Commissioner of Commercial Taxes in theJurisdictional VAT Division who is authorised by the Commissioner 15 working days from the date of application Joint Commissioner of Commercial Taxes of thejurisdictional Division 15 working days from the date of filing appeal
3 Issue of Registration under the Central SalesTax Act 15 working days from the date of filing theapplication Jurisdictional Local VAT officer (LVO)/VAT Subofficer(VSO) Deputy Commissioner of Commercial Taxes in theJurisdictional VAT Division who is authorised by the Commissioner 15 working days from the date of application Joint Commissioner of Commercial Taxes of thejurisdictional Division 15 working days from the date of filing appeal
4 Issue of C Forms under the Central Sales Tax Act 10 working days from the date of filing theapplication Jurisdictional Local VAT officer (LVO)/VAT Subofficer(VSO) Deputy Commissioner of Commercial Taxes in theJurisdictional VAT Division who is authorised by the Commissioner 15 working days from the date of application Joint Commissioner of Commercial Taxes of thejurisdictional Division 15 working days from the date of filing appeal
5 Issue of H Forms under the Central Sales Tax Act 10 working days from the date of filing theapplication Jurisdictional Local VAT officer (LVO)/VAT Subofficer(VSO) Deputy Commissioner of Commercial Taxes in theJurisdictional VAT Division who is authorised by the Commissioner 15 working days from the date of application Joint Commissioner of Commercial Taxes of thejurisdictional Division 15 working days from the date of filing appeal
6 Issue of F Forms under the Central Sales Tax Act 10 working days from the date of filing theapplication Jurisdictional Local VAT officer (LVO)/VAT Subofficer(VSO) Deputy Commissioner of Commercial Taxes in theJurisdictional VAT Division who is authorised by the Commissioner 15 working days from the date of application Joint Commissioner of Commercial Taxes of thejurisdictional Division 15 working days from the date of filing appeal
7 Issue of E-I and E-II Forms under the CentralSales Tax Act 10 working days from the date of filing theapplication Jurisdictional Local VAT officer (LVO)/VAT Subofficer(VSO) Deputy Commissioner of Commercial Taxes in theJurisdictional VAT Division who is authorised by the Commissioner 15 working days from the date of application Joint Commissioner of Commercial Taxes of thejurisdictional Division 15 working days from the date of filing appeal
8 Issue of Registration under the Karnataka LuxuryTax Act, 1979 15 working days from the date of filing theapplication Jurisdictional Assistant Commissioner ofCommercial Taxes (LTO)/Local VAT officer(LVO)/VAT Subofficer(VSO) Deputy Commissioner of Commercial Taxes in theJurisdictional VAT Division who is authorised by the Commissioner 15 working days from the date of application Joint Commissioner of Commercial Taxes,MinorActs Division, Bangalore/Joint Commissioner of thejurisdictional VAT Division. 15 working days from the date of filing appeal
9 Issue of Permit under the KarnatakaEntertainments Tax Act, 1958 15 working days from the date of filing theapplication Jurisdictional Entertainments Tax officer (ETO)/Commercial Tax officer (CTO) in the jurisdictional Local VAToffice (LVO)/VAT Sub office (VSO) Deputy Commissioner of Commercial Taxes in theJurisdictional VAT Division who is authorised by the Commissioner 15 working days from the date of application Joint Commissioner of Commercial Taxes, MinorActs Division, Bangalore/Joint Commissioner of the jurisdictionalVAT Division. 15 working days from the date of filing appeal
10 Issue of Registration under the Karnataka Tax onProfessions, Trades, Callings and Employments Act, 1976 15 working days from the date of filing theapplication Jurisdictional Professional Tax officer(PTO)/Commercial Tax officer (CTO) inthe jurisdictional Local VAToffice (LVO)/VAT Sub office (VSO) Deputy Commissioner of Commercial Taxes in theJurisdictional VAT Division who is authorised by the Commissioner 15 working days from the date of application Joint Commissioner of Commercial Taxes, MinorActs Division, Bangalore/Joint Commissioner of the jurisdictionalVAT Division. 15 working days from the date of filing appeal

10. Labour Department

Sl. No. List of Services Designated officer Stipulated time for designated officer Competent officer Time limit for disposal by the Competentofficer Appellate Authority Time limit for disposal by the AppellateAuthority
1 2 3 4 5 6 7 8
1 Registration under the Karnataka Shops andCommercial Establishments Act, 1961 Labour Inspector/Senior Labour Inspector Within 15 working days Labour officer Within 30 working days Assistant Labour Commissioner Within 45 working days
2 Renewal of Registration under the KarnatakaShops and Commercial Establishments Act, 1961 Labour Inspector/Senior Labour Inspector Within 15 working days Labour officer Within 30 working days Assistant Labour Commissioner Within 45 working days
3 Registration of Principal employer under theContract Labour (Regulation & Abolition) Act, 1970 Assistant Labour Commissioner Within 15 working days Deputy Labour Commissioner Within 30 working days Additional Labour Commissioner (Admn) Within 45 working days
4 License to the contractor under the ContractLabour (Regulation & Abolition) Act, 1970 Assistant Labour Commissioner Within 15 working days Deputy Labour Commissioner Within 30 working days Additional Labour Commissioner (Admn) Within 45 working days
5 Renewal of Licence to the contractor under theContract Labour (Regulation & Abolition) Act, 1971 Assistant Labour Commissioner Within 15 working days Deputy Labour Commissioner Within 30 working days Additional Labour Commissioner (Admn) Within 45 working days
6 Registration of establishment under the Buildingand Other Construction Workers (Regulation of Employment andConditions) Act, 1996 Labour officer Within 15 working days Assistant Labour Commissioner Within 30 working days Deputy Labour Commissioner Within 45 working days
7 Registration of Building and other ConstructionWorkers Labour Inspector/Senior Labour Inspector/Labourofficer Within 15 working days Assistant Labour Commissioner Within 30 working days Secretary, Building and Other ConstructionWorkers Welfare Board Within 45 working days
8 Registration of plantations under the PlantationLabour Act, 1951 Labour officer Within 15 working days Assistant Labour Commissioner Within 30 working days Deputy Labour Commissioner Within 45 working days
9 Registration under the Trade Union Act, 1926 Asst. Labour Commissioner Within 15 working days Deputy Labour Commissioner Within 30 working days Commissioner of Labour Within 45 working days
10 Registration under Motor Transport Workers Act,1961 Asst. Labour Commissioner Within 30 working days Deputy Labour Commissioner Within 30 working days Additional Labour Commissioner (IR) Within 45 working days
11 Registration under the Inter-State MigrantWorkmen (Regulation of Employment and Conditions of Service) Act,1979 Asst. Labour Commissioner Within 15 working days Deputy Labour Commissioner Within 30 working days Joint Labour Commissioner (MW) Within 45 working days
12 Licence under the Inter-State Migrant Workmen(Regulation of Employment and Conditions of Service) Act, 1980 Assistant Labour Commissioner Within 15 working days Deputy Labour Commissioner Within 30 working days Joint Labour Commissioner (MW) Within 45 working days
13 Licenses to industrial premises under the Beediand Cigar (Conditions of Employment) Workers Act, 1966 Assistant Labour Commissioner Within 7 working days Deputy Labour Commissioner Within 30 working days Joint Labour Commissioner (MW) Within 45 working days
I. Directorate of Esis (Medical) Services
1. Dispensary Level
1 Submission of Medical Reimbursement Bills ofIP's Administrative Medical officer 15 working days a. Dispensary attached to ESIC Model Hospital,Rajajinagar, Deputy Director (Admn.) 15 working days Director, ESIS Medical Services 15 working days
b. For other Dispensaries in the State MedicalSuperintendent ESI Hospitals/Diagnostic Centre 15 working days Director, ESIS Medical Services 15 working days
2. Hospital Level
1 Sanction of Medical Reimbursements Bill of IP's Medical Superintendent, ESI Hospitals/DiagnosticCentre 60 working days Deputy Director (Administration) 15 working days Director ESIS Medical Services 15 working days
2 Submission of Super Speciality MedicalReimbursement bills to Directorate/ESIC Administrative Medical officer/MedicalSuperintendent, ESI Hospitals/Diagnostic Centre 30 working days Deputy Director (Administration) 15 working days Director ESIS Medical Services 15 working days
3 Submission towards sanction of Deposits forSuper Speciality Treatment to ESIC Medical Superintendent, ESI Hospitals/DiagnosticCentre 3 working days Deputy Director (Administration) 15 working days Director ESIS Medical Services 15 working days
3. Directorate Level
1 Sanction of Medical Reimbursements Bill of IP's office Superintendents of Concerned MedicalReimbursement Section 60 working days Deputy Director (Administration) 15 working days Director ESIS Medical Services 15 working days
II. Department Of Factories, Boilers, IndustrialSafety & Health
1 Approval of Factory plans Assistant Director/Senior AssistantDirector/Deputy Director. 90 days Joint Director 60 days Director 60 days
2 Registration of Factories and issue of licence Assistant Director/Senior AssistantDirector/Deputy Director 90 days Joint Director 60 days Director 60 days
3 Amendment/Transfer of licence/Issue of duplicatelicence Assistant Director/Senior AssistantDirector/Deputy Director 60 days Joint Director 30 days Director 30 days
4 Disposal of complaints Assistant Director/Senior Assistant Director/Deputy Director 60 days Joint Director 30 days Director 30 days
5 Approval of Boiler and Pressure partManufacturing drawing/ Assistant Director steam pipeline and pipelinelayout drawings 60 days Joint Director 60 days Director 30 days
6 Registration of Boilers, Economisers and Steampipelines Assistant Director/Senior AssistantDirector/Deputy Director 90 days Joint Director 60 days Director 30 days
7 Issue of Boiler Certificate on annual inspection Assistant Director/Senior AssistantDirector/Deputy Director 17 days Joint Director 60 days Director 30 days

11. Women and Child Development Department

Sl. No. List of Services Designated officer Stipulated time for designated officer Competent officer Time limit for disposal by the Competentofficer Appellate Authority Time limit for disposal by the AppellateAuthority
1 2 3 4 5 6 7 8
1 Enrollment of 0-3 children in anganwadi centres(Supplementary Nutrition, health checkup, immunization &referral services) Child Development Project 3 days Deputy Director 7 working days Director 10 days
2 Enrollment of 3-6 children in anganwadi centres(Supplementary nutrition, Health checkup, Immunization, Preschool and referral services) Child Development Project officer 3 days Deputy Director 7 working days Director 10 days
3 Enrollment of pregnant and lactating mothers inanganwadi centres (Supplementary Nutrition, Health checkup,Immunization, Referral services and health education) Child Development Project officer 3 days Deputy Director 7 working days Director 10 days
4 Disability Certificate and Identity Card forDifferently Abled Persons District Disabled Welfare officer 7 working days Deputy Director, Women & Child Development 15 working days Director 15 working days
5 Senior Citizen Identity Card District Disabled Welfare officer 7 working days Deputy Director, Women & Child Development 15 working days Director 15 working days
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