Section 15 in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
15. Power to make rules.
(1)The Government may, by notification, make rules for carrying out the provisions of this Act.(2)In particulars, and without prejudice to the generality of the forgoing power, such rules may provide for all or any of the following matters, namely :-(a)the manner and the forms of giving notice under this Act;(b)the procedure governing preliminary enquiry and adjudication by the competent officer governing fixing of liability of cost;(c)the procedure governing adjudication of appeals by the appellate authority;(d)the procedure pertaining to application governing citizen related services;(e)the procedure governing generation of application number online;(f)the procedure governing managing, maintaining, operating of online status of the applications of citizen related services;(g)any other matter which is required to be, or may be prescribed.(3)Every rule made under this Act by the Government shall be laid, as soon as may be after it is made, before the Legislative Assembly 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 session immediately following the session or the successive sessions aforesaid, the Legislative Assembly agrees in making any modification in the rules or the Assembly 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 the rule.
