Section 19 in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010
19. Grievance redressal mechanism.
(1)Any person having any general grievance related to the solid waste management as being practiced may submit it orally or in writing to the Mohalla Samiti/Ward Samiti.(2)The Mohalla Samiti/Ward Samiti shall, to the extent possible, redress the grievance received under clause (1). If however, it finds the matter beyond its capacity or powers, it shall bring the matter in writing before the Commissioner with its recommendation.(3)On receipt of the grievance and recommendation from the Mohalla Samiti/Ward Samiti under clause (2), the Commissioner shall take appropriate measures to redress the grievance.(4)The Commissioner shall, through a general or special system, maintain proper record of all grievances received from Mohalla Samiti/Ward Samities and/or general citizens and action taken thereon, and shall publish the same for general public information under the provisions in the Act for public disclosure of information.
