Section 15(2) in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
(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.
