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State of Rajasthan - Act

Rajasthan Tourist Assistance Force Regulations, 2013

RAJASTHAN
India

Rajasthan Tourist Assistance Force Regulations, 2013

Rule RAJASTHAN-TOURIST-ASSISTANCE-FORCE-REGULATIONS-2013 of 2013

Published on 19 August 2013
Commenced on 19 August 2013
[This is the version of this document from 19 August 2013.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Tourist Assistance Force Regulations, 2013Published vide Notification No. F. 8(42) Trade/DT/09/12425, Jaipur, dated 19.08.2013Notification No. F8 (42) Trade/DT/09/12425. - In exercise of powers conferred by section 18 of the Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010 (Act 9 of 2010), the Commissioner, Department of Tourism, Government of Rajasthan, with the prior approval of the State Government, hereby makes the following regulations, for regulating the Rajasthan Tourist Assistance Force, namely:-Chapter-I Preliminary

1. Short title, extent and commencement.

(1)These regulations may be called the Rajasthan Tourist Assistance Force Regulations, 2013.

(2)These regulations shall extend to all tourist areas and tourist destinations in whole of the State.

(3)These regulations shall come into force from date of their publication in the Official Gazette.

2. Definitions.

(1)In these regulations, unless the context otherwise requires, -

(a)"Act" means the Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010 (Act No. 9 of 2010);

(b)"rules" means the Rajasthan Tourism Trade (Facilitation and Regulation) Rules, 2010; and

(c)"Tourist Assistance Force" or "TAF" means a special group of personnel engaged, deputed or appointed under section 17 of the Act.

(2)The words and expressions used but not defined in these regulations shall have the same meaning as assigned to them in the Act and the rules.

3. Functions of TAF personnel.

(1)The TAF personnel shall keep watch on touts (Lapkas), hawkers, beggars etc. for the purpose of enforcement of the provisions of the Act and more particularly for implementing the provisions of sub-sections (5), (6) and (7) of section 13 read with sub-section (6) of section 17 of the Act.

(2)For the purpose of performing their duties under the Act, the TAF personnel shall patrol the tourist areas assigned to them by the Deputy Director (TAF) and such assignment of areas to TAF personnel shall be made after having consultation with the Deputy Superintendent of Police having jurisdiction over the tourist area and while patrolling, the TAF personnel shall keep watch on the persons whose acts and activities have been prohibited under sub-section (1) of section 13 of the Act and exercise powers vested upon them under sub-section (5), (6) and (7) of section 13 of the Act and keep record of actions taken in the Diary maintained by them in Form G? as prescribed under rule 12 of the rules.

(3)In cases of violations of the provisions of the Act by the person, even after taking action under sub-section (5), (6) and (7) of section 13 of the Act, shall be communicated immediately to the Police Officers of Police Station concerned for timely effective action against such persons in accordance with the provisions of the Act and seek help of the Police in performing the duties as and when such occasion may arise.

(4)In addition to the functions of TAF specified herein above, the Deputy Director (TAF) may, with the prior approval of Commissioner, Department of Tourism, may issue detailed guide lines, whenever occasion may arise, to the TAF personnel for,-

(a)curbing the activities of touts (Lapkas) in the tourist areas and seeking help of Police;

(b)taking action under sub-section (5), (6) and (7) of section 13 of the Act against beggars and persons hawking articles for sale in the tourist areas and making entries as to action taken in the Diary maintained for the purpose under rule 12 of the rules;

(c)tackling the beggars/ hawkers and seeking help of Police for taking action under sub-sections (8), (9) and (10) of section 13 of the Act, as the case may be;

(d)making travel of the tourists, hassle free and to see as to how the tourists are to be assisted in seeking remedy when they are cheated, their belongings are stolen, or whenever they fall prey to any other mischief or wrong doing; and

(e)imparting information to the tourists about locations/transport systems etc.

4. Supervision and control.

(1)Subject to the overall superintendence and control of Commissioner, Department of Tourism, Government of Rajasthan, the TAF in the State shall work under the superintendence and control of the Deputy Director (TAF).

(2)

(a)The TAF personnel shall abide by the directions given by the immediate superior to him at the tourist destination where they are deployed by the Deputy Director (TAF). The hierarchy of the TAF personnel at a tourist destination shall be as follows:-

(b)In the case of the Police personnel, deployed/posted as TAF, the Police Constable will work under the Head Constable. The Constable and Head Constable, both will work under the Sub-Inspector and obey his commend.

(c)In the case of Ex-Serviceman deployed/engaged/posted as TAF personnel, the TAF personnel at the lowest ladder will work under the Supervisor and the Supervisor will work under the Coordinator.

(d)TAF personnel of all the ranks, whether drawn from State Police or engaged out of Ex-Serviceman shall obey the directions of the Deputy Director (TAF) and they shall be subject to his command. All matters concerning TAF shall be reported to the Deputy Director (TAF) through the senior most TAF personnel posted/ deployed at a tourist destination in the State.

5. Inspection by Deputy Director (TAF).

- For the purpose of ensuring effectiveness of the service of TAF in implementing the provisions of the Act and providing assistance and help to the tourists in making their travel hassle free, the Deputy Director (TAF) shall, from time to time, pay a visit to various tourist destinations and areas and carry out study and inspect the places where TAF personnel are deployed and make changes in the arrangement wherever necessary and apprise the Commissioner, Department of Tourism about the arrangements made.

6. TAF personnel to obey and comply with the orders/directions of superior officers.

- All orders or directions given by the Commissioner/Additional Director/Deputy Director (TAF) and the Prescribed Authority shall be complied by the TAF personnel as and when they are on a visit to any tourist place, area or destination or whenever they come for inspection.

7. Performance of other functions by the TAF which could be assigned to it by the State Government.

- In addition to the functions assigned to the TAF under the Act and these regulations, it shall be the duty of the TAF personnel to perform such other functions as well as the State Government may assign them in exercise of powers conferred on it under sub-section (3) of section 17 of the Act.

8. Deployment of TAF personnel at tourist places, areas or destinations.

(1)The Deputy Director (TAF) of the Tourism Department shall deploy the TAF personnel at various tourist destinations in the State after seeking approval of the Commissioner, Department of Tourism, Rajasthan, from time to time, and in doing so if such occasion arises, may deploy any of such personnel from one place to another in the State.

(2)Whenever such deployment is made by the Deputy Director (TAF), the TAF personnel shall function under the supervision of official superior in the hierarchy of TAF in the Tourism Department at the Tourist Destination. The TAF personnel shall be under the control and supervision of that official superior and comply with his all orders and further deployment at tourist places shall be made by that official superior at that Tourist Destination after seeking orders of Deputy Director (TAF).

9. Discipline.

(1)All TAF personnel, wherever deployed in the State, shall be subject to control of the Deputy Director (TAF) in the matters of discipline and any adverse comment or report from the official superior in the hierarchy of TAF at the Tourist Destination, where the TAF personnel are deployed shall be viewed seriously and make the TAF personnel liable for disciplinary action.

(2)In the case of serious breach of discipline, the TAF personnel shall be removed from the Roll as per terms and conditions settled while engaging for work in the case of persons not drawn from Police Department of the State and in case of persons drawn on deputation from Police Department of the State, as per Disciplinary Rules applicable to them.

10. Repeal and Saving.

- All instructions, guidelines which were issued in the past, and which are inconsistent with these regulations shall stand repealed on and from the date of commencement of these regulations and the provisions of the Rajasthan General Clauses Act, 1955 (Act No. 8 of 1955) shall apply to such repeal.

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