Section 18 in The Karnataka Guarantee of Services to Citizens Rules 2012
18. Monitoring of Implementation.
- The State Government shall introduce a system for centralized monitoring of the timely delivery of notified services, through use of Information and Communication Technologies/E-Governance, and for monitoring various provisions of the Act.Form - A (State Emblem)Sample Display BoardKarnataka Guarantee of Services to Citizens Act - 2011Name of the Office:Name of the Village/ Taluk / District
