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State of Uttar Pradesh - Section

Section 16 in U.P. Janhit Guarantee Rules, 2011

16. Maintenance of record of disposed cases under the Act. -

Thedesignated officer, first appeal officer, second Appellate Authority and revision officer shall maintain the record of the cases in Forms 3, 4, 5 and 6.Form - 1[See Rule (4)]Form of acknowledgement under the Uttar Pradesh Janhit Guarantee Act, 2O11
  Name of the Designated Officer and Office Address : ......................
1. Name and address of the applicant : ......................
2. Date of receiving application in the office of designated officer. : ......................
3. Name of the service for which the application is given. : ......................
4. Particulars of the documents which are essential for receiving service, but are not enclosed with the application : ......................
5. Last date of the stipulated time limit. : ......................
Place : ..................Date : ....................Signature of RecipientName and Designation (with seal)Note : In case of not receiving all the documents with the application, the last date mentioned in Point-5 above shall not be given.Form - 2[See Rule (6)]Form of Notice BoardName, designation and Office of the : ....................
SI. No. Notified service Documents to be annexed with the application Stipulated time limit for the services Designation and address of the first appeal officer Stipulated time limit for the disposal of first appeal Designation and address of the second Appellate Authority.
(1) (2) (3) (4) (5) (6) (7)
             
             
             
             
             
Designated Officer