Section 9(1) in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
(1)The Government and in the case of a local body, the local body concerned, shall appoint, by notification, an officer not below the rank of Deputy Secretary or its equivalent rank in the case of local body to act as competent officer empowered to impose cost against the government servant defaulting or delaying the delivery of services in accordance with this Act.
