Section 14 in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
14. Supplement.
- The provisions of this Act shall be supplemented to the disciplinary and financial rules and such other service rules and regulations as applicable to the employees of the Government or local body concerned, as the case may be, and not in derogation to such service rules and regulations governing the service condition and conduct of the government employees or the employees of the local body concerned.
