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NCT Delhi - Act

Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011

DELHI
India

Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011

Act 7 of 2003

Published on 1 January 2003
Commenced on 1 January 2003
[This is the version of this document from 1 January 2003.]
[Note: The original publication document is not available and this content could not be verified.]

Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011Delhi Act 7 of 2003An Act to provide for the delivery of services to the citizens in the National Capital Territory of Delhi within the stipulated time limit, including liabilities of the government servants, in case of default and for matters connected therewith or incidental thereto.BE it enacted by the Legislative Assembly of the National Capital Territory of Delhi in the Sixty-second Year of the Republic of India as follows :-

Chapter I
Preliminary

1. Short title, extent commencement and application.

(1)This Act may be called the Delhi (Right of Citizen to Time Bound Delivery of Services) Act, 2011,

(2)It extends to the whole of National Capital Territory of Delhi.

(3)It shall come into force on such date [as the Government may, by notification, appoint] [Came into force on 15-9-2011, vide Notification No. F. 6(39)/IT/2011/7295-7304, dated 9th September, 2011, published in the Delhi Gazette, Extra., Pt. IV, dated 9th September, 2011]

(4)This Act shall apply to government servants appointed substantively to any civil services or posts in connection with the affairs of the Government of National Capital Territory of Delhi and to the servants of local bodies and authorities which are owned, controlled or substantially financed by that Government, but shall not apply to-

(i)persons appointed on casual or daily rates basis;

(ii)persons employed on contract except when the contract provides otherwise;

(iii)persons whose terms and conditions of services are regulated by or under the provisions of the Constitution.

2. Definitions.

- In this Act, unless the context otherwise requires, -

(a)"Appellate Authority" means an officer appointed by the Government or local body, as the case may be, by notification, invested with the power to hear appeals against the orders passed by any competent officer under this Act;

(b)"citizen related services" include the services as specified in the Schedule;

(c)"competent officer" means an officer appointed by the Government or local body, under section 9 of this Act, by notification, who shall be empowered to impose cost on the government servant defaulting or delaying the delivery of services in accordance with this Act;

(d)"Delhi" means the National Capital Territory of Delhi;

(e)"department" means a department of the Government or department of a local body, as the case may be;

(f)"Government" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 and designated as such under article 239 AA of the Constitution;

(g)"government servant" means a person appointed substantively to any civil service or post in connection with the affairs of the Government including, person working on deputation basis; and person appointed in a local body which is owned, controlled or substantially financed by that Government;

(h)"local body" includes any public authority, municipality, Delhi Cantonment Board, Delhi Jal Board, Town Planning Authority, Delhi Development Authority or any other body or authority, by whatever name called, for the time being invested by law to render essential services of public utility within the territory of Delhi or to control, manage or regulate such services within a specified local area thereof;

(i)"notification" means a notification published in the official Gazette;

(j)"public authority" means any authority or body or institution of self governance established or constituted:

(i)by or under the Constitution;

(ii)by any other law made by Parliament;

(iii)by any law made by the Legislature of a State or Union territory;

(iv)by a notification issued or order made by the Government; and includes

(a)a body owned,controlled or substantially financed by the Government;

(b)a non-government organization substantially financed, directly or indirectly, by the funds provided by the Government; and

(c)an organization or body corporate in its capacity as an instrumentality of State as defined under article 12 of the Constitution and rendering services of public utility in Delhi;

(k)"rule" means a rule made by the Government under this Act, by notification;

(l)"Schedule" means the Schedule appended to this Act;

(m)"year" means a calendar year commencing on the 1st day of January and ending on the 31st day of December.

Chapter II
Citizens Right To Time Bound Delivery Of Services, And Procedure Governing Fixing Of Liability In Case Of Default, Etc.

3. Right of citizen to obtain time bound delivery of services.

- Every citizen shall have the right to obtain the citizen related services in Delhi in accordance with this Act within the time bound period as stipulated in the Schedule:Provided that the Government shall be entitled to amend and revise the Schedule from time to time by notification.

4. Liability of government servant to deliver services within the stipulated period.

- Every government servant shall be duty bound to deliver citizen related services as specified in the Schedule within the time period as stipulated in the Schedule.

5. Monitoring the status of the application.

(1)Every citizen having applied for any citizen related services shall be provided an application number by the concerned department, or local body, as the case may be, and shall be entitled to obtain and monitor status of his application online in accordance with such procedure as may be prescribed.

(2)The department or local body, as the case may be, shall maintain status of all applications governing citizen related services online and shall be duty bound to update the status of the same as per the procedure as prescribed by rules in this regard.

6. E-governance of services through mutual understanding.

- The government shall endeavour and encourage all the departments, local bodies and authorities of the government to enter by mutual understanding to deliver their respective citizen related services in a stipulated time period as part of e-governance.

7. Liability to pay cost.

- Every government servant who fails to deliver the citizen related services to a citizen within the stipulated time as stipulated in the Schedule, shall be liable to pay cost at the rate of ten rupees per day for the period of delay subject to maximum of two hundred rupees per application, in aggregate, which shall be payable by him to the citizen as compensatory cost.

8. Payment of compensatory cost to the citizen.

- At the time of delivery of citizen related services, the citizen having applied for such services shall be entitled to seek compensatory cost in accordance with the provisions of this Act and the rules made thereunder, in case of delay in the delivery of such services, beyond the period prescribed in the Schedule.

9. Appointment of competent officer.

(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.

(2)The Government or the local body concerned, as the case may be, shall for the purpose of payment of cost, confer on the competent officer the powers of drawing and disbursement officer in accordance with the law, procedure and rules as applicable.

(3)On such demand of compensatory cost by the citizen, at the time of delivery of citizen related services, it shall be the duty of the competent officer to pay such cost to the citizen against acknowledgement and receipt as per the format as prescribed in the rules.

10. Procedure governing fixing of liability.

(1)Within a period of fifteen days of the payment of such compensatory cost, the competent officer, after conducting preliminary enquiry, shall issue a notice against the government servant found responsible for the delay in delivery of such citizen related services, calling upon him as to why the compensatory cost paid to the citizen may not be recovered from him.

(2)The government servant against whom such notice is issued may represent within a period of seven days from the date of receipt of such notice. In case no such representation is received by the competent officer within the prescribed period or the explanation received, if any, is not found satisfactory, the competent officer shall be entitled to issue debit note directing such defaulting government servant either to deposit the cost as stipulated in the debit note or directing the accounts officer concerned to debit the salary of such government servant for the amount as mentioned in the debit note:Provided that if the competent officer finds reasonable and justified grounds in favour of such government servant and comes to the conclusion that the delay in the delivery of services to the citizen was not attributable to him but was attributable to some other government servant, it shall be lawful for the competent officer to withdraw the notice against him and issue fresh show cause notice to such other government servant as found responsible for the delay and shall follow the procedure mutatis-mutandis as stipulated in this sub-section and sub-section (1) of this section.

(3)While fixing the liability under this Act, the competent officer shall follow the principles of natural justice before passing the order in that respect.

Chapter III
Right Of Appeal Against The Order Fixing Liability

11. Right of appeal.

(1)Any government servant aggrieved by the order passed by the competent officer in accordance with sections 9 and 10 shall be entitled to file an appeal to the Appellate Authority against such order within a period not exceeding thirty days of the receipt of the impugned order. The order of the Appellate Authority shall be final and binding:

(2)For the purpose of this section, the Government or the local body concerned, as the case may be, shall appoint an officer to be the Appellate Officer to hear and decide appeals against the order passed by the competent officer. The Appellate Officer shall not be below the rank of Joint Secretary of the Government or its equivalent rank in the case of a local body.

Chapter IV
Miscellaneous

12. Developing culture to deliver services within fixed period.

(1)The defaults on the part of government servant in the time bound delivery of citizen related services as defined in this Act shall not be counted towards misconduct as the purpose and object is to sensitize the public servant towards the citizen and to enhance and imbibe a culture to deliver time bound services to the citizens.

(2)In case of habitual defaulter, the competent officer shall be competent to take appropriate administrative action after recording a finding to this effect but not before giving a show cause notice and opportunity of hearing to the defaulting servant.Explanation.- For the purpose of this sub-section, a government servant shall be deemed to be habitual defaulter in case he incurs more than twenty five defaults in one year.

(3)To encourage and enhance the efficiency of the government servants, it shall be lawful for the competent officer to recommend cash incentive not exceeding five thousand rupees in aggregate in favour of a government servant against whom no default is reported in one year. On such recommendation, the Government or the local body concerned, as the case may be, shall be competent to grant such incentive as it deem fit and proper, not exceeding the amount as recommended by competent officer, alongwith certificate of appreciation.

13. Deemed service condition.

- The provisions of this Act shall be deemed to be part of service conditions of the government servants including such servants of local bodies of the Government.

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.

15. Power to make rules.

(1)The Government may, by notification, make rules for carrying out the provisions of this Act.

(2)In particulars, and without prejudice to the generality of the forgoing power, such rules may provide for all or any of the following matters, namely :-

(a)the manner and the forms of giving notice under this Act;

(b)the procedure governing preliminary enquiry and adjudication by the competent officer governing fixing of liability of cost;

(c)the procedure governing adjudication of appeals by the appellate authority;

(d)the procedure pertaining to application governing citizen related services;

(e)the procedure governing generation of application number online;

(f)the procedure governing managing, maintaining, operating of online status of the applications of citizen related services;

(g)any other matter which is required to be, or may be prescribed.

(3)Every rule made under this Act by the Government shall be laid, as soon as may be after it is made, before the Legislative Assembly of Delhi, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if before the expiry of session immediately following the session or the successive sessions aforesaid, the Legislative Assembly agrees in making any modification in the rules or the Assembly agrees that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under the rule.

16. Power to remove difficulties.

(1)If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order published in the official gazette, make such provisions not inconsistent with the provisions of this Act, as appear to it to be necessary or expedient for removing the difficulties:Provided that no such orders shall be made after the expiry of a period of two years from the date of commencement of this Act.

(2)Every order made under this section shall, as soon as may be, after it is made, be laid before the Legislative Assembly of Delhi.[SCHEDULE] [Substituted by Notification No. F. 6(100)/IT/2011/9751-59, dated 28th December, 2011, published in the Delhi Gazette Extra., Pt. IV, No. 211, dated 28th December, 2011. Earlier this Schedule was substituted by Notification No. F. 6(100)/IT/2011/8350-8359, dated 1st November, 2011 published in the Delhi Gazette, Extra., Pt. IV, No. 178, dated 1st November, 2011.](See Section 3)

Sl.No.	Name of Service	No.of Days for Service Delivery after Receipt of Application	Department/Organisation
(1)	(2)	(3)	(4)
1.	New ElectricityConnection (Domestic)	Thirty-five days	BSES RajdhaniPower Limited
2.	New ElectricityConnection (Domestic)	Thirty-five days	BSES Yamuna PowerLimited
3.	New ElectricityConnection (Domestic)	Thirty-five days	North Delhi PowerLimited (NDPL)
4.	Registration ofEating House	Fifty-five days	Delhi Police
5.	Work Plan forFinancial Assistance	Thirty days	Delhi Park andGarden Society, Department of Environment, GNCTD
6.	Grant of Licenseto Chemist	Thirty-five days	Drugs Control
7.	Eco-Club Grant forSchools and Colleges	Thirty days	Department ofEnvironment, GNCTD
8.	Issuance of RationCard (APL)	Forty-five days	Food Supplies andConsumer Affairs
9.	Issuance of BirthCertificate	Seven days	MunicipalCorporation of Delhi (MCD)
10.	Issuance of DeathCertificate	Seven days	MunicipalCorporation of Delhi (MCD)
11.	Issuance of BirthCertificate	Seven days	New DelhiMunicipal Council (NDMC)
12.	Issuance of DeathCertificate	Seven days	New DelhiMunicipal Council (NDMC)
13.	Issuance ofDomicile Certificate	Twenty-one days	Revenue
14.	Issuance of IncomeCertificate	Twenty-one days	Revenue
15.	Issuance ofNationality Certificate	Twenty-one days	Revenue
16.	Issuance of OBCCertificate	Sixty days	Revenue
17.	Issuance of SC/STCertificate	Sixty days	Revenue
18.	Issuance of SC/STCertificate (Other State)	Sixty days	Revenue
19.	Issuance ofSolvency Certificate	Twenty-one days	Revenue
20.	Registrationunder Delhi Value Added Tax (DVAT) and Central Sale Tax Act	Fifteen days	Trade and Taxes
21.	Issuance ofLearner's Driving License	One day	Transport
22.	Issuance ofPermanent Driving License	One day	Transport
23.	Renewal ofPermanent Driving License	One day	Transport
24.	Transfer ofOwnership of Vehicle	Twenty-one days	Transport
25.	Issuance ofCertificate of Vehicle Fitness	Fifteen days	Transport
26.	Issuance ofRegistration Certificate of Vehicle	Twenty-one days	Transport
27.	Grantof Licences as Manufacturer of Weights and Measures	Forty-five days	Weights andMeasures
28.	Grantof Licences as Repairer of Weights and Measures	Forty-five days	Weights andMeasures
29.	Grantof Licences as Dealer in Weights and Measures	Forty-five days	Weights andMeasures
30.	Renewalof Licences as Manufacturer of Weights and Measures	Forty-five days	Weights andMeasures
31.	Renewalof Licences as Repairer of Weights and Measures	Forty-five days	Weights andMeasures
32.	Renewalof Licences as Dealer in Weights and Measures	Forty-five days	Weights andMeasures
33.	First(Fresh) Registration of the candidate possessing PharmacyQualification from Pharmacy College/Tnstt. in Delhi	Seven days	Delhi PharmacyCouncil
34.	Renewalof Registration Certificates of already registered Pharmacist	Seven days	Delhi PharmacyCouncil
35.	Luxury TaxRegistration	Twenty-five days	Excise,Entertainment and Luxury Tax
36.	Registration ofCable Operator	Twenty-five days	Excise,Entertainment and Luxury Tax
37.	Grant ofPerformance License in a licensed premises	One day	Delhi Police
38.	TitleVerfication and Authentication of declaration regardingnewspaper/Magazines/Journals	Forty-five days	Delhi Police
39.	Health TradeLicense	Sixty days	New DelhiMunicipal Council (NDMC)
40.	Booking of Parks	Fifteen days	New DelhiMunicipal Council (NDMC)
41.	Booking ofCommunity Halls	One day	New DelhiMunicipal Council (NDMC)
42.	New ElectricityConnection (Domestic)	Thirty-five days	New DelhiMunicipal Council (NDMC)
43.	New WaterConnection (Domestic)	Thirty-five days	New DelhiMunicipal Council (NDMC)
44.	Building PlanApproval	Sixty days	New DelhiMunicipal Council (NDMC)]
45.	Appointmentof Returning Officer except in such housing societies whereallotment of flats has not taken place	Twenty Days	RegistrarCooperative Societies (RCS)
46.	Appointment ofAuditor for audit due in the current year	Fifteen Days	RegistrarCooperative Societies (RCS)
47.	Park Booking	One Day	MunicipalCorporation of Delhi (MCD)
48.	Community HallBooking	One Day	MunicipalCorporation of Delhi (MCD)
49.	OnlineRegistration of Shops and Establishment	One Day	Labour Department
50.	Free Hold of GroupHousing Flats	Forty-Five Days	Delhi DevelopmentAuthority
51.	Free Hold of DDAFlats	Forty-Five Days	Delhi DevelopmentAuthority
52.	New WaterConnection (Domestic)	Thirty-Five Days	Delhi Jal Board
53.	Mutation of WaterConnection	Fifteen Days	Delhi Jal Board
54.	Disconnection ofWater Connection	Fifteen Days	Delhi Jal Board
55.	Registration/Recognitionof Private School	One Hundred TwentyDays	Directorate ofEducation
56.	Grantof Permit of Service in Indian liquor and Foreign Liquor at aplace other than the Licensed Premises in the Form P-10	Four Days	Excise Department
57.	Issuanceof Permit in Form P-13 for services of liquor at a temporaryplace at hotel, restaurant and Club	Six Days	Excise Department
58.	NOCfor holding entertainment events under Delhi Entt. and BettingTax Act, 1996	Fifteen Days	Excise Department
59.	Grantof License in Form L-30 for service of Indian and Foreign Liquorat home in excess of individual possession limit	Fifteen Days	Excise Department
60.	Registration ofvendor on e-Procurement platform	Three Days	Department ofInformation Technology
61.	Grant of VideoGame Parlor License	Fifty-Five Days	Delhi Police
62.	Issuance of secondcopy of Driving License	Two Days	Transport
63.	Issuance ofInternational Driving License for Delhi	Two Days	Transport
64.	Issuance ofInternational Driving License for other State	Thirty-Five Days	Transport
65.	Issuance of secondcopy of Registration Certificate	Twenty-One Days	Transport
66.	Issuance of FreshRoute Permit	Fifteen Days	Transport
67.	Issuance of FreshNational Permit	Fifteen Days	Transport
68.	Addition ofHire/Purchase	Twenty-One Days	Transport
69.	Deletion ofHire/Purchase	Twenty-One Days	Transport
70.	TemporaryRegistration of Vehicles	Fifteen Days	Transport

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