Section 016 in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
016.
Statement of objects and Reason Act No. 36 of 2013. - State Government has taken steps to ensure transparent and responsive administration and time bound delivery of public services to the citizens. In this direction the Rajasthan Guaranteed Delivery of Public Services Act, 2011 was enacted.To ensure effective implementation and monitoring of the Act and to give an effective hearing to the aggrieved person for revision of the order of the second appellant authority and imposing penalty on defaulting officers or employees under this Act an independent authority in the from of Commission is to be constituted. Therefore, for this purpose, it has been decided to amend sections 2 and 8 and add new provisions regarding definition of Commission, constitution of Commission and term of office, conditions of service and removal of Chief Commissioner and Commissioner, officers and employees of Commission, functions and powers of Commission and annual and special reports of Commission.The Bill seeks to achieve the aforesaid objectives.Hence the Bill.[Received the assent of the Governor on the 21st day of September 2011]An Act to provide for the delivery of certain services to the people of the State by public authority within stipulated time limits and for matters connected therewith and incidental hereto.Be it enacted by the Rajasthan State Legislature in the Sixty-second Year of the Republic of India, as follows :
