Section 3 in THE TELANGANA STATE BUILDING PERMISSION APPROVAL AND SELF CERTIFICATION SYSTEM (TS-bPASS) ACT, 2020
3. Constitution, powers and functions of District Committee.
(1)The State Government may, by notifications, constitute a “District Level TS-bPASS Committee” for each district / GHMC, which shall consist of the District Collector as the Chairman and Commissioner GHMC as Chairman in case of GHMC, Additional Collector as Member-Convener and District Level / Regional Level officials of relevant departments as members for such term as may be specified in the notification.(2)The District Level Committee shall be the Competent Authority at the district level and exercise the following powers and perform the following functions namely:-(i)to meet at such times and places as the Chairman of the Committee may decide and shall transact business as per the procedure as may prescribed;(ii)to review and monitor the processing of applications by the competent authorities;(iii)to forward cases with remarks and relevant documents to the State Committee for decision;(iv)to invite competent authorities or experts, who are not members of the Committee, as special invitees for any meeting of the District Committee as desired by the Chairman of the Committee;(v)the Member of the District Committee shall attend the meeting convened under clause (i) personally and in case he is unable to attend the meeting, he may depute a senior level officer with a written authorization to take appropriate decision in the meeting;(vi)such other powers and functions as may be prescribed;(vii)monitoring and reviewing in District performance with respect to clearances and permissions in all ULBs within the District;(viii)monitoring the disposal of all applications received under TS-bPASS strictly within the prescribed time line;(ix)keeping record of dashboard and MIS reports pertaining to all applications received under TS-bPASS;(x)review of rejected cases/reasons for delay in approvals and ensuring disposals of applications in stipulated time period as per the provisions of this Act, building rules and prescribed procedures;(xi)reporting to Government with respect to status/ pendency of applications received under TS-bPASS;(xii)constituting the post verification teams drawing the officials from the following Departments, Roads and Buildings Department, Panchayat Raj Department, Irrigation Department to conduct post verification of site conditions; title aspects, technical aspects and violations if any, with reference to the information furnished by the applicant at the time of obtaining building permission through online. In case of GHMC, the special task force headed by the Zonal Commissioner shall constitute post verification teams as prescribed;(xiii)managing the activities of post verification teams;(xiv)constituting required number of enforcement squads (demolition squads) duly evaluating the requirement depending on the quantum of construction activity in the Municipalities/ Municipal Corporations in the District;(xv)monitor the complaints received from the citizens and their redressal by all the line Departments / Agencies involved in issuing Building/Layout permissions or clearances;(xvi)the District level TS-bPASS Committee shall meet twice in a month preferably first and third week or alternatively second and fourth week of every month as decided by the Chairman of the Committee;(xvii)the District Level TS-bPASS Committee will act as a District Task Force (DTF) at District level to detect and monitor the unauthorized constructions, unauthorized layouts and take timely enforcement action. In respect of GHMC, there will be a special task force constituted for each zone headed by Zonal Commissioner.
