Section 17 in The Karnataka Guarantee of Services to Citizens Rules 2012
17. Dissemination and Training.
- The State Government and the Public Authorities:(1)Shall develop and organize campaigns and programmes to advance the understanding of the public, in particular of the disadvantaged communities, as to how to exercise the rights contemplated under this Act;(2)Shall provide staff and infrastructure for the effective implementation of the Act;(3)To give timely and effective dissemination of accurate information by public authorities about the notified services and timeliness to the citizens and the processes for applications, and(4)To train Designated officer, Competent Officer and Appellate Authority, as the case may be, of their duties under the Act;(5)Concerned Departments of the State Government shall frame guidelines containing such information, in an easily comprehensible form and manner, as may reasonably be required by a person who wishes to exercise any right specified under this Act;(6)Concerned Departments of the State Government shall, if necessary, update and publish guidelines referred to in sub-rule (5) above at regular intervals which shall, in particular and without prejudice to the generality of sub-rule (5) above, include,-(i)The objects of this Act;(ii)The manner and the form in which request for services shall be made to the designated officer or competent officer;(iii)All remedies in law available regarding a delay or denial of service, including the manner of filing appeals;(iv)Any additional regulations or circulars made or issued in relation to obtaining services in accordance with this Act;
