Section 45H(4) in The Government Of National Capital Territory Of Delhi Act, 1991
(4)Without prejudice to the generality of the provisions contained in sub-section (1), the Authority shall—(a)make recommendations to the Lieutenant Governor for framing policies on—(i)stability of tenure of posting of officers and other employees;(ii)rotational transfers and postings from sensitive to non-sensitive posts and vice-versa;(iii)determining suitability of officer for posting as Head of the Department;(iv)transfers and postings of all officers and other employees serving in the affairs of the Government of National Capital Territory of Delhi;(b)make policy insofar as it relates to—(i)the capacity building of the officers and other employees serving in the affairs of the Government of National Capital Territory of Delhi;(ii)ensuring effectiveness in public services delivery in the Government of National Capital Territory of Delhi;(iii)ensuring good governance and e-governance in public administration in the Government of National Capital Territory of Delhi;(iv)ensuring greater transparency in the administration of the Government of National Capital Territory of Delhi;(v)ensuring the presence of a citizen centric administration in the Government of National Capital Territory of Delhi; and(vi)any other matter connected therewith or incidental thereto.
