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State of Jammu-Kashmir - Section

Section 18 in Jammu and Kashmir Public Services Guarantee Rules, 2011

18. Interpretation

- If any question of interpretation of these rules arise, the decision of the Government in General Administration Department, in consultation with Department of Law, Justice & Parliamentary Affairs shall be final.Form 1(See rule 4)Form of Acknowledgement
Name of the Designated Officer and Office Address.  
Name and address of the applicant.  
Date of receiving application in the office of designatedofficer.  
Name of the service for which the application is given.  
Particulars of the documents which are essential for receivingservice, but are not enclosed with the application.  
Last date of the stipulated time limit.  
Place: .............Date: ..............Signature of RecipientName and Designation with sealNote: In case of not receiving all the documents with the application, the last date of the stipulated time limit shall not be specifiedForm 2(See rule 6)Form of Notice Board
Name, designation and Office of the designated officer
S. No. Notified service Documents to be annexed with the application Stipulated time limit for the services Designation and address of the first appellateofficer Stipulated time limit for the disposal of firstappellate Designation and address of the second appellateauthority.
(1) (2) (3) (4) (5) (6) (7)
             
             
             
             
             
Name of the person authorized to receive application in theoffice of designated officer  
Time limit for filing first appeal Within thirty days from the decision of designated officer
Time limit for filing second appeal Within sixty days from the decision of first appeal officer.
Form 3(See rule 16)Form of Register to be Maintained in The Office of Designated Officer
Name of the Office of the designated officer      
Month          
Year          
S. No. Name and address of applicant Service for which the application is given Last date of the stipulated time limit Application allowed/disallowed Date and details of the order passed
(1) (2) (3) (4) (5) (6)
           
           
           
Form 4(See rule 16)Form of Register to be Maintained in The Office of First Appeallate Authoroity
Name of the Office of the First appellate officer    
S. No. Name and address ofappellant Date of filing firstappeal Designation of theDesignated Officer (Along with the name of officer) against whosedecision the appeal is filed Last date of thestipulated time limit Date and detail oforder in appeal
(1) (2) (3) (4) (5) (6)
           
           
           
Form 5(See rule 16)Form of Register to be Maintained in The Office of Second Appellate Authority
Name of the Office of the Second Appellate Authority  
S. No. Name and address of appellant Date of filing second appeal Designation of the First Appeal Officer (Alongwith the name of against whose decision the second appeal isfiled Details of disposal of second appeal(a)dismissal.….(b)penalty.(c) recommendationof depart-mental enquiry(d) payment of compensation Date of recovery of penalty Date of payment of amount of compensation Follow up action regarding recommendations ofDepartmental Enquiry Details of order of revision
(1) (2) (3) (4) (5) (6) (7) (8) (9)
                 
                 
                 
                 
Form 6(See rule 17)Form of Register to be Maintained in The Office of Revisional Authority
Name of the Office of the Revisional authority  
S. No. Name, designation and address of the Person inrevision Details of order against which the revision ismade Details of proof of depositing penalty Details of order of revision Remarks
(1) (2) (3) (4) (5) (6)
           
           
           
           
Services and Designated Officers/Appellate Authorities NotifiedSRO-224, dated 21.07.2011, General Administration DepartmentIn exercise of the powers conferred by section 4 of the Jammu and Kashmir Public Services Guarantee Act, 2011 (Act No. IX of 2011), the Government hereby notify the following services and the designated officers/ appellate authorities as under:-
S. No. Name of the Service Designated Officer Stipulate time frame for providing service First Appellate Authority Second Appellate Authority
Consumer Affairs & Public DistributionDepartment
1. Ration Card Tehsil Supply Officer, CAPD in Rural areas andAssistant Director in Urban areas. 30 days subject to condition that new rationcards will be issued only after Govt. of India allocates foodgrains as per current population of the State Deputy Director ,Food, CAPD concerned Director,Food, CAPD concerned
2. Issue of surrender certificate/duplicate RationCards Tehsil Supply Officer, CAPD in Rural areas andAssistant Director in Urban areas 07 days Deputy Director,CAPD concerned Director,CAPD concerned
3. Inclusion of a new born child in the ration card Tehsil Supply officer, CAPD in Rural areas andAssistant Director in Urban areas 07 days after production of birth certificatefrom the competent authority Deputy Director,CAPD concerned Director, CAPD concerned
4. Transfer/Shifting from one FP Shop to another Tehsil Supply officer, CAPD in Rural andAssistant Director in Urban areas 15 days subject to condition that the ration formnew FP shop shall be issued only on commencement of the nextmoth. Deputy Director, CAPD concerned Director, CAPD concerned
Power Development Department
1. Electricity Connection domestic with load 10KW. Assistant Executive Engineer (Electrical)concerned 30 days Executive Engineer (Electrical) concerned Superintending Engineer (Electrical) concerned
2. Electricity Connection domestic with load 20 KW. Executive Engineer (Electrical) concerned 35 Days Superintending Engineer (Electrical) concerned Chief Engineer (Electrical) concerned
3. Electricity Connection domestic with load 30 KW Superintending Engineer (Electrical) concerned 40 days Chief Engineer (Electrical) concerned Development Commissioner, Power
4. Electricity Connection domestic with all loads Chief Engineer (Electrical) concerned 45 days Development Commissioner, power Divisional Commissioner, concerned
5. Electricity Connection commercial with load 5 KW. Assistant Executive Engineer concerned 30 days Executive Engineer, (Electrical) concerned Super-intending Engineer (Electrical) concerned
6. Electricity Connection commercial with load 20KW. Executive Engineer (Electrical) concerned 35 days Superintending Engineer (Electrical) concerned Chief Engineer (Electrical) concerned
7. Electricity Connection commercial with load 30KW. Super- intending Engineer (Electrical) concerned 40 days Chief Engineer (Electrical) concerned Development Commissioner, Power
8. Electricity Connection commercial with load 100KW. Chief Engineer (Electrical) concerned 45 days Development Commissioner, Power Divisional Commissioner concerned
9. Electricity Connection industrial with load10KVA/HP. Assistant Executive Engineer concerned 30 days Executive Engineer (Electrical) concerned Superintending Engineer (Electrical) concerned
10. Electricity Connection industrial with load 30KVA/HP. Executive Engineer (Electrical) concerned 35 days Superintending Engineer (Electrical) concerned Chief Engineer (Electrical) concerned
11. Electricity Connection industrial with load 100KVA/HP. Super- intending Engineer (Electrical) concerned 40 days Chief Engineer (Electrical) concerned Development Commissioner, Power
12. Electricity Connection industrial with load 200KVA/HP. Chief Engineer (Electrical) concerned 45 days Development Commissioner, Power Divisional Commissioner concerned
Public Health Engineering, Irrigation andFlood Control Department
1. Sanction for domestic water connection Executive Engineer,PHE concerned 15 days Superintendent Engineer,PHE concerned Deputy Commissioner concerned
2. Actual, domestic water connection supply Executive Engineer, PHE concerned 30 days Superintendent Engineer, PHE concerned Deputy Commissioner concerned
Revenue Department
1. State Subject Certificate (PRC) Assistant Commissioner (Rev)/Additional DeputyCommissioner/SDM concerned 30 days Deputy Commissioner concerned Divisional Commissioner concerned
2. Reserved Category Certificates Tehsildar concerned 15 days Additional Deputy Commissioner concerned Deputy Commissioner concerned
3. Dependent Certificate Assistant Commissioner (Rev)/ Additional DeputyCommissioner Concerned 30 days Deputy Commissioner concerned Divisional Commissioner concerned
4. Extract of Fard Intikhab Naib Tehsildar concerned 10 days Assistant Commissioner (Revenue) concerned Additional Deputy Commissioner concerned
5. Extract of Girdawteri. Naib Tehsildar concerned 10 days Tehsildar concerned Additional Deputy Commissioner concerned
6. Extract of Aks Masavi/Laths Naib Tehsildar concerned 10 days Tehsildar concerned Additional Deputy Commissioner concerned
7. Extract of Jamabandi Naib Tehsildar concerned 10 days Assistant Commissioner (Revenue) concerned Additional Deputy Commissioner concerned
8. Attestation of mutations Tehsildar concerned 30 days Additional Deputy Commissioner concerned Deputy Commissioner concerned
9. Inheritance Mutation Naib Tehsildar/Tehsildar concerned 30 days from the date of intimation/ applicationto the mutation attesting officer Additional Deputy Commissioner concerned Deputy Commissioner concerned
10. Copy of mutation Tehsildar concerned 10 days Additional Deputy Commissioner concerned" Deputy Commissioner concerned
11. Demarcation of Land Naib Tehsildar concerned 30 days Tehsildar concerned Additional deputy Commissioner concerned
12. Extract of Tatima Shajra Naib Tehsildar concerned 30 days Assistant Commissioner (Revenue) concerned Additional Deputy Commissioner concerned
13. Extract of Chulah/Chowkidara Naib Tehsildar concerned 10 days Tehsildar concerned Additional Deputy Commissioner concerned
14. Income Certificate Tehsildar concerned 30 days Additional Deputy Commissioner concerned Deputy Commissioner Concerned
Transport Department
1. Learners driving license Regional Transport Officer/Assistant RegionalTransport officer concerned 15 days Deputy Commissioner concerned Transport Commissioner,J&K
2. Driving License. Regional Transport Officer/ Assistant RegionalTransport Officer concerned 30 days Deputy Commissioner concerned Transport Commissioner,J&K
3. Registration of Vehicles Regional Transport Officer/Assistant RegionalTransport Officer concerned 30 days Deputy Commissioner concerned Transport Commissioner,J&K
Housing & Urban Development Department
1. Birth/Death Certificate Registrar/Health Officer concerned 30 days Joint Municipal Commissioner (Adm) concerned Municipal Commissioner concerned
2. NOC for construction of house from SrinagarDevelopment Authority Secretary, Srinagar Development Authority 30 days Vice Chairman, SDA Divisional Commissioner concerned
3. NOC for construction of house from,JammuDevelopment Authority Secretary, Srinagar Development Authority 30 days Vice Chairman,JDA Divisional Commissioner concerned
4. NOC for construction of house from Town PlanningOrganization. Chief Town Planner 30 days Divisional Commissioner concerned Administrative Secretary, H&UDD
5. NOC for construction of house from PowerDevelopment Department Executive Engineer concerned 30 days Superintending Engineer concerned Deputy Commissioner concerned
6. NOC for construction of house from PHE. Executive Engineer concerned 30 days Superintending Engineer Concerned Deputy Commissioner concerned
7. NOC for construction of house from Nazool. Tehsildar/Nazool concerned 30 days Additional Deputy Commissioner concerned Deputy Commissioner Concerned
8. Building permission for construction of housefrom Municipal Corporation,Srinagar Joint Commissioner (Adm)/Planning 30 days Municipal Commissioner Srinagar Administrative Secretary, H&UD
9. Building permission for construction of housefrom Municipal Corporation,Jammu Joint Commissioner (Adm)/Planning 30 days Municipal Commissioner Jammu Administrative Secretary, H&UD Department
10. Building permission for construction of housefrom Municipal Council/Committee. Executive Officer concerned 30 days Additional Deputy Commissioner Concerned Deputy Commissioner Concerned
Notifications, Orders, Circulars, etc.Power Connections — Documents required thereforNotification dated 05.01.2012, Power Development DepartmentSubject: - Documents Required for Power Connections.It is hereby notified for the information of General Public that the following documents need to be annexed with the application submitted to the concerned offices for power connections in different categories as well as the authorities to whom appeal may be made in case of delay:-
S. No. Notified Service Documents to be annexed with the application Loads
1 2 3 4
1. Domestic Connection 1. Application2. Agreement3. Affidavit4. Landpaper5. Ration Card All Loads
2. Commercial Connection 1. Application2. Agreement3. Affidavit4. LandPaper/Sale Deed/Lease Deed/Power of attorney/ownership5. LoadDetails6. Load Proforma7. Site Plan8. Feasibilityfrom S&O Wing All loads
3. Power Connection for Industry 1. Application2. Agreement3. Affidavit4. LandPaper/Sale Deed/Lease Deed/Power of attorney/ownership5. F.D. R/C. D. R6. Identification Proof7. DIC Clearance8.Pollution certificate of J&K State Pollution Control Board9.Load proforma dully filled by Executive Engineer concerned10.List of Load/Machinery11. Site Plan12. Feasibility fromS&O Wing All loads
4. PAC for Industrial Connection 1. Application2. Agreement3. Affidavit4. LandPaper/Sale Deed/Lease Deed/Power of attorney/ownership5.Identification Proof6. DIC Clearance7. Pollutioncertificate of 1&K State Pollution Control Board/Appliedfor8. Load proforma dully filled by Executive EngineerConcerned.9. List of Load/Machinery10. Site Plan11.Feasibility from Chief Engineer, S&O Wing All loads
How to apply for a new connection* The applicant shall apply for new connection in the prescribed format, separately for LT & HT for LT & HT connections, and shall also submit the format for Declaration/Undertaking, at the time of receiving electricity supply Application form must be accompanied with* A photograph of the applicant.* Registration-cum-processing fees of Rs. 1,000 /- for HT & EHT connections which shall be adjusted by the Licensee while issuing the demand note.* If the applicant is an individual , any of the following:
(a)Electoral Identity Card;
(b)Passport;
(c)Driving License;
(d)Ration Card;
(e)Pan Card
* If the applicant is a company, trust, educational institution, government department etc, the application form shall be signed by a competent authority (Head of office; Branch Manager, Principal, Executive Engineer, Govt. Department preferably DDOs etc.) along with a relevant resolution /authority letter of the Institution concerned.* Proof of ownership or occupancy of premises
(a)Copy of sale deed or lease deed or in the case of agricultural connection, a copy of khasra/khatauni/khata nakal
(b)Registered General Power of Attorney;
(c)Municipal tax receipt or demand notice or any other related document
(d)Letter of allotment:
(e)An applicant who is an occupier of the premises shall also furnish El No objection certificate from owner of the premises
* Proof of the current address, any of the following:
(a)Electoral Identity Card;
(b)Passport;
(c)Driving License
(d)Ration Card;
(e)Statement of running bank account;
(f)Water/Telephone/Electricity/Gas Connection bill
(g)Income tax assessment order;
* Partnership deed and an authorization for signing the requisition form & agreement (in case of a partnership firm)* Memorandum and article of Association, Certificate of Incorporation and authorization for signing the requisition form and agreement (in case of Public and /or Private Ltd. Company)* Other Documents:i. Industrial Consumers:
(a)Registration under Companies Act
(b)Valid Industrial License/Registration, as applicable;
(c)NOC for Pollution Control Board;
(d)Consent from Ministry of Commerce Gol, if required.
(e)NOC from Municipal Corporation/Committee, if required
ii. Agricultural consumers:No objection certificate for competent government authority for tube wells , if required;iii. Non-Domestic Khokhas and Temporary Structure:Non Objection Certificate for Khokha of temporary structure from the SMC/JMC/Town Area/Notified Area /Panchayat/Lan Development Authority/Land Owing Agency.
Time limit for filing first appeal Within thirty days from the decision ofdesignated officer
Time limit for filing second appeal Within thirty days from the decision ofdesignated officer
This issue as per the provisions of the J&K Public Services Guarantee Act, 2011Documents required for issuance of fresh ration cardCAPD/Estt/104/2011, dated 03.12.2011, Consumer Affairs and Public Distribution Department