Section 5 in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
5. Monitoring the status of the application.
(1)Every citizen having applied for any citizen related services shall be provided an application number by the concerned department, or local body, as the case may be, and shall be entitled to obtain and monitor status of his application online in accordance with such procedure as may be prescribed.(2)The department or local body, as the case may be, shall maintain status of all applications governing citizen related services online and shall be duty bound to update the status of the same as per the procedure as prescribed by rules in this regard.
