Section 26 in The West Bengal Right to Public Services Rules, 2013
26. Action by the Government on recommendations of the Commission.
(1)The State Government shall consider the recommendations made by the Commission under clause (d), (e) and (f) of sub-rule (1) of rule 25 and send information to the Commission of action taken within thirty days or such longer time as may be decided in consultation with the Commission. In case the Government decided not to implement any of the recommendations of the Commission, it will communicate the reasons for not acting on the recommendations to the Commission.(2)The Commission shall prepare an annual report of the recommendations made by it under rule 24 along with the action taken and reasons for not taking action, if any. The State Government shall cause a copy of this report to be laid on the table of the West Bengal Legislative Assembly.Form I[see rule 4]AcknowledgementFrom...........................................................................(The Designated Officer/Authorised Officer)To..........................................................................(Name and address of the Applicant)Sub. : The West Bengal Right to Public Services Act, 2013 - Acknowledgement of applicationRef. : Your application dated .........................................I hereby acknowledge your application cited. Due date of service to be provided is .............................................OrThe following defects in the application may be rectified, urgently :(Specify defects, if any)(1).....................................................(2).....................................................Place :Date :Yours faithfully,Designated Officer/Authorised Officer(Office Seal)Form II[see rule 10(1)]Form of Appeal to the Appellate OfficerBefore the......................................................(Designation and office address of the Appellate Officer)........................................................................................................(Name and address of the Applicant/Appellant)........................................................................................................(Name and office address of Designated Officer/Respondent)
