Section 9 in Chhattisgarh Lok Sewa Guarantee Act, 2011
9. Power to make rules.
(1)The Government may, by notification make rules for carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely : -(a)the manner in which cost for failure to obtain Lok Sewa is to be received by the applicant under section 3 and its payment is to be made to the applicant under sub-section (5) of Section 4;(b)the manner in which an application for Lok Sewa is to be acknowledged and its status is to be obtained by the applicant under sub-section (3) of Section 4;(c)the manner of issuing notice, the procedure for hearing by Competent Officer, and the manner of fixing the liability of cost, and its recovery under sub-section (4) of Section 4;(a)the manner of preferring an appeal and the procedure governing disposal of such appeal by the appellate authority under Section 7;(e)any other matter which is required to be, or may be prescribed.(3)Every rule made under this Act by the Government shall be laid, as soon as may be, after it is made, before the Legislative Assembly of the State.
