THE STANDING COMMITTEE ON PERSONNEL, PUBLIC GRIEVANCES, LAW AND JUSTICE

INVITES SUGGESTIONS ON PUBLIC ON PUBLIC GRIEVANCES REDRESSAL MECHANISM

            The Department Related Parliamentary Standing Committee on Personnel, Public Grievances, Law and Justice, headed by Dr. E.M. Sudarsana Natchiappan, M.P., has taken up the subject “Public Grievances Redressal Mechanism” as a part of study of Administrative Reforms. Since the Government has already passed the Right to Information Act, 2005, the Committee has decided to take up the subject “Public Grievances Redressal Mechanism”, as available in various Government Departments/Organisations/PSUs/Banking Institutions/Trusts for detailed examination and Report.  The Committee would also like to explore the necessity of a separate enactment on the Public Grievances Redressal Mechanism.

2.         Hence, the Committee has decided to invite memoranda containing suggestions/views/comments of individuals/institutions/organizations, interested in the above subject. The suggestions should confine to the policy matters procedure adopted for the purpose etc. only and not on personal grievances.

3.         Those desirous of submitting memoranda to the Committee may send their written memoranda of two copies  (either in English or Hindi) on the above subject to Shri R.B. Gupta, Deputy Secretary, Rajya Sabha Secretariat, 005, Ground Floor, Parliament House Annexe, New Delhi-110001 (Tel: 23034056 and Fax 23016784) or can e-mail at the following address E-mail: behari@sansad.nic.in within thirty days of publication of this advertisement. 

4.         The memorandum submitted to the Committee would form part of the records of the Committee and would be treated as confidential and would not be circulated or disclosed to anyone, as such an act contrary to this would constitute a breach of privilege of the Committee.

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