GOVT. OF INDIA INSTRUCTIONS
ON OFFICIAL DEALINGS BETWEEN
THE ADMINISTRATION AND MPs.
7. D.O. letter dated 23 May, 1998
issued by the Cabinet Secretary toall Secretaries in the Government of India
regarding procedure to be followed while corresponding with the Members
of Parliament.
8. D.O. letter dated 13 October, 1998 issued by the
Ministry of Rural Areas and Employment (Deptt. of Rural Employment and Poverty
Alleviation) to alt the Project Directors of DRD. As regarding involvement
of elected representatives. MPs/ MLAs in Planning Implementation and Monitoring
of the Rural Development Programmes.
9. 0.M. Dated 25 August, 2000
issued by the Ministry of Personnel,PG & Pensions (Deptt- of
Personnel & Training) regarding official dealings between the Administration
and Members of Parliament and State Legislatures—Observance of proper procedure.
9A. OM dated 9 July, 2001 issued by the Ministry
of Personnel, PG and 9A- Pension [Deptt. Of Personnel &
Training) regarding observance of proper procedure in official dealings
between the administration and
Members of Parliament and State Legislatures.
10. Warrant of Precedence issued
bythe President'sSecretariat .
11.Appendix Comprising relevant extracts of recommendations/
observations made by the Committee of Privileges re.— Official Dealings
between the Administrationand Membersof Parliament and State Legislatures
.