GOVT. OF DELHI INSTRUCTIONS ON OFFICIAL DEALINGS BETWEEN
THE ADMINISTRATION AND MLAs.

General Administration Department Delhi Secretariat, Delhi

GOVT. OF INDIA INSTRUCTIONS ON OFFICIAL DEALINGS BETWEEN
THE ADMINISTRATION AND MLAs.

1.O.M- dated 28 August, 1957 issued by the Ministry of Home Affairs regarding Observance of courtesies by officers of the Government of India in their dealings with Members of Parliament

2. O.M. dated 8 November, 1974 issued by the Department of Personnel and Administrative- Reforms, Government of India, containing instructions regarding official dealings between the Administration and Members of Parliament and State Legislatures

3. 0.M. dated 21 December, 1992 issued by the Ministry of Personnel, Public Grievances & Pensions containing instructions regarding official dealings between the Administration and Members of Parliament and State Legislatures observance of proper procedure-instructions re.

4. O.M. dated 12 August, 1996 issued by the Ministry of Personnel,PG & Pensions containing instruction regarding procedure for disposal of letters received from ex-Members of Parliament.

5. O.M. dated 29 October, 1996 issued by the Ministry of Personnel,PG & Pensions regarding official dealings between the Administration and Members of Parliament and   State    Legislatures—Observance   of   Proper Procedure—Reiteration of Instructions re.

6.D,0. letter dated 31 March, 1997 issued by the Ministry of State for Personnel and Public Grievances and Pensionstoall cabinetMinisters and Ministers of State, Government of  India   regarding  giving  prompt   attention   to communications from Members of Parliament.

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 .

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