Section 2(i) in Bihar Right to Public Grievance Redressal Act, 2015
(i)"stipulated time limit" means the maximum time limit permitted to Public Grievance Redressal Officer for providing an opportunity of hearing and redressal of a complaint, or to the first appellate authority or the second appellate authority for deciding an appeal, or to the aforesaid authorities for informing the complainant or appellant, as the case may be, of the decision on such complaint or appeal, as the case may be.
