Section 2 in U.P. Janhit Guarantee Adhiniyam, 2011
2. Definitions. -
In this Act, unless the context otherwise requires -(a)"Designated Officer" means an officer notified as such for providing the service under Section 3;(b)"eligible person" means a person who is eligible for notified services;(c)"first appeal officer" means an officer who is notified as such under Section 3;(d)"right to service" means right to obtain the service within the stipulated time limit under Section 4;(e)"service" means any service notified under Section 3;(f)"second Appellate Authority" means an officer who is notified as such under Section 3;(g)"stipulated time limit" means maximum time to provide the service by the designated officer or to decide the appeal by the first appeal officer as notified under Section 3.
