Section 2(iii) in Rajasthan Right to Information Act, 2000
(iii)"Incharge of the Office" means an officer/functionary of a department of the State Government or a public body, who is in actual control of any office of the State Government or public body, as the case may be, or such officer/functionary as may from time to time be specified as such by the State Government for purposes of this Act;
