Section 2(j) in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
(j)"public authority" means any authority or body or institution of self governance established or constituted:(i)by or under the Constitution;(ii)by any other law made by Parliament;(iii)by any law made by the Legislature of a State or Union territory;(iv)by a notification issued or order made by the Government; and includes
