Section 5 in Bihar Right to Public Services Act, 2011
5. Providing services in stipulated time limit.
(1)Any application being filed for obtaining services notified under the Act will be treated as application under the Act. Stipulated Time Limit, if not explained otherwise in the notification under section 3 shall start from the date when required application for notified service is submitted to the Designated Public Servant or to a person subordinate to him/her authorized to receive the application. Such application shall be duly acknowledged.(2)The Designated Public Servant on receipt of an application under sub- section (1) shall within the Stipulated Time Limit provide service or reject the application and in case of rejection of application, shall record the reasons in writing and intimate to the applicant.
