Section 2 in The Maharashtra Right to Public Services Act, 2015
2. Definitions.—
In this Act, unless the context otherwise requires,—(a)“Chief Commissioner” or “Commissioner” means the State Chief Commissioner for Right to Service or the State Commissioner for Right to Service, as the case may be, appointed under sub-section (2) of section 13;(b)“Commission” means the Maharashtra State Commission for Right to Service constituted under sub-section (1) of section 13;(c)“Competent Authority” means the Disciplinary Authority or the Controlling Officer, as the case may be;(d)“Department” means a Department of the State Government or of a Public Authority, as the case may be;(e)“Designated Officer” means an officer who is required to provide public services to the eligible person;(f)“Divisional Commissioner” means the Commissioner appointed by the State Government under section 6 of the Maharashtra Land Revenue Code, 1966;(g)“eligible person” means a person who is eligible for obtaining a public service and also includes a legal person;(h)“First Appellate Authority” means an officer appointed by the concerned Public Authority under sub-section (1) of section 8;(i)“Government” or “State Government” means the Government of Maharashtra;(j)“local authority” means any authority, Municipal Corporation, Municipal Council, Nagar Panchayat, Industrial Township, Planning Authority, Zilla Parishad, Panchayat Samiti and Village Panchayat and other local self-Governments constituted by law; and also includes Development Authorities or other statutory or non-statutory bodies;(k)“prescribed” means prescribed by the rules made under this Act;(l)“Public Authority” means,—(a)any Department or authorities of the Government;(b)any organisation or authority or body or corporation or institution or a local authority, established or constituted,—(i)by or under the Constitution of India, in the State;(ii)by any other law made by the State Legislature;(iii)by notification issued by the Government;(c)and includes,—(i)an institution, a co-operative society, a Government Company or an authority owned, controlled or financed by the State Government; or(ii)any non-Governmental organization receiving financial assistance from the State Government;(m)“public services” means such services as may be notified by the Public Authority under section 3;(n)“right to service” means right of an eligible person to obtain the public services within the stipulated time limit as notified by the Public Authority, from time to time;(o)“Second Appellate Authority” means an officer appointed by the concerned Public Authority under sub-section (2) of section 8;(p)“stipulated time limit” means the time limit as notified under section 3 within which the public service is to be provided by the Designated Officer to any eligible person.
