Section 3 in Bihar Right to Public Services Act, 2011
3. Notification of services, Designated Public Servant, Appellate Authority, and Reviewing Authority and Stipulated Time Limits.
- The State Government may, from time to time, notify the services including provisions for fast track service delivery ("Tatkal Sewa"), Designated Public Servants, Appellate Authorities, Reviewing Authorities Stipulated Time Limits, and the area of the State to which this Act shall apply.
