- In this Act, unless the context otherwise requires,-(a)"Appellate Authority" means an officer appointed by the Government invested with the power to hear appeal against the orders passed by any competent officer under this Act;(b)"Citizen related service" includes the service as specified in the Schedule;(c)"Competent officer" means an officer appointed by the Government who shall be empowered to impose cost on the public servant defaulting or delaying the delivery of service in accordance with this Act;(d)"designated officer" means an officer specified in the Schedule who is required to provide citizen related service;(e)"Government" means the Government of Karnataka;(f)"Local Authority" includes any authority, municipality, municipal corporation, town panchayat, planning authority, Industrial township, Zilla Panchayat, Taluk Panchayats and Gram Panchayats and other local self Governments constituted by law and Development Authorities or other statutory or non-statutory bodies by whatever name called for the time being invested by law to render essential service of public utility in the State or to control, manage or regulate such services within a specified local area;(g)"prescribed" means prescribed by the rules made under this Act;(h)"Public Authority" means the Organisation or Authority or body or institution or a Local Authority established or constituted,-(i)by or under the Constitution in the State;(ii)by any other law made by the State Legislature;(iii)by notification issued or order made by the Government and includes,-(1)body owned, controlled or substantially financed; or(2)non-Governmental organization substantially financed;directly or indirectly by the Government.(i)"Public servant" means a person substantively appointed to any service or post of the public authority;(j)"Right to service" means right to obtain the citizen related services within the stipulated time specified in the Schedule;(k)"Schedule" means Schedule appended to this Act;(l)"stipulated time" means the maximum time to provide the service by the designated officer or to decide the appeal by the competent officer or Appellate Authority as specified in the Schedule.
