Section 2 in Bihar Right to Public Grievance Redressal Act, 2015
2. Definitions. - In this Act, unless the context otherwise requires,-
(a)"complaint" means any application made by a citizen or a group of citizens to a Public Grievance Redressal Officer for seeking any benefit or relief relating to any schemes, programme or services run in the State by the State Government or in respect of failure or delay in providing such benefit or relief, or regarding any matter arising out of failure in the functioning of, or violation of any law, policy, service, programme or scheme in force in the State by a public authority but does not include grievance relating to the service matters of a public servant, whether serving or retired, or relating to any matter in which any Court or Tribunal has jurisdiction or relating to any matter under Right to Information Act, 2005(Central Act No. 22 of 2005) or services notified under the Bihar Right to Public Services Act, 2011;[Provided the matter related with Ration Card notified under the Bihar Right to Public Services Act, 2011 shall be deemed as complaint under this Act.](b)"Right to Public Grievance Redressal" means an opportunity of hearing and redressal provided to the citizens on a complaint within the stipulated time limit and right to get information about the decision made in the hearing and redressal of the complaint ;(c)"Public Grievance Redressal Officer" means a Public Grievance Redressal Officer notified under section 3;(d)"Information and Facilitation Centre" means a centre or a website established or notified under section 5 for the facilitation of submission of complaint and for dissemination of any information for the matters connected therewith and incidental thereto, including a State Portal, Help desk and Common Service Centres;(e)"public authority" means the State Government and its departments and includes any authority or body or institution established or constituted by or under any law made by the State Legislature ;(f)"first appellate authority" means an officer or authority notified as such under section 3;(g)"second appellate authority" means an officer or authority notified as such under section 3;(h)"revision authority" means an officer or authority notified as such under section 3;(i)"stipulated time limit" means the maximum time limit permitted to Public Grievance Redressal Officer for providing an opportunity of hearing and redressal of a complaint, or to the first appellate authority or the second appellate authority for deciding an appeal, or to the aforesaid authorities for informing the complainant or appellant, as the case may be, of the decision on such complaint or appeal, as the case may be.(j)"days" means the working days, referred to as time limit;(k)"decision" means a decision taken on a complaint or appeal or revision by the Public Grievance Redressal Officer or appellate authority or revision authority notified under this Act and includes the information sent to the complainant or the appellant, as the case may be;(l)"prescribed" means prescribed by the rules made under this Act; and(m)"State Government" means the Government of Bihar.
