Section 2(2) in Karnataka Sakaala Services Act, 2011
(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.
