Section 6 in Bihar Right to Public Grievance Redressal Act, 2015
6. Establishment of Information and Facilitation Centre. - (1) For the purposes of the efficient and effective redressal of grievance of the people and to receive complaints under this Act, the State Government shall establish Information and Facilitation Centers.
(2)The State Government may, by notification, make rules in relation to Information and Facilitation Centers.
