Section 5 in The Rajasthan Right to Hearing Act, 2012
5. 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 which may include establishment of customer care centers, call centers, help desks and people's support centers.(2)The State Government may, by notification, make rules in relation to Information and Facilitation Centers.(3)Every public authority shall be responsible for the development, improvement, modernization and reform in redressal of grievance system including redressal of grievance through information technology.
