Section 2 in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
2. Definitions.
- In this Act unless the context otherwise requires,(a)"designated officer" means an oft1cer notified as such for providing a service under section 3;(b)"eligible person" means a person who is eligible for obtaining a notified service;(c)"first appeal officer" means an officer who is notified as such under section 3;(d)"prescribed" means prescribed by rules made under this Act:(e)"public authority" means the State Government and its deployments and includes any authority or body or institution established or constituted by or under any law made by the State Legislature and power controlled or substantially financed directly or indirectly by the funds provided by the Stale Government.(f)"right to service" means right to obtain a service within the stipulated time limit under section 4:(g)"second appellant authority" means an officer who is notified as such under section 3;(h)"Service" means any service being provided by a public authority which is notified under section 3;(i)"State Government" means the Government of Rajasthan:(j)"stipulated time limit" means the maximum time allowed to the designated officer for providing a service or to decide an appeal by the first appeal officer as notified under Section 3; and(k)[ "Commission" means the Commission for Guaranteed Delivery of Public Services constituted under section 8-A.] [Added by Act No. 36 of 2013, dated 15.9.2013.]
