Section 2(1) in The West Bengal Right to Public Services Rules, 2013
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the West Bengal Right to Public Services Act, 2013;(b)"Authorised Officer" means an officer or staff authorised as such by the Designated Officer under rule 3;(c)"Form" means the Forms appended to these rules;(d)"Section" means a section of the Act.
