Section 12 in The Haryana Right to Service Act, 2014
12. Constitution of Commission.
(1)The State Government shall constitute a Commission to be called the Haryana Right to Service Commission for the purpose of this Act.(2)The Commission shall be a statutory body, known by the aforesaid name having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable and to contract and shall, by the said name, sue or be sued.(3)The Head Office of the Commission shall be at Chandigarh or Panchkula, as the State Government may notify.
