Section 13(1) in The Maharashtra Right to Public Services Act, 2015
(1)The State Government shall, by notification in the Official Gazette, constitute for the purposes of this Act, a Commission to be called as “the Maharashtra State Commission for Right to Service”:Provided that, till the time the Commission is constituted by the State Government, the Government may, by notification in the Official Gazette, entrust the powers and functions of the Commission to the Divisional Commissioners in each Revenue Division or any other Government Officer.
