Section 2 in The Haryana Right to Service Act, 2014
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commission" means the Haryana Right to Service Commission constituted under section 12;(b)"days" means the working days referred to as the time limit;(c)"Designated Officer" means an officer as notified under section 3;(d)"eligible person" means a person who is eligible for obtaining services notified under section 3;(e)"First Grievance Redressal Authority" means an officer who is notified as such under section 3;(f)"prescribed" means prescribed by rules made under this Act;(g)"right to service" means a right to obtain the service within the notified time limit;(h)"Second Grievance Redressal Authority" means an officer who is notified as such under section 3;(i)"section" means a section of this Act;(j)"service" means service notified under section 3;(k)"State Government" means the Government of the State of Haryana;(l)"time limit" means maximum time to provide the service by the Designated Officer as notified under section 3.
