Section 5 in The Haryana Right to Service Act, 2014
5. Procedure for obtaining service.
(1)An eligible person shall make a duly filled in application to the Designated Officer for obtaining any service.(2)The Designated Officer shall, on receipt of an application under sub-section (1), provide service or reject the application within the notified time limit and in case of rejection of application, shall record the reasons in writing and intimate the same to the applicant.(3)Every Designated Officer shall maintain detailed record of services applied for, in such format, as may be prescribed.(4)Notified time limit shall start from the date when requisite complete application for notified service is received by the Designated Officer or a person subordinate to him authorized to receive the application. Such application shall be duly acknowledged.
