Section 1 in Chhattisgarh Lok Sewa Guarantee Act, 2011
1. Short title, extent, commencement and application.
(1)This Act may be called the Chhattisgarh Lok Sewa Guarantee Act, 2011.(2)It extends to the whole State of Chhattisgarh.(3)It shall come into force on such date as the State Government may, by notification in the official Gazette, appoint.(4)This Act shall apply to persons appointed to any civil services or posts in connection with the affairs of the Government of Chhattisgarh, local bodies, public authorities or agencies which are owned, controlled or substantially financed by the Government.
