Section 26(2) in The West Bengal Right to Public Services Rules, 2013
(2)The Commission shall prepare an annual report of the recommendations made by it under rule 24 along with the action taken and reasons for not taking action, if any. The State Government shall cause a copy of this report to be laid on the table of the West Bengal Legislative Assembly.Form I[see rule 4]AcknowledgementFrom...........................................................................(The Designated Officer/Authorised Officer)To..........................................................................(Name and address of the Applicant)Sub. : The West Bengal Right to Public Services Act, 2013 - Acknowledgement of applicationRef. : Your application dated .........................................I hereby acknowledge your application cited. Due date of service to be provided is .............................................OrThe following defects in the application may be rectified, urgently :(Specify defects, if any)
