Section 5(3) in Bihar Right to Public Grievance Redressal Act, 2015
(3)Any officer, public authority or employee, whose assistance has been sought under sub-section (2), shall render all assistance to the Public Grievance Redressal Officer seeking his assistance and for the purposes of any contravention of the provisions of this Act, such other officer or employee, as the case may be, shall be treated a Public Grievance Redressal Officer.
