Section 5 in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
5. Providing a service in the stipulated time limit.
(1)The stipulated time limit shall start from the date when the application required for obtaining a notified service is submitted to the designated officer or to a person subordinate to him authorized to receive the application. Such an application shall he duly acknowledged.(2)The designated officer on receipt of an application under sub-section (1) shall, within the stipulated time limit either provide the service or reject the application and in case of rejection of the application shall record the reasons in writing and inform the applicant.
