Section 3 in The Haryana Right to Service Act, 2014
3. Notification of services, time limit, Designated Officers, First Grievance Redressal Authority, Second Grievance Redressal Authority.
(1)The State Government on the recommendations of the Commission may, by notification from time to time, notify the services and time limit to which this Act shall apply.(2)The State Government may, by notification, notify the Designated Officer, First Grievance Redressal Authority and Second Grievance Redressal Authority.
