Section 2 in Bihar Right to Public Services Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires:-(a)"Appellate Authority" means an authority including one belonging to the local self government who is notified as such under Section-3;(b)"Designated Public Servant" means an authority including one belonging to the local self government and organizations, fully or partially funded by the State Government, notified as such for providing the service under Section-3;(c)"Eligible Person" means a person who is eligible for the notified service;(d)"Prescribed" means prescribed by the rules made under this Act;(e)"Reviewing Authority" means an authority including one belonging to the local self government who is notified as such under Section-3;(f)"Right to Public Service" means right to obtain the service notified by the government under this Act from time to time within the stipulated time limit as described under Section-4;(g)"Service" means any service notified as per provisions under Section-3;(h)"State Government" means the Government of Bihar;(i)"Stipulated time limit" means maximum time to provide the service by the Designated Public Servant or to decide the appeal by the Appellate Authority and Reviewing Authority as notified under Section-3.
