Section 2 in Delhi (Right of Citizen To Time Bound Delivery Of Services) Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Appellate Authority" means an officer appointed by the Government or local body, as the case may be, by notification, invested with the power to hear appeals against the orders passed by any competent officer under this Act;(b)"citizen related services" include the services as specified in the Schedule;(c)"competent officer" means an officer appointed by the Government or local body, under section 9 of this Act, by notification, who shall be empowered to impose cost on the government servant defaulting or delaying the delivery of services in accordance with this Act;(d)"Delhi" means the National Capital Territory of Delhi;(e)"department" means a department of the Government or department of a local body, as the case may be;(f)"Government" means the Lieutenant Governor of the National Capital Territory of Delhi appointed by the President under article 239 and designated as such under article 239 AA of the Constitution;(g)"government servant" means a person appointed substantively to any civil service or post in connection with the affairs of the Government including, person working on deputation basis; and person appointed in a local body which is owned, controlled or substantially financed by that Government;(h)"local body" includes any public authority, municipality, Delhi Cantonment Board, Delhi Jal Board, Town Planning Authority, Delhi Development Authority or any other body or authority, by whatever name called, for the time being invested by law to render essential services of public utility within the territory of Delhi or to control, manage or regulate such services within a specified local area thereof;(i)"notification" means a notification published in the official Gazette;(j)"public authority" means any authority or body or institution of self governance established or constituted:(i)by or under the Constitution;(ii)by any other law made by Parliament;(iii)by any law made by the Legislature of a State or Union territory;(iv)by a notification issued or order made by the Government; and includes(a)a body owned,controlled or substantially financed by the Government;(b)a non-government organization substantially financed, directly or indirectly, by the funds provided by the Government; and(c)an organization or body corporate in its capacity as an instrumentality of State as defined under article 12 of the Constitution and rendering services of public utility in Delhi;(k)"rule" means a rule made by the Government under this Act, by notification;(l)"Schedule" means the Schedule appended to this Act;(m)"year" means a calendar year commencing on the 1st day of January and ending on the 31st day of December.
