Section 2 in The West Bengal Right to Public Services Rules, 2013
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the West Bengal Right to Public Services Act, 2013;(b)"Authorised Officer" means an officer or staff authorised as such by the Designated Officer under rule 3;(c)"Form" means the Forms appended to these rules;(d)"Section" means a section of the Act.(2)Words and expressions used, but not defined in these rules and defined in the Act, shall have the same meanings, respectively, assigned to them in the Act.
