Section 17 in The Haryana Right to Service Act, 2014
17. Powers and functions of Commission.
(1)It shall be the duty of the Commission to ensure proper implementation of this Act and to make suggestions to the State Government for ensuring better delivery of services. For this purpose the Commission may,-(a)entertain and dispose of revisions under section 10;(b)take suo moto notice of failure to deliver service in accordance with this Act and refer such cases for decision to the First Grievance Redressal Authority or the Second Grievance Redressal Authority or pass such order, as may be appropriate;(c)carry out inspections of offices entrusted with the delivery of services and the offices of the First Grievance Redressal Authority and the Second Grievance Redressal Authority;(d)recommend Departmental action against any officer or employee of the State Government, who has failed in due discharge of functions cast upon him under this Act;(e)recommend changes in procedures and process re-engineering for delivery of services which may make the delivery more transparent and easier:Provided that before making such a recommendation, the Commission shall consult the Administrative Secretary in-charge of the Department which is to deliver the service;(f)recommend additional services to be notified under section 3 and may also suggest modifications in the notifications already issued for better implementation of this Act;(g)issue general instructions, not inconsistent with the provisions of this Act for the guidance of Designated Officers, the First Grievance Redressal Authority and the Second Grievance Redressal Authority;(h)impose penalty on Designated Officer or any other official involved in the process of providing such service up to a sum of twenty thousand rupees, as deemed fit under the circumstances of the case and allow compensation up to five thousand rupees, to be paid to eligible person by defaulter;(i)review its decisions, directions and orders.(2)Where the Commission is satisfied that there are reasonable grounds to inquire into a matter arising out of the provisions of this Act, it may, suo moto, initiate an inquiry in respect thereof.(3)The Commission shall, while inquiring into any matter under this section, have the same powers as are vested in a Civil Court while trying a suit under the Code of Civil Procedure, 1908, in respect of the following matters, namely:-(a)summoning the parties;(b)receiving oral evidence on oath or written evidence on affidavits;(c)requiring the discovery and inspection of documents;(d)requisitioning of any public record from any office;(e)obtaining copies of record from any court in accordance with law;(f)issuing summons for examination of witnesses or documents; and(g)any other matter, which may be prescribed.(4)The Commission may frame its regulations for the conduct of its business and any such matter, as it may deem fit only after the approval of the State Government.
