Section 6(1) in Punjab Right To Business Act, 2020
(1)The State Nodal Agency shall have the following powers and perform the following functions, namely:-(a)to monitor, supervise and review the overall functioning of the District Nodal Agency;(b)to coordinate and liaise with the concerned departments at the State and Central level; and(c)to review and take a decision on the appeal filed under clause (a) of section 12 against the orders of District Nodal Agency and ensure time bound redressal of grievances.
