Section 25(1) in The West Bengal Right to Public Services Rules, 2013
(1)It shall be the duty of the Commission to ensure proper implementation of the 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 8;(b)take suo moto notice of failure to deliver service in accordance with this Act and refer such cases for disposal as may be appropriate;(c)carry out inspections of offices entrusted with the delivery of services and the offices of the Appellate Officer and the Reviewing Officer;(d)recommend Departmental action against any officer or employee of the State Government who has failed in due discharge of functions cast on him under this Act;(e)recommend charges in proceedings for delivery of services which will make the delivery more transparent and easier :Provided that before making such a recommendation the Commission shall consult the Secretary of the Department concerned which is to deliver the service;(f)recommend for additional notifications to be notified under section 3 and may also suggest modifications in the notifications already issued for better implementation of the Act.
