Section 12 in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
12. Constitution of the Commission.
(1)The Government shall constitute a Commission for the purposes of this Act, by issuing a notification in the Official Gazette:Provided that till the time the Commission is constituted, the Government may, by notification in the Official Gazette, entrust the powers and functions of the Commission to the Administrative Secretary in-charge of the Department of Governance Reforms and Public Grievances.(2)The Commission shall be a one man Commission headed by the Chief Commissioner.(3)Any retired or serving officer of the rank of Additional Chief Secretary or Financial Commissioner to the Government of Punjab or Additional Secretary to the Government of India or above may be appointed by the Government as the Chief Commissioner to perform the functions and exercise the powers of the Commission under this Act.(4)The headquarter of the Commission shall be at Chandigarh or at such other place, as may be notified by the Government from time to time.(5)The Government shall provide a Secretary to the Commission, who shall be a serving officer of the State Government, and such other staff as may be necessary to enable the Commission to perform its functions and discharge its duties efficiently under this Act.
