Section 8(2) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(2)The Appellate Authority may direct the Designated Officer to provide the service to the eligible person within such period as it may specify in its order but which shall not ordinarily exceed the stipulated time, or it may reject the appeal after recording the reasons in writing for such rejection. The Appellate Authority shall decide the appeal within a period of thirty days from the date of filing of the appeal:Provided that, before deciding the appeal, the Appellate Authority shall give an opportunity of being heard to the Appellant as well as to the Designated Officer or any of his subordinate duly authorized for this purpose.
