Section 12(1) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(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.
