Section 16(1) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(1)Any eligible person or Designated Officer, aggrieved by any order of the Appellate Authority, may make an application for revision of the said order to the Commission in this respect within a period of sixty days from the date of such order, which shall be disposed of in the manner as may be prescribed:Provided that the Commission may entertain the application after the expiry of the said period of sixty days, if it is satisfied that the application could not be submitted in time for a reasonable cause.
