Section 17(1) in The Haryana Right to Service Act, 2014
(1)It shall be the duty of the Commission to ensure proper implementation of this 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 10;(b)take suo moto notice of failure to deliver service in accordance with this Act and refer such cases for decision to the First Grievance Redressal Authority or the Second Grievance Redressal Authority or pass such order, as may be appropriate;(c)carry out inspections of offices entrusted with the delivery of services and the offices of the First Grievance Redressal Authority and the Second Grievance Redressal Authority;(d)recommend Departmental action against any officer or employee of the State Government, who has failed in due discharge of functions cast upon him under this Act;(e)recommend changes in procedures and process re-engineering for delivery of services which may make the delivery more transparent and easier:Provided that before making such a recommendation, the Commission shall consult the Administrative Secretary in-charge of the Department which is to deliver the service;(f)recommend additional services to be notified under section 3 and may also suggest modifications in the notifications already issued for better implementation of this Act;(g)issue general instructions, not inconsistent with the provisions of this Act for the guidance of Designated Officers, the First Grievance Redressal Authority and the Second Grievance Redressal Authority;(h)impose penalty on Designated Officer or any other official involved in the process of providing such service up to a sum of twenty thousand rupees, as deemed fit under the circumstances of the case and allow compensation up to five thousand rupees, to be paid to eligible person by defaulter;(i)review its decisions, directions and orders.
