Section 7(1) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011
(1)(a)Where the second appellate authority is of the opinion that the designated officer has failed to provide a service without sufficient and reasonable cause, he may impose a lump slim penalty which shall not be less than five hundred rupees and not more than five thousand rupees.(b)Where the second appellate authority is of the opinion that the designated officer has caused delay in providing a service without sufficient and reasonable cause he may impose a penalty at the rate of two hundred and fifty rupees per day, which shall not exceed five thousand rupees for such delay on the designated officer.(c)The penalty imposed by the second appellate authority under clause (a) or (b) would be recoverable from the salary of the designated officer:Provided that before imposing any penalty under this subsection the person on whom penalty is proposed to be imposed shall be given a reasonable opportunity of being heard.
