Section 8(1) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(1)Any eligible person, whose application for obtaining service is rejected or who is not provided the public service within the stipulated time limit, may file an appeal before the Appellate Authority, in the manner prescribed, within thirty days from the date of rejection or the expiry of the stipulated time limit, as the case may be:Provided that the Appellate Authority may, in exceptional cases, admit the appeal even after the expiry of the period of thirty days, subject to the maximum period of ninety days, if it is satisfied that the appellant was prevented by sufficient reason from filing the appeal in time.
