Section 16 in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
16. Revision and suo-moto powers.
(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.(2)The Commission shall, while inquiring into any matter under this section, have the same powers as are vested in a civil court while trying a suit under the Code of Civil Procedure,1908 in respect of the following matters, namely:-(a)enforcing the attendance of persons, compelling them to give oral or written evidence on oath and producing documents or things;(b)requiring the discovery and inspection of documents;(c)receiving evidence on affidavits;(d)requisitioning any public records or copies thereof from any court or public authority;(e)issuing summons for examination of witnesses or documents;(f)any other matter which may be prescribed.(3)While deciding the revision petition or otherwise, the Commission may, impose a penalty up to rupees ten thousand per case on the Designated Officer or any other officer or official involved in the process of providing the public service under this Act, if the Commission is of the opinion that the person concerned has failed without sufficient cause in due discharge of the duty cast upon him:Provided that the person concerned shall be given a reasonable opportunity of being heard before any penalty is imposed upon him:Provided further that the Commission, by an order, may give such amount as compensation to the Appellant out of the amount of penalty imposed, as may be specified by it, which shall not exceed the total amount of penalty so imposed.(4)The Commission, wherever it deems fit, shall have the power to recommend departmental inquiry against any Designated Officer or Appellate Authority, who have repeatedly failed in due discharge of functions cast upon them under this Act.
