Section 25 in The West Bengal Right to Public Services Rules, 2013
25. Powers and functions of the West Bengal Right to Public Service Commission.
(1)It shall be the duty of the Commission to ensure proper implementation of the 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 8;(b)take suo moto notice of failure to deliver service in accordance with this Act and refer such cases for disposal as may be appropriate;(c)carry out inspections of offices entrusted with the delivery of services and the offices of the Appellate Officer and the Reviewing Officer;(d)recommend Departmental action against any officer or employee of the State Government who has failed in due discharge of functions cast on him under this Act;(e)recommend charges in proceedings for delivery of services which will make the delivery more transparent and easier :Provided that before making such a recommendation the Commission shall consult the Secretary of the Department concerned which is to deliver the service;(f)recommend for additional notifications to be notified under section 3 and may also suggest modifications in the notifications already issued for better implementation of the Act.(2)Where the Commission is satisfied that there are reasonable grounds to inquire into a matter arising out of the provisions of this Act, it may, 'suo moto, initiate an inquiry in respect thereof.(3)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 Procedures, 1908, in respect of the following matters; namely :(a)summoning and 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 office;(e)issuing summons for examination of witnesses or documents; and(f)any other matter which the Commission deems necessary.(4)The Commission may formulate its procedure for the conduct of its business and for any such matter, as the Commission may deem fit.
