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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(4) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018

(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.