Section 5(8) in The Whistle Blowers Protection Act, 2014
(8)The public authority to whom a recommendation is made under sub-section (7) shall take a decision on such recommendation within three months of receipt of such recommendation, or within such extended period not exceeding three months, as the Competent Authority may allow on a request made by the public authority:Provided that in case the public authority does not agree with the recommendation of the Competent Authority, it shall record the reasons for such disagreement.
