Section 5(1) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(1)The public authority shall, subject to the legal, technical and financial feasibility, deliver all services by electronic mode within a period of three years from the date of commencement of this Act, except such services,-(a)which cannot be delivered electronically;(b)which can be delivered electronically but the public authority, notifies not to deliver such services electronically for the reasons to be specified in such notification:Provided that the public authority shall consult the Government before notifying any services under clause (b):Provided further that such period of three years may be extended by the Government for a further period not exceeding two years on the recommendations of the public authority.
