Section 10(2) in The Maharashtra Right to Public Services Act, 2015
(2)If the Chief Commissioner or the Commissioner is of the opinion that the First Appellate Authority had repeatedly failed to decide the appeal within the specified time without any sufficient and reasonable cause, or unduly tried to protect the erring Designated Officer, then he shall impose a penalty on the First Appellate Authority which shall not be less than rupees five hundred, but which may extend to rupees five thousand, or of such amount as may be revised by the State Government, from time to time, by notification in the Official Gazette:Provided that, the First Appellate Authority shall be given a reasonable opportunity of being heard before any penalty is imposed on him.
