Section 5 in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
5. Electronic service delivery to enhance transparency and accountability.
(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.(2)Every public authority shall publish within one hundred and eighty days from the commencement of this Act, the list of public services, to be delivered by it in electronic mode.(3)The public authority shall, after the publication of the list under sub-section (2), review the same and notify on the 1st day of January of every year-(a)the public service which shall be made available through electronic mode and otherwise;(b)the manner of such services as may be prescribed; and(c)such other information as may be prescribed.(4)The public authority while reviewing the list under sub-section (3), by notification, omit or add any public service in such list:Provided that any omission in the list shall be subject to the approval of the Government.(5)The Government may, from time to time, notify electronic governance standards, in such manner as may be prescribed, being not inconsistent with electronic governance standards notified by the Central Government, as may be necessary for ensuring inter-operability, integration, harmonisation, availability through multiple channels and security of electronic service and data.
