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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(1) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018

(1)The penalty imposed on the Designated Officer and/or any other Official involved in the process of providing such service for the delay or default, shall be recovered from the salary of the Designated Officer or his/her subordinate in the proportion, as ordered by the Appellate Authority, as the case may be.