Section 9(2) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(2)The Appellate Authority shall have the powers to take suo-moto notice of failure to deliver service in accordance with the provisions of this Act in public interest, and to pass such order as the facts and circumstances of the case may warrant:Provided that before passing an adverse order, a reasonable opportunity of being heard, shall be given to the eligible person and/or the Designated Officer.
