Section 16(3) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(3)While deciding the revision petition or otherwise, the Commission may, impose a penalty up to rupees ten thousand per case on the Designated Officer or any other officer or official involved in the process of providing the public service under this Act, if the Commission is of the opinion that the person concerned has failed without sufficient cause in due discharge of the duty cast upon him:Provided that the person concerned shall be given a reasonable opportunity of being heard before any penalty is imposed upon him:Provided further that the Commission, by an order, may give such amount as compensation to the Appellant out of the amount of penalty imposed, as may be specified by it, which shall not exceed the total amount of penalty so imposed.
