Section 7 in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
7. Developing culture to deliver public service within stipulated time limit and Benchmarks of performance levels.
(1)The provisions of this Act shall be deemed to be a part of the service conditions of the Designated Officer, any person subordinate to him who is authorized to provide the public service and the Appellate Authority.(2)Every public authority may take steps to reduce the demand from an eligible person to submit various certificates, documents, affidavits etc. for obtaining public service and shall endeavour to obtain such information and documents directly from the departments or public authority concerned.(3)The Commission shall devise the mechanism for evaluation and benchmarking the performance of the public authority in delivery of public service in the manner prescribed.(4)All the Designated Officers and the Appellate Authority shall undergo periodic training to enhance and ensure time bound delivery of the public service in a transparent manner.
