Section 7(2) in Bihar Right to Public Services Act, 2011
(2)Where the Reviewing Authority is of the opinion that the Appellate Authority has failed to decide the appeal within the stipulated time limit without any sufficient and reasonable cause, then he/she may impose a penalty on Appellate Authority at the rate specified from time to time and as prescribed in the rules framed under this Act:Provided that the Appellate Authority shall be given a reasonable opportunity of being heard before any penalty is imposed on him/her.
