Section 10(3) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(3)The Appellate Authority may, if it is satisfied that the Designated Officer and/or any other Official involved in the process of providing public service has/have repeatedly failed to discharge the duties assigned under this Act without sufficient and reasonable cause, recommend disciplinary action against the defaulters under the service rules applicable to them in addition to the penalty imposed under the preceding sub-sections.
