Section 10(2) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(2)If the Appellate Authority is of the opinion that the Designated Officer and/or any other Official involved in the process of providing public service has/have caused undue delay in providing the service, it may impose a penalty on the said officer or official at the rate as may be notified by the Government from time to time:Provided that the Designated Officer and/or any other Official involved in the process of providing public service shall be given a reasonable opportunity of being heard before any penalty is imposed on him/them by the Appellate Authority.
