Section 3 in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
3. Notification of public service, Designated Officers, Appellate Authorities and stipulated time limit.
(1)The Government may, by notification, from time to time, specify-(a)the public services to which this Act shall apply;(b)the Designated Officer and the Appellate Authority for each public service;(c)the time limit for delivery of every public service;(d)fee for every service.(2)The public authority shall be responsible for providing all services in a unified service delivery mode as far as possible.
