Section 16(1) in The Maharashtra Right to Public Services Act, 2015
(1)It shall be the duty of the Commission to ensure proper implementation of this Act and to make suggestions to the State Government for ensuring better delivery of public services. For this purpose, the Commission may,—(a)take suo motu notice of failure to deliver public services in accordance with this Act and refer such cases for disposal as it may deem appropriate;(b)carry out inspections of offices entrusted with the delivery of public services and the offices of the First Appellate Authority and the Second Appellate Authority;(c)recommend Departmental inquiry against any Designated Officer or Appellate Authorities who have failed in due discharge of functions cast on them under this Act ;(d)recommend changes in procedures for delivery of public services which will make the delivery more transparent and easier :Provided that, before making such a recommendation, the Commission shall consult the Administrative Secretary in-charge of the Department which is to deliver the public service;(e)recommend steps to be taken by the Public Authorities for efficient delivery of public services;(f)monitor delivery of the public services by Public Authorities;(g)hear and decide the appeal filed before it as per section 18.
