Section 15(2) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(2)Without prejudice to the provisions contained in sub-section (1), the functions of the Commission shall, amongst other things, include the following, namely:-(a)monitoring the publication of services to be delivered and adherence to the time schedule, manner of delivery and quality of such services notified by the Government;(b)advise for redressal of the public grievances with regard to the non-availability of public service in electronic mode and/or any deficiency in electronic service delivery;(c)recommend changes in the procedure for delivery of public service which shall make the delivery more transparent, efficient and friendly:Provided that, before making such a recommendation, the Commission shall consult the Administrative Secretary of the Department which is to deliver the public service;(d)ask Government to seek feedback/response from the citizens about their experience in availing the services from the public authority and review the same;(e)hear and decide the revision with regard to default and/or delay in delivery of public service filed before it, as provided for in section 16;(f)take on its own motion notice of failure to deliver public service in accordance with this Act and refer such cases to public authority for disposal as it may deem appropriate; and(g)performing any other function as may be prescribed.
