Section 7(2) in Punjab Common Infrastructure (Regulation and Maintenance) Act, 2012
(2)The Special Purpose Vehicle, at its first meeting, shall make its Bye-laws in accordance with the provisions of section 6 and no departure, variation, addition or omission therefrom shall be made except with the prior approval of the Competent Authority:Provided that no such approval shall be granted by the Competent Authority, if such departure, variation, addition or omission shall have the effect of altering the basic structure of the provisions contained in section 6.
