Section 5 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
5. Board's Power to change regulations.
- The Board shall have power to make, from time to time, such additions, deletions, alterations or amendments in these Regulations, as it may deem fit and relax any of the provisions contained therein;Provided that no new Regulations or an alteration in an existing Regulation shall operate to reduce the scale of pay of an employee on which he is entitled to draw pay in a substantive capacity on the day the new Regulations or alteration comes into force :Provided further that no addition, deletion, alteration or amendment in these Regulations shall be made without the prior approval of the Government.
