Section 6 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
6. Power of interpret and implement regulations.
- The power to interpret the Regulations vests in Executive Director, who is also hereby empowered to issue such administrative instructions, as may be necessary to give effect to, and carry out the purposes of, the provisions of these Regulations or generally to secure effective control of the staff by devising subsidiary rules, delegation of powers, procedure or forms, subject to revision by the Board at any time Suo Moto or on representation by any employee; provided that if as a result of any decision of the Executive Director as regards the construction of any Regulation or Regulations, an employee feels aggrieved, he shall have a right to appeal against such decision of the Executive Director to the Board, whose decision shall be final and binding on all concerned.
