Section 24 in The Punjab Industrial Facilitation Act, 2005
24. Merger of existing bodies.
- On and with effect from the date of commencement of this Act, the State Government may, by notification, merge any committee or board, functioning on the matters relating to industries with the District Committees, Empowered Committee or the State Board, as the case may be. Upon such merger, the functions hitherto being performed and the powers being exercised by such committees or board, shall vest in the District Committees or the Empowered Committee or the State Board, as the case may be, in which these are merged.
