Section 2 in Rules for the Sale of Surplus Rural Properties
2. Appointment of Settlement Commissioner etc.
(a)The State Government may, by notification in the official gazette, appoint a Settlement Commissioner, a Settlement Officer, Additional Settlement Officer, a Deputy Settlement Officer, Tahsildar (Sales) and Naib Tehsildar (Sales) etc. as may be necessary for the disposal of surplus rural evacuee property provided that the Officer for the time being holding the post of Deputy Secretary to Government of Punjab, Rehabilitation Department, will be ex-offico Settlement Commissioner and no separate Notification appointing him as such would be necessary.(b)All Officers shall perform the function assigned to them by or under these rules under the general superintendence and control of the Settlement Commissioner and the Secretary to Government Punjab, Rehabilitation Department. The Secretary to Government Punjab, Rehabilitation Department/Settlement Commissioner, may be general or special order, provide for the distribution or allocation of work to be performed under these rules.
