Section 4 in The Punjab Infrastructure (Development & Regulation) Act, 2002
4. Establishment of the Authority.
(1)[The State Government] [Words 'within a period of three months from the date of coming into force of this Act, the State Government,' substituted by Punjab Act No. 22 of 2003.] shall, by notification, establish for the purpose of this Act, an authority to be called the Punjab Infrastructure Regulatory Authority.(2)The Authority shall be a body Corporate known by the aforesaid name having perpetual succession and a common seal with power, subject to the provisions of this Act to acquire, hold and dispose of property, both movable and immovable and to contract and shall, by the said name, sue or be sued.(3)The Head Office of the Authority shall be at Chandigarh or at such place, as the State Government may notify from time to time.
