Section 3 in The Punjab Industrial Housing Rules, 1956
3. Functions and duties of the competent authority.
- Subject to the control of State Government, the competent authority shall be responsible for the maintenance and control of houses, the realisation of rent, the eviction of persons occupying such houses, where necessary, and for all other matters incidental to the administration of houses, except the allotment, built under the Act. The Competent Authority shall have powers -(a)to receive all payments of money under the Act;(b)to re-enter, retake or, resume possession of any house whenever required, or to order the removal of an unauthorised occupant of a house;(c)to issue notice to the occupants of houses for and in connection with the recovery of rent, electrical charges and other dues, for ejectment, re-entry or retaking possession of the tenements or for unauthorised additions and alterations thereof and breach of any other terms and conditions of the agreement by the tenants or for any other purpose whatsoever for which notice may be required to be given by law or under an agreement;(d)to issue notices to the employers of the tenants to deduct the rent of the houses from the salary or wages payable to such tenants;(e)to order the recovery of arrears of rent and other dues as arrears of land revenue;(f)to execute all documents as may be proper or necessary for the administration of the Act;(g)to prescribe forms or registers and rent receipts and other records which he considers necessary for the proper administration of the Act.
