Section 2(a) in Rules for the Sale of Surplus Rural Properties
(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.
