Section 2 in The Punjab State Aid to Industries Rules, 1936
2. Appointment of member elected by the Chamber of Commerce.
- In the case of appointments to be made under clauses [ - ] [Omitted by Punjab Government notification No. G.S.R. 98/P.A.5/35/Section 46/Amd. (7)/66, dated 22nd April, 1966.] (f) and (g) of sub-section (1) of section 3 of the Act, the Secretary of the [Board] [Substituted for 'Board of Industries' by Haryana Notification No. G.S.R. 50/P.A.5/35/Section 46/Amd.(4)/80, dated 1.5.1980.] shall call on the Secretaries of the Chambers concerned to submit the name of the member who has been elected to represent the Chamber at the Board. [Sections (2) and 46(2)(a)]
