Section 3 in Punjab Package Deal Properties (Disposal) Act, 1976
3. [ Appointment of Chief Sales Commissioner and other officers.] [Inserted by Punjab Act No. 10 of 1979.]
(1)For every district, the State Government shall, by notification in the Official Gazette, appoint a Chief Sales Commissioner, as many Sales Commissioners and Tehsildars (Sales) or Naib Tehsildars (Sales) as may be necessary for the purpose of performing the functions assigned to them by or under this Act.(2)Subject to the general superintendence and control of the State Government the Commissioner shall control the Chief Sales Commissioner, the Sales Commissioner, Tehsildar (Sales) and Naib Tehsildar Sales in his Division and the Chief Sales Commissioner shall Control the Sales Commissioner, Tehsildar (Sales) and Naib Tehsildar (Sales) in his district.
