Section 3(17) in The Punjab Agricultural Produce Markets Act, 1961
(17)(i)The State Government may delegate to the Board or its [Chairman or Secretary] [Substituted for the word 'Chairman' by Punjab Act 40 of 1963, section 3.] any of the powers conferred on it by or under this Act ; and(ii)[ The Board may, with the prior approval of the State Government, delegate any of its powers to its Chairman, Secretary, or any of its officers.] [Substituted by Punjab Act 22 of 1978.]
