Section 18(6) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(6)In addition to the above, the Board may appoint from time to time such Sectoral Sub-Committees and Infrastructure Project Implementation Sub- Committees in term of section 21, as may be considered necessary for carrying out the purposes of this Act. [-] [Words and sign 'The constitution, powers, functions, objectives, and officers of each of these Committee shall be such as may be prescribed by the State Government' omitted by Punjab Act No. 22 of 2003.]
