Section 1(3) in The Punjab Town Improvement Trust Rules, 1939
(3)Wherever in these rules the exercise of any power or the performance of any duty has been conferred on or assigned to the Trust, the Trust may delegate, by rules framed under section 74 (iv) and (viii) of the Act, the exercise of such power or the performance of such duty to the chairman or other officers or such of its committees as it may, from time to time, see fit under sections 14, 49 and 95 of the Act.
