Section 10 in Punjab Municipal (Executive Officer) Act, 1931
10. Control by Government.
- The [State Government] [Substituted, for the expression 'Central Government' (which was substituted, for 'State Government' by A .O. 1968) by A. O.1973 . The word 'State' was substituted, for the word 'Provincial' by the Adaptation of Laws Order, 1950.], the Commissioner and the Deputy Commissioner shall have in respect of the Executive Officer all the powers of control, inspection, requisition, suspension and all other powers whatsoever that are conferred upon them respectively in respect of the committee by chapter XII of the Municipal Act.
