Section 3(17) in The Punjab Public Service Commission (Additional Functions) Act, 1955
(17)[ "Financial Commissioner" shall mean, - [Clause (17) substituted by the Punjab Adaptation of Laws (State and Concurrent Subjects) Order, 1968.](a)for any period before the 1st November, 1956 the Financial Commissioner for the time being for the territories of the State of Punjab which, immediately before the 1st November, 1956, formed part of the State of Patiala and East Punjab States Union;(b)for any period on and from the 1st November, 1956 to the 31st October, 1966, the Financial Commissioner for the territories of the State of Punjab which immediately before the 1st November, 1966, formed part of that State; and(c)for any period on and after the 1st November, 1966, the Financial Commissioner for the State of Punjab;]
