Section 7(2) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(2)The Board or a committee appointed by it under rule 5 shall be entitled to require attendance at its meetings of any officer of the State Government or the Authority of a local authority or any other agency or organisation referred to in sub-rule (1) who is required to assist the Board or the committee in the discharge of its functions. (Sections 16 and 180(2)(c).)
