Section 3 in The Punjab Industrial Housing Rules, 1982
3. Duties and functions of the competent authority.
- Subject to the control of the State Government, the competent authority shall be responsible for maintenance and control of houses, the realisation of rent, the eviction of persons occupying such houses, where necessary and for all other matters incidental to the administration of the houses except allotment and shall have the power to -(a)receive all payments of money under the Act;(b)re-enter, retake or resume possession of any house, whenever required, or to order the removal of an unauthorised occupant of a house;(c)issue notice to the occupants of houses for the recovery of rent, electricity charges and other dues, for ejectment, re-entry or re-taking possession of the tenements or for unauthorised additions and alterations thereof and breach of any other terms and conditions of the agreement by the tenants or for any other purpose whatsoever for which notice may be required to be given by law or under an agreement ;(d)issue notices to the employers of the allottees, to deduct the rent or other sums due in respect of the houses from the salary or wages payable to such allottees;(e)order the recovery of arrears of rent or other dues as arrears of land revenue ;(f)execute all documents as may be proper or necessary for the administration of the Act; and(g)specify forms or registers and rent receipts and other records which he considers necessary for proper administration of the Act.
