Section 3(2) in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948
(2)The Financial Commissioner, [the Registrar] [Inserted by East Punjab Act 23 of 1949, section 3(b).] or a Deputy Commissioner may, with the sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government delegate any of his functions to any officer of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government whether by name or designation.
