Section 10 in The Punjab Laws (Special Provisions) Act, 2016
10. Applellate Authority.
- The Government may, by notification in the Official Gazette, appoint an officer or an authority as appellate authority, to decide appeals against the orders of the competent authority:Provided that the Government may appoint as appellate authority more than one officer or authority and distribute the work amongst them in the manner as it may deem fit.
