Section 136 in The Punjab State Election Commission Act, 1994
136. Delegation of functions of the State Government with regard to requisitioning.
- The State Government may, by notification in the Official Gazette, direct that any powers conferred or any duty imposed on the State Government by any of the provisions of sections 132 to 135 shall under such conditions, if any, as may be specified in the direction, be exercised or discharged by such officer or class of officers, as may be so specified.
