Section 4 in The Punjab Water Supply and Sewerage (Board Appointment of Committees) Regulations, 1979
4. Appointment of adhoc and Standing Committees.
(1)With a view to giving effect to the provisions of the Act and securing efficient discharge of its functions and in particular for the purpose of securing that the said functions are discharged with regard to the requirement of particular local area, the Board may, from time to time, appoint one or more Committees from among the Directors of the Board.(2)The Committee to be so formed under sub-section regulations (1) shall be of two types, -(a)Adhoc Committees to complete their respective assignments such as Rules Committee, Assets and Liabilities Committee; and(b)Standing Committees having Assignments of continuing nature and functions ceaselessly to assist the Board in its specialised aspect of duties, such as :(i)Administrative Approval Committee, and(ii)Purchase Committee.(3)Each Committee formed under sub-section (1) shall have specified assignment in case an adhoc committee for its completion, as specified by the Board while resolving its formation.
