Section 2(e) in The Capital of Punjab (Development and Regulation) Act, 1952
(e)"Chief Administrator" means an officer appointed as such by the [Central Government] [Substituted for the words 'State Government' by the Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] by notification in the official Gazette, to perform the functions of the Chief Administrator under this Act;
