(1)With the previous sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, and subject to such conditions as the State Government may prescribe,[a committee may appoint a sub-committee consisting of such members as it may deem fit for the management of any one or more wards] [ Substituted by Punjab Act No. 8 of 1974.] and may delegate to the sub-committee all or any of the powers of the committee to be exercised within the ward or wards.(2)The sub-committee shall, if necessary, from time to time, appoint one of its members to be chairman of the sub-committee.
