36. Appointment of Rent Authorities and Additional Rent Authorities.
- [(1) The State Government may, by notification in the Official Gazette, appoint as many Rent Authorities as it thinks fit and define the limits within which each Rent Authority shall exercise the powers conferred and perform the duties imposed upon it by or under this Act; and] [Substituted by Punjab Act No. 33 of 2013, dated 16.4.2013](2)The [State Government] [Substituted 'Government' by Punjab Act No. 33 of 2013, dated 16.4.2013] may also, by notification in the Official Gazette, appoint as many additional Rent Authorities as it thinks fit, and an additional Rent Authority shall perform such of the functions of the Rent Authority as may subject to the control of the [State Government] [Substituted 'Government' by Punjab Act No. 33 of 2013, dated 16.4.2013] be assigned to him in writing by the Rent Authority and in the discharge of these functions, an Additional Rent Authority shall have and shall exercise the same powers and discharge the same duties as the Rent Authority.(3)[ ***] [Omitted '(3) The qualifications, mode of recruitment, salaries and allowances and other terms and conditions of service, including pension, gratuity and other retirement benefits, of the Rent Authorities and additional Rent Authorities shall be such as may be prescribed.' by Punjab Act No. 23 of 2014, dated 29.8.2014]
