Section 54(2) in Punjab Water Supply and Sewerage Board Act, 1976
(2)The Board may by general or special order in writing, delegate to the Chairman, or Managing Member or any other member or Associate Member of the Board or the Secretary or any other officer of the Board such of its powers and functions under this Act except the power to acquire land under Section 19 and to make regulations under Section 72 as it may deem necessary and it may in the like manner withdraw such authority.
