Section 2(6) in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
(6)"Director" means the Director of Town and Country Planning [Haryana] [Substituted by Haryana Adaptation of Laws Order, 1968.], and includes any person for the time being appointed by the Government by notification to exercise and perform all or any of the powers and functions of the Director under this Act and the rules made thereunder in respect of any scheduled road or controlled area;
