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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(c) in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000

(c)"Competent authority" means the authority specified as such in Appendix 'A' and 'B' and includes any other officer to whom the competent authority may delegates its powers under the rules;