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State of Punjab - Section

Section 5 in The Punjab Health Systems Corporation Act, 1996

5. Managing Director.

(1)The Managing Director shall be the Executive Officer of the Corporation and he shall implement the decisions of the Board of Directors and shall exercise such other powers and perform such other functions, as may be delegated to him from time to time by the Board of Directors.
(2)The Managing Director shall exercise general control and supervision over the dispensaries and hospitals in the effective performance of their functions under this Act or the regulations made thereunder.