Section 33(1) in The Punjab Apartment Ownership Act, 1995
(1)The State Government, by notification in the Official Gazette, may appoint an officer or an authority as appellate authority, with the power to decide appeals (hereinafter referred to as the appellate authority), against the orders of the competent authority:Provided that the State Government may appoint as appellate authority more than one officer or authority and distribute the work among them in the manner it may deem fit.
