Section 31A in The Punjab Khadi and Village Industries Board Act, 1955
31A. [ Power to delegate. [Inserted vide Haryana Act 33 of 1976.]
- The Board may, by resolution, direct that any power exercisable by it under this Act or the regulations made thereunder, except the power to make regulations, may also be exercised by the [Chief Executive] [Substituted by Punjab Act, 12 of 1961, section 3.] or Member Secretary, as the case may be, of the Board.]
