236. Power to State Government and its officers over committees.
(1)The [State Government] [The words 'and the Commissioner' omitted by Punjab Act No. 34 of 1953.] and Deputy Commissioners, acting under the orders of the State Government, shall be bound to require that the proceedings of the committees shall be in conformity with law and with the rules in force under any enactment for the time being, applicable to Punjab generally or the area over which the committee have authority.(2)[ The State Government may exercise all powers necessary for the performance of this duty, and may among other things, by order in writing, annul or modify any proceeding which it may consider not to be in conformity with law or with such rules as aforesaid, or for the reasons which would in its opinion justify an order by [the] [Substituted by Punjab Act No. 3 of 1933.] Deputy Commissioner under Section 232.](3)The [Deputy Commissioner] [The words 'Commissioner of the division and the' omitted by Punjab Act No. 34 of 1953.] may within [his] [Substituted for the words 'their' and 'them', respectively, by Punjab Act No. 34 of 1953.] jurisdiction for the same purpose exercise such powers as may be conferred upon [him] [Substituted for the words 'their' and 'them', respectively, by Punjab Act No. 34 of 1953.] by rule made in this behalf by the State Government.
