Section 3(6) in The Punjab State Agricultural Marketing Board and Market Committees Employees Pension, Provident Fund and Gratuity Rules, 1987
(6)'Competent Authority' - (Section 31(12) and Section 20(2). - (i) Competent Authority means the authority competent to sanction Pension, Gratuity and Provident Fund to the employees of the Marketing Board and Market Committees. Competent Authority for the purpose of these Rules shall be the Punjab State Agricultural Marketing Board in case of employees of the Board and concerned Committee in the case of employees of the Market Committees.(ii)Section 3(17) (2). - The Board may, however, with the prior approval of the Government, delegate its powers under the preceding clause to the Chairman, Secretary or any other officer under Section 3(17)(ii) of the Act.
