Section 23 in The Punjab Industrial Facilitation Act, 2005
23. Power to give directions.
- The State Government may from time to time, issue to the Empowered Committee or to the District Committees such general or special directions, as it may deem necessary or expedient for the purpose or carrying out the provisions of this Act and the Empowered Committee or the District Committees, as the case may be, shall be bound to follow and act upon such directions.
