Section 3(17) in The Punjab Agricultural Produce Markets Act, 1961
(17)(i)The State Government may delegate to the Board or its[Chairman [Chief Administrator] [Added by Haryana Act No. 4 of 1972 Section 3.] or Secretary any of the powers conferred on it by or under this Act; and(ii)The Board may, under intimation to Government delegate any of its powers to its Chairman, Chief Administrator, Secretary or any of its officers.
