Section 5 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
5. Board's power to change Regulations.
- The Board shall have power to make, from time to time, such additions, deletions, alterations or amendments in these Regulations, as it may deem fit and relax any of the provisions contained therein; provided that any new regulation or alteration in an existing regulation shall be issued in the form of a circular for circulation among the staff; provided further that no new regulation or an alteration in an existing regulation shall operate to reduce the scale of pay of an employee on which he is entitled to draw pay in a substantive capacity on the day the new regulation or alteration comes into force.
