Section 19(1) in Punjab Market Committees Bye-laws
(1)A sub- committee or a joint committee or an ad-hoc committee appointed under section 19 of the Act may be for the full term of the Committee or a for shorter fixed period. The appointment or removal of members of such a Committee and delegation or withdrawal of powers and duties shall be by a resolution of the Committee in a regular meeting :Provided that decision of a joint committee shall be valid only when the same has been ratified by the Committee.
