Section 3 in Punjab Urban Planning and Development Authority (Integration and Inter-se-seniority of Transferred Employees) Rule, 1995
3. Integration Committee.
- [Sections 154 and 180(2)(zzd)]. -(1)There shall be an Integration Committee consisting of the Secretary to Government of Punjab, Department of Housing and Urban Development, who shall be its Chairman and two other members out of whom one shall be the Secretary to Government of Punjab, Department of Personnel and Administrative Reforms and the other shall be the Chief Administrator of the Authority.(2)The Integration Committee shall be competent to pass final orders in respect of matters specified in rules 4, 6, 7, 8, 9, 10 and 13 and such other matters, as may be specifically referred to it by the State Government.(3)The Integration Committee shall be assisted by the officers of the State Government and officials of the Authority in the performance of its functions under these rules.
