Section 12 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
12. Power to Appoint.
- All the appointments to the service of the Corporation shall be made by the Executive Director, subject, in the case of Officers, to the prior approval of the Board. But in cases of urgency and emergency, the executive Director may make appointment of Officers with the approval of the Chairman and report such of his actions to the Board at its next meeting for ex-pot facto sanction.
