237. [ General powers of State Government over officers. [Substituted by Punjab Act No. 3 of 1933.]
- Notwithstanding any thing in this Act, the State Government shall have the power of reversing or modifying the order of any officer of the State Government passed or purporting to have been passed under this Act, if it considers it to be not in accordance with the said Act or the rules or to be for any reason inexpedient, and generally for carrying out the purposes of this Act the [State] Government shall exercise over its officers [***] [The words 'and the Commissioner shall exercise over the Deputy Commissioner,' omitted by Punjab Act No. 34 of 1935.] all powers of superintendence, direction and control.]
