Section 22 in Punjab Urban Estates (Development and Regulation) Act, 1964
22. Delegation.
(1)The State Government may by notification direct that any power exercise able by it under this Act shall, in relation to such matters and subject to such conditions, if any, as may be specified in the notification, be exercise able also by such officer or authority subordinate to the State Government as may be specified in the notification.(2)Save as otherwise provided in this Act, the Chief Administrator may, with the approval of the State Government, by an order in writing delegate any of his powers and functions under this Act or the rules made thereunder to such other officer subordinate to him as may be specified in such order.
