Section 2(3) in The Punjab New Capital (Periphery) Control Act, 1952
(3)[ "Director" means the Director, Town and Country Planning Department, Haryana and includes any person for the time being appointed by the State Government, by notification in the Official Gazette, to perform all or any functions of the Director, under this Act;] [Substituted by Haryana Act No. 15 of 2001.]
