Section 54 in Punjab Water Supply and Sewerage Board Act, 1976
54. Delegation of Powers.
(1)The Government may, by notification in the Official Gazette, authorise any authority or officer to exercise any of the powers vested in it by this Act except the power to make rules under Section 71 and may in like manner withdraw such authority.(2)The Board may by general or special order in writing, delegate to the Chairman, or Managing Member or any other member or Associate Member of the Board or the Secretary or any other officer of the Board such of its powers and functions under this Act except the power to acquire land under Section 19 and to make regulations under Section 72 as it may deem necessary and it may in the like manner withdraw such authority.(3)The exercise of any power delegated under sub-section (1) or sub-section (2), shall be subject to such restrictions and conditions as may be specified in the order and also to control and revision by the Government or by such officer as may be empowered by the Government in this behalf or by the Board or such officer as may be empowered by the Board in this behalf as the case may be.(4)The Government or the Board, as the case may be, shall also have the power to control and revise the acts or proceedings of any officer so empowered.
