Section 19 in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
19. Delegation.
(1)The Government may by notification direct that any power exercisable by it under this Act, the power specified in sub-section (1) of Section 4, sub-sections (3) and (7) of Section 5, Section 18 and Section 25, shall, in relation to such matters and subject to such conditions, if any, as may be specified in the notification, be exercisable also by such officer or authority subordinate to the Government as may be specified in the notification.(2)The Director may, with the approval of the 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.
