Haryana Housing Board (Amendment) Act, 2005*
| [Haryana Act No. 1 of 2006] | [29th December, 2005] |
An Act further to amend the Haryana Housing Board Act, 1971.
Be it enacted by the Legislature of the State of Haryana in the sixth Year of the Republic of India us follows;-
* [Received the assent of the Governor of Haryana on the 29th December, 2005, and is hereby published in the "Haryana Government Gazette", Extraordinary, No. Leg. 1/2006, dated 4th January, 2006]
1. Short title.- This Act may be called the Haryana Housing Board (Amendment) Act, 2005.
2. Substitution of section 72A of Haryana Act 20 of 1971.- For section 72A of the Haryana Housing Board Act, 1971 (hereinafter called the principal Act), the following section section shall be substituted, namely:-
72A. Appeal.- (1) Save as otherwise expressly provided in any other provision of this Act, an appeal shall the against an original or appellate order of any officer Chief Administrator or Chairman under this Act or any rule of relation made thereunder-
(a) to the Chief Administrator when the order is made by any officer of the Board, other than the Chief Administrator;
(b) except in service matters, to the Board when the order is made either by the Chairman or the Chief Administrator;
(c) in the service matters, to the State Government when the order is made by the Chief Administrator.
(2) Every such appeal shall be ??? within a period of thirty days of the date of ??? of he order:
Provided that the Chief administrator of the Board of the State Government, as the case may he may entertain the appeal after the expiry of the period of thirty days if it is considered that the appellant was prevented by sufficient cause from filing the appeal in time".
3. Amendment of 7A of Haryana Act 20 of 1971.- in section 74 of the principal Act.-
(i) in clause (b), the word "and" existing at the end shall be omitted;
(ii) in clause (c), for sign "???" existing at the end, the sign and word "and" shall be substituted; and
(iii) after clause (c), the following clause shall be added at the end namely:-
"(d) for deter mining the conditions of service, functions and duties of the officers and servants of the Board."