| [Haryana Act No. 15 of 2003] |
An Act further to amend the Haryana Municipal Corporation Act, 1994
Be it enacted by the Legislature of the State of Haryana in the Fifty-fourth Year of the Republic of India as follows:-
1. Short title.- This Act may be called the Haryana Muicipal Corporation (Amendment) Act, 2903.
2. Amendment of suction 9 of Haryana Act 16 of 1994.- For sub-section (2) of section 9 of the Haryana Municipal Corporation Act, 1994 (hereinafter called the principal Act), the following sub-section shall be substituted, namely:-
"(2) The State Election Commission shall ??? Government before announcing the date of election so that the Government as well as the Corporation may if so requested by the State Election Commission, make available to the State Election Commission such staff as may be necessary for the discharge of the functions conferred on the State Election Commission under articles 243K and 243ZA of the Constitution of India and this Act."
3. Amendment of section 398 of Haryana Act 16 of 1994.- Existing section 398 of the principal Act shall be renumbered as sub-section (1) thereof, and after sub-section (1) so renumbered, the following sub-section shall be added, namely:-
"(2) in addition to the directions issued under sub-section (1), the Government may also issue directions to the Corporation or the Commissioner for carrying out the purposes of this Act and in particular with regard to-
(a) various uses to which any laid within the Corporation may be put;
(b) repayment of debts and discharging of obligations;
(c) collection of taxes;
(d) observance of rules and bye-laws;
(e) adoption of development measures and measures for promotion of public safety, health, convenience and welfare;
(f) sanitation and cleanliness;
(g) establishment and maintenance of fire-brigade.".