| [Haryana Act No. 9 of 2005] |
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-sixth Year of the Republic of India as follows:-
1. Short title.- This Act may be called the Haryana Municipal Corporation (Amendment) Act, 2005.
2. Amendment of section 4 of Haryana Act 16 of 1994.- In sub-section (3) of section 4 of the Haryana Municipal Corporation Act, 1994 (hereinafter called the principal Act),-
(a) the following clause shall be added, namely:-
"(i) not more than three persons having special knowledge or experience in municipal administration;";
(b) before the existing proviso, the following proviso shall be added, namely:-
"Provided that the persons referred to in clause (i) above shall not have the right to vote in the meetings of the Corporation;";
(c) in the existing proviso, for the words "Provided that", the words "Provided further that" shall be substituted.
3. Amendment to Haryana Third Schedule to Haryana Act 16 of 1994.- In the Third Schedule appended to the principal Act in the Table, under columns 1, 2, 3 and 4, for the words, figures, signs and brackets.
| 1 | 2 | 3 | 4 |
| "Section 332 sub-section (3) | Keeping, abandonment or tethering of animals, etc. | 500 | .." |
the words, figures, signs and brackets:
| 1 | 2 | 3 | 4 |
| "Section 332 sub-section (3) | Keeping, abandonment or tethering of animals, etc. | 300 which may extend to 2000 | 100" |
shall be substituted.