Section 9 in The Haryana Municipal Citizens' Participation Act, 2008
9. Rights and powers of area sabha.
- An area sabha may, subject to the procedures that may be prescribed in this regard, exercise the following rights and powers, namely:-(i)to get information from the officials concerned as to the services to be rendered and the works proposed to be done in the succeeding period of three months after the meeting;(ii)to be informed by the ward committee about every decision concerning the area and the rationale of such decisions made by the ward committee or the Government;(iii)to be informed by the ward committee of the follow up action taken on the decisions concerning the area;(iv)to impart awareness on matters of public interest such as cleanliness, preservation of environment and prevention of pollution;(v)to promote harmony and unity and arrange cultural festivals and sports meets to give expression to the talents of the people of the locality; and(vi)to co-operate with the ward committee in the provisions of sanitation arrangements in the area.
