Section 94 in The Haryana Canal and Drainage Rules, 1976
94. Proceeding to be taken in summary manner. [Sections 65(2)(f)].
- All proceedings under Sections 7, 8, 13, 14, 16, 17, 21, 24, 27, 28, 29, 30, 52, 53, 55 and 59 shall be taken in a summary manner and any officer, who is required or empowered to take action in any matter under any of these sections shall unless for reasons to be recorded in writing by him it is not practicable to do so, decide such matter within a period of four months. A brief memorandum of evidence produced in such proceedings shall be prepared by the officer hearing them.
