Section 9(1A) in Haryana Municipal Corporation Act, 1994
(1A)[ The functions of the State Election Commission under the Constitution, this Act or the rules made thereunder may, subject to such general or special directions, if any, issued by the State Election Commissioner in this behalf, be performed by an officer authorized by the State Election Commissioner.] [ by Harayana Act No. 14 of 2017, dated 17.4.2017.]
