(9)Every Municipality shall, make available the services, of its officers and employees, for the performance of the functions, entrusted by the Government, which involved the implementation of any scheme, project or plan.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]Provided that no application for review shall be entertained after the expiry of thirty days from the date the order sought to be reviewed was received by the applicant:Provided further that an order affecting any party shall be passed only after giving that party an opportunity of submitting a representation:Provided also that no review shall be done by the Government suo motu after the expiry of one year from the date of the order sought to be reviewed.
