Section 63(2) in Haryana Urban Development Authority Act, 1977
(2)A member referred to in clause (c), clause (d), clause (e), of sub-section (1) may instead of attending a meeting of the Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], himself, depute an officer, not below the rank of Deputy Secretary in the department, and not below the rank of Chief Town Planner and Administrator, Haryana [Shehri Vikas Pradhikaran] [Substituted 'Urban Development Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], in case of a member referred to in clause (f) and clause (g), respectively. The officers so deputed shall have the right to take part in the proceedings of the meeting and also have the right to vote respectively.
