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State of Haryana - Section

Section 43 in The Haryana Municipal Act, 1973

43. Power to prevent extravagance in establishments.

- If, in the opinion of the Deputy Commissioner, the number of persons employed by a committee or whom the committee may propose to employ as such, or the remuneration assigned by the committee to those persons or any of them is excessive, the committee shall, on the requirement of the Deputy Commissioner reduce the number of those persons or the remuneration, as the case may be:Provided that the committee may appeal against any such requirement to the State Government, and the decision of the State Government on any such appeal shall be final.