Section 55 in Haryana Municipal Business Bye-laws 1981
55. Repeal and saving.
- Any bye-law applicable to the Municipal Committees which is in force immediately before the commencement of these bye-laws is hereby repealed :Provided that any order made or action taken under the bye-laws so repealed shall be deemed to have been made or taken under the corresponding provision of these bye-laws.[56. Powers of the Administrator on dissolution of a committee, Section 254. - Notwithstanding anything contained in these bye-laws, when a Committee is dissolved, the Administrator appointed by the State Government under section 254 of the Act -(a)shall be responsible for the administration of the affairs of the municipality;(b)shall exercise the powers conferred upon the Executive officer and the Secretary under bye-laws 30, 31, 42(1), (4), (5), (ii), (iii), (iv), (vi), (vii) and (xvi), 43(iv), (v), 49 and 50 until the committee is reconstituted; and(c)may require the Executive Officer, and where this post does not exist, the Secretary to submit all any cases to the Administrator for his orders.][Substituted vide Notification, dated 21.4.1995.][Added by Haryana Notification No. GSR 85/HA24/73/S31/86 dated 12.12.1986.][Substituted vide Notification, dated 21.4.1995.]
