Section 4 in The Housing Board, Haryana (Regulations of Business), Regulations, 1980
4.
(1)Subject to the provisions of regulation No. 10 of these Regulations, all cases referred to in the Schedule shall be brought before the Board in accordance with the provisions contained in part II of these regulations.(2)[ (i) All cases referred to in Second Schedule "A" may be disposed of by the Chairman of the Board on its behalf.(ii)All cases referred to in Second Schedule "B" may be disposed of by the Chief Administrator of the Board on its behalf.]
