Section 6 in Haryana Management of Municipal Properties and State Properties Rules, 2007
6. Sale of site/building by auction.
(1)A municipality may sell a site/building with the prior approval of the Deputy Commissioner by auction :Provided this site/building -(a)is not reserved for any public purpose and is not being used for common purposes;(b)is not a part of any town planning scheme;(c)cannot be utilized for the benefit of the people or in the interest of the municipality; and(d)is not part of street/road and its disposal shall not hinder the smooth movement of the traffic/people.(2)Any proposal under sub-rule (1) shall be accompanied by a resolution of the municipality, a plan of the proposed site/building to be sold with a statement in Form A.(3)The Deputy Commissioner shall record in writing an order on the proposal in consultation with District Town Planner -(a)sanctioning it subject to such conditions, as he thinks fit; or(b)refusing to sanction it.(4)When the Deputy Commissioner has accorded sanction to a sale by auction, the Form A as aforesaid shall in due course be resubmitted to Deputy Commissioner with the details regarding the auction shown in Form B. The Deputy Commissioner shall thereon either confirm the sale or refuse to confirm it. When the Deputy Commissioner has accorded sanction to sell, he shall depute an officer, not below the rank of Extra Assistant Commissioner to supervise the auction on behalf of the State Government.(5)Any orders passed by the Deputy Commissioner under sub-rules (3) and (4) shall be subject to the prior approval of the State Government.
