Section 150 in Haryana Municipal Corporation Act, 1994
150. Power of Corporation to borrow.
(1)The Corporation may, in pursuance of any resolution passed by it, borrow by way of debenture or otherwise on the security of any immovable property vested in it or proposed to be acquired by it or of all or any of the taxes, rates, ceses, fees and charges authorised by or under this Act, or from public financial institutions, any sums of money which may be required -(a)for acquiring any land which it has power to acquire;(b)for erecting any building which it has power to erect;(c)for the execution of any permanent work, the provision of any plant, or the doing of any other thing which it has power to execute, provide or do, if the cost of carrying out the purpose in question ought to be spread over a term of years;(d)to pay off any debt due to the Government;(e)to repay a loan previously raised under this Act or any other Act previously in force; or(f)for any other purpose for which the Corporation is, by virtue of this Act or any other law for the time being in force, authorised to borrow :Provided that -(i)no loan shall be raised without the previous sanction of the Government;(ii)the amount of loan, the rate of interest and the terms including the date of floatation, the time and method of the repayment and the like shall be subject to the approval of the Government.(2)When any sum of money has been borrowed under sub-section (1), no portion of any sum of money borrowed for any of the purposes referred to in clause (c) of sub-section (1) shall be applied to the payment of salaries and allowances to any Corporation officers or other Corporation employees other than those exclusively employed in connection with the carrying out of that purpose.(3)The Corporation shall be deemed to be a local authority for the purpose of Local Authorities Act, 1914 (Central Act 9 of 1914).
