Section 12 in Faridabad Complex (Regulation and Development) Act, 1971
12. Bye-laws.
- The Chief Administrator may, from time to time, and shall if so required by the State Government provide by bye-laws consistent with this Act and the rules for, -(a)custody of the common seal and the purposes for which it shall be used;(b)persons by whom receipt shall be granted on behalf of the Administration for money received under this Act;(c)the conditions on which registers, documents, maps and plans of the Administration may be inspected by the public and supply of copies thereof and fees payable for such inspection or for the supply for such copies;(d)the appointments, duties, pay, leave and pension, suspension, removal and dismissal of its officers and servants;(e)any other matter with the approval of the State Government.(2)Bye-laws made under sub-section (1) shall take effect with the prior approval of the State Government.(3)Every bye-law made under this section shall be published in the manner prescribed.(4)All bye-laws, until modified or repealed, relating to any matter to which this Act relates and which were in force immediately before the commencement of this Act, shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to have been made under this Act.
