249. Action of Deputy Commissioner to be immediately reported.
- When the Deputy Commissioner makes any order under Section 246 or Section 247 or Section 248 he shall forthwith forward it to the Commissioner a copy thereof, with a statement of reasons for making it with such explanation, if any, as the committee of such municipality may wish to offer and the Commissioner may thereupon confirm, modify or rescind the order:Provided that if an officer subordinate to the Deputy Commissioner under the delegated powers makes an order under Section 248 in the case of a [Municipal Committee] [Substituted for the words 'municipality of B class or C class as the case may be' by Haryana Act No. 3 of 1994.], the power of confirmation, modification or rescission of such order shall vest in the Deputy Commissioner, who shall, before exercising such power, consider the explanation of the Committee of such municipality which it may wish to offer and the Deputy Commissioner may thereupon confirm, modify or rescind the order.
