Section 41F(6) in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994
(6)Any matter relating to a Committee constituted under section 41A or this section, not expressly provided in this Act, the same may be provided in the rules made in this behalf.”.Section 42,―(a)omit sub-sections (1), (2), (4) and proviso to sub-section (5);(b)in sub-section (3), omit “a Building and”.Section 44,―(a)in clause (q), add at the end “except such important parks and stadia as may be specified by the Administrator by an order issued in this behalf”;(b)after clause (t), insert―“(tt) the preparation of plans for economic development and social justice;”.Section 45.―In the opening portion, for “The Corporation”, substitute―“Subject to any general or special orders of the Administrator from time to time, the Corporation”.Section 47,―(i)for sub-section (1), substitute―“(1) The Administrator shall, by notification in the Official Gazette, appoint a suitable officer as the Commissioner of the Corporation.
