Section 5(3) in The Haryana Municipal Common Lands (Regulation) Rules, 1976
(3)Notwithstanding anything contained in these rules the Government shall have the powers to modify, rescind or confirm any order passed or purporting to have been passed by any officer of the Government or the Committee under these rules if it considers the same to be inexpedient or not in the public interest or inconsistent with the provisions of the Act or the rules made thereunder.
