Section 3AD in The Haryana Development and Regulation of Urban Areas Act, 1975
3AD. Power to make Bye laws for efficient administration of Board.
- The Board shall, with prior approval from the Government, make bye-laws for proper performance of its functions under this Act, which without prejudice to the generality of powers may provide for the following matters, namely:-(a)constitution, functioning and powers of Sectoral Sub-committee, Project Implementation Sub-committee;(b)duties of officers and employees of the Board and conditions of service;(c)conduct of the meetings of the Board, the time and place at which such meetings shall be held, the procedure to be followed in the transaction of business; and(d)any other matters in relation to which bye-laws are required to be or may be made.
