385B. Application of the Act and the rules made thereunder.
(1)The Governor may, by order to be published in the Official Gazette,-(a)extend to an industrial township with such incidental and consequential modification as the State Government may consider necessary for giving effect to the provisions of this Chapter-(i)any provision of this Act which applies to a Municipality, or(ii)any rule or regulation in force in any municipal area; and(b)appoint, for an industrial township, a Committee consisting of not more than 13 and not less than 9 members, to be known as the Industrial Township Authority, to carry out all or any of the purposes of this Chapter.(2)The State Government shall appoint a Chairman and may also appoint a Vice-Chairman from among the members of an Industrial Township Authority referred to in clause (b) of sub-section (1). Such Authority shall include representatives of such industry as may be supplying municipal services in such area, and such representatives shall not be more than three.
