Section 5 in Faridabad Complex (Regulation and Development) Act, 1971
5. Power to apply provisions of [Haryana Act 24 of 1973.] [Substituted by Haryana Act No. 41 of 1973.]
(1)The Chief Administrator may, from time to time by notification in the Official Gazette, and with the previous approval of the State Government, apply to the Faridabad Complex or any part thereof all or any of the provisions of [the Haryana Municipal Act, 1973] [Substituted by Haryana Act No. 41 of 1973.] with such adaptations and modifications not affecting the substance as may be specified in the notification, in so far as such provisions are not inconsistent with the provisions of this Act.(2)On the issue of the notification under sub-section (1), the Chief Administrator shall, in relation to the Faridabad Complex or any part thereof, as the case may be, exercise the same powers and perform the same functions under provisions applied by such notification as a Municipal Committee or its President or Executive Officer or any other functionary of the Committee would exercise and perform as if the Faridabad Complex were a Municipality of the first class.(3)While exercising the powers and performing the functions under the provisions of [the Haryana Municipal Act, 1973] [Substituted by Haryana Act No. 41 of 1973.] applied to the Faridabad Complex by this Act or by a notification under sub-section (1), the Chief Administrator shall be subject to the control of the State Government.(4)The powers exercisable under the provisions of [the Haryana Municipal Act, 1973] [Substituted by Haryana Act No. 41 of 1973.] which have been made applicable to the Faridabad Complex by the various sections of this Act shall be exercised by the Chief Administrator in accordance with the manner laid down in sub-section (2).
