Section 2(9A) in Haryana Municipal Corporation Act, 1994
(9A)[ "Director" Means the Director, Urban Local Bodies, Department, Haryana and includes any Other Officer for the time being appointed by the Government, by notification in the official Gazette, to exercise and perform all or any of the powers and functions of the Director under this Act and the rules made thereunder;] [Inserted by Haryana Act No. 12 of 2014, dated 1.4.2014]
