Section 36A in Haryana Municipal Corporation Act, 1994
36A. [ Facilities and powers of Mayor. [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]
(1)The Mayor shall be entitled to payment of such honorarium and may be given such facilities in respect of residential accommodation, telephone, conveyance and the like, as may be prescribed.(2)The Mayor shall have access to the record of the Corporation and may issue directions to the Commissioner or call for reports from him with a view to ensure proper implementation of the decision of the Corporation.]
