Section 51J in The Himachal Pradesh Municipal Corporation Act, 1994
51J. Functions of the Executive Officer and Secretary.
- The Executive Officer or Secretary, as the case may be, shall bring to the notice of the municipality any act or resolution of the Ward Committee which is done or passed in contravention of any of the Government instructions or the provisions of this Act; provided that if such act or omission is not rectified within 15 days, the Executive Officer or Secretary, as the case may be, shall bring such omission or violation to the notice of the State Government.".]Chapter-V Municipal Fund and Property
