Section 8(5) in Haryana Municipal Corporation Act, 1994
(5)If any question arises [as to whether a Mayor or member] [Substituted 'as to whether a member' by Haryana Act No. 28 of 2018, dated 4.10.2018.] of the Corporation has become subject to any of the disqualifications mentioned in sub-sections (1) and (2), the question shall be referred for decision of such authority and in such manner as the Government may by notification provide.
