Section 5(3) in Faridabad Complex (Regulation and Development) Act, 1971
(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.
