Section 33 in Haryana Municipal Business Bye-laws 1981
33. Powers in case of emergent matters [Section 31 (f)].
(1)No matters within the cognizance of a sub-committee shall be put before the committee for consideration directly unless it has been dealt with by the sub-committee concerned. The emergent matters, contemplated in section 35 of the Act, may with the prior approval of the Deputy Commissioner be disposed of by the President, direct, without any reference to the sub-committee concerned and the same shall be laid before the committee in its next meeting for information.(2)Notwithstanding anything in these bye-laws, in case of emergency, the president, or the Executive Officer may direct that any matter may be submitted direct to the committee if there is not time to submit the matter before the sub-committee to which it should have ordinarily been submitted under the provisions of these bye-laws.
