Section 266 in The Himachal Pradesh Municipal Corporation Act, 1994
266. Action of Deputy Commissioner to be immediately reported.
- When the Deputy Commissioner makes an order under section 264 or section 265, he shall forthwith forward to the Director a copy thereof, with a statement of reasons for making it with such explanation, if any, as the municipality of such municipal area may wish to offer and the Director may thereupon confirm, modify or rescind the order :Provided that if an officer subordinate to Deputy Commissioner under the delegated powers makes an order under section 264 or section 265, the power of confirmation, modification or recision of such order shall vest in the Deputy Commissioner, who shall before exercising such power, consider the explanation of the committee of such municipality which it may wish to offer and the Director may thereupon confirm, modify or rescind the order.
