Section 47 in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968
47. Control by the Vice-Chairman over the affairs of the agency.
- The Vice- Chairman as the registering Authority shall have the power to -(1)call for information from the Managing Committee or any constituent member of the Agency in connection with the(i)affairs of the Agency;(ii)management of the Housing Estate; and(iii)relations between a constituent member and the Agency.(2)call an extra meeting of the Managing Committee or of the general body of the Agency, if in his opinion such a meeting is necessary or desirable;(3)inspect on a complaint being made such record and accounts of the Agency as he may deem fit;(4)issue any directive for securing the efficient functioning of the affairs of the Agency or management of the Housing Estate, as the case may be which shall be binding on the Agency; and(5)revoke the registration of the Agency for good and sufficient reasons.
