Section 161(5) in Haryana Municipal Corporation Act, 1994
(5)When any public institution has been placed under the direction, management and control of the Corporation, all property, endowments and funds belonging thereto shall be held by the Corporation in trust for the purposes to which such property, endowments and funds were lawfully applicable at the time when the institution was so placed:Provided that the extent of the independent authority of the Corporation in respect of any such institution may be prescribed by the Government.
