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State of Haryana - Section

Section 255 in The Haryana Municipal Act, 1973

255. Taking over of certain branches or departments of the committee.

- When the State Government, after due enquiry, is satisfied that a committee has committed default in as much as its particular branch or a department is incompetent of performing or does not adequately perform any or all of its functions, it may take over the control of such branch or department of the committee under its control and may appoint additional staff, if necessary, for the efficient discharge of the functions of such branch or department and may direct that the expenses thereof shall be paid by the committee within such time as the State Government may fix in this behalf.