2A. [ Classification and Constitution of municipalities. [Section 2A substituted vide Haryana Act 3 of 1994.]
(1)There shall be constituted three classes of municipalities in accordance with the provisions of this section as specified below :-(i)"Municipal Committee" for a transitional area with [existing] population [of not more then fifty thousand] [Substituted for the words 'not exceeding fifty thousand' by Haryana Act No. 11 of 2002.];(ii)"Municipal Council" for a smaller urban area with [existing] [Inserted by Haryana Act No. 5 of 2019, dated 23.1.2019.] population [exceeding fifty thousand but not exceeding five lacs] [Substituted for the words 'exceeding fifty thousand but not exceeding five lacs' by Haryana Act No. 11 of 2002.]; and(iii)"Municipal Corporation" for a larger urban area with [existing] [Inserted by Haryana Act No. 5 of 2019, dated 23.1.2019.] population [of three lacs or more] [Substituted for the words 'exceeding five lacs' by Haryana Act No. 11 of 2002.], to be governed by a separate Act:Provided that a municipality under this section may not be constituted in such urban areas or part thereof as the State Government may, having regard to the size of the area and the municipal services being provided or proposed to be provided by an industrial establishment in that area and such other factors as it may deem fit, by notification, specify to be an industrial township:Provided further that no military cantonment or part of a military cantonment shall form part of a municipality.Explanation [1] [Renumbered by Haryana Act No. 5 of 2019, dated 23.1.2019.]. - In this sub-section, "a transitional area", "a smaller urban area" or "a larger urban area" means such area as the State Government may, having regard to the population of the area, the density of the population therein, the revenue generated for local administration, the percentage of employment in non-agricultural activities, the economic importance or such other factors as the State Government may deem fit, specify by notification for the purpose of this section.[Explanation 2. [Inserted by Haryana Act No. 5 of 2019, dated 23.1.2019.] - "existing population" means the population projected for the year in which the constitution of the municipality is being considered as per the following formula, namely: -EP = P X (1+AGR/100)n ; where -(i)EP - refers to existing population;(ii)P - refers to the population defined in clause (45) of section 2;(iii)AGR - refers to the annual growth rate in percent obtained from the last decennial census;(iv)n - refers to the number of years from the last decennial census year to the year in which the constitution of the municipality is being considered.](2)The State Government shall, by notification, constitute the municipalities and specify the class to which a municipality shall belong in accordance with the provisions of this section after observing the procedure as laid down in Section 3:Provided that the municipalities existing at the commencement of the Haryana Municipal (Amendment) Act, 1994 and listed as Municipal Committee or as Municipal Council in the Schedule to this Act, would be deemed to have been constituted and notified as such, under and in accordance with the provisions of this section :Provided further that the State Government may, after giving a reasonable notice of not less than thirty days of its intention to do so, amend the Schedule, by notification and declare any Municipal Committee as a Municipal Council or any Municipal Council as a Municipal Committee."] [Inserted vide Haryana Act No. 17 of 1999.]
