Section 41(3) in Haryana Municipal Business Bye-laws 1981
(3)He shall ensure that all cases of unauthorised constructions and encroachments are detected and reported in time for action.[42. Duties of the Executive Officer, section 31(i) - (1) In a municipality where an Executive Officer has been appointed, the executive powers for the purpose of carrying on the administration of the municipal committee shall, subject to the provisions of the Act and the rules and bye-laws made thereunder, vest in the Executive Officer and the Municipal Administration shall be under his direct control.
