Section 41F(1A) in THE PUNJAB MUNICIPAL CORPORATION LAW (EXTENSION TO CHANDIGARH) ACT, 1994
(1A)The reporting authority on the work and conduct of the Commissioner shall be the Adviser to the Administrator and reviewing and accepting authority shall be the Administrator.”;(ii)after second proviso to sub-section (2), add―“Provided also that where the Commissioner holds a lien on any service under any Government, the Administrator may at any time replace his services at the disposal of that Government.”;(iii)in sub-section (3),―(a)omit clause (a);(b)omit “by giving a notice of at least one month to the Corporation”.Section 50.―Omit “for a term not exceeding two months”.Sections 65 and 66.―Omit “ad hoc” wherever it occurs.For section 71, substitute―“71. Appointment of certain officers.―
