Section 257(1)(z) in The Haryana Municipal Act, 1973

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State of Haryana - Subsection

Section 257(1)(z) in The Haryana Municipal Act, 1973

(z)to regulate the proceedings of persons empowered to accept composition under Section 244 alleged offences;

(zi)mode of assessment, apportionment of compensation under Section 154 amongst, and payment to, the persons entitled thereto;

(i)for the definition of corrupt practices at elections held under the provisions of this Act which are to be deemed to be corrupt;

(ii)for the investigation of allegations of corrupt practices;

(iii)for making void the election of any person proved to the satisfaction of the State Government to have been guilty of a corrupt practice or to have connived at or abetted the commission of a corrupt practice or whose agent has been so proved guilty, or the result of whose election has been materially affected by the breach of any law or rule for the time being in force;

(iv)for rendering incapable of municipal office, any person who may have been proved guilty as aforesaid of a corrupt practice or of conniving at or abetting the same;

(v)for prescribing the authority by which questions relating to the matters referred to in clauses (d), (e) and (f) of sub-section (1) shall be determined; and

(vi)for authorizing courts take to cognizance of the breach of any such rules on the complaint of the Deputy Commissioner or some person authorised by Deputy Commissioner; or

(zii)mode of communication of the order under Section 154 to the persons affected thereby;

(ziii)the manner in which the compost is to be made;

(ziv)as to the establishment of training institution for employees of committees and course of training for different classes of employees;

(zv)as to the imposition of fine where owners do not take advantage of amenities provided by the committees, such as electricity, tap-water supply, sewerage, etc.;

(zvi)as to regulate the charges to be paid to the Safai Mazdoors engaged in house scavenging;

(zvii)to regulate the erection and setting up of substantial boundary marks, defining the limits or altered limits of the area subject to its authority;

(zviii)as to the penalty for cutting streets or removal of obstruction or encumbrances obstructing streets or drains;

(zix)as to the exemption to a committee from liability to any forfeiture, penalty or damages for cutting of the supply of water or not supplying water in case of draught or other unavoidable cause of accidents, etc.

(zx)as to regulate the licensing of markets, forming of markets, collections of rents and fees and removal of such persons who occupy stall, or places in markets in an unauthorised manner;

(zxi)as to the constitution of committees consisting of official and non-official members at Divisional and District Headquarters, to examine and discuss the annual accounts and the reports of the committees and to suggest remedial measure thereto;

(zxii)[ as to the manner in which the seats in the District Planning Committees shall be filled in; [Clauses zxiii to zxv substituted by Haryana Act No. 3 of 1994.]

(zxiii)as to the manner in which the Chairpersons of the District Planning Committees shall be chosen;

(zxiv)as to the functions relating to the District Planning Committees;

(zxv)generally for carrying out the purposes of this Act.

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State of Haryana - Subsection

Section 257(1)(z) in The Haryana Municipal Act, 1973