Section 34 in Haryana Municipal Business Bye-laws 1981
34. Discussions on the proceedings of the Sub-Committee [Section 31 (f)].
- When the proceedings of the sub-committee are being considered by the committee, no discussion shall be permitted on any item in respect of which the sub-committee has passed orders in exercise of powers delegated to it by the committee or any item in respect of which the sub-committee has called for a further report or otherwise postponed passing of an order or making a recommendation and any such item shall be recorded merely as 'Read' :Provided that any member may call in question any order of a sub-committee or the ground that it was beyond the competence of the sub-committee and if the committee considers that such order was beyond its competence, it may confirm, modify or cancel such order:Provided further that if any member considers that the sub-committee is unduly delaying the decision on any matter in respect of which it has passed no orders, or made no recommendations, he may move a motion requiring the sub- committee to pass orders or submit its recommendations within a specified period and if such motion is carried and the sub-committee fails to pass an order or to make a recommendation within the period so fixed, the Committee may itself proceed to pass orders in respect of such matters.
