Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(3) in Haryana Municipal Corporation Act, 1994

(3)There shall also be a Finance and Contracts Committee of the Corporation comprising the Mayor, the two Deputy Mayors, two members elected by the members from amongst themselves and the Commissioner, and the aforesaid Committee shall exercise all the powers of the Corporation in relation to contracts to be entered into for and on its behalf and the purchases to be made by it.