Section 674 in Greater Hyderabad Municipal Corporation Act, 1955
674. Provisions respecting Institution, etc., of Civil and Criminal actions and obtaining legal advice.
- The Commissioner may-(a)take, or withdraw from, proceedings against any person who is charged with-(i)any offence against this Act;(ii)any offence which affects or is likely to affect any property or interest of the Corporation or the due administration of this Act;(iii)committing any nuisance whatsoever;(b)compound any offence against this Act, which under the law at the time in force may legally be compounded;(c)defend any election petition brought under section 7;(d)defend, admit or compromise any appeal against a rateable value or tax brought under section 282;(e)take, withdraw from, or compromise proceedings under sections 649 (2), 650,651 and 652 for the recovery of expenses or compensation claimed to be due to the Corporation;(f)withdraw or compromise any claim for a sum not exceeding rupees five hundred against any person in respect of penalty payable under a contract entered into with such person by the Commissioner, or, with the approval of the Standing Committee any such claim for any sum exceeding rupees five hundred;(g)defend any suit or other legal proceedings brought against the Corporation or against the Commissioner or a Deputy Commissioner or a Municipal Officer or servant in respect of any thing done or omitted to be done by them respectively, in their official capacity;(h)with the approval of the Standing Committee, admit or compromise any claim, suit or legal proceeding brought against the Corporation or against the Commissioner or a Deputy Commissioner or Municipal Officer or servant, in respect of anything done or omitted to be done as aforesaid;(i)with the like approval, institute and prosecute any suit or withdraw from or compromise any suit or any claim, other than a claim of the description specified in clause (f), which has been instituted or made in the name of the Corporation or of the Commissioner;(j)obtain such legal advice and assistance as he may from time to time think it necessary or expedient to obtain or as he may be desired by the Corporation or the Standing Committee to obtain for any of the purposes mentioned in the foregoing clauses of the section or for securing the lawful exercise or discharge of any power, or duty vesting in or imposed upon any Municipal Authority or any Municipal Officer or servant:Provided that the Commissioner shall not defend any suit or legal proceedings under clause (g) without first of all taking legal advice with regard thereto, and shall institute and prosecute any suit which the Corporation shall determine to have instituted and prosecuted.
