Section 6(4) in Haryana Management of Municipal Properties and State Properties Rules, 2007
(4)When the Deputy Commissioner has accorded sanction to a sale by auction, the Form A as aforesaid shall in due course be resubmitted to Deputy Commissioner with the details regarding the auction shown in Form B. The Deputy Commissioner shall thereon either confirm the sale or refuse to confirm it. When the Deputy Commissioner has accorded sanction to sell, he shall depute an officer, not below the rank of Extra Assistant Commissioner to supervise the auction on behalf of the State Government.
