Section 41F(6) in The Punjab Municipal Corporation Law (Extension to Chandigarh) Act, 1994
(6)Any matter relating to a Committee constituted under Section 41A or this section, not expressly provided in this Act, the same may be provided in the rules made in this behalf."Section 42, -(a)omit sub-sections (1), (2), (4) and proviso to sub-section (5);(b)in sub-section (3), omit "a Building and",Section 44, -(a)in clause (q), add at the end "except such important parks and stadia as may be specified by the Administrator by an order issued in this behalf";(b)after clause (i), insert -"(ii) the preparation of plans for economic development and social justice;".Section 45. - In the opening portion, for "The Corporation", substitute -"Subject to any general or special orders of the Administrator from time to time, the Corporation".Section 47, -(i)for sub-section (1), substitute -"(1) The Administrator shall by notification in the Official Gazette, appoint a suitable office as the Commissioner of the Corporation.
