(1)Any committee constituted under the Punjab Municipal Act, 1911, which has functioned for a period of [Six years] [See Haryana Act No. 23 of 1978.] shall, from the date of commencement of this Act, cease to function.(2)When the committee ceases to function under this section, the same consequences shall follow as if the committee had been superseded under Section 254.(3)[-][Omitted by Haryana Act No. 9 of 1980.][277A. Entrusting of functions, duties and responsibilities of committee to the P.W.D. (Public Health). - Notwithstanding anything to the contrary contained in any provision of this Act, the State Government may, by notification, published in the Official Gazette, entrust any of the functions, duties and responsibilities of a committee relating to water supply and sewerage to the [Public Health Engineering Department] [Inserted vide Act No. 6 of 1993.] which shall exercise such functions, duties and responsibilities.]
