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State of Haryana - Section
Section 53 in Haryana Municipal Business Bye-laws 1981
53. Medical treatment. [Section 31(1)].
- The scale of medical treatment and medical reimbursement available to municipal employees will be such as is admissible to employees of the Haryana State Government.[54. Powers under section 33. - Nothing in these bye-laws shall be deemed to affect the powers conferred on the President, the Medical Officer of Health, the Executive Officer or the Secretary under section 33 of the Act.] [Substituted vide Notification, dated 21.4.1995.][54A. Supply of copies fees therefor etc. Section 31(h): - (1) Any person shall be entitled to obtain copies of -(a)All resolutions of the Committee;(b)all final orders passed by the Municipal Officers on any matter which affects the applicants or a copy of such orders and so much of any recommendation made by some other person as is necessary to explain the meaning of such final orders;(c)plans of buildings and the survey maps;(d)registers showing rights and titles connected with immovable property;(e)as regards copies of any other records maintained by the Committee the Secretary or the Executive Officer, as the case may be, shall decide if any person is entitled to receive any copy under these bye-laws and may be special order direct that copies of documents other than those specified above, may be granted to applicant for reasons to be recorded in writing;(f)all copies will be certified by the Secretary or the Executive Officers of the Committee, as the case may be.| (i) Ordinary fees for first 200 words | Rs. 5.00 |
| (ii) Additional words upto 100 | Rs. 2.50 |