Section 268 in The Himachal Pradesh Municipal Corporation Act, 1994
268. Exercise of committee's power pending establishment of municipality.
- When a municipal area is constituted under this Act, the State Government may appoint a person to exercise the powers, discharge the duties and perform the function of the municipality for a period not exceeding [two years] [Substituted for the words 'six months' vide Act No. 7 of 2003.] or until the municipality is established whichever is earlier and he shall for the purposes aforesaid be deemed to be the municipality.(2)The person so appointed under sub-section (1) shall comply with such directions as may be given to him by the State Government, from time to time, for carrying the said purposes.
