Section 8 in Haryana Urban Development Authority Act, 1977
8. Appointment of committees.
- Subject to any rules made in this behalf, the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] may, from time to time, appoint one or more committees for the purpose of securing the efficient discharge of the functions of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] and in particular for the purpose of ensuring the efficient maintenance of public amenities and development projects.
