Section 398 in Haryana Municipal Corporation Act, 1994
398. Direction by Government.
(1)If, whether on receipt of any information or report obtained under section 396 or section 397 or otherwise, the Government is of opinion, -(a)that any duty imposed on the Corporation or any of its authority by or under this Act has not been performed or has been performed in an imperfect, insufficient or unsuitable manner; or(b)that adequate financial provision has not been made for the performance of any such duty, it may direct the Corporation or the Commissioner, within such period as it thinks fit, to make arrangements to its satisfaction for the proper performance of duty, or, as the case may be, to make financial provisions to its satisfaction for the performance of the duty and the Corporation or the Commissioner concerned shall comply with such direction:Provided that, unless in the opinion of the Government the immediate execution of such order is necessary, it shall, before making any direction under this section, give the Corporation or the Commissioner an opportunity of showing cause why such direction should not be made.(2)[ In addition to the directions issued under sub-section (1), the Government may also issue directions to the Corporation or the Commissioner [or the Director] [Added by Haryana Act No 15 of 2003.] for carrying out for purposes of this Act and in Particular with regard to -(a)various uses to which any land within the Corporation may be put;(b)repayment of debts and discharging of obligations;(c)collection of taxes;(d)observance of rules and bye-laws;(e)adoption of development measures and measures for promotion of public safety, health convenience and welfare;(f)sanitation and cleanliness;(g)establishment and maintenance of fire-brigade.]
