Section 8 in Faridabad Complex Administration Building Rules, 1989
8. Permission to erect the building. Sections 43(2), 57(2)(m).
- After an application in the prescribed form containing the required information and accompanied by necessary documents and fees as mentioned in rule 3 is received, the Chief Administrator shall after making such inquiry as he may consider necessary, pass an order either sanctioning or rejecting it in form BR VII (a) of BR VII (b), as the case may be.
