[10
OF 2023] [07th
February 2023] AN ACT further to amend the
Gurugram Metropolitan Development Authority Act, 2017. Be it enacted by the
Legislature of the State of Haryana in the Seventy-third Year of the Republic
of India as follows:- "(ma)
Director, Town and Country Planning Department, ex-officio member;". "(1)
The State Government shall, by
notification, appoint an officer of the State Government not below the rank of
Secretary as Chief Executive Officer.".Gurugram
Metropolitan Development Authority (Amendment) Act, 2022
This Act may be called the Gurugram Metropolitan Development Authority
(Amendment) Act, 2022.
After clause (m) of section 5 of the Gurugram Metropolitan Development
Authority Act, 2017 (hereinafter called the principal Act), the following
clause shall be inserted, namely:-
For sub-section (1) of section 9 of the principal Act, the following
sub-section shall be substituted, namely:-