LexThe Faridabad Metropolitan Development Authority Act, 2018 (9 of 2019)
Haryana · state statute
Open in Lexace · Ask the AI about this act(xiii ) Haryana Government Gazette EXTRAORDINARY Published by Authority © Govt. of Haryana No. 22 - 201 9 /Ext.] CHANDIGARH, MONDAY , FEBRUARY 4 , 201 9 ( MAGHA 1 5 , 19 40 SAKA ) LEGISLATIVE SUPPLEMENT CONTENTS PAGES PART & I ACTS 1. THE FARIDABAD METROPOLITAN DEVELOPMEN T 27 — 49 AUTHORITY ACT, 2018 (HARYANA ACT NO. 9 OF 201 9 ) PART & II ORDINANCES NIL PART & III DELEGATED LEGISLATION NIL PART & IV CORRECTION SLIPS, REPUBLICATIONS AND REPLACEMENTS NIL HARYANA GOVT. GAZ. (EXTRA.), FE B. 4, 2019 ( MAGH . 15 , 19 40 SAKA) 27 PART I HARYANA GOVERNMENT LAW AND LEGISLATIVE DEPARTMENT Notificat ion The 4th February , 2019 No. Leg. 9 /201 9 . — The following Act of the Legislature of the State of Haryana received the assent of the Governor of Haryana on the 16 th January , 201 9 and is hereby published for general information: - HARYANA ACT NO. 9 OF 2019 T HE FARIDABAD METROPOLITAN DEVELOPMENT AUTHORITY ACT, 2018 A N A CT to develop a vision for the continued, sustained and balanced growth of the Faridabad Metropolitan Area through quality of life and reasonable standard of living provided to residents thro ugh generation of employment opportunities, to provide for integrated and coordinated planning, infrastructure development and provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and i ndustrial development, to redefine the urban governance and delivery structure in coordination with local authorities in the context of the emergence of Faridabad as a rapidly expanding urban agglomeration, to establish a statutory Authority for the s aid purpose and for matters connected therewith or incidental thereto. Be it enacted by the Legislature of the State of Haryana in the Sixty - ninth Year of the Republic of India as follows: - 1. (1) This Act may be called the Faridabad Metropolitan Develop ment Authority Act, 2018. (2) It shall come into force on such date, as the State Government may, by notification, appoint and different dates may be appointed for different provisions of this Act and any reference in any such provision of this Act to th e commencement of this Act shall be construed as a reference to the coming into force of that provision. Short title and commencement. 2. (1) In this Act, unless the context otherwise requires, - (a) “Authority” means the Faridabad Metropolitan Developme nt Authority established under sub - section (1) of section 4; (b) “board” means a board established by or under any State law; (c) “Chief Executive Officer” means Chief Executive Officer of the Authority appointed under sub - section (1) of section 9; (d) “c ompany” means a company registered under the Companies Act, 2013 (Central Act 18 of 2013); (e) “Corporate Social Responsibility Policy” means a policy as approved by the board under the provisions of clause (a) of sub - section (4) of section 135 of the Comp anies Act, 2013 (Central Act 18 of 2013); (f) “geospatial based system” means processes and technology used to acquire, manipulate, plan and store datasets and information that identifies geographic location, characteristics and other attributes of natural or constructed features in the notified Area and includes – (i) boundaries of natural or constructed features and jurisdictions; (ii) statistical data; (iii) information derived from, among other things, mapping, remote sensing and surveying technologies; Defin itions. 28 HARYANA GOVT. GAZ. (EXTRA.), FEB. 4 , 201 9 ( MAGH . 15 , 1940 SAKA) (g) “Haryana Urban Development Authority” means the Haryana Urban Development Authority constituted under sub - section (1) of section 3 of the Haryana Urban Development Authority Act, 1977 (13 of 1977); (h) “infrastructure development plan” means the infrastructure plan published under sub - section (5) of section 17; (i) “infrastructure development work” means development of infrastructure such as roads, water supply systems and water treatment, sewerage systems, sewerage treatment and disposal, dr ainage, electricity transmission and distribution systems, solid waste management facility, metro railway systems, piped natural gas, communications or such other urban infrastructure which connects two or more sectors, municipal colonies or villages or w hich provides for the infrastructure needs of the notified area, but does not include any internal development work; (j) “ internal development work” means development of roads, provision of water supply, sewerage, drainage, electricity, sanitation or such other urban facilities or urban amenities within a sector, colony, municipal colony or abadi deh areas of villages located in the notified area; (k) “limited liability partnership” means a limited liability partnership incorporated under the Limited Liab ility Partnership Act, 2009 (Central Act 6 of 2009); (l) “local authority” means a Municipal Corporation, Municipal Council, Municipal Committee, Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be, in the notified area; (m) “mobility” m eans movement of person on foot or a wheeled conveyance of any description ; (n) “ mobility management plan” means the mobility management plan approved under sub - section (5) of section 21; (o) “notification” means a notification published in the Official Gazette of the State of Haryana; (p) “ notified area” means the Faridabad Metropolitan Area notified under sub - section (1) of section 3; (q) “prescribed” means prescribed by rules made under this Act; (r) “regulations” means regulations of the Authority under this Act; (s) “residen t” means a citizen of India who ordinarily resides in the notified area; (t) “Residents Advisory Council” means the Residents Advisory Council constituted under section 11; (u) “State Government” means the Government of the State of Haryana; (v) “transferable develop ment right” means a certificate granting the right to the authorized holder of the certificate to construct up to a floor area mentioned in the certificate which the authorized holder may transfer, on such general terms and conditions and after such sancti on in accordance with policy notified by the State Government, to another person or company or other agency upon which the right to construct shall transfer to such person or company or other agency; (w) “urban area” for the purposes of this Act includes rural areas in the periphery of the Municipal Corporation, Faridabad which, in the opinion of the State Government, have the potential of being urbanised; (x) “urban amenities” means urban facilities such as parks, playgrounds, green spaces, parking facilities, pub lic wi - fi facilities, public bus transport, bus shelters, taxi and rickshaw stands, libraries, affordable hospitals, cultural centres, recreation centres, stadium, sports complex and any other urban facility that the State Government may, on the recommenda tion of the Authority, specify to be an urban amenity, but does not include infrastructure development work; HARYANA GOVT. GAZ. (EXTRA.), FE B. 4, 2019 ( MAGH . 15 , 19 40 SAKA) 29 (y) “ urban environment” includes water, air, green spaces, open spaces and urban forestry in the notified area. (2) Words and expressions used and no t defined herein but defined in the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963) or Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975) or the Haryana Municipal Co rporation Act, 1994 (16 of 1994) and not inconsistent with this Act shall have the meanings respectively assigned to them in that Act. 3. (1) The State Government may, by notification, declare any area falling within the limits of controlled areas in Fa ridabad district to be notified area having the potential for urban expansion and the area under any or all of the following local authorities, namely: - (a) Municipal Corporation, Faridabad; (b) any Panchayat in Faridabad district in so far as the abadi de h of such Panchayat is concerned. (2) The State Government shall cause the contents of the declaration made under sub - section (1) to be published in at least two daily newspapers printed in English and Hindi languages. (3) The declaration made under sub - section (1) shall be published on the website of the Authority. Declaration of Faridabad Metropolitan Area. 4. (1) The State Government shall, by notification and with effect from such date, as may be specified in the notification, establish, for the pur poses of this Act, an Authority to be called the Faridabad Metropolitan Development Authority. (2) The Authority shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose off property, both movable and immovable and to contract and shall, by the said name, sue or be sued. Establishment of Authority. 5. The Authority shall consist of the following members, namely: - (a) Chief Minister of Haryana , Chairperson; (b) Minister Incharge Town and Country Planning, ex - officio member; (c) Minister Incharge Urban Local Bodies, ex - officio member ; (d) Minister Incharge Transport, ex - officio member; (e) Members of Parliament representing the parliamentary constituency fallin g within the notified area, ex - officio members; (f) Members of the State Legislature representing assembly constituencies falling within the notified area, ex - officio members; (g) Mayor of the Municipal Corporation, Faridabad, ex - officio member; (h) Senior Deputy Mayo r of the Municipal Corporation, Faridabad, ex - officio member; (i) Chairman, Zila Parishad, Faridabad, ex - officio member; (j) Additional Chief Secretary or Principal Secretary, as the case may be, Town and Country Planning Department, ex - officio member; (k) Additional Chief Secretary or Principal Secretary, as the case may be, Urban Local Bodies Department, ex - officio member; (l) such officers of the State Government, not below the rank of Principal Secretary, not exceeding six, as the State Government may, from time to ti me, nominate, ex - officio members; (m) such experts, not exceeding six, as the State Government may, from time to time, nominate from the field of urban infrastructure, governance, public administration, finance, management, urban forestry, environment, enginee ring, town planning etc., members; (n) Divisional Commissioner, Faridabad, ex - officio member; (o) Commissioner of the Municipal Corporation, Faridabad, ex - officio member; (p) Commissioner of Police, Faridabad, ex - officio member; (q) Deputy Commissioner, Faridabad, ex - off icio member; (r) Chief Executive Officer, ex - officio member. Constitution of Authority. 30 HARYANA GOVT. GAZ. (EXTRA.), FEB. 4 , 201 9 ( MAGH . 15 , 1940 SAKA) Allowances, cessation and resignation of members. 6. (1) The members, other than ex - officio members, shall receive such allowances for attending the meetings of the Autho rity, as may be prescribed. (2) Where a person becomes or is nominated as a member of the Authority by virtue of holding an office or a position, he shall cease to be a member of the Authority as soon as he cease to hold such office or position, as the ca se may be. (3) A member , other than an ex - officio member may, at any time, by writing under his hand, addressed to the Chairperson, resign from his office. Meetings of Authority. 7. (1) The Authority shall meet at such time, at such place and subject to provisions of sub - sections (2) and (3), observe such rules of procedure for conduct of meetings and transaction of business, as may be prescribed. (2) At every meeting of the Authority, the Chairperson, if present or in his absence, any one of the member s, whom the members present may elect, shall preside. (3) All questions at a meeting shall be decided by a majority of votes of the members present and in case of equality of votes, the Chairperson or the member presiding, as the case may be, shall have a second or casting vote. (4) The Chief Executive Officer shall maintain records of the meetings of the Authority in such manner, as may be prescribed. Delegation of powers of Authority to executive committee. 8. (1) The Authority may delegate any of its powers, other than the powers in sub - section (2), to an executive committee constituted from amongst its members, as the Chairperson may decide and all decisions of the executive committee shall have the same effect as if taken by the Authority under thi s Act: Provided that the executive committee shall include not less than three members of the Authority nominated under clause (m) of section 5; (2) The Authority shall not delegate to the executive committee the following powers, namely: - (a) to approve the infrastructure development plan under sub - section (5) of section 17; (b) to approve the mobility management plan under sub - section (4) of section 21; (c) to approve the plan for sustainable management of the urban environment under section 23; (d) to approve the bud get of the Authority under section 38; (e) to make, amend or repeal any regulation under section 57. Appointment, terms and conditions etc. of Chief Executive Officer. 9. (1) The State Government shall, by notification, appoint an officer of the State Govern ment, not below the rank of Principal Secretary, as Chief Executive Officer. (2) The Chief Executive Officer shall be paid out of the Fund of the Authority, such monthly salary and such monthly allowances with such other facilities, as may from time to ti me be fixed by the State Government. (3) Whenever the Chief Executive Officer is on leave or is unable to discharge his duties, the State Government may appoint another officer in his place to exercise the powers of the Chief Executive Officer until his r eturn. Officers and other staff of authority. 10. (1) T he Authority may appoint such officers and other staff, in such manner and with such qualifications, as may be prescribed. (2) The salary, allowance payable to and the other terms and conditions of s ervice of officers and other staff of the Authority shall be such, as may be prescribed. (3) The Chief Executive Officer may appoint, in such manner, for such temporary period and on such terms and conditions, such other staff, as it may consider necessar y for the efficient performance of its functions, as may be specified by regulations. HARYANA GOVT. GAZ. (EXTRA.), FE B. 4, 2019 ( MAGH . 15 , 19 40 SAKA) 31 11. (1) There shall be a Residents Advisory Council to advise the Authority and provide guidance on the exercise of its powers and performance of its functions. (2) The Residents Advisory Council shall consist of the Chief Executive Officer, who shall preside over the meetings of the council and the following members, namely: - (a) Commissioner of the Municipal Corporation, Faridabad, ex - officio member; (b) Commissioner of Polic e, Faridabad, ex - officio member; (c) Deputy Commissioner, Faridabad, ex - officio member; (d) Chief Administrator of the Haryana Urban Development Authority or an officer not below the rank of Administrator, to be nominated by the Chief Administrator, ex - officio mem ber; (e) such officers of the Authority, not exceeding four, as the Chief Executive Officer may, from time to time, nominate, ex - officio members; (f) such officers, not exceeding three, of the State Government or any board or company or any agency wholly owned by the State Government and having their headquarters in the notified area, as the executive committee may, from time to time, nominate, ex - officio members; (g) such persons, not less than ten and not more than fifteen, being residents in the notified area, to be nominated amongst resident welfare associations, civil society, labour, industry, real estate developers, commerce and services by the Authority or the Executive Committee, in such manner and for such term, as may be prescribed, members. (3) The Residen ts Advisory Council shall monitor the implementation of the annual plan of action for infrastructure development, mobility management plan and the plan for sustainable management of the urban environment and make such recommendations, as it may decide. (4 ) The recommendations of the Residents Advisory Council, along with an explanatory memorandum on the action taken or proposed to be taken thereon, shall be placed by the Chief Executive Officer before the Authority. (5) The procedure for conduct of meetin gs and transaction of business of the Residents Advisory Council shall be such, as may be prescribed. (6) The members of the Residents Advisory Council nominated under clause (g) of sub - section (2), shall receive such allowances for attending the meetings of the Authority, as may be prescribed. Residents advisory Council. 12. (1) Subject to the other provisions of this Act, rules and regulations made thereunder, the general superintendence, direction and management of the affairs of the Authority shall v est in the Chief Executive Officer. (2) The Chief Executive Officer may by an order, delegate any of his powers to any officer of the Authority on such terms and conditions, as may be determined: Provided that each such order of delegation and the terms and conditions of such delegation shall be placed before the Authority. General superintendence, direction and management of affairs of Authority. 13. A member of the Authority or a member of the Residents Advisory Council, having any direct or indirect i nterest, whether pecuniary or otherwise, in any matter coming up for consideration at a meeting of the Authority or the Residents Advisory Council, as the case may be, shall disclose the nature of his interest at such meeting and shall not take any part in any deliberation or decision of the Authority or the Residents Advisory Council, as the case may be, with respect to that matter. Avoidance of conflict of interest. 14. The Chief Executive Officer and such officers of the Authority, as the Authority may determine and members of the Residents Advisory Council shall, as soon as may be after appointment and every year thereafter, make a declaration, in such form and manner, as may be specified by regulations, on the extent of his interest, whether direct or indirect and whether pecuniary or otherwise, in any property, business or employment of any family member in the notified area or any matter concerning or related to the affairs of the Authority and the declaration so made shall be placed on the website of the Authority. Disclosure of information. 32 HARYANA GOVT. GAZ. (EXTRA.), FEB. 4 , 201 9 ( MAGH . 15 , 1940 SAKA) Powers of Director to be exercised by Chief Executive Officer. 15. The Chief Executive Officer shall, within the limits of the notified area, exercise such powers as are conferred upon the Director under the Pu njab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 (Punjab Act 41 of 1963). Powers, functions and duties of Authority. 16. (1) The powers, functions and duties of the Authority may, inter alia, provide for all or a ny of the following matters, namely: - (a) prepare, sanction, implement plans, projects and schemes for infrastructure development and provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and in dustrial development in the notified area; (b) maintain or cause to be maintained, all infrastructure development work, urban amenities and properties vested in or under the control and management of the Authority; (c) implement projects, schemes or measures for c oordinated and integrated infrastructure development and urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development in the notified area, as may be entrusted, with the concurrence o f the Authority, to it by the Central Government or the State Government or by any board, company or other agency of the Central Government or State Government; (d) coordinate, for the purposes of integrated infrastructure development, provision of urban ameni ties, mobility management, sustainable management of the urban environment and social, economic and industrial development, with the Central Government or State Government, local authority, boards, companies or other agencies; (e) co - ordinate the regulation of the mobility management plan in the notified area; (f) operate or collaborate through the formation of joint venture companies or limited liability partnerships in the establishment, development and operation of public transportation, including mass transpor tation or integrated multi - modal transportation, within the notified area; (g) stimulate urban regeneration and renewal through planning, redevelopment and renovation of areas within the notified area; (h) prepare a disaster management plan and take such measures for prevention of disasters and mitigation of its effects in the notified area, in so far as they relate to infrastructure development; (i) establish, operate and maintain the public safety answering point of the emergency response system for the notified are a; (j) carry out surveys for the aforesaid purposes; (k) advise or make recommendations to the State Government on any matter for coordinated and integrated infrastructure development, provision of urban amenities, mobility management, sustainable management of t he urban environment and social, economic and industrial development in the notified area; (l) assist local authorities through capacity building to enable them to exercise their powers and perform their functions under the appropriate law by which they have b een established; (m) undertake or cause to be undertaken, studies, research and analysis on urban planning, urban regeneration and renewal, coordinated and integrated infrastructure development and provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development or for any other purpose under this Act; HARYANA GOVT. GAZ. (EXTRA.), FE B. 4, 2019 ( MAGH . 15 , 19 40 SAKA) 33 (n) perform such other functions and discharge such other duties, as the State Government may, by notification, require the Authority to undertake in furtherance of its objects. (2) The Authority may, in the exercise of its powers, performance of its functions or discharge of its duties, - (a) recommend to the State Government to acquire, in accordance with any law for the time being in for ce, land for the purposes of the Authority; (b) purchase, exchange, transfer, hold, lease, manage and dispose land in such manner, as may be specified by regulations; (c) acquire land for implementation of plans for infrastructure development and sustainable manag ement of the urban environment, in exchange for transferable development rights issued in lieu of payment towards cost of land in such manner and for such exchange value as the Authority may, in accordance with the policy in this regard notified by the Sta te Government, determine; (d) acquire, lease, hold, manage, maintain and dispose property, movable or immovable, other than land; (e) establish a modern geospatial based system for planning purposes and for land, infrastructure, urban amenities and urban environme nt in the notified area; (f) enter into contracts or agreements with any person, board, company, local authority or other agency; (g) form with the prior approval of the State Government and on such terms and conditions, as may be approved by the State Government, joint venture companies and limited liability partnerships, with boards, companies or other agencies; (h) direct the appropriate local authority having jurisdiction or the District Magistrate to remove any obstruction or encroachment on roads including cyclin g tracks, open spaces, pedestrian footpaths or properties vesting in or under the control and management of the Authority; (i) require, the police to take, as immediately as may be practicable, action in the aid of the Authority; (j) to do all such other acts and things which may be necessary for or incidental or conducive to, any matter which may arise on account of exercise of powers and performance of functions and which are necessary for furtherance of the objects for which the Authority is established. 17. (1) The Chief Executive Officer shall, within a period of nine months from the commencement of this Act and at such intervals thereafter, as may be prescribed, after such consultations, as may be specified by regulations, prepare an infrastructure developm ent plan for the notified area: Provided that such infrastructure development plan shall be in conformity with the final plans published under sub - section (7) of section 5 of the Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Devel opment Act, 1963 (Punjab Act 41 of 1963). (2) The infrastructure development plan shall – (a) describe and detail the infrastructure development work and urban amenities, including but not limited to roads, water supply, sewage disposal, storm water dra inage, electricity, solid waste management, public transportation, parking and other urban amenities, required for the maintenance of a reasonable standard of living of residents of the notified area or part thereof: Provided that nothing in this clause sh all apply to any internal development work under the control and management of the local authority or internal development work undertaken or intended to be undertaken, by any owner who has been granted a licence under sub - section (3) of section 3 of the H aryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975): Infrastructure development plan. 34 HARYANA GOVT. GAZ. (EXTRA.), FEB. 4 , 201 9 ( MAGH . 15 , 1940 SAKA) Provided further that the parameters for measuring the reasonable standard of living of residents shall be such, as may be determined by the Authori ty; (b) specify the right of way requirements for infrastructure development work under, over, along, across or upon any road or public street or any property vested in or under the control or management of the Authority, including but not limited to elect ricity, telecommunications, piped natural gas, provided by entities under a licence issued by or under any State law: Provided that the right of way requirements shall make provision for prevention of frequent damage to road and related infrastructure stan ding thereon. (3) The Chief Executive Officer shall cause the infrastructure development plan to be published on the website of the Authority for the purpose of inviting objections or suggestions thereon. (4) Any person, including a member of the Residen ts Advisory Council nominated under clause (g) of sub - section (2) of section 11, may within a period of thirty days from the date of publication of the plan under sub - section (3) send his objections or suggestions in writing, if any, in respect of such pla n to the Chief Executive Officer and he shall submit, within a period of sixty days from the aforesaid date, the infrastructure development plan along with his recommendations to the Authority. (5) After considering the objections and suggestions, if any , and the recommendations of the Chief Executive Officer thereon, the Authority shall, subject to such modifications, as it deems fit, prepare final infrastructure development plan and publish the same on the website of the Authority. (6) The infrastructu re development plan may, from time to time, as may be required, be modified after following the process described in sub - sections (3) to (5), in so far as the modification is concerned. Annual infrastructure development plan. 18. (1) The Chief Executive Officer shall, based on the infrastructure development plan published under sub - section (5) of section 17 and an assessment of the availability of resources, prepare an annual plan of action for infrastructure development and provision of urban amenities in the ensuing financial year. (2) The annual plan of action for infrastructure development and provision of urban amenities referred to in sub - section (1) shall contain schemes or projects for infrastructure development work or urban amenities proposed in the ensuing financial year along with an estimate of funds required for its implementation and source of funding. (3) The annual plan of action for infrastructure development under sub - section (1) shall include a statement of infrastructure developmen t works and urban amenities – (a) included in the annual plan of action of the current financial year that have not started along with reasons thereof; (b) that have been started, either in the current financial year or in the financial years preceding the current financial year, but not completed along with reasons thereof; (c) that have been completed or are likely to be completed in the current financial year. (4) The annual plan of action for infrastructure development shall include an assessment by the Chief Executive Officer, after obtaining information required for the purpose, of infrastructure development and provision of urban amenities proposed or under implementation by any person, board, company or other agency in the notified area. (5) T he Chief Executive Officer shall submit, at least one month before the end of the financial year, the annual plan of action for infrastructure development and provision of urban amenities referred to in sub - section (2) and the statement referred to in sub - section (3) to the Authority. (6) The Authority shall, before the commencement of the ensuing financial year and after consideration of the annual plan of action for infrastructure development and provision of urban amenities, approve the plan with such a mendments or modifications, if any, as it deems fit: HARYANA GOVT. GAZ. (EXTRA.), FE B. 4, 2019 ( MAGH . 15 , 19 40 SAKA) 35 Provided that any amendment or modification to such annual plan of action shall be made only after an estimate of funds required for its implementation is assessed and the source of funding is identifi ed. (7) The Chief Executive Officer shall cause the annual plan of action for infrastructure development and provision of urban amenities, along with such amendments or modifications, as the Authority may direct, to be published on the website of the Auth ority, immediately as soon as may be practicable, on approval of such annual plan. 19. (1) Notwithstanding anything contained in any other State law for the time being in force, no board, company, agency or person shall, except in accordance with the in frastructure development plan, undertake any infrastructure development, within the notified area, of a nature that has been entrusted to the Authority under this Act or rules or regulations made thereunder. (2) Any board, company, agency or person desir ing to undertake infrastructure development referred to in sub - section (1) shall intimate, in writing to the Chief Executive Officer, its proposal for infrastructure development, in such form and manner, as may be specified by regulations, along with a cer tificate to the effect that the proposal is in accordance with the infrastructure development plan: Provided that the local authority or any owner who has been granted a licence under sub - section (3) of section 3 of the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975) shall not submit a proposal for internal development work to the Authority: Provided further that the local authority shall inform the Authority about its intent to undertake any infrastructure development work other t han an internal development work and such information shall be provided, except when it is of an emergent nature, at least thirty days prior to the commencement of such infrastructure development work. (3) The Chief Executive Officer immediately on the re ceipt of the proposal referred to in sub - section (2) but not later than three working days, shall cause to place the proposal along with all documents submitted, on the website of the Authority. (4) Any resident of the notified area may, within a period o f twenty - one days from the date on which the proposal was placed on the website of the Authority under sub - section (3), submit his objections or suggestions on the proposal to the Chief Executive Officer. (5) The Chief Executive Officer shall, within a pe riod of sixty days from the date on which the proposal was placed on the website of the Authority under sub - section (3) and after examination of the objections and suggestions and making such inquiry as he considers necessary, either give his concurrence t o the proposal or submit his recommendations along with reasons thereof to the board, company, agency or person submitting the proposal under sub - section (2). (6) The concurrence or the recommendations along with reasons thereof referred to in sub - sectio n (5), shall be placed on the website of the Authority. (7) If the Chief Executive Officer, while making his recommendations under sub - section (5), comes to the conclusion that the proposal has a material and pervasive effect and affects public interest, he shall proceed forthwith to submit his recommendations to the Chairperson of the Authority. (8) The Authority shall, after consideration of the recommendations of the Chief Executive Officer give such directions, subject to the provisions of this Act an d rules made thereunder, as it may deem fit and the Chief Executive Officer shall be bound to act in accordance with such directions. Infrastructure development to be in accordance with infrastructure development plan. 20. (1) The Authority shall specify the right of way requirements for laying infrastructure development work under, over, along, across or upon any road or public street or any property vested in or under the control or management of the Authority: Provided that such right of way requireme nts shall be consistent with the provisions of – (i) the Indian Telegraph Act, 1885 (Central Act 13 of 1885) or rules made thereunder, in respect of telecommunication infrastructure; (ii) the Electricity Act, 2003 (Central Act 36 of 2003) or rules made thereunder, i n respect of electricity infrastructure; Special provisions regarding right of way for infrastructure development work. 36 HARYANA GOVT. GAZ. (EXTRA.), FEB. 4 , 201 9 ( MAGH . 15 , 1940 SAKA) (iii) the Metro Railways (Construction of Work) Act, 1978 (Central Act 33 of 1978) or rules made thereunder, in respect of metro railway inf rastructure; (iv) the Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Act, 1962 (Central Act 50 of 1962) or rules made thereunder, in respect of petroleum and natural gas pipelines. (2) The Authority shall, in respect of any property v ested in it or under its control or management, exercise the powers – (i) of the local authority under the Indian Telegraph Act, 1885 (Central Act 13 of 1885) and the appropriate authority under the Indian Telegraph Right of Way Rules, 2016, for underground te legraph infrastructure and over ground telegraph infrastructure; (ii) conferred under the rules made by the State Government under sections 67 and 68 of the Electricity Act, 2003(Central Act 36 of 2003) for electricity infrastructure. (3) No person, board, comp any or other agency shall, except in accordance with the right of way requirements undertake any infrastructure development work within the notified area. (4) Where the infrastructure development work is proposed to be provided under any road or public s treet or any property vested in or under the control or management of the Authority, the Chief Executive Officer may require the provider of such infrastructure development work to ensure provision of positional intelligence through appropriate technology to enable the Authority to obtain real time information on the location of such infrastructure development work. (5) The Authority may, either on its own or through collaboration with one or more providers of any infrastructure development work, construct a shared infrastructure for all public utilities that are likely to be laid under any road or public street and on construction of such shared infrastructure require all providers of infrastructure development work laid or proposed to be laid under any roa d or public street to use the shared infrastructure: Provided that the nature of the shared infrastructure, the terms and conditions of its construction and shared use shall be such, as may be approved by the Authority. (6) If the Chief Executive Officer i s of the opinion that public interest shall be served by shifting of any infrastructure development work laid under, over, along, across or upon any road or public street or any property vested in or under the control or management of the Authority, he may direct the owner of such infrastructure development work to shift or alter the infrastructure so provided within such time, as he may reasonably determine: Provided that if no compensation was paid to the Authority or its predecessor in interest at the ti me of laying of the infrastructure development work, the shifting or alteration of such infrastructure shall be undertaken by the owner of such infrastructure at their cost, unless specifically exempted by an order of the Authority: Provided further that w here the shifting or alteration of the infrastructure development work is required for the implementation of another infrastructure development work, then the shifting or alteration, including the cost of such shifting or alteration thereof, may, if the Ch ief Executive Officer so directs, be undertaken by the owner of the other infrastructure development work: Provided further that if owner of the infrastructure development work makes a request with reasons thereof, to the Chief Executive Officer for an ext ension in time for the shifting or alteration of such infrastructure development work, the Chief Executive Officer shall, having regard to the public interest and the reasons cited for the request for extension in time, may grant or refuse the extension. E xplanation. — For the purposes of this clause, the word “compensation” shall not include the payment made or incurred on reinstatement or restoration of damage to land. HARYANA GOVT. GAZ. (EXTRA.), FE B. 4, 2019 ( MAGH . 15 , 19 40 SAKA) 37 21. (1) The Chief Executive Officer shall, in consultation with the Commissioner of P olice, Faridabad, Commissioner of the Municipal Corporation, Faridabad, Deputy Commissioner, Faridabad and after such other consultations, as the Chief Executive Officer deems fit, prepare from time to time, a mobility management plan for managing mobility in the notified area. (2) The mobility management plan shall include – (a) measures for infrastructure development, including improvement of road junctions, construction of roads, bridges, pedestrian footpaths, subways and such other construction or impr ovement, as the case may be; (b) measures for infrastructure development aimed at enhancing safety of life and prevention of accidents on public roads; (c) measures in regard to public transportation, mass transportation, integrated multi - modal transportat ion, bus shelters, parking and their improvement; (d) measures to regulate parking, traffic, installation of traffic signals and the transit of vehicles, including its speed, form, construction, weight, size or laden with such heavy or unwieldy objects, a s may be likely to cause injury; (e) measures to regulate access to premises from any particular public street carrying high speed vehicular traffic; (f) such other measures, as in the opinion of the Chief Executive Officer, Commissioner of Police, Faridab ad and Commissioner of Municipal Corporation, Faridabad, may be required for managing mobility in the notified area. (3) The mobility management plan shall be submitted to the Residents Advisory Council and it shall make such recommendations, if any, as i t may decide. (4) The mobility management plan shall be submitted to the Authority along with the recommendations of the Residents Advisory Council, if any and the Authority shall approve the plan with such amendments or modifications, as it deems fit. (5) The Chief Executive Officer shall cause the mobility management plan along with such amendments or modifications, as the Authority may direct, to be published on the website of the Authority, on approval of the plan. (6) The Commissioner of Police, Farida bad, Commissioner of Municipal Corporation, Faridabad or such other officer, as may be empowered under the law for the purpose, shall be responsible for enforcement of the measures in regard to clauses (d) and (e) of sub - section (2) requiring the impositio n of any penalty for violation of such law for the time being in force. (7) The exercise of powers by the Commissioner of the Municipal Corporation, Faridabad under section 221 of the Haryana Municipal Corporation Act, 1994 (16 of 1994), shall be in accord ance with the mobility management plan. Mobility management plan. 22. The State Government shall, in public interest and pursuant to a proposal regarding a scheme published in accordance with the provisions of sub - section (1) of section 99 of the Motor V ehicles Act, 1988 (Central Act 59 of 1988) and published under sub - section (3) of section 100 of the said Act for the purpose of providing an efficient, adequate, economical and properly coordinated road transport service, permit the Authority to operate a city bus service within the notified area. Special provisions regarding operation of a city bus service. 23. (1) The Chief Executive Officer shall, in consultation with the Chief Conservator of Forests, the Deputy Commissioner of Faridabad, the Commiss ioner of the Municipal Corporation, Faridabad and such other persons, as the Chief Executive Officer deems fit, prepare, from time to time, a plan for sustainable management of the urban environment of the notified area. (2) The plan for sustainable manage ment of the urban environment shall include – (i) provision for urban forestry, tree plantation and horticulture so as to endeavour to achieve such international standards for green spaces, as the Authority may determine; (ii) measures for solid waste mana gement and water conservation, as may be necessary and desirable. Plan for sustainable environment management. 38 HARYANA GOVT. GAZ. (EXTRA.), FEB. 4 , 201 9 ( MAGH . 15 , 1940 SAKA) (3) The Chief Executive Officer shall cause the plan for sustainable management of the urban environment to be published on the website of th e Authority for the purpose of inviting objections or suggestions thereon. (4) Any person, including a member of the Residents Advisory Council nominated under clause (g) of sub - section (2) of section 11, within a period of twenty - one days from the
Excerpt shown. Open the full act in Lexace.