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      • 1. Short title, extent, and commencement.
      • 2. Definitions.
      • 3. Incorporation.
      • 4. Appointment of officers.
      • 5. Power to apply provisions of Haryana Act 24 of 1973.
      • 6. Advisory Committee.
      • 7. Appointment of the staff.
      • 8. Service rules.
      • 9. Application of the provisions of Punjab Act 4 of 1922.
      • 10. Withdrawal from the operation of this Act and its effect.
      • 11. Delegation of certain powers.
      • 12. Bye-laws.
      • 13. Contracts.
      • 14. Constitution of Administration Fund.
      • 15. Vesting of immovable property.
      • 16. Liabilities of Municipal Committees and Gram Panchayats.
      • 17. Application of Fund.
      • 18. Budget.
      • 19. Custody and investment of funds.
      • 20. Application of Sections 61 to 65 of the Haryana Act 24 of 1973.
      • 21. Taxes which may be imposed.
      • 22. Procedure for the imposition of taxes.
      • 23. Direction of State Government to impose or modify taxes.
      • 24. Savings of taxes already imposed.
      • 25. Power to exempt.
      • 26. Power of the State Government to suspend the levy of tax or fee.
      • 27. Application of certain sections of Haryana Municipal Act, 1973.
      • 28. Assessment procedure.
      • 29. Declaration of controlled area.
      • 30. Erection or re-erection of buildings etc. in controlled area.
      • 31. Prohibition on use of land in controlled area.
      • 32. Application of permission or licence and the grant or refusal thereof.
      • 33. Power of entry.
      • 34. Appeal.
      • 35. Control by Government.
      • 36. Offences and penalties.
      • 37. Offence by Companies.
      • 38. Composition of offences.
      • 39. Trial of offences.
      • 40. Sanction of prosecution.
      • 41. Officers to be public servants.
      • 42. Chief Administrator to carry out functions of the Director.
      • 43. Bar to erection of buildings in contravention of building rules.
      • 44. Power to require proper maintenance of site or building.
      • 45. Preservation and planting of trees.
      • 46. Control of advertisement.
      • 47. Penalties.
      • 48. Penalty.
      • 49. Appeal.
      • 50. Penalty for making immovable encroachment.
      • 51. Bar of jurisdiction of courts.
      • 52. Protection of action taken in good faith.
      • 53. Registration and licensing of Architects, Engineers and Plumbers etc.
      • 54. Other powers of the Chief Administrator.
      • 55. Power to borrow money.
      • 56. Power to apply certain provisions of other Acts in Faridabad.
      • 57. Power to make rules.
      • 58. Power to remove difficulties.
      • 1. Title.
      • 2. Commencement.
      • 3.
      • 1. Short title and extent.
      • 2. Definitions.
      • 3. Application for erection or re-erection of buildings. Secttuibs 43(2), 57(2).
      • 4. Site plan. Section 43(2), 53(2)(m).
      • 5. Building Plan. Sections 43(2), 57(2)(m).
      • 6. Type plans. Sections 43(2), 57(2)m.
      • 7. Information necessary to validate the application. Sections 43(2), 57(2)(m).
      • 8. Permission to erect the building. Sections 43(2), 57(2)(m).
      • 9. Validity of sanctioned plans. Sections 43(2). 57(2)(m).
      • 10. Revalidation of plans. Sections 43(2), 57(2)(m).
      • 11. Revision of plans during construction. Sections 43(2), 57(2)(m).
      • 12. Notice of commencement of work. Sections 43(2), 57(2)(m).
      • 13. Completion of building. Sections 41(2), 57(2)(m).
      • 14. Occupancy violation. Sections 43(2), 57(2)(m).
      • 15. Revocation of Sanctions. Sections 42(2), 57(2)(m).
      • 16. Submission of plans by Government Departments. Sections 43(2), 57(2)(m).
      • 17. Maintenance of register or sanction/rejection of building applications. Sections 43(2), 57(2)(m).
      • 18. Use of site type and character of building. Sections 43(2), 57(2)(m).
      • 20. Size of plot for a residential building. Sections 43(2), 57(2)(m).
      • 21. Proportion of site which may be covered with residential buildings. Sections 43(2), 57(2)(m).
      • 22. Basement in a residential building. Sections 43(2), 57(2)(m).
      • 23. Height of residential building. Sections 43(2), 57(2)(m).
      • 24. Minimum size of plot, coverage, and basement for an industrial building. Sections 34(2), 57(2)(m).
      • 25. Minimum size of plot coverage basement and height of an industrial building. Sections 43(2), 57(2)(m).
      • 26. Minimum size of plot coverage, basement etc. for institutional and public buildings. Sections 43(2), 57(2)(m).
      • 27. Building lines. Sections 43(2), 57(2)(m).
      • 28. Area of internal courtyard for purposes of light and ventilation. Sections 43(2), 57(2)(m).
      • 29. Plinth etc. of main building. Sections 43(2)47(2)(m).
      • 30. Area and size of habitable room. Sections 43(2), 57(2)(m).
      • 31. Size, height etc. of kitchen. Sections 42(2), 57(2)(m).
      • 32. Minimum dimension, ventilation, location, etc. of bathroom and water-closet. Sections 43(2), 57(2)(m).
      • 33. Staircase. Sections 43(2), 57(2)(m).
      • 34. Provision of lift. Sections 43(2) , 57(2)(m).
      • 35. Lobbies, corridors and passage. Sections 43(2), 57(2)(m).
      • 36. Projection from the buildings. Sections 43(2), 57(2)(m).
      • 37. Mezzanine floor. Sections 43(2), 57(2)(m).
      • 38. Garage. Sections 43(2), 57(2)(m).
      • 39. Materials. Sections 43(2), 57(2)(m).
      • 40. Sites. Sections 43(2), 57(2)(m).
      • 41. Foundations. Section 43(2), 57(2)(m).
      • 42. Damp proof course. Sections 43(2), 57(2)(m).
      • 43. Loads. Sections 43(2), 57(2)(m).
      • 44. Walls. Sections 43(2), 57(2)(m).
      • 45. Thickness of walls. Sections 43(2) 57(2)(m).
      • 46. Slenderness ratio. Sections 43(2), 57(2)(m).
      • 47. Hollow bricks and block walls. Sections 43(2), 57(2)(m).
      • 48. Roofs. Sections 43(2), 57(2)(m).
      • 49. Chimneys and flues. Sections 43(2) 57(2)(m).
      • 50. Notice for carrying out drainage work and application for permission. Sections 43(2), 57(2)(m).
      • 51. Work to be executed under the supervision of plumber. Sections 43(2), 57(2)(m).
      • 52. Adequate water supply for installation of water borne sanitary installation. Sections 42(2) 57(2)(m).
      • 53. Sanitary fittings and execution of works to I.S.I. specifications. Sections 43(2), 57(2)(m).
      • 54. All drainage system to be air, smoke and water tight. Sections 43(2), 57(2)(m).
      • 55. Net work of foul and waste water drainage. Section 42(2), 57(2)(m).
      • 56. Junctions. Sections 43(2), 57(2)(m).
      • 57. Minimum sanitary facilities in various types of buildings. Sections 43(2), 57(2)(m).
      • 58. Water closets. Sections 43(2), 57(2)(m).
      • 59. Urinals. Sections 43(2), 57(2)(m).
      • 60.
      • 61. Ventilation of drains. Section 42(2), 57(2)(m).
      • 62. Manholes. Sections 43(2), 57(2)(m).
      • 63. Soil pipes and soil ventilating pipes. Sections 43(2), 57(2)(m).
      • 64. Separation of soil pipes from rain water pipes. Sections 43(2), 57(2)(m).
      • 65. Provision of traps. Sections 43(2), 57(2)(m).
      • 66. Waste water pipes. Sections 43(2), 57(2)(m).
      • 67. Over from pipe. Sections 43(2), 57(2)(m).
      • 68. Pipe not to be exposed on external walls. Sections 43(2), 57(2)(m).
      • 69. Method of disposal. Sections 43(2), 57(2)(m).
      • 70. Septic tanks. Sections 43(2), 57(2)(m).
      • 71. Absorption pits. Sections 43(2), 57(2)(m).
      • 72. Sub-soil irrigation for disposal of effluent. Sections 43(2), 57(2)(m).
      • 73. Sanitary installations and drainage to be completed before applying for connection. Sections 43(2), 57(2)(m).
      • 74. Application for connection with public sewer. Sections 43(2), 57(2)(m).
      • 75. Sewer connection. Sections 43(2), 57(2)(m).
      • 76. Drainage of roofs. Sections 43(2), 57(2)(m).
      • 77. Size of down pipes. Sections 43(2), 57(2)(m).
      • 78. Storm water not to drain into sewer. Sections 43(2), 57(2)(m).
      • 79. Inspections. Sections 43(2), 57(2)(m).
      • 80. Minor alteration in case of emergency. Sections 43(2), 57(2)(m).
      • 81. Carrying out of work. Sections 43(2), 57(2)(m).
      • 82. Sub-division of Plots. Sections 43(2), 57(2)(m).
      • 83. Application for permission to sub-divide. Sections 43(2), 57(2)(m).
      • 84. Access for the sub-divided plots. Sections 43(2), 57(2)(m).
      • 85. Minimum size of sub-divided plots. Sections 43(2), 57(2)(m).
      • 86. Provision of services. Sections 43(2), 57(2)(m).
      • 87. Construction on sub-divided plots. Sections 43(2), 57(2)(m).
      • 88. Registration of Architects, Engineers and Plumbers. Sections 43(2), 57(2)(m).
      • 89. Repeal and Savings. Sections 43(2), 57(2)(m).
      • 1. Short title.
      • 2. Definitions.
      • 3. Administrative Approval and establishment of depreciation fund.
      • 4. Technical Sanction and condition for taking up works.
      • 5. Revised Administration Approval.
      • 6. Saving.
      • 7. Electrical Sanitary Works.
      • 8. Grant-in-aid.
      • 9. Qualifications of Administration Engineers.
      • 10. Preparation of Preliminary Plans, etc.
      • 11. Preparation of detailed plants/execution of works.
      • 12. Fees to Staff.
      • 13.
      • 14. Difficulty.
      • 15. Power of relaxation.
      • 1. Short title. Section 57.
      • 2. Definitions. Section 57.
      • 3. Contents plans of controlled area. Section 29 (2).
      • 4. Publication of development plans or inviting objections. Sections 29 (5) and 30.
      • 5. Publication of final plans. Section 29(7).
      • 6. Application for permission under Section 32 for laying out means of access to a road in a controlled area. Sections 32 and 57 (2) (k).
      • 7. Restriction governing the grant of permission for laying out means of access in a controlled area. Section 32.
      • 8. Information necessary to validate application under rule 6. Section 32.
      • 9. Form in which order under sub-section (2) of Section 32 is to be passed. Section 32.
      • 10. Duration of permission. Section 32.
      • 11. Application for license under Section 32 for setting up a brick-kiln etc. Section 32.
      • 12. Information necessary to validate application under rule 11. Section 32.
      • 13. Restriction governing the grant of licence. Section 32.
      • 14. Form in which licence under Section 32(2) is to be given. Section 32.
      • 15. Duration of licence. Section 32.
      • 16. Fees for licence. Sections 31 and 57(2)(i) and (j).
      • 17. The Register of applications for permission and licences. Sections 32(4) and 57(2) (1).
      • 18. Procedure for hearing appeals. Section 34.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Exercise of option.
      • 5. Establishment of pension fund.
      • 6. Transfer of amount to the pension fund.
      • 7. Operation of pension fund.
      • 8. Maintenance of account.
      • 9. Grant of pension.
      • 10. Payment of Pension.
      • 11. Conversion of amount to the General Provident Fund.
      • 12. Audit of Pension Fund.
      • 13. Over-riding effect.
      • 14. Interpretation.
      • 1.
      • 2.
      • 3.
      • 4.
      • 1.
      • 2.
      • 3.
      • 1. Definition.
      • 2.
      • 3. Use of public stand post.
      • 4. Application for Supply.
      • 5. Application for connection.
      • 6. Sanction of connection, alteration or extension.
      • 7. Connections to mains.
      • 8. Alteration on removal of consumer's pipes and fittings.
      • 9. Connection pipe.
      • 10. Size of connection pipe.
      • 11. Requirement of meter.
      • 12. Meter.
      • 13.
      • 14. Position of meters.
      • 15. Interference with meter.
      • 16. Correctness of meter.
      • 17. Replacement of meter.
      • 18. Authenticity of consumption.
      • 19. Refund of excess consumption recorded.
      • 20.
      • 21. Bill of Demand.
      • 22. Connection.
      • 23. Maintenance of consumer's pipes and fittings.
      • 24. Consumer's fittings, testing and stamping.
      • 25. Consumer's pipe fittings.
      • 26. Erection of water closets to be approved.
      • 27. (a) Premises not to be supplied through more than one communication pipe.
      • 28. Separate communication pipe to every premises.
      • 29. Duties of consumer.
      • 30. Prohibited connections of consumer's pipes.
      • 31. Storage tank for domestic use in public buildings, houses and industrial buildings.
      • 32. Cisterns to be accessible.
      • 33. Cleaning of cisterns.
      • 34. Cutting off of a connection.
      • 35. Closing of a connection.
      • 36. Reopening of a cut off connection.
      • 37. Reopening of a closed connection.
      • 38. Consumer other than an owner of premises.
      • 39. Temporary connection.
      • 40. Private Water Trough.
      • 41. List of Licensed Plumbers.
      • 42. Work to be done by licensed Plumbers.
      • 43. Plumber's name to be furnished.
      • 44. Penalty for infringement of bye-laws.
      • 45. Security Deposits.

Faridabad Complex Employees Pension and General Provident Fund Rules, 1993

Published vide Haryana Government Notification No. G.S.R. 16/H.A. 42/71/S. 57/93 dated 5.3.1993

hl232

Haryana Government

Local Government Department

No. G.S.R. 16/H.A. 42/71/S. 57/93. - In exercise of the powers conferred by clause (c) of sub-section (2) of section 57 read with section 8 of the Faridabad Complex (Regulation and Development) Act, 1971, and all other powers enabling him in this behalf and with reference to Haryana Government, Local Government Department, notification No. S.O. 109/HA-42/71/Sec. 57/92, dated the 3rd September, 1992, the Governor of Haryana hereby makes the following rules regulating the payment of pension and General Provident Fund to the employees of Faridabad Complex Administration, Faridabad, namely :-

1. Short title and commencement. - (1) These rules may be called the Faridabad Complex Employees Pension and General Provident Fund Rules, 1993.

(2) They shall be deemed to have come into force on and with effect from the 16th day of April, 1992.

2. Application. - These rules shall apply to the employees of the Administration who,-

(i) were/are appointed on or after the 16th day of April, 1992 on whole-time regular basis; and

(ii) were working immediately before the 16th day of April, 1992, and opt for these rules.

(2) These rules shall not apply to employees who -

(a) opt out of these rules;

(b) are members of All India Services of the members of Haryana Civil Services or the members of Haryana Government serving with the Administration;

(c) are paid out of contingencies;

(d) are work-charged employees;

(e) are employed on contract basis, except when the contract provides otherwise;

(f) are re-employed after superannuation; and these rules.

(g) are specifically excluded wholly or partly from the operation of these rules.

3. Definitions. - In these rules unless there is anything repugnant in the subject or context-

(a) "Act" means the Faridabad Complex (Regulation and Development) Act, 1971;

(b) "Administration Fund" means the fund constituted under section 14 of the Faridabad Complex (Regulation and Development) Act, 1971;

(c) "Appendix" means an appendix appended to these rules;

(d) "Government" means the Government of Haryana in the Department of Local Government;

(e) "pension" means pension and includes family pension and its commuted value;

(f) "pension fund" means the fund established under rule 5;

(g) "qualifying service" means the service rendered under the Administration for which an employee is paid from the Administration Fund;

(h) "service" means the service under the control of the Administration;

(i) The matters which are not specifically covered under these rules shall be governed by the provisions of the Punjab Civil Services Rules as applicable to the State of Haryana.

4. Exercise of option. - (1) The option under clause (ii) of sub-rule (1) of rule 2 to opt for these rules shall be exercised in the form appended to these rules so as to reach the competent authority within a period of four months of the date of publication of these rules in the Official Gazette :

Provided that -

(a) where an employee is under suspension on that day, the option shall be exercised within a period of four months from the date of his return to duty;

(b) in case of an employee, who dies without exercising his option he shall be deemed to have opted for these rules.

(2) The employees who opt for these rules, shall cease to avail the benefit of Contributory Provident Fund.

(3) Employees who do not opt for these rules, would continue to be governed by the provisions regarding Contributory Provident Fund as laid down in the Municipal Account Code, 1930.

5. Establishment of pension fund. - For the purpose of payment of pension, there shall be established a Pension fund by the Chief Administration, Faridabad Complex Administration, Faridabad.

6. Transfer of amount to the pension fund. - (1) The share of money along with interest standing in the Contributory Provident Fund Account to the credit of an employee of the Administration who opts or who is governed by these rules, shall stand transferred to the pension fund to the extent it was contributed by the Administration during the period of service of an employee alongwith any loss caused to the contribution of the Administration through withdrawal during the service which shall be made good by the employee by paying the amount along with interest due for that period to the pension fund.

(2) The Administration shall make monthly contributions towards the pension fund at the rate of 10 per cent of the basic pay of all Administration employees who opt for pension under this scheme.

(3) The money of pension fund shall be kept in a Nationalised Bank or Haryana Co-operative Bank or Post Office and would be suitably invested in Government security so as to earn the maximum interest.

7. Operation of pension fund. - (1) The Pension fund shall be held and administered by the Chief Administrator, Faridabad Complex Administration, Faridabad.

(2) The monthly contributions as specified in sub-rule (2) of rule 6 shall be drawn out of the Administration Fund and credited into the Pension Fund through Bank draft by the Drawing and Disbursing Officer of the Administration but not later than the 7th day of the month following the month to which these contributions relate. In case of default in making contribution within the stipulated period, the defaulting Administration shall pay interest at the rate prescribed by the Government from time to time for the period of default on the defaulted amount.

(3) Pension fund shall be utilised only for the payment of pension.

(4) All payments to be made to the employees under these rules shall be paid through a Bank/Post Offices as specified in sub-rule (3) of rule 6.

8. Maintenance of account. - The accounts of the pension fund shall be maintained by the authorities specified in Appendix A. The Bank/Post Office through which pension is disbursed may also be required to keep account as per instructions issued from time to time in this behalf by the Government.

9. Grant of pension. - (1) For the purpose of grant of pension to the employees, the rules relating to pension as contained in the Punjab Civil Services Rules, Volume II as applicable to the State of Haryana shall mutatis mutandis apply to the employees and for that purpose the terms and expressions not otherwise defined in these rules shall have the same meaning as assigned to them in the Punjab Civil Services Rules, Volume I, Part I.

(2) After completion of the pension papers of the retiring Administration employees in the form and manner specified in the Punjab Civil Services Rules, Volume II, as amended from time to time, the Senior Establishment Officer of Faridabad Complex Administration, Faridabad shall send the pension papers to the Examiner, Local Fund Accounts, Haryana for verification of qualifying service and emoluments of the employees. The Examiner, Local Fund Accounts, Haryana after necessary verification shall send the pension papers to the sanctioning authorities concerned as shown in Appendix 'A' for sanction of pension.

10. Payment of Pension. - (1) The Chief Administrator, Faridabad Complex Administration, Faridabad shall issue pension payment order in the form and manner as specified in Punjab Civil Service Rules, Volume II to the pensioner with a copy thereof to the Bank/Post Office as specified in sub-rule (3) of rule 6 for payment of pension to the pensioner every month regularly.

(2) While making payment of pension, the Chief Administrator, Faridabad Complex Administration, Faridabad shall be guided by the Punjab Treasury Rules which shall apply mutatis mutandis to the pensioner of the Administration.

11. Conversion of amount to the General Provident Fund. - (1) From the date of the commencement of these rules, subscriptions, made by the employees to the provident fund along with interest accrued thereon shall stand converted into the General Provident Fund which will be maintained in respect of each employee by the Administration.

(2) Subject to the provisions of the Act and the rules framed thereunder, the rules contained in Chapter XIII of the Punjab Civil Services Rules, Volume II, shall apply mutatis mutandis to the employees of the Administration governed by these rules.

(3) The General Provident Fund accounts shall be maintained at the level of the Administration. The advances and final payment from the fund shall be sanctioned by the competent authority as prescribed in Appendix B.

12. Audit of Pension Fund. - The Audit of the fund shall be conducted by the Examiner Local Fund Accounts, Haryana from time to time.

13. Over-riding effect. - The provisions of these rules shall have effect notwithstanding anything inconsistent therewith contained in any other rules governing the payment of pension for the time being in force.

14. Interpretation. - If any question arises as to the interpretation of these rules, the decision of the Government shall be final.

Appendix A

[See rule 8 and 9(2)]

Authorities Competent to Sanction and Maintain General Provident Fund Accounts

S.No.

Categories of employees

Authorities competent to sanction pension

Authorities competent to maintain pension fund

1.

Employees where the appointing authority is the Government

Commissioner and Secretary to Government, Haryana, Local Government Department

Chief Accounts Officer-cum-Financial Advisor

2.

All other employees

Chief Administrator, Faridabad Complex Administration, Faridabad

Chief Accounts Officer-cum-Financial Adviser

Appendix B

[See rules 11(3)]

Authorities Competent to Sanction Pension and Maintain Pension Fund Accounts

Categories of employees

Nature of Advance

Competent Authority

Authorities competent to maintain General Provident Fund

All employees of Administration

Refundable Non-refundable and final payments

Chief Administrator, Faridabad Complex Administration, Faridabad

Chief Accounts Officer-cum-Financial Adviser

Form

(See rule 4)

I,________and employed as ________in the Faridabad Complex

Administration, Faridabad have carefully gone through and understood the meaning and implications of the Faridabad Complex Employees Pension and General Provident Fund Rules, 1992. Accordingly, I hereby opt for these rules/I do not opt for these rules.

Date........................

(Signature with date)

Place......................

Designation______________

Faridabad Complex Administration,
Faridabad,                   

Attesting Officer                               

Zonal and Taxation Officer/Administrator,
Countersigned

Chief Administrator,

Faridabad Complex Administration,
Faridabad.                   

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