The Faridabad Development Corporation Act, 1956

[Act No. 90 of 1956]

[28th December, 1956.]

Contents
Sections	Chaptericulars
Title	The Faridabad Development Corporation Act
Chapter I	Preliminary
1.	Short title
2.	Definitions
Chapter II	Establishment of The Corporation
3.	Incorporation
4.	Constitution of the Corporation
5.	Term and conditions of service of member
6.	Disqualification for being appointed, or for continuing as, member of the Corporation
7.	Temporary absence of any member
8.	Vacancies amongst members or defect in the constitution not to invalidate acts or proceedings of the Corporation
9.	Committees of the Corporation
10.	Meetings of the Corporation
11.	Authentication of orders and other instruments of the Corporation
12.	Appointment of Administrator and other officer of the Corporation
Chapter III	Powers and Functions of The Corporation
13.	General duty of the Corporation
14.	Powers of the Corporation
15.	Capital of the Corporation
16.	Grants and loans to the Corporation
17.	Vesting of property in the Corporation
18.	Repayment of capital and loan with interest
19.	Corporation to have rights and liabilities of the Central Government in certain cases
20.	Fund of the Corporation
21.	Provision for depreciation and reserve and other funds
22.	Power of the Corporation to spend
23.	Budget
24.	Annual report
25.	Accounts and audit
26.	Amount due to the Corporation to be first charge
Chapter IV	Miscellaneous
27.	Direction
28.	Returns and reports
29.	Mode of recovery of moneys due to the Corporation
30.	Delegation of powers
31.	Members and officers of the Corporation to be public servants
32.	Removal of disqualification for membership of Parliament
33.	Bar of legal proceedings
34.	Validation of certain transactions
35.	Power to remove difficulties
36.	Power to make rules
The Schedule	Area of Faridabad