Section 411 in The City of Nagpur Corporation Act, 1948
411. Control of the State Government. - [(1)] The State Government may, at any time, for the purpose of satisfying itself as to the legality or propriety of any order passed by the [Commissioner] in exercise of the powers conferred by this Act, or as to the regularity of the proceedings of any meeting of the Corporation or a [Standing Committee], held in pursuance of the provisions of this Act, call for and examine the record of any case pending before or disposed of by the [Commissioner], the Corporation or a [Standing Committee], and may pass such order in reference thereto as it thinks fit ;
Provided that no order shall be varied or reserved unless notice has been given to the parties interested to appear and to be heard in support of such order.[(2) If the Commissioner is of the opinion that any action likely to be taken by the Corporation, the Mayor, the Deputy Mayor [* * *] is against the policy of the State Government then the Commissioner shall, as soon as possible, send a report thereof to the State Government.]
