Section 370(2) in West Bengal Municipal Corporation Act, 2006
(2)The State Government may, on receiving any information that the Corporation is about to pass an order, or instruction, or to implement any act, in excess of any power conferred on it by this Act, forthwith prohibit the passing of such order, or instruction, or implementation of such act, and such prohibition shall be binding on the Corporation:Provided that the State Government shall immediately thereafter give an opportunity to the Corporation to make its representation, if any, in the matter, and, on receipt of such representation, if any, the State Government shall give its final order with reasons in writing.
