Section 316(1) in Karnataka Municipalities Act, 1964
(1)If, in the opinion of Government any municipal council is not competent to perform, or persistently makes default in the performance of the duties imposed on it or undertaken by it by or under this Act, or any other law, or exceeds or abuses its power or refuses to carry out the directions given to it under the provisions of this Act or any other law [or is functioning in a manner prejudicial to the [municipal council] [Inserted by Act 83 of 1976 w.e.f. 8-12.1976.]], the Government may, by an order published, together with a statement of the reasons therefor, in the official Gazette, declare the municipal council to be incompetent or in default, or to have exceeded or abused its powers, as the case may be, and may [dissolve it] [Substituted by Act 36 of 1994 w.e.f. 1.6.1994.]:Provided that before making an order of [dissolution] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.] as aforesaid reasonable opportunity shall be given to the municipal council to show cause why such order should not be made.[dissolved] [[Inserted by Act 83 of 1976 and omitted by 36 of 1994 w.e.f. 1.6.1994.</p>[Provisos ***]</span></a>
