Section 422 in The M.P. Municipal Corporation Act, 1956
422. [ Dissolution of the Corporation. [Substituted by M.P. Act No. 16 of 1994.]
(1)The State Government may, by an order, stating the reasons thereof, dissolve the Corporation, if-(a)at any time upon representation made or otherwise the State Government is satisfied that the Corporation is not competent to perform or persistently makes default in the performance of the duties imposed on it by or under this Act or any other law for the time being in force or exceeds or abuses its powers, or(b)the Corporation fails to elect a [Speaker] within one month from the date of the publication of the election of the Councillors in the gazette by the State Election Commission after every general election of the Councillors under sub-section (1) of Section 23 or on the expiry of the term of the [Speaker] [Substituted by M.P. Act No. 18 of 1997.] within one month thereof, or(c)[x x x] [Omitted by M.P. Act No. 20 of 1998.] :Provided that the Corporation shall be given a reasonable opportunity of being heard before its dissolution.(2)An order passed under sub-section (1) shall take effect from the date of its publication in the official gazette.] [Substituted by M.P. Act No 39 of 1984.]
