Section 49(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)If, in the opinion of the Commissioner, immediate action is necessary on any of the grounds referred to in clause (d) of sub-section (1), he may suspend the resolution, licence, permission or act, as the case may be, and report to the Government who may thereupon either rescind the Commissioners order or after giving the authority or person concerned a reasonable opportunity of explanation, direct that it shall continue in force with or without modifications permanently or for such period as they think fit.
