Section 115(b) in The Calcutta Municipal Corporation Act, 1980
(b)that adequate financial provision has not been made for the performance of any duty under this Act, the State Government may by order require such authority to regularise such unlawful or irregular action or perform such duty or restrain such authority from taking such unlawful or irregular action or direct such authority to make, to the satisfaction of the State Government, within a period specified in the order, arrangements, or financial provision, as the case may be, for the proper performance of such duty :
