Section 141A(2) in Chennai City Municipal Corporation Act, 1919
(2)The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may direct the council to show cause, within a period fixed by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] in this behalf and not being less than one month after receipt of the order containing the direction, why any contribution described in sub-section (1) should not be made.
