Section 451 in The Bombay Provincial Municipal Corporations Act, 1949
451. Power of [State] Government to suspend action under this Act. - (1) If the [State] Government is of opinion that the execution of any resolution or order of the Corporation or any other municipal authority or officer subordinate thereto or the doing of any act which is about to be done or is being done by or on behalf of the Corporation is in contravention of or in excess of the powers conferred by this Act or of any other law for the time being in force, or is likely to lead to a breach of the peace or to cause injury or annoyance to the public or to any class or body of persons, the [State] Government may, by order in writing, suspend the execution of such resolution or order, or prohibit the doing of any such act.
(2)A copy of such order shall forthwith be sent to the Corporation by the [State] Government.(3)The [State] Government may, at any time, on representation by the Corporation or otherwise, revise, modify or revoke an order passed under sub-section (1).[452. Power of [State] Government to [dissolve] Corporation in case of incompetency persistent default or excess or abuse of powers. - (1) If at any time upon representation made or otherwise it appears to the [State] Government that the Corporation is not competent to perform, or persistently makes default in the performance of, the duties imposed upon it or under this Act or any other law for the time being in force or exceeds or abuses it powers, the [State] Government may, after having given the Corporation an opportunity to show cause why such order should not be made, by an order published, with the reasons therefor, in the Official Gazette, direct that the Corporation shall be [dissolved].(2)When an order is made under sub-section (1) the following consequences shall ensue:-(a)all the councillors shall, as from the date of the order of [dissolution], vacate their offices as such councillors;(b)if the [State] Government so directs in the order, the members of the Transport Committee shall, as from the said date, vacate their offices as such members;(c)all powers and duties of the Corporation, the Standing Committee, and, if the [State] Government has directed that the members of the Transport Committee, shall vacate office, the Transport Committee under this Act or under any other law for the time being in force shall, during the period of [dissolution], be exercised and performed by such person or persons as the [State] Government from time to time, appoints in this behalf;(d)all the property vested in the Corporation shall, during the period of [dissolution], vest in the [Government];(e)the person or persons appointed under clause (c) may delegate his or their powers and duties to an individual of a committee or sub-committee.(3)[***][(4) The Corporation shall be re-constituted within a period of six months from the date of dissolution by the election of the councillors at the general election held in accordance with the provisions of this Act;]Provided that the person or persons appointed under clause (c) of sub-section (2) shall continue to exercise the powers and perform the duties of the Corporation, the Standing Committee and, as the case may be, the Transport Committee until the first meeting of the Corporation re-constituted by the election of councillors as aforesaid shall have been held.][452A. [Power of State Government to make a suitable provisions by order on alteration of limits of a City.] - Deemed to have been deleted with effect on and from the 1st April, 1986 by Gujarat 19 of 1986, Section 3 (1).
