Section 45 in The Orissa Municipal Corporation Act, 2003
45. Government's power to direct.
- If, on receipt of any information or report obtained under Section 43 or Section 44 or otherwise, the Government are of the opinion -(a)that any duty imposed on any Corporation authority by or under this Act has not been performed or has been performed in an imperfect, inefficient or unsuitable manner; or(b)that adequate financial provision has not been made for the performance of any such duty;the Government may, by an order, direct the Corporation or the Commissioner to make, within a period to be specified in the order, arrangements to their satisfaction for the proper performance of duty or to make financial provision to their satisfaction for performance of the duty, as the case may be, and the Corporation or the Commissioner shall comply with the order :Provided that unless in the opinion of the Government the immediate execution of such order is necessary, the Government shall, before making an order under this Section, give the Corporation an opportunity of showing cause as to why such order should not be made.
