Section 679A(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The Government may, either suo motu or on representation of any councillor, the Mayor or the Commissioner, by order, in writing-(i)cancel any resolution passed, order issued, or licence or permission granted; or(ii)prohibit the doing of any act which is about to be done or is being done, in pursuance or under colour of this Act, if in their opinion-(a)such resolution, order, licence, permission or act has not been passed, issued, granted or authorized in accordance with law;(b)such resolution, order, licence, permission or act is in excess of the powers conferred by this Act or any other enactment; or(c)the execution of such resolution or order, the continuance in force of such licence or permission or the doing of such act is likely to cause financial loss to the Corporation, danger to human life, health or safety or is likely to lead to a riot or breach of peace or is against public interest:Provided that the Government shall before taking action under this section on any of the grounds referred to in clauses (a) and (b), give the authority or person concerned an opportunity for explanation:Provided further that nothing in this sub-section shall enable the Government to set aside any election which has been held.
