Section 425(1) in Gauhati Municipal Corporation Act, 1971
(1)If, at any time, the Government is satisfied that a Corporation is not competent to perform, or persistently makes default in the performance of the duties imposed on it by or under this Act or any other law, or exceeds or abuses its powers, the Government may, by notification in which the reasons for so doing shall be stated, declare the Corporation to be superseded for a period not exceeding one year:Provided that before such an order is made, reasonable opportunity to show cause shall be given to the Corporation.
