(1)Whenever the State Government is satisfied that the committee has neglected to perform its duties in respect of maintenance or construction of water-works, sewerage-works or roads and that it is in public interest to take over the management of such water-works, sewerage-works or roads for a period not exceeding ten years, it may, after giving the committee a reasonable opportunity of showing cause against the proposed action, make an order to take over the management of water-works, sewerage-works or roads, as the case may be.
