Section 47(2) in The Orissa Municipal Corporation Act, 2003
(2)The Government may, at anytime, by notification -(i)suspend or cancel, any resolution, in whole or in part of the Corporation, 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 of or under the provisions of or under the provisions of this Act if in their opinion -(a)such resolution,order, licence, permission or act has not been legally passed, issued, granted or authorized, or(b)such resolution, order, licence, permission or act is in excess of the powers conferred by this Act or any other law, or(c)the execution of such resolution or order or the continuance in force of such licence or permission of the doing of such act is likely to cause danger to human life, health or safety or is likely to lead to a riot or an affray, or(d)such resolution, licence, permission or act is gravely prejudicial to the financial interests of the Corporation :Provided that nothing in this Sub-section shall enable the Government to set aside any election which has been held.
