Section 538 in Uttar Pradesh Municipal Corporation Act, 1959
538. Power of State Government to dissolve Corporation in case of incompetency, persistent default or excess or abuse of power.
(1)If at any time upon representation made it appears to the State Government that the Corporation is not competent to perform or persistently makes default in the performance of the duties imposed upon it by or under this Act or any other law for the time being in force or exceeds or abuses more than once its powers, the State Government may, after having given the Corporation an opportunity to show cause why such order should not be made, by an order published with the reasons therefor in the Official Gazette to dissolve the Corporation.(2)A copy of the order under sub-section (1) shall be laid, as soon as may be, before each House of the Uttar Pradesh Legislature.(3)[ When a Corporation is dissolved under sub-section (1), the following consequences shall ensue -(a)the Mayor, the [Deputy Mayor] and all Corporators shall, on a date to be specified in the order, vacate their respective offices but without prejudice to the eligibility for re-election.(b)till the constitution of the Corporation under clause (b) of sub-section (2) of Section 8, the Municipal Commissioner shall carry on the routine work of the Corporation and the Committees mentioned in Section 5.]
