Section 262(1) in The Gujarat Municipalities Act, 1963
(1)When the State Government is informed, on complaint made or otherwise, that default, has been made in the performance of any duty imposed on a municipality by or under this Act or by or under an enactment for the time being in force, the State Government, if satisfied after due inquiry that the alleged default has been made, may direct the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat of 1968, section 5.] to fix a period for the performance of that duty.
