(1)The State Government may, after giving the Board of Councilors a reasonable opportunity of being heard, annul any proceeding or resolution or order which it consider to be not in conformity with the provisions of this Act or the rules made thereunder and may do all things necessary to secure such conformity:Provided that pending the hearing to be given to the Board of Councilors, the State Government may suspend the operation of such proceeding or resolution or order.(2)The State Government, on receiving any information that the Board of Councilors, or any other municipal authority is about to pass an order or instruction or implement any act in excess of any power conferred by this Act, may forthwith prohibit the passing of such order or instruction or implementation of such act, and such prohibition shall be binding on the Municipality:Provided that the State Government shall immediately thereafter give an opportunity to the Board of Councilors to make its representation in the matter upon which the State Government shall give its final order with reasons in writing.
