Section 520B in The Mumbai Municipal Corporation Act, 1888
520B. [ Power of State Government to suspend or rescind any resolution or order etc., of Corporation or other authority in certain cases. [Section 520B was inserted by Maharashtra 4 of 1973, Section 5.]
(1)If the State Government is of opinion that the execution of any resolution or order of the Corporation or any other authority or that the doing, of any act which is about to be done or is being done by or on behalf of the Corporation or such authority is in contravention of or in excess of the powers conferred by or under this Act or any other law for the time being in force, or is likely to lead to abuse or misuse, of or to cause waste, of municipal fund against the interests of the public; [or is likely to be against the financial interests of the corporation or against the larger public interest] the State Government may, by order in writing, suspend the execution of such resolution or order or prohibit the doing of any such act, for such period or periods as it may specify therein. A copy of such order shall be sent forthwith by the State Government to the Corporation and to the Commissioner or the General Manager.(2)On receipt of a copy of the order as aforesaid, the Corporation or Commissioner or General Manager may, if it or he thinks fit, make a representation to the State Government against the said order.(3)The State Government may after considering any representation received from the Corporation or Commissioner or General Manager and where no such representation is received within a period of thirty days, either cancel, modify or confirm the order made by it under sub-section (1) or take such other action in respect of the matter as may in its opinion be just or expedient, having regard to all the circumstances of the case. Where any order made under sub-section (1) is confirmed, the State Government may direct that the resolution or order of the Corporation or its authority in respect of which the suspension order was made under sub-section (1), shall be deemed to be rescinded.(4)Where any order is made by the State Government under sub-section (3), it shall be the duty of every Councillor and the Corporation and any other authority or officer concerned to comply with such order.]
