(1)The Government may, suo-motu or on a reference by the Chairperson the Secretary, or a Councillor of the Municipality or on a petition received from a citizen, cancel or amend a resolution passed or a decision taken by the council, which in their opinion,-(a)has not been legally passed or taken; or(b)is in excess or abuse of the powers conferred by this Act or any other law; or(c)is likely to endanger human life, health safety, communal harmony or public peace, or is likely to lead to a riot or quarrel; or(d)has violated the guidelines issued by the Government in the matter of implementation of plans, schemes or programmes or the conditions of grants.
