Section 60(1) in West Bengal Municipal Corporation Act, 2006
(1)If, in the opinion of the State Government, the Corporation has shown its incompetence, or has persistently made default, in the performance of the duties, or in the exercise of the functions, imposed on it by or under this Act or any other law, or has exceeded or abused its powers, the State Government may, by an order with the reasons for making such order, published in the Official Gazette, declare the Corporation to be incompetent or to be in default or to have exceeded or abused its powers, as the case may be, and dissolve it for such period, not exceeding six months, as may be specified in the order:Provided that no such order shall be made by the State Government unless-(a)a notice has been given to the Corporation specifying therein a period within which the Corporation may submit representation, if any, against the proposed order, and(b)such representation has been considered by the State Government after giving the Corporation a reasonable opportunity of being heard.
