Section 90A in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
90A. [ Power of State Government to supersede the Authority. - [Sections 90A and 90B inserted by W. B. Act 11 of 1972 (as amended by W.B. Act 21 of 1974).]
(1)If in the opinion of the State Government it is necessary so to do with a view to better co-ordination and speedier execution of development work and maintenance thereof the State Government may, by an order published in the Official Gazette and mentioning therein the reason for the order, supersede the Authority for such period as may be specified in the order.(2)For the removal of doubts it is hereby declared that no notice whatsoever is required to be given to the Authority for submission of any representation before making any such order of supersession under sub-section (1).(3)The State Government may, if it considers necessary so to do, by order, extend or modify from time to time the period of supersession].
