Section 418 in The Chhattisgarh Municipal Corporation Act, 1956
418. Power of Government to require municipal authority to take action.
- If the Commissioner fails within such period as may have been fixed by the Government to comply with a requisition under Section 417 or if on receipt of any report submitted under Section 417-A or any complaint or information it appears to the Government that-(a)any of the duties imposed by or under this Act or by any other law for the time being in force has not been performed or has been performed in an imperfect, inefficient or unsuitable manner: or(b)the Corporation, the Mayor-in-Council, the Commissioner or any other officer or servant of the Corporation has failed to take such measures in any matter as appear to the Government to be required by the circumstances of the case; or(c)adequate financial provision has not yet been made for the performance of any such duty or the taking of any such measure,the Government may, by written order, direct the Corporation, the Mayor-in-Council, the Commissioner, or any other officer or servant of the Corporation within a period specified in the order-(i)to make arrangements to the satisfaction of the Government for the proper performance of the duties referred to in clause (a) or to take such measures as may be specified by the Government in connection with any matter referred to in clause (b), or to make financial provision to the satisfaction of the Government for the performance of any such duty or for the taking of any such measure, as the case may be: or(ii)to show cause to the satisfaction of the Government against the making of such arrangements, the taking of such measures or the making of such provision, as the case may be.
