Section 53(1) in Siliguri Municipal Corporation Act, 1990
(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 published, with the reasons for making it, in the Official Gazette, declare the Corporation to be incompetent, or in default, or to have exceeded or abused its powers, as the case may be, and supersede it, either entirely or in respect of such functions as may be specified in the order, for such period not exceeding twelve 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.
