Section 533(b) in Uttar Pradesh Municipal Corporation Act, 1959
(b)that adequate financial provision has not been made for the performance of any such duty, the State Government may, by an order, direct the Corporation or the Municipal Commissioner with a period to be specified in the order to make arrangements to their satisfaction for the proper performance of the duty, or to make financial provision to their satisfaction for the performance of the duty, as the case may be:
