(2)(a)Before making any order under sub-section (1) a notice shall be given by the State Government to the Municipality calling upon it to submit representation, If any, against the proposed order within such period as may be specified in the notice.(b)On receipt of such representation, if any, the State Government shall constitute a committee consisting of five persons nominated by the State Government, of whom-(i)one shall be a member of the State Higher Judicial Service who shall be the Chairperson of the committee,(ii)one shall be the Chief Councillor of any other Municipality of the same class,(iii)one shall be a Chartered Accountant or a person having experience in financial matters,(iv)one shall be an Engineer, and(v)one shall be an officer of the State Government, not below the rank of a Sub-divisional Officer, and shall forward the representation to the committee for its consideration and report within such time as the State Government may specify.(c)The State Government shall, on receipt of the report from the committee, consider the representation:Provided that notwithstanding anything contained in sub-section (1), no order of dissolution of the Municipality shall be made without giving the Municipality an opportunity of being heard.
