(1)If in the opinion of the Government, a Municipality, -(a)is not competent to perform, or has shown gross neglect in the performance of, the duties imposed upon it by or under this Act or any other law for the time being in force; or(b)persistently makes default in the performance of such duties or complying with lawful directions and orders issued by the Government or any authority under any law for the time being in force to issue such directions or orders; or(c)exceeds or abuses its power; or(d)the financial position and the credit of the Municipality is seriously threatened,the Government, may by an order published in the Official Gazette with reasons therefor, dissolve the Municipality :Provided that Municipality shall be given reasonable opportunity of being heard within a period of not less than fifteen days in such manner, as may be prescribed before its dissolution.(2)If any question arises as to whether any of the grounds mentioned in clauses (a), (b), (c) or (d) of sub-section (1), has been satisfied, the opinion of the Government as recorded in writing in the order of dissolution, shall be final and conclusive.
