406. Power to institute etc. legal proceedings and obtain legal advice.
- The Board of Councilors may -(a)initiate, or withdraw from, any proceedings against any person who is charged with-(i)any offence under this Act or the rules or the regulations made thereunder, or(ii)any offence which affects or is likely to affect any property or interest of the Municipality, or(iii)committing any nuisance whatsoever;(b)institute, or withdraw from, or compromise, any proceedings under this Act;(c)contest or compromise an appeal against assessment of any property tax or other tax;(d)withdraw or compromise any claim against any person in respect of a penalty payable under a contract entered into with such person by the Municipality;(e)defend or compromise any suit or other legal proceeding or claim brought against the Municipality or against any municipal authority or any officer or other employee of the Municipality in respect of anything done or omitted to be done by the Municipality or such authority or officer or other employee under this Act or the rules or the regulations made thereunder;(f)institute or prosecute any suit, proceeding or claim, or withdraw from, or compromise, any suit, proceeding or claim, instituted or made, as the case may be, in the name of the Municipality or the Board of Councilors or the Chairman;(g)obtain, for any of the purposes mentioned in the foregoing clauses of this section or for securing lawful exercise or discharge of any power or duty vesting in, or imposed upon, any municipal authority or any officer or other employee of the Municipality, such legal advice and assistance as it may, from time to time, consider necessary or expedient.
