Section 487 in The Delhi Municipal Corporation Act, 1957
487. Directions by Central Government.
(1)If, [whether on receipt of a report or on receipt] [Substituted by Act 67 of 1993, section 123, for "whether on receipt" of (w.e.f. 1-10-1993)] of any information of report obtained under section 485 or section 486 or otherwise, the Central Government is of opinion—(a)that any duty imposed on [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any municipal authority by or under this Act has not been performed or has been performed in an imperfect, insufficient or unsuitable manner, or(b)that adequate financial provision has not been made for the performance of any such duty,it may direct [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or the municipal authority concerned, within such period as it thinks fit, to make arrangements to its satisfaction for the proper performance of the duty, or as the case may be, to make financial provision, to its satisfaction for the performance of the duty and [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or the municipal authority concerned shall comply with such direction:Provided that, unless in the opinion of the Central Government the immediate execution of such order is necessary, it shall before making any direction under this section give [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or the municipal authority concerned an opportunity of showing cause why such direction should not be made.[***] [Sub-sections (2) and (3) omitted by Act 67 of 1993, section 123 (w.e.f. 1-10-1993)]
