Section 537 in Uttar Pradesh Municipal Corporation Act, 1959
537. Power of State Government to suspend action under this Act.
- If the State Government is of opinion that the execution of any resolution or order of the Corporation or of any other Corporation authority or of any committee or joint committee or sub-committee or of any officer or servant of the Corporation or the doing of any act which is about to be done or is being done by or on behalf of the Corporation is in contravention of or in excess of the powers conferred by this Act or of any other law for the time being in force or has been passed or made in abuse of any such power or is likely to lead to a breach of the peace or to cause obstruction, injury or annoyance to the public or to any class or body of persons or danger to human life, health or safety or is prejudicial to public interest, the State Government may, by order in writing, suspend the execution of such resolution or order, or prohibit the doing of any such act.(2)A copy of such order shall forthwith be sent to the Corporation by the State Government.(3)The State Government may at any time, on representation by the Corporation or otherwise, revise, modify or revoke an order passed under sub-section (1).
