Section 42 in Chennai City Municipal Corporation Act, 1919
42. State Government's power to direct the taking of action.
- If, on receipt of any information or report obtained under section 40 or 41, the State Government are of opinion-(a)that any duty imposed on any municipal authority by or under this Act has not been performed or has been performed in an imperfect, inefficient or unsuitable manner, or(b)that adequate financial provision has not been made for the performance of any such duty,the State Government may, by an order, direct the council or the commissioner within a period to be specified in the order to make [arrangements to their satisfaction] [Substituted for the words 'arrangements to his satisfaction' by Act 26 of 1994.] for the proper performance of the duly, or to make financial [provision to their satisfaction] [Substituted for the word 'provision to his satisfaction' by Act 26 of 1994.] for the performance of the duty, as the case may be:Provided that unless in the opinion of the State Government the immediate execution of such order is necessary, the State Government shall, before making an order under this section, give the council an opportunity of showing cause why such order should not be made.
