Section 49(2A) in The U.P. Water Supply and Sewerage Act, 1975
(2A)[ If at any time the State Government is satisfied that a Jal Sansthan or local body has mismanaged the water supply or sewerage services or both, as the case may be, or has occasioned loss to its property, it may, after giving an opportunity of explanation to the Jal Sansthan or local body, by order, transfer the management of water supply or sewerage services of that Jal Sansthan or local body direct to the Nigam, and such order shall have effect for such period not exceeding three years as may be specified by the State Government:Provided that the State Government may, by order, extend the period of operation of its original order from time to time, so however that such extension shall not exceed two years in the aggregate.] [Inserted by UP Act No. 28 of 1978 (w.e.f. 1.8.1978).]
