Section 96 in Karnataka Municipal Corporations Act, 1976
96. Government's power to direct the taking of action.
- If, on receipt of any information or report obtained under sections 94 and 95 or otherwise Government is of opinion,-(a)that any duty imposed on any corporation 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,Government may, after giving notice of not less than fifteen days, by order, direct the corporation or the Commissioner within a period to be specified in the order, to make arrangements to their satisfaction for the proper performance of the duty, or to make financial provision to its satisfaction for the performance of the duty, as the case may be, and the corporation or the Commissioner shall comply with such orders:Provided that no notice shall be necessary in urgent cases.
