Section 115 in The Calcutta Municipal Corporation Act, 1980
115. Power of the State Government to require the municipal authorities to take action. -
If, after considering the records, requisitioned under section 113 or the report under section 114 or any information received otherwise by the State Government, the State Government is of opinion-(a)that any action taken by a municipal authority is unlawful or irregular or any duty imposed on such 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 duty under this Act, the State Government may by order require such authority to regularise such unlawful or irregular action or perform such duty or restrain such authority from taking such unlawful or irregular action or direct such authority to make, to the satisfaction of the State Government, within a period specified in the order, arrangements, or financial provision, as the case may be, for the proper performance of such duty :Provided that the State Government shall, unless in its opinion the immediate execution of such order is necessary, before making an order under this section, give such authority an opportunity of showing cause, within such period as may be specified by the State Government, why such order should not be made.
