67. Power of State Government to require Municipal Authorities to take action.
- If, after considering the records required under Section 65, or the Report under Section 66, or any information received by Government the State Government is of opinion that-(a)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)adequate financial provision has not been made for the performance of any duty under this Act, the State Government may, by order, annal such action, or require such Municipal Authority to regularize 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 or within such period as may be specified in the order, arrangement, 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 Municipal Authority, in writing, an opportunity of showing cause, within such period as may be specified by the State Government, why such order should not be made."Provided that it shall be lawful for the State Government in the larger public interest to issue such direction to the Municipal Authorities as may be deemed fit and proper, and the Muncipal Authorities will be expected to follow such direction." (Inserted by THE BIHAR MUNICIPAL (AMENDMENT) ACT, 2020 )
