Section 4 in The East Punjab Local Authorities (Restriction of Functions) Act, 1947
4. Assumption of functions.
- The State Government, if satisfied that a local authority (not being a Cantonment Board) having jurisdiction in any notified area is incapable of performing or does not adequately perform, any or all of its functions, may suspend such branches or departments of the local authority as are entrusted with these functions, and shall appoint any person or persons either by name or designation to discharge such function or functions.
