Section 70(2) in Kerala District Administration Act, 1979
(2)The Government shall when they propose to take action under sub-section (1), -(a)arrange for an enquiry to be conducted into the matter by the Commissioner for local Government;(b)give the President or Vice-President or Chairman of the Standing Committee,as the case may be, an opportunity for explanation ; and(c)specify their reasons for the action proposed to be taken.
