Section 22A in The Gujarat Provincial Municipal Corporations Act, 1949
22A. [ [Paragraph 22A and 22B were inserted by Gujarat 18 of 1984, Section 4(2)(b).] (a) Notwithstanding anything contained in this Act the State Government may by order in writing issue to any of the interim authorities constituted under paragraph 22 such direction as may be considered necessary for the proper and efficient conduct of the municipal administration of the city.
(b)Any direction issued by the State Government to any interim authority under sub-paragraph (a), shall be complied with by the interim authority within such period as may be specified in the order under the said sub-paragraph (a).(c)Where an interim authority fails to comply with a direction issued by the State Government, the provisions of sub-section (2) of section 448 shall, so far as may be, apply as if for the word "duty" wherever it occurs in the said sub-section (2), the word "direction" had been substituted.
