Section 47 in The Coimbatore City Municipal Corporation Act, 1981
47. Government's power to appoint a person to take action in default at the expense of corporation.
(1)If within the period fixed by an order issued under section 46, any action directed under that section has not been duly taken, the Government may by order-(a)direct the Commissioner or appoint some person to take the action so directed;(b)fix the remuneration to be paid to such person; and(c)direct that such remuneration and the cost of taking such action shall be defrayed out of the municipal fund, and, if necessary, that any one or more of the taxes authorized by Chapter V of this Act, shall be levied or increased, but not so as to exceed any maximum prescribed by that Chapter.(2)For the purpose of taking the action directed as aforesaid, the person appointed under sub-section (1) shall have power to make such contracts as are necessary, may exercise any of the powers conferred on any municipal authority by or under this Act and specified in this behalf in the order issued under subsection (1), and shall be entitled to protection under this Act as if he were a municipal authority.(3)The Government may, in addition to, or instead of, directing the levy or increase of any of the said taxes, direct by notification that any sum of money which may in their opinion be required for giving effect to their orders be borrowed by debenture on the security of all or any of the said taxes at such rate of interest and upon such terms as to the time of repayment and otherwise as may be specified in the notification.(4)The provisions of sections 174 to 185 shall, as far as may be, apply to any loan raised in pursuance of this section.
