Section 533 in Uttar Pradesh Municipal Corporation Act, 1959
533. State Government's power to direct the taking of action.
- If on receipt of any information or report obtained under Section 531 or 532 or otherwise the State Government are of opinion(a)that any duty imposed on any Corporation authority by or under this Act has not been performed or has been performed in an imperfect, inefficient or unsuitable manner, or(b)that adequate financial provision has not been made for the performance of any such duty, the State Government may, by an order, direct the Corporation or the Municipal Commissioner with a period to be specified in the order to make arrangements to their satisfaction for the proper performance of the duty, or to make financial provision to their satisfaction for the performance of the duty, as the case may be:Provided that, unless in the opinion of the State Government the immediate execution of such order is for reasons to be recorded in writing necessary, the State Government shall, before making an order under this section, give the Corporation an opportunity of showing cause why such order should not be made.
