Section 67 in Karnataka Urban Development Authorities Act, 1987
67. Submission of copies of resolutions and Government's power to cancel the resolution or order.
(1)The Commissioner shall submit to the Government copies of all resolutions of the Authority.(2)If the Government is of opinion that the execution of any resolution or order issued by or on behalf of the Authority or the doing of any act which is about to be done or is being done by or on behalf of the Authority is in contravention of or in excess of the powers conferred by this Act or any other law for the time being in force or is likely to lead to a breach of peace or to cause injury or annoyance to the public or to any class or body of persons or is prejudicial to the interests of the Authority, it may, by order in writing suspend the execution of such resolution or order or prohibit the doing of any such act after issuing a notice to the Authority to show cause, within the specified period which shall not be less than fifteen days, why,-(a)the resolution or order should not be cancelled in whole or in part, or(b)any regulation or by-law concerned should not be repealed in whole or in part.(3)Upon consideration of the reply, if any, received from the Authority and after such inquiry as it thinks fit, the Government may pass orders cancelling the resolution or order or repeal the regulations or bye-law and communicate the same to the Authority.(4)The Government may at any time on further representation by the Authority or otherwise, revise, modify, or revoke an order passed under sub-section(3).
