Section 266E in The Chandernagore Municipal Corporation Act, 1990
266E. [ Power to suspend action under the Act. [Chapter XXA containing sections 266A to 226M inserted by West Bengal Act 9 of 1994.]
(1)The State Government may, after giving the Corporation a reasonable opportunity of being heard, annul any proceeding or resolution or order which it considers to be not in conformity with the provisions of this Act or the rules made thereunder and may do all things necessary to secure such conformity]:Provided that pending the hearing to be given to the Corporation, the State Government may suspend the operation of such proceeding or resolution or order.(2)The State Government, on receiving any information that the Corporation is about to pass an order or instruction or implement any act in excess of any power conferred by this Act, may forthwith prohibit the passing of such order or instruction or implementation of such act, and such prohibition shall be binding on the Corporation:Provided that the State Government shall immediately thereafter give an opportunity to the Corporation to make its representation in the matter upon which the State Government shall give its final order with reasons in writing.
