Section 306(2) in Karnataka Municipalities Act, 1964
(2)When a Deputy Commissioner makes any order under this section, he shall forthwith forward to Government and to the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] and to the municipal council affected thereby a copy of the order, with a statement of the reasons for making it; and it shall be in the discretion of the Government to rescind the order, or to direct that it shall continue in force with or without modification, permanently or for such period as it thinks fit:Provided that no order of the Deputy Commissioner passed under this section shall be confirmed, revised or modified by the Government without giving the municipal council, a reasonable opportunity of showing cause against the said order.
