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Report No. 271

53. Power of Central Government to supersede Board.

(1) If at any time the Central Government is of the opinion -

(a) that, on account of circumstances beyond the control of the Board, it is unable to discharge the functions or perform the duties assigned to it by or under the provisions of this Act; or

(b) that the Board has persistently defaulted in complying with any direction issued by the Central Government under this Act or in the discharge of the functions or performance of the duties imposed on it by or under the provisions of this Act and as a result of such default, the financial position of the Board or the administration of the Board has suffered; or

(c) that circumstances exist which render it necessary in the public interest to do so, it may, by notification, supersede the Board for such period, not exceeding six months, as may be specified in the notification and the Chairperson and other Members shall, as from the date of supersession, vacate their offices as such:

Provided that before issuing any such notification, the Central Government shall give a reasonable opportunity to the Board to make representations against the proposed supersession and shall consider the representations, if any, of the Board:

Provided further that in the event of supersession, the Central Government shall appoint an administrator who shall be an official not below the rank of a Secretary.

(2) The Central Government shall cause a copy of the notification issued under sub-section (1) and a full report of any action taken under this section and the circumstances leading to such action to be laid before each House of Parliament at the earliest.



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