Section 12 in The Mythic Society (Dissolution and Management) Act, 1976
12. Power to supersede the Board.
(1)If the State Government is of the opinion that the Board is unable to perform or has persistently made default in the performance of the duties imposed on it by or under this Act or has exceeded or abused its powers, the State Government may, by notification in the official Gazette, supersede the Board for such period as may be specified in the notification :Provided that before issuing a notification under this sub-section, the Board shall be given a reasonable opportunity to make its representation why it should not be superseded.(2)Upon the publication of the notification under sub-section (1) superseding the Board,-(a)all the members of the Board shall, as from the date of supersession vacate their offices as such members ;(b)all the powers and duties which may, by or under the provisions of this Act be exercised and performed by the Board, be exercised and performed by such person or persons as the State Government may direct; and(c)all property vested in the Board shall, during the period of supersession vest in the State Government.(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1), the State Government may,-(a)extend the period of supersession for such further term as it may consider necessary ; or(b)reconstitute the Board in the manner provided in section 4.
