(1)If, in the opinion of the Government, the Committee is not competent to perform or makes default in performing the duties imposed on it under this Act or abuses or exceeds its powers, the Government may, after such inquiry as may be necessary, by notification in the gazette, supersede the Committee for such period, not exceeding six months, as the Government may deem fit.(2)Before issuing a notification under subsection (1), the Government shall communicate to the Committee the grounds on which they propose to do so, fix a reasonable time for the Committee to show cause against the proposal and consider its explanations and objections, if any.(3)Any member of the committee may, within a period of one month from the date of publication of the notification under subsection (1), institute a suit in the court to set aside the notification.(4)Where the Committee is superseded under this section, the Commissioner shall exercise the powers and perform the functions of the Committee until the expiry of the period of supersession:Provided that the period during which the Committee remains superseded shall not have the effect of extending the maximum term of office of a member nominated under the clause (d) or clause (e) of subsection (1) of section 4 beyond a period of two years.
