Section 53 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
53. Defaults in performance of duty.
(1)If the State Government is satisfied that the Corporation has made a default in performing any duty or obligation imposed on it by or under this Act, the State Government may fix a period for the performance of that duty or obligation and give notice to the Corporation accordingly.(2)If, in opinion of the State Government, the Corporation fails or neglects to perform such duty or obligation within the period so fixed for its performance, it shall be lawful for the State Government to supersede and reconstitute the Corporation, as it deems fit.(3)After the supersession of the Corporation and until it is reconstituted in the manner laid down in Chapter II, the powers, duties and functions of the Corporation under this Act, shall be exercised, performed and discharged by the State Government or by such officer or officers as the State Government may appoint for this purpose from time to time.(4)All properties vested in the Corporation shall, during the period of supersession, vest in the State Government.
