Section 100 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
100. Supersession of Board.
(1)If the State Government is of opinion that the Board is unable to perform or has persistently made default in the performance of the duty imposed on it by or under this Act or has exceeded or abused its powers, it may, by notification, supersede the Board for such period as may be specified in the notification :Provided that before issuing a notification under this sub-section, the State Government shall, by notice, require the Board to show cause within such period as may be specified in the notice why it should not be superseded and shall consider the explanation and objections, if any, of the Board.(2)Upon the publication of a notification under sub-section (1) superseding the Board :-(a)the Chairman and all the members of the Board shall, as form the date of supersession, vacate their offices as such;(b)all the powers and duties which may, by or under the provisions of this Act, be exercised or performed by or on behalf of the Board and the Chairman, shall, during the period of such supersession, be exercised and performed by such authority or person as the State Government may direct;(c)all funds and other property vested in the Board shall, during the period of supersession vest in the authority or person referred to in Clause (b); and(d)all liabilities legally subsisting and enforceable against the Board shall be enforceable against the authority or person referred to in Clause (b) to the extent the funds and properties vested in it or him.(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 period as it may consider necessary; or(b)reconstitute the Board in the manner provided in Section 4.
