19. Removal of the executive committee and its members in certain cases.
(1)If in the opinion of the Director, the executive committee persistently makes default or is negligent in the performance of the duties imposed on it by the Act or this rule or commits any act which is prejudicial to the interests of the Federation or affiliated Goshalas or otherwise fails to function properly, the Director, may after giving the executive committee an opportunity to state its objection, if any, by order in writing, stating reasons therefor remove the committee, and appoint one or more Administrators to manage the affairs of the Federation for a period not exceeding two years as may be specified in the order.(2)The Administrator or the Administrators so appointed shall, subject to the control of the Director and such instructions as the Director may from time to time issue, be competent to exercise and perform all or any of the powers, or, as the case may be, functions of the executive committee in the interest of the Federation.(3)If, in the opinion of Director, any member of the executive committee except the Registrar is responsible for mismanagement of the Federation or has failed to perform any duty lawfully assigned to him or commits any act which is prejudicial to the interest of the Federation he may, by an order in writing and after giving such member an opportunity to state his objection, if any, disqualify him from being a member of such committee for a period not exceeding three years as may be specified in the order and every such order shall state the reasons for which it is made and shall be communicated to the federation and the member concerned.
