Section 16B(2) in West Bengal Apartment Ownership Act, 1972
(2)If the Competent Authority is of the opinion that the function of the Manager or the Board of Managers is detrimental to the interest of the. Association of Apartment Owners or of the apartment owners or is against the public interest, the Competent Authority may give a notice to the Manager or the Board of Managers, to show cause, why he should not be removed or, as the case may be, it should not be superseded. If the reply of the Manager or the Board of Managers is not considered satisfactory, the Competent Authority May by order remove the Manager or supersede the Board of Managers, as the case may be, and appoint any member from amongst the members of the concerned Association of Apartment Owners or any employee of the State Government or any other person as administrator to perform the functions of the Manager or the Board of Managers, as the case may be, fora period not exceeding six months:Provided that the Competent Authority may, if it considers necessary so to do, by order extend the period of removal of the Manager or supersession of the Board of Managers, as the case may be, for a further period, not exceeding six months at a time, so, however, that the aggregate period of removal or supersession, as the case may be, shall not exceed three years.] [Inserted by section 7 of the West Bengal Apartment Ownership (Amendment) Act, 1996 (West Bengal Act 28 of 1996).]
