Section 27 in Tamil Nadu Palm Products Development Board Act, 1993
27. Dissolution of Board.
(1)If, at any time, the Government are satisfied that, -(a)the Board has, without reasonable cause or excuse, made default in the discharge of its duties, or in the performance of its functions, imposed or entrusted by or under this Act, or exceeded or abused its powers, or(b)circumstances have so arisen that the Board is rendered unable, or may be rendered unable, to discharge its duties or perform its functions under this Act, or(c)it is otherwise expedient or necessary to dissolve the Board,the Government may, by notification, dissolve the Board for such period not exceeding one year as may be specified in the notification and declare that the duties, powers and functions of the Board shall, during the period of its dissolution, be discharged, exercised and performed by such person or authority, as may be specified in the notification:Provided that the Government shall, before dissolving the Board, give a reasonable opportunity to it, to show cause against the proposed action.(2)The Government shall, before the expiration of the period of dissolution, reconstitute the Board in accordance with the provisions of section 3.(3)The Government may, by order, make such incidental and consequential provisions, not inconsistent with the provisions of this Act, as may appear to them to be necessary for giving effect to the provisions of this section.(4)Any notification issued, or order made by the Government under this section shall not be questioned in any Civil Court.(5)On the Board being dissolved under sub-section (1), -(i)all funds and other properties vested in the Board shall vest in the Government; and(ii)all rights, obligations and liabilities (including any liabilities under any contract) legally subsisting and enforceable by or against the Board shall become the rights, obligations and liabilities of the Government.
