(1)If the State Government is of opinion that a Committee of Management is unable to perform or has persistently made default in the performance of the duties imposed on it by or under this Act or any other law for the time being in force or has exceeded or abused its powers, the State Government may by notification in the Official Gazette, supersede the committee for such period as may be specified in the notification :Provided that before issuing a notification under this sub-section the State Government shall give a reasonable opportunity to the Committee of Management to show-cause why it should not be superseded and shall consider the explanations and objections, if any, of such committee.(2)Upon the publication of a notification Under Sub-section (1) superseding a Committee of Management, the Chairman and all the members of such committee shall as from the date of supersession, vacate their offices and all the powers and duties which may, by or under the provisions of this Act or any other law for the time being in force be exercised or performed by or on behalf of the Committee of Management shall during the period of supersession be exercised by such person or persons as the State Government, having regard to the provisions of Section 55, may direct.(3)The period of supersession specified in the order under Sub-section (1) may be extended by the State Government from time to time by notification in the Official Gazette.(4)In calculating the period of supersession specified under Sub-section (1) or extended under Sub-section (3), the period spent in the prosecution and disposal of any petition or proceeding challenging in any Court the validity of the order of supersession shall be excluded.(5)On or before the expiration of the period or extended period of supersession, the State Government shall reconstitute the committee in the manner provided in Section 53.
