Section 18 in The Orissa Housing Board Rules, 1970
18. Supersession of the Board.
(1)Before an order superseding the Board is passed under Sub-section (2) of Section 74, the Government shall give the Board an opportunity of being heard and shall specify in the order the reasons for making the order and the date from which the supersession shall take effect.(2)The order of supersession shall specify the period for which the Board shall be superseded and such order shall, be published in the Orissa Gazette. Copies of the order of supersession shall be served on the Chairman and the members of the Board.(3)Upon an order of supersession being made the Chairman and all other members of the Board shall as from the date specified in the order, vacate their offices.
