Section 18 in The Maharashtra Labour Welfare Fund Act, 1953
18. Supersession of Board.
(1)If the State Government is satisfied that the Board has made default in performing any duties imposed on it by or under this Act or has abused its power, the State Government may by notification in the Official Gazette supersede and reconstitute the Board [in the manner prescribed for constitution of the Board] [These words were substituted for the words 'in the prescribed manner' by Maharashtra 16 of 1971, Section 9.]:Provided that before issuing the notification under this sub-section the State Government will give a reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanations and objections, if any, of the Board.(2)After the supersession of the Board and until it is reconstituted the powers, duties and functions of the Board under this Act shall be exercised or performed by the Board or by such officer or officers, as the State Government may appoint for this purpose.
