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Union of India - Section

Section 8 in Durgah Khawaja Saheb Act, 1955

8. Supersession of the Committee.-

If in the opinion of the Central Government the Committee is guilty of gross mismanagement of the affairs of the Durgah or of neglect in the performance of its functions, the Central Government may supersede the Committee and entrust any person with full powers of the Committee until a new Committee is constituted in accordance with the provisions of this Act.