Section 41 in The West Bengal Board of Madrasah Education Act, 1994.
41. Supersession of the Board. -
(1)If in the opinion of the State Government, the Board -(a)has persistently made default in the performance of duties imposed on it, or(b)has exceeded or abused its powers, the State Government may, by an order published in the Official Gazette and stating the reasons therefor, supersede the Board for such period, not exceeding two years, as may be specified in the order, and take such steps as may be necessary to re-establish the Board immediately on the expiry of the period of supersession.(2)The State Government may, if it considers necessary so to do, by order extend or modify from time to time the period of supersession which shall in no case in aggregate exceed three years.
