Section 73 in Arunachal Pradesh Housing Board Act, 2014
73. Default in performance of duties and supersession.
(1)If the Government is satisfied that the Board has defaulted in performing duty on it by or under this Act, it may fix a period for performance of that duty.(2)If in the opinion of the Government, the Board fails or neglects to perform such duty within the period so fixed, it shall be lawful for the Government to supersede and re-constitute the Board in the prescribed manner.(3)On supersession of the Board and until it is re-constituted, the powers, duties and functions of the Board shall be carried out by the Government or by such officer or Officers it may appoint for this purpose.
