Section 21 in Bihar School Examination Board Act, 2019
21. Powers to supersede the Board.
(1)If in the opinion of the Government, the Board is unable to perform the duties imposed upon it by or under the Act or has repeatedly failed in its performance or has not complied with the directions issued under section 12 by the Government or has acted beyond its power or has abused its powers, the Government may by notification supersede the Board for such period which may be specified in the notification:Provided that before issuing notification under this subsection, the Government shall give reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanations and objections, if any, of the Board.(2)Upon the publication of the notification under subsection (1) for the supersession of the Board-(a)All the members of the Board shall vacate their posts as such with effect from the date of supersession;(b)All the powers and duties to be exercised or performed by or on behalf of the Board by or under the provisions of the Act during the period of supersession shall be exercised or performed by such persons as the Government directs; and(c)all the properties vested in the Board, during the period of supersession, shall vest in the Government.(3)On the expiration of the period of supersession specified in the notification issued under subsection (1), the Government-(a)may extend the period of supersession for such further period as it may consider necessary; or(b)may reconstitute the Board as provided in section-4.Chapter - III Fund of Board
