(1)If the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government, after such inquiry as it may deem fit, is satisfied-(a)that any of the duties imposed or powers conferred upon the Board by or under this Act has not been performed or exercised or has been performed or exercised in an imperfect, inefficient or unsuitable manner, or(b)that adequate financial provision has not been made for the performance of any such duty or for the proper maintenance of the Mahajati Sadan, or(c)that the Board has otherwise exceeded or abused its powers,the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, declare the Board to be incompetent or to have exceeded or abused its powers, as the case may be, and direct that the Board shall be superseded for such period not exceeding six months as may be specified in the notification.(2)When the Board is superseded under the provisions of sub-section (1)-(a)all trustees and all members of any Committee appointed by the Board shall, from the date of the publication of the notification under that sub-section, vacate their offices as such trustees and members,(b)all powers and duties of the Board shall, during the period of supersession, be exercised and performed by such person or persons as the [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government may appoint in this behalf,(c)all funds and other property vested in the Board shall, during the period of supersession, vest in [State] [Word substituted for the word 'provincial' by the Adaptation of Laws Order, 1950.] Government, and(d)before the expiration of the period of supersession the Board shall be reconstituted in accordance with the provisions of section 4.
