Section 58 in The Konkan Irrigation Development Corporation Act, 1997
58. Default in performance of duty.
(1)If the State Government is of the opinion that the Corporation has made a default in the performance of any duty or obligation imposed or cast upon it by or under this Act, the State Government may fix a period for the performance of that duty or obligation and give notice to the Corporation accordingly.(2)If, the Corporation fails or neglects to perform such duty or obligation within the period so fixed for its performance, it shall be lawful for the State Government purpose, to supersede and reconstitute the Corporation as it deems fit.(3)After the supersession of the Corporation and until it is reconstituted, in the manner laid down in Chapter II, the powers, duties and functions of the Corporation under this Act shall be carried on by the State Government or by such office or officers or body of officers as the State Government may appoint for this from time to time.(4)All property vested in the Corporation shall, during the period of such super¬session, vest in the State Government.
