56. Dissolution or supersession of school board in certain circumstances. - (1) If in the opinion of the [State] Government a school board is not competent to perform or is not properly performing the duties imposed on it by or under this Act or the rules or regulations made thereunder or exceeds or abuses its powers, or is acting or has acted contrary to the provisions of this Act, or the rules or regulations made thereunder it may by an order published in the Official Gazette with the reasons for making it either-
(a)dissolve the Board or(b)supersede it, for a period to be specified in the order. [Such period may be longer than the term for which the members of the school board would have held office under section 4 if the school board had not been superseded under this section.](2)When the school board is dissolved or superseded, the following consequences shall ensue-(a)all members of the board shall in the case of supersession as from the date of the order of supersession, and in the case of dissolution as from the date specified in the order of dissolution, be deemed to have vacated their offices as such members;(b)all powers and duties of the board shall, during the period of dissolution or supersession, be exercised and performed by such person or persons as the [State] Government may from time to time appoint in this behalf-,(c)the person or persons appointed under clause (b) may delegate their powers and duties to any individual or committee or sub-committee.(3)On the issue of an order of dissolution under sub-section (1) election of members shall be held under the provisions of this Act or of the rules made thereunder on or before the date specified by the [State] Government and the board shall be re-established by the election, appointment or nomination of members under the aforesaid provisions on such date as may be specified by the [State] Government.(4)If, after an enquiry is made, the [State] Government so directs, the period of supersession with all the consequences aforesaid shall, from time to time, be continued by an order published as aforesaid until such date as may be fixed, by the [State] Government for the re-establishment of the board.(5)After the board is superseded it shall be re-established by election, appointment or nomination of members under the provisions of this Act or the rules made thereunder applicable thereto-(a)if no direction has been made under sub-section (4) on the expiration of the period specified in the order of supersession under clause (b) of subsection (1), and(b)if the direction has been made under sub-section (4) on such date as is fixed under that sub-section for the re-establishment of the school board.
