(1)If in the opinion of the Director, the executive committee persistently makes default or is negligent in the performance of the duties imposed on it by the Act or this rule or commits any act which is prejudicial to the interests of the Federation or affiliated Goshalas or otherwise fails to function properly, the Director, may after giving the executive committee an opportunity to state its objection, if any, by order in writing, stating reasons therefor remove the committee, and appoint one or more Administrators to manage the affairs of the Federation for a period not exceeding two years as may be specified in the order.
