Section 14 in Punjab State Aid to Industries Act, 1935
14. Supersession of Board.
(1)If at any time appears to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that the Board is not properly performing the duties imposed upon it by or under this Act, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, after considering any explanation offered by the Board, by an order in writing specifying the reasons for so doing, dissolve the Board and direct that the vacancies shall thereupon be filled by election in respect of elected members and by appointment in respect of appointed members in the manner indicated above.(2)From the date of an order under sub-section (1) until the vacancies are filled, all powers and duties of the Board shall be exercised and performed by such persons in such manner as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct.
