Section 31 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
31. Power of Government to supercede the Authority.
(1)If, at any time, the Government is of the opinion,-(a)that on account of circumstances beyond the control of the Authority, it is unable to discharge the functions or perform the duties imposed on it by or under the provisions of this Act; or(b)that the Authority has persistently defaulted in complying with any direction given by the Government under this Act or in the discharge of the functions or performance of the duties imposed on it by or under the provisions of this Act and as a result of such default, the financial position of the Authority or the administrative function of the Authority has suffered; or(c)that circumstances exist which render it necessary in the public interest so to do; the Government may, by notification and for reasons to be specified therein, supercede the Authority for such period not exceeding six months, as may be specified in the notification, and appoint an Administrator or Board of Administrators or any person, as it deems fit, to look after the functions of the Authority during the period of its supersession:Provided that before issuing any such notification, the Government shall give a reasonable opportunity to the Authority to make representations against the proposed supersession and shall consider the representation, if any, of the Authority.(2)Upon the publication of a notification under sub-section (1) superceding the authority,-(a)the Chairperson and other members shall, as from the date of supersession, be deemed to have vacated their offices;(b)all the powers, functions and duties which may, by or under the provisions of this Act, be exercised or discharged by or on behalf of the Authority shall, until the Authority is reconstituted be exercised by the Administrator or Board of Administrators or by person appointed by the Government under sub-section (1); and(c)all properties owned or controlled by the Authority shall, until the Authority is reconstituted under sub-section (3), vest in the Government.(3)On or before the expiration of the period of supersession specified in the notification issued under sub-section (1), the Government shall reconstitute the Authority by a fresh appointment of its Chairperson and other members, and in such case, any person who had vacated his office under clause (a) of sub-section (2) shall not be deemed to be disqualified for reappointment.(4)The Government may cause a copy of the notification issued under sub-section (1) and a full report of any action taken to be laid before the Legislative Assembly as soon as may be after it is issued.(5)Notwithstanding anything contained in any law or any contract or Memorandum or Articles of Association, a person on removal, from office under this section, shall not be entitled to claim any compensation for the loss or termination of office.
