Section 75(1) in The West Bengal Maritime Board Act, 2000
(1)If, at any time, the State Government is of opinion-(a)that on account of any emergency, the Board is unable to perform the duties imposed on it by or under the provisions of this Act or any other law for the time being in force, or(b)that the Board has persistently made default in the performance of its duties and, as a result of such default, the financial position of the Board or the administration of the ports has greatly deteriorated,the State Government may, by notification, supersede the Board for such period, not exceeding six months, as may be specified in the notification:Provided that before issuing such notification, the State Government shall give a reasonable opportunity to the Board to show cause why it should not be superseded, and shall consider the explanation and objections, if any, of the Board.
