Section 35 in The Pepsu Townships Development Board Act, 1954
35. Power of Government to supersede Board.
(1)If, in the opinion, of the State Government the Board becomes incompetent to perform or has persistently made default in the performance of the duties imposed on it by or under this Act, or exceeds or abuses its powers, the State Government may [* * * * * * * *] [Omitted by Punjab Act 19 of 1973, section 9.] by notification in the Official Gazette, supersede the Board for such period as may be specified in the notification :Provided that before issuing a notification under this sub-section the State Government shall give a reasonable time to the Board to show cause why it should not be superseded and shall consider the explanations and objections, if any, of the Board.(2)When the Board is superseded under sub-section (1), the following consequences shall ensue, namely :-(a)all the members of the Board shall, as from the date of supersession, vacate their offices as such members;(b)all the powers and duties which may, by or under the provisions of this Act, be exercised or performed by or on behalf of the Board shall, during the period of supersession, be exercised and performed by such person or persons as the State Government [* * * * *] [Omitted by Punjab Act 19 of 1973, Section 2.] may decide;(c)all property vested in the Board shall, during the period of supersession, vest in the State Government.(3)On the expiration of the period of supersession specified in the notification under sub-section (1), State Government may [ * * * * * *] [Omitted by Punjab Act 19 of 1973, Section 2.] -(a)extend the period of supersession for such further term as it may consider necessary; or.(b)constitute the Board in the manner provided in section 4.
