Section 44 in Telangana Mining Settlements Act, 1956
44. Dissolution and reconstitution of Board.
(1)If in the opinion of the Government, the Board persistently makes default in performing the duties imposed on it by or under this Act or any other law for the time being in force or exceeds or abuses its powers or a situation exists in which the administration of the Board cannot be carried on in accordance with the provisions of this Act or the financial stability or credit of the Board is threatened, it may, by, notification published in the Official Gazette direct that the Board be dissolved and reconstituted. The notification shall specify the time within which the Board shall be so reconstituted:Provided that, for the purpose of completing the election and nomination of members to the Board which has been dissolved, the Government may from time to time, extend the period fixed under this sub-section for a further period not exceeding six months.(2)Before publishing a notification under sub-section (1) the Government shall communicate to the Board concerned the grounds on which they propose to do so, fix a reasonable period for the Board to show cause against the proposal and consider the explanations and objections, if any, of such Board.(3)Upon publication of such notification all members of the Board including the Chairman and the Vice-Chairman shall forthwith be deemed to have vacated their offices as such and fresh election and nomination of persons to be members of the Board shall be made in accordance with the provisions of this Act.(4)The term of office of the elected and nominated members of the reconstituted Board or the members elected or nominated in their places at casual vacancies shall expire on such date as the Government may fix.(5)During the period between the dissolution and the reconstitution of the Board under sub-section (1) all or any of the powers of the Board and of the Chairman may be exercised and discharged, as the Government may determine, by such person or persons as the Government may appoint in that behalf and any such person who is not a Collector or Deputy Collector may, if the Government so directs receive such payment for his service, as the Government thinks fit.(6)Where the Board is dissolved the Government until the date of reconstitution thereof and the reconstituted Board thereafter, shall be entitled to all the assets and be subject to all the liabilities of the Board as on the date of dissolution and on the date of the reconstitution, respectively.
