Section 80 in Bihar Hindu Religious Trusts Act, 1950
80. Power of the State Government to dissolve or supersede the Board.
- [(1) If in the opinion of the State Government, the Board persistently make 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, [after giving notice] [Substituted by Act 62 of 1982.] specifying the reason for so doing declare the Board to be in default or to have exceeded or abused its powers, as the case may be; and(a)that on date to be specified in the notification the office of members of the Board shall be deemed to be vacated. [xxx] [Words 'and shall make necessary a fresh election to be held on or before the said date, or' deleted by Amendment Act 1 of 2007.](b)direct that the Board shall be superseded for such period, as may be specified in the notification.]:[Provided that the Board cannot be kept in supersession for a period longer than the stipulated period under Section 81 -A(c) i.e. 48 months from the date of the Gazette publication of the order.] ['Proviso' Inserted by Amendment Act 1 of 2007.](2)The members of the Board who vacate office by reason of a declaration made under sub-section (1) shall not, unless the State Government otherwise direct, be deemed disqualified for re-election or re-appointment.
