Section 8A in U.P. Sugarcane (Regulation Supply and Purchase) Act, 1953
8A. Supersession of Council.
- If at any time, the State Government is, after taking into consideration the explanation, if any, of the Council satisfied that the Council has made a wilful default in the performance of any of its functions and duties under this Act, it may, by notification supersede the Council for such period as may be specified and shall make such arrangement for the performance of the functions and duties of the Council, during the period of supersession, as it may deem fit.]
