Section 25(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(2)If the Competent Authority is of the opinion that the functioning of the board is detrimental to the interest of the association or of the apartment owners or against public interest, the Competent Authority may give the board a notice to show-cause why it should not be superseded. If the reply of the board is not considered satisfactory, the Competent Authority may supersede the board and appoint an administrator to perform the functions of the board and the association for a period not exceeding six months. If the affairs of the association need further time for improvement, the period of the administrator may be extended from time to time but not more than three years in all.
