Section 60 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
60. Supersession of Authority.
(1)If the State Government is satisfied that the Authority has made default in performing any duty imposed on it by or under this Act it may fix a period for the performance of that duty.(2)If in the opinion of the State Government, the Authority fails or neglects to perform the duty within the period so fixed for its performance under sub-section(1), it shall be lawful for the State Government, to supersede and reconstitute the Authority.(3)After the supersession of the Authority and until it is reconstituted, the powers, duties and functions of the Authority under this Act shall be carried on by the State Government or by such officer or officers as the State Government may, appoint for this purpose.
