(1)If after the fresh election held under Section 28, the Parishad continues to be incompetent to perform or abuse its powers for all or any of the reasons specified in Sub-section (1) of the said section the Government may, by notification published in the prescribed manner, supersede it for a specified period, not exceeding six months.(2)Before publishing a notification under Sub-section (1), the Government shall follow the procedure laid down in Sub-section (2) of Section 28.(3)The supersessions of a Parishad shall, if no other date and time are fixed in the said notification, take effect from the date of publication thereof and, thereupon, all the members of the Parishad including President and Vice-President shall forthwith be deemed to have vacated their offices.(4)The provision of Sub-section (5) of Section 28 shall apply so far as may be in regard to the exercise and discharge, during the period of supersession of a Parishad under Sub-section (1), of all or any of the powers and duties of the Parishad and its President.(5)The Government may reconstitute the Parishad before the expiry of the period notified under Sub-section (1).
