Section 48(1) in THE MAJOR PORT AUTHORITIES ACT, 2021
(1)If, at any time, the Central Government is of the opinion--(a)any Board is unable to perform the duties imposed on it by or under the provisions of this Act or of any other law for the time being in force; or(b)that any Board has persistently made defaults in performance of the duties imposed upon it by or under the provisions of this Act or of any other law for the time being in force and as a result of such default, the financial position or the administration of that Board has greatly deteriorated, the Central Government may, by notification, take over the management of that Board for such period, not exceeding twelve months at a time, as may be specified in the notification:Provided that before issuing a notification under this sub-section for the reasons mentioned in clause (b), the Central Government shall give a reasonable time of not less than three months to the Board to show-cause why its management should not be taken over and shall consider the explanations and objections, if any, of that Board.
