Section 27 in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
27. Supersession of Board.
(1)If, on consideration of the report under section 26 or otherwise, the State Government is of opinion-(a)that a Board is unable to discharge its duties, or(b)that a Board has persistently made default in the discharge of its duties or has exceeded or abused its powers,the State Government may by notification supersede the Board for such period not exceeding twelve months as may be specified in the notification :Provided that before issuing a notification under this sub-section on any of the grounds mentioned in clause (6) the State Government shall give a reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanations and objections, if any, of the Board.(2)Upon the publication of a notification under sub-section (2),-(a)all the members of the Board shall, as from the date of such publication, vacate their offices as such members;(b)all the powers and duties which may be exercised or discharged by the Board shall, during the period of supersession, be exercised or discharged by the State Government or by such person as may be specified in the notification;(c)all funds and other property vested in the Board shall, during the period of supersession, vest in the State Government.(3)On the expiration of the period of supersession specified in the notification under sub-section (1), the State Government may-(a)extend the period of supersession for such further period not exceeding six months as it may consider necessary so however that the aggregate period of supersession shall not exceed eighteen months; or(b)re-establish the Board in the manner provided in section 6.
