Section 22 in Travancore-Cochin Medical Practitioners Act, 1953
22. Default of Council.
(1)If at any time it shall appear to the Government that a council has failed to exercise or has exceeded or abused any of the powers conferred on it by or under this Act or has failed to perform any of the duties imposed upon it by or under this Act. the Government may. if it considers such failure, excess or abuse to be of a serious character notify the particulars thereof to such council, and if such council fails to remedy such default, excess or abuse, within such time at the Government may fix in this behalf, the Government may dissolve such council and cause all or any of the powers and duties of such council to be exercised and performed by such person and for such period as it may think fit. and thereupon the funds property of such council shall vest in the Government for the purposes of this Act until a new council shall have been constituted under Section 3.(2)When the Government have dissolved a council under sub-section (1). it shall take steps as soon as may be to constitute a new council under Section 3; and thereupon the property and funds referred to in subsection (1) shall vest in the council so constituted.Registration
