Section 15A in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
15A. [ Ad-hoc Committee. [Section 15A inserted by W.B. Act 11 of 1979.]
(1)Notwithstanding anything contained elsewhere in this Act, if, at any time, it appears to the State Government that the nomination or election to the Parishad has not taken place in accordance with the provisions of this Act or a period of more than four years from the date of the first meeting of the Parishad has elapsed, the State Government may, by order published in the Official Gazette, appoint an Ad-hoc Committee consisting of not more than seven members including a President and a Vice-President.(2)Upon such appointment of the Ad-hoc Committee, the Parishad shall be deemed to have been dissolved, and all the members of the Parishad shall be deemed to have vacated their offices, with effect from the date of the order.(3)If any vacancy occurs in the Ad-hoc Committee by reason of death, resignation or removal of a member, or otherwise, the State Government shall appoint another person to fill up the vacancy. The person so appointed shall hold office for the unexpired period of the term of office of the member whose place he fills:Provided that no act or act or proceedings of the Ad-hoc Committee shall be called in question or become invalid merely by reason of any vacancy or vacancies in the Ad-hoc Committee.(4)The State Government may at any time, by notification in the Official Gazette, remove any member of the Ad-hoc Committee on the ground of incapacity or misbehaviour, or for any other good or sufficient reason.(5)The President shall preside over all the meetings of the Ad-hoc Committee. In the absence of the President, the Vice-President shall preside over a meeting. In the absence of both the President and the Vice-President, the members present in the meeting shall elect one of such members to preside over that meeting.(6)The quorum for a meeting of the Ad-hoc Committee shall be four:Provided that no quorum shall be necessary for an adjourned meeting.(7)The Ad-hoc Committee shall exercise all the powers and perform all the duties of the Parishad.(8)The Ad-hoc Committee shall be deemed to be the Parishad also for the purposes of section 37 and section 43 of this Act.(9)Within a period of [two years] of such appointment of the Ad-hoc Committee, the members of the Parishad to be elected under clause (g) of sub-section (1) of section 5 in accordance with the provisions of this Act and the rules made thereunder shall be elected, and the members to be nominated under clauses (b), (c) and (f) of the said sub-section shall be nominated within the same period and the members so elected and nominated shall be deemed to have been duly elected and nominated.(10)The State Government may, if it considers necessary so to do, by order extend the period of one year referred to in sub-section (9) [for a further period of two years, not exceeding one year at a time.] [Words substituted for the words 'for a further period of one year, and not exceeding six months at a time.' by W.B. Act 24 of 1986.](10A)[ For the removal of doubts it is hereby declared that the period of two years referred to in sub-section (9) shall be held to include any period which may elapse between the expiry of the said period and the date of the order under sub-section (10).] [Sub-Section (10A) inserted by W.B. Act 24 of 1986.](11)Upon the reconstitution of the Parishad in the manner provided, the Ad-hoc Committee shall cease to exist and the Parishad shall function in accordance with the provisions of this Act.]
