Section 30 in Kerala Construction Workers' Welfare Fund Act, 1989
30. Power to supersede the Board.
(1)If, on consideration of the report under section 29 or otherwise, the Government are of opinion that the Board has persistently made made default in the performance of the duties imposed on it by or under the provisions of this Act or the Scheme or has exceeded or abused its power the Government may, by notification in the Gazette, supersede the Board for such period not exceeding six months as may be specified in the notification:Provided that before issuing a notification under this sub-section, the Government shall give a reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanation and objections, if any, of the Board.(2)Upon the publication of the notification under sub-section (1),-(a)all the Directors of the Board shall, as from the date of such publication be deemed to have vacated their offices as such Directors;(b)all the powers and duties which may be exercised or performed by the Board shall, during the period of supersession be exercised or performed by such officer or officers as may be specified in the notification ;(c)all funds and other properties vested in the Board shall, during the period of supersession, vest in the Government.(3)On the expiration of the period of supersession, the Government shall constitute the Board in the manner provided under section 16.
