Section 10 in The Tamil Nadu Bhoodan Yagna Act, 1958
10. Dissolution of State Board.
(1)If, at any time, the Government are satisfied that-(a)the State Board has failed without reasonable cause or excuse to discharge the duties or to perform the functions imposed on or assigned to it by or under this Act; or(b)circumstances have arisen in which the State Board is or may be rendered unable to discharge the duties or to perform the functions imposed on or assigned to it by or under this Act; or(c)it is otherwise expedient so to do; they may, [* * *] [The expression 'in consultation with Shri Acharya Vinobha Bhave' were omitted by the Tamil Nadu Bhoodim Yagna (Amendment) Act, 1992 (Tamil Nadu Act 25 of 1992).] by notification, directed-(i)in cases falling under clause (a), that the State Board be dissolved and reconstituted on such date as the Government may fix in that behalf, and(ii)in cases falling under clause (b) or (c), that the State Board be superseded for a specified period.(2)Before publishing a notification under sub-section (1), the Government shall communicate to the State Board the grounds on which they propose to do so, fix a reasonable period for the State Board to show cause against the proposal and consider its explanations or objections, if any.(3)On the date fixed for the dissolution of the State Board under sub-section (1), all its members as well as its Chairman shall be deemed to have vacated their offices and fresh appointments shall be made in accordance with the provisions of this Act and the Chairman and the members newly appointed shall enter upon their offices, on the date fixed for the reconstitution of the State Board.(4)Supersession shall take effect from noon on the date specified in the notification or if no date is specified, on the date of publication of the notification, arid thereupon the following consequences shall ensure:-(a)All members of the State Board as well as its Chairman shall be deemed to have vacated their offices.(b)All or any of the powers and function of the State Board and of its Chairman shall, during the period of supersession, be exercised and performed, as far as may be, and to such extent as the Government may determine, by such persons or by such authority as the Government may appoint in that behalf.(5)The Government may, by notification-(a)from time to time, extend the period of supersession of the State Board; and(b)make such other incidental or consequential provisions as may appear to them to be necessary.(6)The Government shall reconstitute the State Board before the expiry of the period specified in the notification under sub-section (1) or of the extended period notified under sub-section (5).(7)When the State Board is dissolved or superseded under this section, the Government until the date of the reconstitution thereof and the reconstituted State Board thereafter shall be entitled to all the assets and be subject to all the liabilities of the State Board as on the date of the dissolution or supersession and on the date of the reconstitution respectively.
