Section 34 in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
34. Dissolution and supersession of committee.—
(1)If, the State Government is of the opinion that the Committee is not competent to perform, or makes default in performing the duties imposed on it under this Act, or exceeds or abuses its powers, the State Government may, after due enquiry, by notification in the Official Gazette, dissolve the Committee and constitute another Committee within a period of six months from the date of dissolution or supersede the Committee for such period not exceeding six months, as the State Government may deem fit.(2)Before issuing a notification under sub-section (1), the State Government shall communicate to the Committee, in writing, the grounds on which they propose to do so, fix a reasonable time for the Committee to show cause against the proposed action and consider its explanation or objection, if any.(3)Where the Committee is dissolved or superseded under sub-section (1), the State Government shall appoint a person as an Administrator from amongst the persons in the active service of the State Government or from the persons who have retired from such service (such person not being below the rank of Collector) and who is a devotee of Shree Sai Baba and makes such declaration in the prescribed form, to exercise the powers and to perform the functions of the Committee under this Act, until the constitution of another Committee or till the expiry of the period of supersession, as the case may be.(4)The State Government may fix remuneration and other conditions of service for such person appointed as the Administrator under sub-section (3), which shall be paid from the Management fund.
