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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(1) in Guruvayoor Devaswom Act, 1978

(1)If, in the opinion of the Government, the Committee is not competent to perform or makes default in performing the duties imposed on it under this Act or abuses or exceeds its powers, the Government may, after such inquiry as may be necessary, by notification in the gazette, supersede the Committee for such period, not exceeding six months, as the Government may deem fit.