Section 23 in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
23.
(1)If the Government on consideration of the report referred to in sub-rule (a) of Rule 19 is of the opinion, -(a)that the Board is unable to perform its functions; or(b)that the Board has persistently made default in the discharge of its functions or has exceeded or abused its powers, the Government may, by notification, supersede the Board in question and reconstitute it in the prescribed manner.(2)When the Board is superseded, the following consequences shall follow:-(a)All the members of the Board shall, from the date of publication of the notification vacate their office.(b)The Vehicle, furniture, stationery or other movable or immovable property under the control or custody of the Chairman or Members of the Board shall immediately be restored to the Secretary under proper acknowledgement.
