298. Power to supersede or dissolve Board in case of incompetence default or abuse of powers .
- If, in the opinion of the State Government any Board is not competent to perform, or persistently makes default in the performance of the duties imposed on the Board by or under this Act or other wise by law, or exceeds or abuses its powers, or in the event of failure on the part of the Board to provide such services as the State Government may by notification in the official Gazette, declare to be essential services, the State Government after giving the Municipal Board an opportunity for submitting an explanation in regard to the matter may by notification, stating the reason for so doing, declare such Board to be the incompetent, or in default or to have exceeded or abused its powers as the case may be, and supersede the Board for a period not exceeding one year at a time or dissolve the Board and order a fresh election as soon as possible:Provided that nothing in this section shall be deemed to require the State Government to give a personal hearing to the Board before any order is passed under this section.
