Section 29 in The Rajasthan Secondary Education Act, 1957
29. Supersession of the Board.
- If at any time, in the opinion of the State Government, the Board is not competent to perform or persistently makes default in the performance of the duties imposed on it by or under this Act, or otherwise by law, or exceeds or abuses its powers, the State Government may, by notification in the Official Gazette, publish an order superseding the Board (hereinafter referred to as the supersession order) and such order shall be in force for such period as may by specified in the order, and the State Government may by like notification extend such period from time to time:Provided that the period of such supersession shall in no case exceed one year in the aggregate.
