Section 36 in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013
36. Supersession of Council.
(1)If, in the opinion of the State Government, the Council,-(a)has persistently made default in performance of its functions under this Act, or(b)has exceeded or abused its power, the State Government may, by order published in the Official Gazette and stating the reasons thereof, supersede the Council for such period, not exceeding two years, as may be specified in the order, and take such steps as may be necessary to re-establish the Council immediately on the expiry of the period of supersession.(2)The State Government may, if it considers necessary so to do, by order published in the Official Gazette, extend or modify from time to time the period of supersession which shall in no case in aggregate exceed three years.
