Section 17 in The Western Orissa Development Council Act, 2000
17. Supersession of Council.
(1)If, in the opinion of the Government, the Council -(a)is not competent to perform, or persistently makes default in the performance of, the duties imposed on it by or under this Act, or exceeds or abuses its power, or(b)fails to perform its functions efficiently, the Government may, by an order notified in the Gazette, supersede the Council :Provided that the Council shall be given reasonable opportunity of being heard before its supersession.(2)The notified order shall remain in force for such period, not exceeding six months, as the Government may specify therein and the Council shall be reconstituted in the manner provided in section 4 before the expiration of the period so specified.(3)When the Council is superseded by an order under Sub-section (1) -(a)all nominated members including the Chairman of the Council shall vacate their respective offices with effect from the date of publication of the order;(b)during the period of supersession, all the powers and functions of the Council shall be exercised and performed by such person or authority as the Government may appoint in that behalf; and(c)the land and properties of the Council shall, until it is reconstituted vest in the Government.
