Section 59 in The West Bengal Primary Education Act, 1973
59. Supersession of Primary School Council and appointment of an Administrator.
(1)If at any time, on receipt of a report from the Board or otherwise, it appears to the State Government that a Primary School Council is not competent to perform, or persistently makes default in the performance of, the duties imposed upon it by or under this or any other Act, or exceeds or abuses its powers, the State Government may, after giving the Primary School Council an opportunity of being heard, by an order in writing specifying the reasons for doing, remove all members of such Primary School Council and direct that the vacancies shall thereupon be filled by election, nomination or appointment, as the case may be, in respect of elected, nominated or appointed members:Provided that when the State Government proposes to make an order under this sub-section otherwise than on a report from the Board the State Government shall ask the Board to give its opinion in the matter within a date to be fixed by the State Government and an order under this sub-section shall be made after considering the opinion of the Board, if any, received within the date so fixed.(2)From the date of an order under sub-section (1) and until the vacancies are filled -(a)all powers and duties of the Primary School Council shall be exercised and performed by, and(b)all property vested in the Primary School Council shall vest in, such person and in such manner, as the State Government may direct.
