Section 31A in The Punjab Khadi and Village Industries Board Act, 1955
31A. [ Control of Government over Board. [See Punjab Act 31 of 1981.]
(1)The Government shall exercise superintendence and control over the Board and its officers and may call for such information as it may deem necessary and in the event of its being satisfied that the Board is not functioning properly or is abusing its powers or is guilty of mismanagement, it may, by order suspend the Board :Provided that the Board shall be reconstituted in accordance with the provisions of this Act within a period of one year from the date of its suspension.(2)Before making an order of suspension opportunity shall be given to the Board to show cause why an order of suspension should not be made.(3)When the Board is suspended under sub-section (1), the following consequences shall ensue, namely :-(a)all members of the Board and its Committees including the Chairman, Vice-Chairman, Secretary and Joint Secretary shall, from the date of order under sub-section (1), vacate their offices;(b)all powers, duties and functions, which under the provisions of this Act or any regulation made thereunder, are to be exercised by the Board or any Committee thereof or by the Chairman, Vice-Chairman, Secretary of Joint Secretary or any other officer of the Board, shall during the period of suspension, be exercised and performed by such person (to be called the Administrator) as may be appointed by the Government in this behalf :Provided that the Administrator may, subject to the approval of the Government, delegate any of his powers, duties and functions to such officer of the Board as he may think fit;(c)all property, fund and other assets held by the Board shall, until it is reconstituted, vest in the Government.]
