Section 34U in The Gujarat Agricultural Produce Markets Act, 1963
34U. Supersession of Board for default.
(1)If the State Government after giving the Board an opportunity to render an explanation is satisfied that the Board has made a default in performing any duty or obligation imposed or cast on it by or under this Act, the State Government may fix a period for the performance of that duty or obligation and give notice to the Board accordingly.(2)If in the opinion of the State Government the Board fails or neglects to perform such duty or obligation within the period so fixed for its performance, the State Government may by order supersede the Board and thereafter reconstitute the Board:Provided that no such order shall be made unless an opportunity is given to the Board to show cause against such order.(3)After the supersession of the Board and until it is reconstituted in the manner laid down in this Chapter, the powers, duties and functions of the Board shall be carried on by the State Government or by such officer or officers or body of officers as the State Government may appoint for the purpose from time to time and the cost thereof shall be met from the Development Fund.(4)All property vested in the Board shall, during the period of supersession, vest in the State Government.]
