Section 20 in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
20. Control of State Government.
- If at any time it appears to the State Government that the Faculty has neglected to exercise, or has exceeded or abused, any powers conferred upon it under this Act or has neglected to perform any duty imposed upon it by this Act, the State Government may, communicate the particulars of such neglect, excess or abuse to the Faculty; and if the Faculty fails to remedy such neglect, excess or abuse, within such time as may be fixed by the State Government in this behalf, the State Government may for the purpose of remedying such neglect, excess or abuse, cause any of the powers and duties of the Faculty to be exercised and performed by such agency and for such period as the State Government may think fit.
