Section 16 in Jharkhand Academic Council Act, 2002
16. Power to supersede the Council
(1)If in the opinion of the State Government the Council is unable to perform the duties imposed upon it by or under the Act or has repeatedly failed in its performance or has not complied with the directions issued under sub-section (4) of Section 9 by the State Government or has acted beyond its power or has abused its power, the State Government could by notification in its official gazette supersede the Council for such period which could be specified in the notification.(2)Upon the publication of the notification under sub-section 1 for the supersession of the Council:-(a)the Chairman and all the members of the Council shall vacate their posts as such with effect from the date of supersession;(b)all the power and duties to be exercised or performed by or on behalf of the Council under the provisions of the Act during the period of supersession shall be exercised or performed by Administrator duly appointed by the State Government; and(c)all the properties vested in the Council during the period of supersession shall vest in the State Government.(3)On the expiry of the period of supersession specified in the notification issued under sub-section (1), the State Government,(a)may extend the period of supersession for such further time as it may consider necessary but this period shall not be more than one year; or(b)may reconstitute the Council as provided in Section 4;(4)The State Government shall appoint Administrator, when the Council is not constituted under Section 4.
