Section 20 in The Kerala Headload Workers Act, 1978
20. Supersession of committee.-
(1)If the Government are of the opinion-(a)that the committee is unable to perform its functions; or(b)that the committee has persistently made default in the discharge of its functions or has exceeded or abused its powers.the Government may, by notification in the Gazette, supersede the committee for such period as may be specified in the notification:Provided that, before issuing a notification under this subsection on any of the grounds mentioned in clause (b), the Government shall give reasonable opportunity to the committee to show cause why it should not be superseded, and shall consider the explanations and objections, if any of the committee.(2)Upon the publication of a notification under subsection (1),-(a)all the members of the committee shall, as from the date of such publication, vacate their offices as such members;(b)all the powers and functions, which may be exercised or performed by the committee, shall, during the period of supersession, be exercised or performed by such person or persons as may be specified in the notification;(c)all funds and other property vesting in the committee shall during the period of supersession, vest in the Government.(3)on the expiration of the period of supersession specified in the notification issued under subsection (1), the Government may(a)extend the period of supersession for such further period as they consider necessary:Provided that the total period of supersession shall not exceed one year; or(b)appoint another committee in the manner provided in section 18.
