Section 30 in The Jammu and Kashmir Energy Conversation Act, 2011
30. Power of Government supersede Bureau.
(1)If at any time the Government is of opinion, -(a)that on account of grave emergency, the Bureau is unable to discharge the functions and duties imposed on it by or under the provisions of the Act ; or(b)that the Bureau has persistently made default in complying with any direction issued by the Government under the Act or in discharge of the functions and duties imposed on it by or under the provisions of the Act and as a result of such default, the financial position of the Bureau has deteriorated or the administration of the Bureau has deteriorated ; or(c)that circumstances exist which render it necessary in the public interest so to do, the Government may, by notification, supersede the Bureau for such period, not exceeding six months, as may be specified in the notification.(2)Upon the publication of a notification under sub-section (1) superseding the Bureau -(a)all the powers, functions and duties which may, by or under the provisions of the Act, be exercised or discharged by or on behalf of the Bureau, shall until the Bureau is reconstituted under sub-section (3), be exercised and discharged by such person or persons as the Government may direct ; and(b)all property owned or controlled by the Bureau shall, until the Bureau is reconstituted under sub-section (3), vest in the Government.(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1), the Government may reconstitute the Bureau by a fresh appointment :Provided that the Government may, at any time, before the expiration of the period of supersession, take action under this sub-section.(4)The Government shall cause a notification issued under sub-section (1) and full report of any action taken under this section and the circumstances leading to such action to be laid before the State Legislature at the earliest.
