Section 23 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
23. Power to supersede the Board.—(1) If, after consideration of the inquiry report, under
sub-section (1) of section 22 or otherwise, the Government are of the opinion that the Boardhas persistently made default in the performance of the duties imposed on it by or under theprovisions of this Act or the Scheme or has superseded or abused its powers, the Governmentmay, by notification, supersede the Board for a period not exceeding six months:Provided that before issuing a notification under this sub-section, the Government shallgive a reasonable opportunity to the Board to show cause why it should not be superseded andshall consider the explanation and objections, if any, of the Board.(2)On the publication of a notification under sub-section (1),—(a)all Directors of the Board shall, from the date of such publication, be deemedto have vacated their offices as Directors;(b)all the powers and duties which may be exercised or performed by the Boardshall, during the period of supersession shall be exercised or performed by such officer orofficers, as may be specified in the notification; and(c)all funds and other properties vested in the Board shall, during the period ofsupersession, vest in the Government.(3)On the expiration of the period of supersession specified in the notification issuedunder sub-section (1), the Government shall re-constitute the Board, in such manner as may beprovided under sub-section (1) of section 8.
