Section 27 in The Maharashtra Municipal Property Tax Board Act, 2011
27. Power of State Government to supersede the Board.
(1)The State Government may, by notification in the Official Gazette, and for reasons to be specified therein, supersede the Board for such period, not exceeding six months, as may be specified in the notification and appoint a person possessing any of the qualifications laid down in sub-section (3) of section 4 to be the Administrator to discharge the functions and perform the duties of the Board:Provided that, before issuing any such notification, the State Government shall h\ give reasonable opportunity to the Board to make representation against the proposed supersession and shall consider the representation, if any, of the Board.(2)Upon the publication of notification under sub-section (1) superseding the Board,-(a)the Chairperson and other Members shall, as from the date of supersession, vacate their offices as such;(b)all powers, functions and duties which may, by or under the provisions of this Act, be exercised or discharged by or on behalf of the Board shall, until the Board is reconstituted under sub-section (3), be exercised or discharged by such Administrator;(c)all properties owned and controlled by the Board shall, until the Board is reconstituted under sub-section (3), vest in the State Government.(3)On or before the expiration of the period of supersession specified in the notification issued under sub-section (1), the State Government shall reconstitute the Board by fresh appointment of the Chairperson and other Members and in such case, any person who had vacated his office under clause (a) of sub-section (2) shall not be deemed to be disqualified for re-appointment.(4)The State Government shall cause a copy of the notification issued under sub-section (1) and a full report of any action taken under this section and the circumstances leading to such action to be laid before each House of the State Legislature at the earliest.
