Section 38 in Maharashtra Paramedical Council Act, 2011
38. Control by Government.
(1)If at any time, it appears to the Government that the Council or its President or Vice-President has failed to exercise or has exceeded or misused any of the powers conferred upon it or him by or under this Act, or has ceased to perform any of the duties imposed upon it or him by or under this Act, the Government may, if it considers such failure, excess, misuse or incapacity to be of a serious nature, notify the particulars thereof to the Council or the President or the Vice-resident, as the case may be. If the Council or the President or the Vice-President fails to remedy such failure, excess, misuse or incapacity within such reasonable time as the State Government may fix in this behalf, the Government may remove the President, Vice-President or dissolve the Council.(2)Upon the dissolution of the Council,-(a)all the members of the Council shall, notwithstanding that their term of office had not expired on the date of dissolution, vacate their offices;(b)all the powers and duties of the Council which may, by or under the provisions of this Act, be exercised and performed by or on behalf of the Council shall be exercised and performed by such person or group of persons as the Government may direct, for such period not exceeding two years as it may think fit. The Government shall take steps to constitute a new Council in the manner provided;(c)all the properties vested in the Council shall, during the period of dissolution, vest in the Government.
