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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(1)(b) in Tamil Nadu Non-Resident Tamil's Welfare Act, 2011

(b)that the Board has persistently made default in the discharge of its functions or has exceeded or abused its powers, the Government may, by notification, supersede the Board and reconstitute it in the prescribed manner, within a period of twelve months from the date of supersession. The period of supersession may be extended for sufficient reasons by a like notification, by not more than six months: