Section 32 in The Hastinapur Town Development Board Act, 1954
32. Power of Government to supersede.
(1)If the Board, in the opinion of the State Government, becomes incompetent to perform, or has persistently made default in the performance of the duties imposed on it by or under this Act, or is exceeding or abusing its powers, the State Government may, after consultation with the Central Government, by notification in the Official Gazette, supersede the Board for such period as may be specified in the notification :Provided that before issuing a notification under this sub-section, the State Government shall give a reasonable opportunity to the Board to show cause why it should be superseded and shall consider the explanations and objections, if any, of the Board.(2)When the Board is superseded under sub-section (1) the following consequences shall ensue, namely,-(a)all the members of the Board shall, as from the date of the supersession, vacate their offices as members ;(b)all the powers and the duties which may, by or under the provisions of this Act, be exercised or performed by or on behalf of the Board shall, during the period of suspension be exercised and performed by such person or persons as the State Government after consultation with the Central Government may decide ;(c)all property in the Board shall, during the period of supersession, vest in the State Government.(3)On the expiration of the period of supersession specified in the notification under sub-section (1), the State Government may, after consultation with the Central Government-(a)from time to time extend the period of supersession for such further time as it may consider necessary ; or(b)constitute the Board in the manner provided in Section 4.(4)A copy of every order passed under this section shall be forwarded by the State Government to the Central Government.
