Section 22 in Kerala Cultural Activists Welfare Fund Act, 2010
22. Power to supersede the Board.
(1)If, after consideration of the report under sub-section (1) of section 21 or otherwise, the Government are of the opinion that the Board,-(a)Is unable to perform the functions imposed on it, or(b)Has persistently made default in the performance of the duties imposed on it by or under the provisions of the Act or Rules of Schemes, or(c)Has exceeded or abused its powers,the Government may, by notification in the Gazette, supersede the Board for such period not exceeding six months as may be specified in the notification.Provided that before issuing a notification under this sub-section, the Government shall give a reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanation and objections, if any, of the Board.(2)Upon the publication of a notification under sub-section (1),-(a)all Directors of the Board shall, as from the date of such publication, be deemed to have vacated their offices as such Directors,(b)all the powers and duties which may be exercised or performed by the Board shall, during the period of supersession, be exercised or performed by such officer or officers, as may be specified in the notification, and(c)all funds and other properties vested in or owned or controlled by the Board shall, during the period of supersession, vest in the Government.(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1), the Government shall reconstitute the Board in the manner provided under section 8.
