11. Supersession and reconstitution of man aping committee or governing body.
(1)without prejudice to the provisions contained in any other law fox the time being in force, whenever it appears to the [Director] [Substituted by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. (a)(i).] that the managing committee or, as the case may be, the governing body of any educational institution has neglected pr failed to perform any of the duties imposed by or under this Act or the rules made thereunder he may after giving the managing committee or governing body a readable opportunity for showing cause against the proposed action and after considering the cause if any shown, supersede the managing committee or the governing body:[Provided that where the tenure of the managing committee or, as the case may be, the governing body of; an aided educational institution has expired and the constitution of the succeeding managing committee or governing body has not been approved by the prescribed authority, the Director may re-constitute the Managing Committee or governing body after consultation with such persons or authorities as he may deem necessary; and the managing committee or governing body so reconstituted shall manage the institution till the date on which the constitution of the succeeding managing committee or governing body is duly approved by the prescribed authority.] [Added by by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. 4(a)(ii)](2)Upon supersession of the managing committee or the governing body, as the case may be, the [Director] [Substituted by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. 4(c).] shall, as soon as possible thereafter, reconstitute the managing committee or governing body.(3)The term of office of the managing committee or the governing body so reconstituted shall be three years(4)During the period intervening the supersession and reconstitution of the, managing committee or, the governing body, as, the case may be the powers and function of the managing committee or the governing body shall be exercised by such person or person person the [Director] [Substituted by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. 4(c).] may appoint in that behalf.(5)The managing or the governing body may, if it is aggrieved by the order of supper-session made under this sectiion, prefer all appeal to the State Government within thirty days from the date of the order.[* * *] [Deleted by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978) s. 4(d).](6)[ The State Government may, of application from any person aggrieved or affected or likely to be aggrieved or affected or on their own motion within ninety days from the date of any order passed under sub-section (5) review the said order if it was passed under any mistake, whether of fact or of law or ignorance of any fact or suppression of any material evidence, and may pass such order as they deem fit:Provided that no such order shall be made under this sub-section unless notice has been given to all interested parties and they have been given a reasonable opportunity of being heard.] [Added by by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. 4(c).]
