254. Power of State Government to dissolve committee in case of incompetence, persistent default or abuse of powers.
(1)Should a committee be incompetent to perform, or persistently makes default in the performance of, the duties imposed on it by or under this or any other Act, or exceed or abuse its powers, the State Government may, by notification, in which the reasons for so doing shall be stated, declare the committee to be [dissolved] [Substituted for the word 'superseeded' where ever occuring in section 254 by Haryana Act No. 3 of 1994.]:[Provided that no notification declaring the committee to be dissolved shall be made unless the matter has been enquired into by an officer, not below the rank of an Extra Assistant Commissioner, appointed by the State Government and the committee concerned has been given a reasonable opportunity of being heard.] [Proviso inserted by Haryana Act 12 of 1979.](2)When a committee is so dissolved, the following consequences shall ensure:-(a)all members of the committee shall, from the date of the notification, vacate their seats;(b)all powers and duties of the committee may, until the committee is reconstituted, be exercised and performed by such persons as the State Government may appoint in this behalf;(c)all property vested in the committee shall, until the committee is reconstituted, vested in the State Government.(3)[-] [Omitted Haryana Act No. 12 of 1979.]
