Section 24 in The Maharashtra Domestic Workers Welfare Board Act, 2008
24. Supersession of Board.
(1)If the State Government is satisfied that, or otherwise is of the opinion that,-(a)the Board is unable to perform its functions, or(b)the Board has persistently made delay in the discharge of its functions or has exceeded or abused its powers, then the State Government may, by notification in the Official Gazette, supersede Board and re-constitute it in the manner specified in section 3 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:Provided that, before issuing a notification under this sub-section on any of the grounds mentioned in clause (b), the State Government shall give a reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanations and objections, if any, of the Board.(2)After the supersession of the Board and until it is reconstituted, the powers and functions of the Board under this Act shall be exercised and performed by the State Government or by such officer or officers as the State Government may appoint for this purpose.(3)When the Board is superseded, the following consequences shall ensue, that is to say,-(a)all the members of the Board shall, as from the date of publication of the notification under sub-section (1), vacate their office;(b)all the powers and functions, which may be exercised or performed by the Board shall, during the period of supersession, be exercised or performed by such persons as may be specified in the notification;(c)all funds and other property vesting in the Board shall, during the period of supersession, vest in the State Government and on the reconstitution of the Board, such funds and property shall revest in the Board.
