Section 26 in West Bengal Advocates Welfare Corporation Act, 2012
26. Supersession of the Corporation.
(1)The State Government may, by order published in the Official Gazette, supersede the Corporation for such period as may be specified in the order after giving a reasonable opportunity to the Corporation to show cause against the order proposed to be issued and after considering the objection, if any, of the Corporation:Provided that it shall not be necessary to give any opportunity to the Corporation to show cause against the order proposed to be issued if the State Government is of the opinion that it is neither expedient nor necessary to do so in the public interest.(2)Upon the publication of the order under sub-section (1) superseding' the Corporation,-(a)all the members of the Corporation shall as from the date of supersession vacate their respective offices as such members;(b)all the powers and duties which may by or under the provisions of this Act or of any other law for the time being in force be exercised or performed by or on behalf of the Corporation shall during the period of supersession be exercised and performed by such person or persons as the State Government may direct;(c)all property vested in the Corporation shall during the period of supersession vest in the State Government.(3)On the expiration of the period of supersession as specified in the order issued under sub-section (1), the State Government may-(a)extend the period of supersession for such further term as it may consider necessary, or(b)reconstitute the Corporation in the manner provided in this Act for establishing the Corporation.
