Section 72F in The Punjab Town Improvement Act, 1922
72F. Suspension and supersession of trusts.
(1)If, in the opinion of the State Government, a trust is not competent to perform, or persistently makes default in the performance of the duties imposed on it by or under this Act or any other law or exceeds or abuses its powers, the State Government may, by an order published, together with the statement of reasons thereof, in the Official Gazette, declare the trust to be incompetent or in default or to have exceeded or abused its powers, as the case may be, and suspend it for such period, not exceeding one year, as may be specified in the order.(2)If, at any time after the expiry of the period of suspension, the trust again acts in the manner referred to in sub-section (1), the State Government may, by a like order, supersede the trust for such period as may be specified in the order.(3)Before making an order of suspension or supersession, opportunity shall be given to the trust to show cause why such an order should not be made.(4)When a trust is suspended or superseded by an order under sub-section (1) or sub-section (2), -(a)in the case of an order of suspension, all trustees shall, from the date of order, cease to be trustees during the period of such suspension;(b)in the case of an order of supersession, all trustees shall, from the date of the order, vacate their seats;(c)all powers and duties of the trust may, till the trust remains suspended or is reconstituted, as the case may be, be exercised and performed by such person as the State Government may appoint in this behalf;(d)all property vested in the trust shall, till the trust remains suspended or is reconstituted, as the case may be, vest in the State Government;(e)before the expiry of the period of supersession, the trust shall be reconstituted by the State Government in accordance with the provisions of this Act.
