Section 45 in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
45. [ Power of State Government to supersede a Board] [Section 45 and 46 Inserted by W.B. Act 9 of 1973 ]. - (1) If in the opinion of the State Government a Board-
(a)has persistently made default in the performance of the duties imposed on it by or under this Act or by any other law, or(b)has exceeded or abused its powers, the State Government may, by an order published in the Official Gazette and stating the reasons therefor, supersede the Board, for such period not exceeding two years, as may be specified in the order and take such steps as may be necessary to re-establish the Board immediately on the expiry of the period of supersession.(2)For the removal of doubts, it is hereby declared that no notice whatsoever is required to be given to the Board for submission of any representation before making any such order of supersession under subsection (1).(3)The State Government may, if it considers necessary so to do, by order, extend or modify from time to time the period of supersession of any Board subject however to the condition that the aggregate period of such supersession shall in no case exceed two years.
