Section 9 in Punjab Common Infrastructure (Regulation and Maintenance) Act, 2012
9. Control and supervision.
(1)The control and overall supervision in respect of an Industrial Area shall lie in the Competent Authority.(2)If in the opinion of the Competent Authority, the Executive Committee has failed to perform its functions under this Act or its functions are detrimental to the interests of the Allottees, the Competent Authority may give a notice to show cause to the Executive Committee as to why it should not be superseded.(3)If in the opinion of the Competent Authority the reply to the show cause notice served to the Executive Committee under sub-section (2) is not satisfactory, it may supersede the Executive Committee and appoint an Administrator who shall be a Senior Officer of the State Government, to perform duties and exercise powers of the Executive Committee under this Act:Provided that a new Executive Committee shall be formed within a period of six months of its supersession:Provided further that if the Executive Committee is not constituted within the stipulated period of six months, the Competent Authority may, for reasons to be recorded in writing, extend the supersession for another period of six months.
