26. Power to State Government to dissolve the commission and to appoint an Administrator.
(1)If at any time the State Government is satisfied that the commission is not competent to perform or persistently makes default in the performance of the duties imposed on it by or under this Act or has exceeded or abused its powers, the State Government may by an order published, alongwith the reasons thereof, in the Official Gazette declare the commission to be incompetent or in default or to have exceeded or abused its powers, as the case may be, and may dissolve the commission on and from a date to be specified in the order of dissolution:Provided that no action shall be taken under this sub-section unless the commission has been afforded a reasonable opportunity of submitting an explanation and of being heard if the Commission so desired.(2)When the Commission is dissolved under sub-section (1), or whenever its term-expires. the following consequences shall ensue:-(a)all the members of the commission including the chairman and vice chairman shall, on the date of dissolution vacate their respective offices but without prejudice to their eligibility for re-nomination;(b)all powers and duties of the commission shall, during the period of dissolution, be exercised and performed by such administrator as the State Government may appoint in this behalf; and(c)all property vested in the commission shall, during the period of dissolution, vest in the State Government.(3)The commission shall be reconstituted in accordance with the provisions of this Act before the expiration of a period of six months from the date of its dissolution or from the date of expiry of its term, as the case may be.
