Section 5B in Puducherry Hindu Religious Institutions Act, 1972
5B. [ Power to dissolve Board. [Inserted by Act 13 of 1973, section 4.]
- If any Board persistently makes default in the performance of the duties imposed on it under this Act or exceeds or abuses its powers or is not in a position to function effectively, the Government may by order for reasons to be specified therein supersede the Board and appoint a new Board in its place in accordance with the provisions of section 4:Provided that before passing an order under this section an opportunity shall be given to the trustees constituting the Board to represent against the proposed supersession.].
