(1)without prejudice to the provisions contained in any other law fox the time being in force, whenever it appears to the [Director] [Substituted by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. (a)(i).] that the managing committee or, as the case may be, the governing body of any educational institution has neglected pr failed to perform any of the duties imposed by or under this Act or the rules made thereunder he may after giving the managing committee or governing body a readable opportunity for showing cause against the proposed action and after considering the cause if any shown, supersede the managing committee or the governing body:[Provided that where the tenure of the managing committee or, as the case may be, the governing body of; an aided educational institution has expired and the constitution of the succeeding managing committee or governing body has not been approved by the prescribed authority, the Director may re-constitute the Managing Committee or governing body after consultation with such persons or authorities as he may deem necessary; and the managing committee or governing body so reconstituted shall manage the institution till the date on which the constitution of the succeeding managing committee or governing body is duly approved by the prescribed authority.] [Added by by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978), s. 4(a)(ii)]
