Section 21 in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
21. Supersession of Board.
(1)If the State Government is satisfied that the Board has made default in performing any of the duties imposed on it by or under this Act or has abused its power, the State Government may, by notification in the Official Gazette, supersede the Board.(2)After the supersession of the Board and until it is reconstituted, the powers, duties and functions of the Board under this Act shall he exercised or performed by such officer or officers, as the State Government may appoint for this purpose.
