184. [ Power of State Government to supersede the Board. [[Sections 184 and 184A substituted for original section 184 by W.B. Act 11 of 1972 (as amended by W.B. Act 21 of 1974). Original section 184 was as under :-
'184. Ultimate dissolution of Board and transfer of their assets and liabilities to the Commissioners of Howrah Municipality. - (1) When all schemes sanctioned under this Act have been executed, or have been so far executed as to render the continued existence of the board, in the opinion of the State Government, unnecessary, the State Government may, by notification, declare that the Board shall be dissolved from such date as may be specified in this behalf in such notification: and the Board shall be deemed to be dissolved accordingly.(2)From the said date -(a)all properties, funds and dues which are vested in or realizable by the Board and the Chairman, respectively, shall vest in and be realizable by the Commissioners of the Howrah Municipality;(b)all liabilities which are enforceable against the Board shall be enforceable only against the Commissioners of the Howrah Municipality;(c)for the purpose of completing the execution of any scheme, sanctioned under this Act, which has not been fully executed by the Board, and of realizing properties, funds and dues referred to in clause (a), the functions of the Board and the Chairman under this Act shall be discharged by the Chairman of the Howrah Municipality; and(d)the Commissioners of the Howrah Municipality shall keep separate accounts of all moneys respectively received and expended by them under this Act until all loans raised hereunder have been repaid, and until all other liabilities referred to in clause (b) have been duly met.'.]](1)If in the opinion of the State Government it is necessary so to do with a view to better co-ordination and speedier execution of development work and maintenance thereof the State Government may, by an order published in the Official Gazette and mentioning therein the reason for the order, supersede the Board for such period as may be specified in the order.(2)For the removal of doubts it is hereby declared that no notice whatsoever is required to be given to the Board for submission of any representation before making any such order of supersession under sub-section (1).(3)The State Government may, if it considers necessary so to do, by order, extend or modify from time to time the period of supersession.]
