Section 78(1) in The West Bengal Housing Industry Regulation Act, 2017
(1)If, at any time, the State Government is of the opinion,-(a)that, on account of circumstances beyond the control of the Authority, it is unable to discharge the functions or perform the duties imposed on it by or under the provisions of this Act; or.(b)that the Authority has persistently defaulted in complying with any direction given by the State Government under this Act or in the discharge of the functions or performance cf the duties imposed on it by or under the provisions of this Act and as a result of such default the financial position of the Authority or the administration of the Authority has suffered; or(c)that circumstances exist which render it necessary in the public interest so to do, the State Government may, by notification, supersede the Authority for such period, not exceeding six months, as may be specified in the notification:Provided that before issuing any such notification, the State Government that give a reasonable opportunity to the Authority to make representations against the proposed supersession and shall consider the representations, if any, of the Authority.
