Section 25 in The Bihar State Mela Authority Act, 2008
25. Supersession of the Authority.
(1)If, at any time, the State Government is of the opinion-(a)That on account of a grave emergency, the authority is unable to discharge its function and duties imposed on it by or under the provisions of this Act; or(b)That circumstances exist which render it necessary in the public interest so to do;The State Government may, by Notification in the Official Gazette, supersede the Authority.(2)Upon publication of a notification under sub-section (1) for superseding the authority-(a)all the members shall, as from the date of supersession vacate their offices as such;(b)All the powers, functions and duties which may, by or under the provisions of this Act, be exercised and discharged by or on behalf of the authority, shall until the authority is reconstituted under subsection (3), be exercised and discharged by such person or persons as the State Government may direct in this behalf.(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1) the State Government may,(a)extend the period of supersession as it may consider necessary; or(b)reconstitute the authority within one year from supersession.
