Technology Development Board Act, 1995
17. Power of Central
Government to supersede the Board.
- If at any time the
Central Government is of opinion-
- That on account of grave
emergency, the Board is unable to discharge the functions and the duties imposed
on it by or under the provisions of this Act; or
- that the
Board has persistently made default in
complying with any direction issued by he Central Government under
this Act or in the discharge of the functions and
duties imposed on it by or under the provisions of this Act and as a
result of such default the financial position of the Board or the administration
of the Board has deteriorated; or
- that circumstances
exist which render it necessary in the public interest so to do, the
Central Government may, be notification in the Official Gazette,
supersede the Board for such period, not exceeding six months, as may
be specified in the notification.
- Upon the publication of a
notification under sub-section (1) superseding the Board,--
- All the
members shall, as from the date of super
session, vacate their offices as such;
- all the powers, functions
and duties which may, by or under the provisions of this Act, be exercised
or discharged by or on behalf of the Board shall,
until the Board is reconstituted under
sub-section (3), be exercised and discharged
by such person or persons as the
Central Government may direct; and
- All property owned or
controlled by the Board shall, until the Board is reconstituted under
sub-section (3), vest in the Central Government.
- On the expiration of the
period of super session specified in the notification issued under sub-section
(1), the Central Government may reconstitute the Board by a fresh appointment
and in such case any person or persons who vacated their offices under clause
(a) of sub- section (2), shall not be deemed to be disqualified for appointment:
that the Central
Government may, at any time, before the expiration of the period of super
session, take action under this sub-section.
- The Central
Government shall cause a notification issued under sub-section
(1) and a full report of any action, taken under this section
and the circumstances leading to such action to be laid before each House
of Parliament at the earliest.
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