Section 8 — Supersession of the Committee.
The Durgah khawaja Saheb Act, 1955
If in the opinion of the Central Government the Committee is guilty of gross mismanagement of the affairs of the Durgah or of neglect in the performance of its functions, the Central Government may supersede the Committee and entrust any person with full powers of the Committee until a new Committee is constituted in accordance with the provisions of this Act.Open in Lexace · Ask the AI about this section