(1)If the State Government is of opinion that a Committee of Management is unable to perform or has persistently made default in the performance of the duties imposed on it by or under this Act or any other law for the time being in force or has exceeded or abused its powers, the State Government may by notification in the Official Gazette, supersede the committee for such period as may be specified in the notification :Provided that before issuing a notification under this sub-section the State Government shall give a reasonable opportunity to the Committee of Management to show-cause why it should not be superseded and shall consider the explanations and objections, if any, of such committee.
