Section 36 in Jammu and Kashmir Khadi and Village Industries Board Act, 1965
36. [ Dissolution of the Board. [Section 36 substituted by Act III of 1973, s. 3.]
(1)If at any time the Government is satisfied that-(a)the Board has without reasonable cause or excuse, made default in the discharge of its duties or in the performance of its functions imposed or entrusted by or under this Act or acceded or abused its powers ; or(b)circumstances have so arisen that the Board is rendered unable or may be rendered unable to discharge its duties or perform its functions under this Act ; or(c)it is otherwise expedient or necessary to dissolve the Board; the Government may, by notification in the Government Gazette, direct that the Board shall be dissolved from the date specified in the notification ; and thereupon the Board shall be deemed to be dissolved accordingly :Provided that the Government shall, before dissolving the Board, give a reasonable opportunity to it to show cause against the proposed action.(2)On and from the said date of dissolution,-(a)all properties and funds, which immediately before the said date were in the possession of the Board for the purpose of this Act, shall vest in the Government ;(b)all members shall vacate office as members of the Board ; and(c)all rights, obligations and liabilities, (including any liabilities under any contract) of the Board shall become the rights, obligations and liabilities of the Government :Provided that the rights, obligations and liabilities of the Government under this clause shall be only so far as they related to the period after 1st April, 1971.(3)Any notification issued under sub-section (1) shall not be questioned in any Civil Court.]
