Section 10A(1) in Bihar School Examination Board Act, 1952
(1)If in the opinion of the State Government the Board is unable to perform the duties imposed upon it by or under the Act or has repeatedly failed in its performance or has not complied with the directions issued under sub-section (3) of Section 7A by the State Government or has acted beyond its power or has abused its powers, the State Government may by notification in the official gazette supersede the Board for such period which may be specified in the notification:Provided that before issuing notification under this sub-section, the State Government shall give reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanations and objections if any, of the Board.
