Section 4 in The Bengal Agricultural Debtors Act, 1936
4. Power of State Government to cancel appointments of Chairman and members of, or to dissolve, a Board. -
The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may, at any time, for reasons to be recorded in writing, cancel, by notification, the appointment of the Chairman or of any other member of a Board or dissolve any Board:Provided that if, when a Board is dissolved, the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] does not consider the appointment of another Board to be necessary or desirable, it may authorise any [servant of the Government] [Words substituted by Bengal Act 8 of 1940 and the Adaptation of Laws Order, 1950. respectively.] to exercise such of the powers of the Board in connection with the making of awards as it may specify and the Collector to exercise all or any of the other powers of the Board.
