The State Government may wind up a Joint Committee, without assigning reasons, for inefficiency or mismanagement and may entrust the dispensary or hospital to either local authority, in which case the local authority shall be responsible to manage it from its own funds. Government may take over, if they so deem fit, the hospital or dispensary under their own departmental control and supervision and recover a proportion of the cost of maintenance from the local authorities concerned who appointed the Joint Committee.Chapter-VI Public Works
