Section 22(1) in Kerala Cultural Activists Welfare Fund Act, 2010
(1)If, after consideration of the report under sub-section (1) of section 21 or otherwise, the Government are of the opinion that the Board,-(a)Is unable to perform the functions imposed on it, or(b)Has persistently made default in the performance of the duties imposed on it by or under the provisions of the Act or Rules of Schemes, or(c)Has exceeded or abused its powers,the Government may, by notification in the Gazette, supersede the Board for such period not exceeding six months as may be specified in the notification.Provided that before issuing a notification under this sub-section, the Government shall give a reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanation and objections, if any, of the Board.
