(1)If at any time it shall appear to the Government that the Council has failed to exercise or has exceeded or abused any of the powers conferred on it by or under this Act, the Government may, if they consider such failure, excess or abuse to be of a serious character notify the particulars thereof to the Council, and if the Council fails to remedy such default, excess or abuse within such time as the Government may fix in this behalf, the Government may dissolve the Council, and cause all or any of the powers and duties of the Council to be exercised and performed by such person and for such period as they may think fit and thereupon the funds and property of the Council shall vest in the Government for the purpose of this Act until a new Council shall have been constituted under section 3.(2)When the Government have dissolved the Council under sub-section (1) it shall take steps as soon as may be to constitute a new Council under section 3, and thereupon the property and funds referred to in sub-section (1) shall vest in the Council so constituted.Registration
