- If, at any time, it appears to the State Government that the Council has failed to exercise or abuse a power conferred upon it by or under this Act or has failed to perform a duty imposed upon it by this Act, the State Government may, if it considers such failure, excess or abuse to be of a serious character, after giving the Council an opportunity of being heard, notify the particulars thereof to the Council, and if the Council fails to remedy such failure, excess or abuse within such time as may be fixed by the State Government in this behalf, the State 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 other agency and for such period as it may think fit.The Schedule(See section 25)Qualifications enabling a person to have his name entered in the Register
