Section 41 in Rajasthan Ayurved Nursing Council Act, 2012
41. Control of State Government.
- If at any time it appears to the State Government that the Council has failed to exercise or has exceeded or abused a power conferred, 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, 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, may dissolve the Council and cause all or any of the powers and duties of the Council to be exercised and performed by such agency and for such period, not exceeding six months, as it may think fit:Provided that the State Government shall reconstitute the Council before the expiry of six months from the date of its dissolution.
