Section 173 in The Rajasthan District Boards Act, 1954
173. Power of Government to dissolve or supersede Board.
- If at any time upon representation made or otherwise it appears to the State Government that a Board persists in making default in the performance of any duty or duties imposed on it by or under this or any other enactment, or in exceeding or abusing its powers, the State Government may, after calling for an explanation from the Board and considering any objection made by it to action being taken under this section, by an order published with the reasons for making it in the Rajasthan Gazette, either dissolve the Board or supersede it for a period to be specified in the order.
