Section 4E(1) in The Indian Red Cross Society Act, 1920
(1)If, at any time, the President is of opinion(a)that there has been gross failure in the management of the affairs of the Society by the Managing Body; or(b)that the Managing Body is acting in a manner which is prejudicial to carrying out the objectives of the Society, the President array, by order in writing, supersede the Managing Body for such period, not exceeding six months, as may be specified in the order:Provided that before issuing an order under this sub-section, the President shall give a reasonable opportunity to the Managing Body to show cause why it should not be superseded and shall consider the explanations and objections, if any, of the Managing Body.
