Section 30 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959
30. [ Power to supersede Board. [Substituted by Jammu and Kashmir Act No. 17 of 2018, dated 17.9.2018.]
- If at any time it appears to the Government, on the report of the State Department of Indian System of Medicine or otherwise that the Board has failed or neglected to exercise or has exceeded or abused any of the powers conferred upon it by or under this Act, it may wherever such failure, neglect, excess or abuse is of a serious character, notify the particulars thereof to the Board, and if the Board fails to remedy such default, excess or abuse within such time as the Government may fix in this behalf, the Government may dissolve the Board and cause all or any of the powers and duties of the Board to be exercised and performed by such person, in such manner and for such period not exceeding two years as it may specify in this behalf.]
