Section 20(1) in The Meghalaya School Education Act, 1981
(1)Whenever the Government is satisfied that the managing committee of any schools, whether recognised or not, has neglected to perform any duties imposed on it by or under this act or any Rule made thereunder and that it is expedient in the interest of school education to take over the management of such school, the Government may, after giving the managing committee of such school, a reasonable opportunity of showing cause against the proposed action, take over the management of such school for a limited period not exceeding three years.
