Section 21(1) in Bihar School Examination Board Act, 2019
(1)If in the opinion of the Government, the Board is unable to perform the duties imposed upon it by or under the Act or has repeatedly failed in its performance or has not complied with the directions issued under section 12 by the Government or has acted beyond its power or has abused its powers, the Government may by notification supersede the Board for such period which may be specified in the notification:Provided that before issuing notification under this subsection, the Government shall give reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanations and objections, if any, of the Board.
