Section 36 in The Orissa Veterinary Practitioners Act, 1969
36. Control of the Council by the State Government.
- If at any time it shall appear to the State Government that the Council has failed to exercise or has exceeded or abused any power conferred upon it, by or under this Act, the State Government may, if they consider such failure, excess or abuse to be of a serious character, notify the particulars thereof to the Council; and if the Council fails to remedy such failure, excess or abuse within such time as may be fixed by the State Government in this behalf, they may, after giving the Council an opportunity of representing its case, dissolve the Council and cause all or any of the powers and duties of the Council to be exercised and performed by such agency and for such period as they may think fit :Provided that in the case of such dissolution of the Council, the State Government shall take steps as soon as may be convenient to reconstitute the Council in accordance with the provisions of this Act.
