Section 75(2) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(2)Where the State Government is of the opinion that a committee has failed in the performance of its functions or discharge of its duties or has exceeded or abused the powers conferred on it by or under this Act, it may, by notification in the official Gazette, supersede the Committee.Provided that no order of supersession shall be passed unless the State Government has afforded reasonable opportunity to the Committee by showcase and seeking a written explanation in respect of the allegations against it.
