Section 36(1) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965
(1)If at any time the Government is satisfied that-(a)the Board has without reasonable cause or excuse, made default in the discharge of its duties or in the performance of its functions imposed or entrusted by or under this Act or acceded or abused its powers ; or(b)circumstances have so arisen that the Board is rendered unable or may be rendered unable to discharge its duties or perform its functions under this Act ; or(c)it is otherwise expedient or necessary to dissolve the Board; the Government may, by notification in the Government Gazette, direct that the Board shall be dissolved from the date specified in the notification ; and thereupon the Board shall be deemed to be dissolved accordingly :Provided that the Government shall, before dissolving the Board, give a reasonable opportunity to it to show cause against the proposed action.
