Section 54(1) in Rajasthan State Highways Act, 2014
(1)If, at anytime, the State Government is of the opinion -(a)that the Authority has persistently made default in complying with any direction issued by the State Government under this Act or in the discharge of the functions and duties imposed on it by or under the provisions of this Act; or(b)that circumstances exist which render it necessary in the public interest so to do,the State Government may, by notification in the Official Gazette, supersede the Authority for such period, not exceeding one year, as may be specified in the notification:Provided that before issuing a notification under this subsection for the reasons mentioned in clause (b), the State Government shall give a reasonable opportunity to the Authority to show cause why it should not be superseded and shall consider the explanations and objections, if any, of the Authority.
