Section 25 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
25. Supersession of Board.
(1)If the State Government is satisfied [hat the Board had made default in performing any duties imposed on it by or under this Act or has abused its power or has failed to comply with any direction given by the State Government under Section 23, the State Government may by notification supersede the Board and may reconstitute it in the manner prescribed for consultation of the Board :Provided that before issuing the notification under this sub-section, the State Government shall give a reasonable opportunity to the Board to show-cause why it should not be superseded and shall consider the explanation and objections, if any, submitted by the Board.(2)After the supersession of the Board and until it is reconstituted the powers, duties and functions of the Board under this Act shall be exercised or performed by the State Government or by such officer or officers as the State Government may appoint for this purpose.
