Section 100(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(1)If the State Government is of opinion that the Board is unable to perform or has persistently made default in the performance of the duty imposed on it by or under this Act or has exceeded or abused its powers, it may, by notification, supersede the Board for such period as may be specified in the notification :Provided that before issuing a notification under this sub-section, the State Government shall, by notice, require the Board to show cause within such period as may be specified in the notice why it should not be superseded and shall consider the explanation and objections, if any, of the Board.
