Section 31 in The West Bengal Khadi And Village Industries Board Act, 1959
31. Dissolution of the Board.
(1)If at any time the State Government is satisfied, [* * * * * *] [Words 'after giving the Board an opportunity of representing its case' omitted by W.B. Act 35 of 1983.] that -(a)the Board has, without reasonable cause or excuse, made default in the performance of its duties or in the discharge of its functions, or exceeded or abused its powers, or(b)circumstances have arisen due to which the Board is or may be rendered unable to discharge its function under this Act, or(c)it is otherwise expedient or necessary to dissolve the Board,the State Government may, by notification in the Official Gazette, make an order [stating the reasons therefor] [Words inserted by W.B. Act 35 of 1983.] dissolving the Board on and from such date and for such period as may be specified in the order and declaring that the duties, functions and powers of the Board shall, during the period of dissolution, be performed, discharged and exercised by such person or authority as may be specified in the order.(2)If in any case, the State Government so thinks fit, it may, by notification in the Official Gazette, make an order extending the period of dissolution of the Board.(3)On the dissolution of the Board under this section, suits, prosecutions and other legal proceedings for or against the Board shall, during the period of dissolution, be instituted, defended or continued by the person or authority specified in the order under sub-section (1) in the name of the Board in like manner as immediately before the dissolution of the Board.(4)The State Government shall, before the expiration of the period of dissolution, reconstitute the Board in accordance with the provisions of section 4.(5)The State Government may make such incidental or consequential order or orders as may appear to it to be necessary for giving effect to the Order made under sub-section (1).(6)No suit shall lie against the State Government for any order made by it under this section.
