Section 39(3) in The State Financial Corporations Act, 1951
(3)If the Board fails to carry out the instructions on the question of policy laid down by the State Government [under sub-section (1) of this section or the instructions given to the Board under sub-section (4) of section 37-A] [ Inserted by Act 48 of 1983, Section 6 (w.e.f. 30.12.1983).], the State Government shall have the power to supersede the Board and appoint a new Board in its place to function until a properly constituted Board is set up, and the decision of the State Government as to the grounds for superseding the Board shall not be questioned in any Court.
