Section 28(1) in Hindu Religious Institutions and Charitable Endowments Act, 1997
(1)The prescribed authority shall have power to disslove a Committee of Management if after holding an enquiry in accordance with sub-section (2), it is satisfied that the committee has;(a)failed to discharge the duties or perform the functions in accordance with the provisions of this Act or the rules made thereunder; or(b)disobeyed any lawful orders issued under the provisions of this Act or the rules made thereunder by the State Government or the Commissioner, Deputy Commissioner or Assistant Commissioner; or(c)committed any malfeasance or misfeasance or is guilty of breach of trust or misappropriation in respect of the properties of the institution or endowment;
