Section 3(1) in The Bombay Statutory Corporations (Regional Reorganisation) Act, 1960
(1)If it appears to the State Government expedient that any existing corporation, which is operating and functioning immediately before the commencement of this Act, should be dissolved or that it should be reconstituted and reorganized so that there are established or functioning separate corporations for the Maharashtra and Gujarat regions, that Government may by order make provision for such dissolution or reconstitution and reorganization of such existing corporation.
