Section 10A(1) in The United Provinces Indian Medicine Act, 1939
(1)where the number of members of the Board for the time being is, for any reason whatsoever, reduced to less than the quorum provided in Section 18, the State Government may, by notification, supersede the Board and appoint a Controller for such period not exceeding two years as may be specified in the notification or up to the date of notification under sub-section (4) whichever is earlier.
