Section 11(1) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
(1)If, in the opinion State Government, any council is persistently negligent in performance of its duties and functions under this Act O rules, or commits any act which is prejudicial to its interred wilfully disobeys any direction of the Board under clause sub-case (2) of section 4 or is otherwise not functioning perly, the State Government may, by notification in the Gazette, direct any time, after giving the council a reas opportunity of being heard, that the council shall be dis on such date and for such period as may be specified in notification.
