Section 25(1) in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990
(1)Where the Board persistently makes default in complying with any directions issued under section 23 or fails to supply the information required under section 24, the Central Government may prepare a report thereof and lay it before each House of Parliament for any recommendation thereof as to any action (including supersession of the Board) which may be taken against the Board.
