Section 17(1) in The Kerala Headload Workers Act, 1978
(1)If the Government are of opinion-(a)that the Board is unable to perform its functions; or(b)that the Board has persistently made default in the performance of its functions or has exceeded or abused its powers,the Government may, by notification in the Gazette, supersede the Board for such period as may be specified in the notification :Provided that, before issuing a notification under this subsection on any of the grounds mentioned in clause (b), the Government shall give a reasonable opportunity to the Board to show cause why it should not be superseded, and shall consider the explanations and objections, if any, of the Board.
