(11)If at any time the State Government is of opinion -(a)that the Water Committee has persistently made default in the performance of the functions imposed on it by or under this Act, or(b)that the circumstances exist which render it necessary in the public interest so to do, the State Government may, by notification supersede the Water Committee for such period, not exceeding two years as may be specified in the notification:Provided that before issuing a notification under this sub-section for the reasons mentioned in clause (a) the State Government shall give a reasonable opportunity to the Water Committee to show cause why it should not be superseded and shall consider the explanation and objection, if any, of the Water Committee.
