Section 31(1) in Bombay Khadi and Village Industries Act, 1960
(1)If it appears to the State Government necessary or expedient that a Board or Boards should be reconstituted or reorganised in any manner whatsoever or that a Board or Boards may be dissolved the State Government may, after consulting the Boards concerned, by an order published in the Official Gazette, provide for the reconstitution, reorganisation or dissolution of the Board or Boards, as the case may be.
