Section 113(1) in The Goa Rehabilitation Board Act, 2006
(1)If the Government is of opinion that the Board is unable to perform, or has persistently made default in the performance of, the duty is imposed on it by or under this Act or has exceeded or abused it's powers, it may, by notification, supersede the Board for such period as may be specified in the notification:Provided that before issuing a notification under this sub-section, the Government shall, by notice, require the Board to show cause within such period as may be specified in the notice as to why it should not be superseded and shall consider the explanations and objections, if any, of the Board.
