Section 39(1) in The National Capital Region Planning Board Act, 1985
(1)Where the Central Government is satisfied that the purposes for which the Board was established under this Act have been substantially achieved or the Board has failed in its objectives so as to render the continued existence of the Board in the opinion of the Central Government unnecessary that Government may, by notification in the Official Gazette declare that the Board shall be dissolved with effect from such date as may be specified in the notification; and the Board shall be deemed to be dissolved accordingly.
