(1)If, in the opinion of the [Central Government] [ Substituted by the A.O. 1937, for "L.G."], any Board is not competent to perform or persistently makes default in the performance of the duties imposed on it by or under this Act or otherwise by law, or exceeds or abuses its powers.the [Central Government] [ Substituted by the A.O. 1937, for "L.G."] may [* * *] [The words "with the previous sanction of the G.G. in C." were rep. by A.O. 1937] by an order published, together with the statement of the reasons therefor, in the Official Gazette, declare the Board to be incompetent or in default or to have exceeded or abused its powers, as the case may be, and supersede it for such period as may be specified in the order:Provided that no Board shall be superseded unless a reasonable opportunity has been given to it to show cause against the supersession.
