Section 27(1) in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
(1)If, on consideration of the report under section 26 or otherwise, the State Government is of opinion-(a)that a Board is unable to discharge its duties, or(b)that a Board has persistently made default in the discharge of its duties or has exceeded or abused its powers,the State Government may by notification supersede the Board for such period not exceeding twelve months as may be specified in the notification :Provided that before issuing a notification under this sub-section on any of the grounds mentioned in clause (6) the State Government shall give a reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanations and objections, if any, of the Board.
