Section 28 in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
28. Dissolution of Board.
(1)No provision of law other than this Act, relating to the winding up, dissolution or liquidation of the companies or corporations shall apply to the Corporation.(2)The Governor may, if the Corporation exceeds its powers, or upon receipt of a report under section 27, call upon the Board to show cause why it should not be dissolved, and if no explanation is offered within the specified period, or if the Governor is not satisfied with the explanation, he may dissolve the Board from such date as may be specified.
