Section 31(1) in The West Bengal Khadi And Village Industries Board Act, 1959
(1)If at any time the State Government is satisfied, [* * * * * *] [Words 'after giving the Board an opportunity of representing its case' omitted by W.B. Act 35 of 1983.] that -(a)the Board has, without reasonable cause or excuse, made default in the performance of its duties or in the discharge of its functions, or exceeded or abused its powers, or(b)circumstances have arisen due to which the Board is or may be rendered unable to discharge its function under this Act, or(c)it is otherwise expedient or necessary to dissolve the Board,the State Government may, by notification in the Official Gazette, make an order [stating the reasons therefor] [Words inserted by W.B. Act 35 of 1983.] dissolving the Board on and from such date and for such period as may be specified in the order and declaring that the duties, functions and powers of the Board shall, during the period of dissolution, be performed, discharged and exercised by such person or authority as may be specified in the order.
