Section 15 in The Jammu and Kashmir Bhudan Yagna Act, 1960
15. Dissolution of the Board.
(1)If at any time the Government is satisfied that-(a)the Board has failed without reasonable cause or excuse to discharge duties or to perform functions imposed or assigned by or under this Act ;(b)circumstances have so arisen that the board is rendered unable or may be rendered unable to discharge duties or to perform functions imposed or assigned by or under this Act ; of(c)it is otherwise expedient or necessary, to dissolve the Board ;it may, by notification in the Government Gazette,-(i)dissolve the Board for the period to be specified ;(ii)direct the reconstitution of the Board in accordance with the provisions of section 4 of this Act ; and(iii)declare the duties, powers and functions of the Board under this Act shall, for the period for which it has been dissolved, be discharged, exercised and performed by such person or authority and subject to such restrictions as may be specified there in.(2)The Government may make such incidental and consequential provisions as may appear to be necessary for this purpose.
