Section 32(1) in Telangana Labour Welfare Fund Act, 1987
(1)If the Government are of opinion that the Board is unable to perform or has persistently made default in the performance of, the duty imposed on it by or under this Act or has exceeded or abused its powers, they may, by notification, supersede the Board for a period not exceeding six months as may be specified in the notification:Provided that before issuing a notification under this sub-section, the Government shall, by notice require the Board to show cause within such period as may be specified in the notice why it would not be superseded and shall consider the explanations and objections, if any, of the Board.
