Section 35(1) in The Pepsu Townships Development Board Act, 1954
(1)If, in the opinion, of the State Government the Board becomes incompetent to perform or has persistently made default in the performance of the duties imposed on it by or under this Act, or exceeds or abuses its powers, the State Government may [* * * * * * * *] [Omitted by Punjab Act 19 of 1973, section 9.] by notification in the Official Gazette, supersede the Board for such period as may be specified in the notification :Provided that before issuing a notification under this sub-section the State Government shall give a reasonable time to the Board to show cause why it should not be superseded and shall consider the explanations and objections, if any, of the Board.
