(1)If, at any time, in the opinion of Government the works intended to be executed by the Board under this Act have not been, and are not likely to be properly carried out or maintained by the Board, they may give six months' notice, by order published in the Official Gazette, that unless, within that period, the Board takes measures, to their satisfaction for the carrying out or maintenance of the said works, the powers by this Act conferred on the Board shall, at the end of such period, be withdrawn or revoked.
