(1)If in the opinion of the State Government the Board is not competent to perform or persistently make default in performing the duties imposed on it, under this Act, or exceeds or abuses its powers, or fails to comply with the directions issued by the State Government, the State Government, after due inquiry, may, by notification in the Official Gazette, dissolve the Board and direct the immediate reconstitution of another Board in accordance with the provisions of this Act.
