Section 9 in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
9. Dissolution and supersession of the Board.
(1)If in the opinion of the Governor, the Board is not competent to perform, or persistently makes default in performing the duties imposed on it under this Act or exceeds or abuses its powers, the Governor may after due enquiry and after giving the Board reasonable opportunity of being heard, by order dissolve or supersede the Board and reconstitute another Board in accordance with this Act.(2)Where a Board is dissolved or superseded under this section, the Governor shall assume all the powers and perform all the functions and exercise all the powers of the Board for a period not exceeding three months or until the constitution of another Board whichever is earlier.
