(1)If , in the opinion of the Central Government, -(i)the Society without just or reasonable cause has made default in giving effect to any direction issued under sub-section (6) of section 10 or section 12; or(ii)the Council of the Society has exceeded or abused the powers in relation to the Society or any part thereof;the Central Government may, by written order, direct the Society within a period to be specified in the order to show cause to the satisfaction of the Central Government against the making of any appointment referred to in sub-section (2).
