Section 16 in Andhra Pradesh Para Medical Board Act, 2006
16. Dissolution of the Board.
(1)If at any time it appears to the Government that the Board has failed to exercise or has exceeded or abused any or the powers conferred on it by or under this Act or has failed to perform any of the duties imposed on it by or under this Act, the Government may, if they consider that such failure, excessive exercise or abuse of power is of a serious character, notify, the particulars thereof to the Board and if the Board fails to remedy such defects, excessive exercise or abuse of powers within such time limit as the Government may fix in this behalf, the Government may dissolve the Board and cause all or any of the powers and duties of the Board to be exercised and performed by such persons and for such period as they may think fit and thereupon the funds and property of the Board shall vest in the Government for the purposes of this Act, until a new Board is constituted as provided under section 3.(2)Where the Government have dissolved a Board under sub-section (1) they shall take steps for the constitution of a new Board under section 3 within six months from the date of such dissolution and on the constitution of such Board the property and funds referred to in sub-section (1) shall revest in that Board.Chapter - IV Powers and Functions of the Board
