Section 25(1) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(1)If the State Government is satisfied [hat the Board had made default in performing any duties imposed on it by or under this Act or has abused its power or has failed to comply with any direction given by the State Government under Section 23, the State Government may by notification supersede the Board and may reconstitute it in the manner prescribed for consultation of the Board :Provided that before issuing the notification under this sub-section, the State Government shall give a reasonable opportunity to the Board to show-cause why it should not be superseded and shall consider the explanation and objections, if any, submitted by the Board.
