Section 17(1) in The Western Orissa Development Council Act, 2000
(1)If, in the opinion of the Government, the Council -(a)is not competent to perform, or persistently makes default in the performance of, the duties imposed on it by or under this Act, or exceeds or abuses its power, or(b)fails to perform its functions efficiently, the Government may, by an order notified in the Gazette, supersede the Council :Provided that the Council shall be given reasonable opportunity of being heard before its supersession.
