Section 38(1) in The Gujarat Khadi and Village Industries Act, 2006
(1)If it appears to the State Government necessary or expedient that the Board should be reconstituted or reorganized in any manner whatsoever or that the Board may be dissolved, the State Government may, after consulting the Board, by an order published in the Official Gazette, provide for the reconstitution, reorganization or dissolution of the Board with effect from such date as may be specified in the order.
