Section 29(2) in Jammu and Kashmir State Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 2018
(2)The Government after recording reasons in writing and by issuing a notification in the Government Gazette may supersede the Board for a period of not more than six months :Provided that on the expiration of the period of supersession, the Government may reconstitute the Board, in accordance with section 3.
