Section 46(1) in Gujarat State Council for Physiotherapy Act, 2011
(1)If the Government is of the opinion that the Council is unable to perform, or has persistently made default in the performance of, the duty imposed on it by or under this Act, or has exceeded or abused it powers, or has wilfully or without sufficient cause failed to comply with any direction issued by the State Government under section 45, the State Government may, by notification in the Official Gazette, supersede the Council for such period as may be specified in the notification :Provided that before issuing a notification under sub-section (1) thereby, the State Government shall issue a notice to the Council and shall give reasonable time to it to show cause.
