Section 18 in The Bombay Labour Welfare Fund Act, 1953
18. Supervision of the Board.
(1)If the State Government is satisfied that the Board has made default in performing any duties imposed on it by or under this Act or has abused its power, the State Government may by notification in the Official Gazette shall supersede and reconstitute the Board [in the manner specified in sub section (1) of Section 4 for constitution of the Board.] [These words were substituted for the words, 'in the prescribed manner' by Gujarat 29 of 1973, Section 6.]Provided that before issuing the notification under this sub-section, the State Government will give a reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanation objections, if any, of the Board.(2)After the suppression of the Board and until it is reconstituted the powers, duties and functions of the Board under this Act shall be exercised or performed by the Board or by such officer or officers, as the State Government may appoint for this purpose.
