Section 10(5) in The Electricity (Supply) Act, 1948
(5)If the Board fails to carry out its functions, or refuses or fails to follow the directions issued by the State Government under this Act, the State Government may remove the Chairman and the members of the Board and appoint a Chairman and members in their places.] [ Inserted by Act 101 of 1956, Section 5 (w.e.f. 30.12.1956).][10-A. Power of State Government to declare certain transactions void.-(1) The State Government may declare void any transaction in connection with which a member has been removed under sub-clause (iii) of clause (e) of sub-section (1) of section 10 after considering the report on the facts of the case made to it by a District Judge nominated by it in this behalf.
