Section 43 in The Paschim Banga Ayurvedic System Of Medicine Act, 1961
43. Control of the Parishad by State Government.
- If at any time it appears to the State Government that the Parishad has failed to exercise or has exceeded or abused a power, conferred upon it by or under this Act or has failed to perform a duty imposed upon it by this Act, the State Government may, if it considers such failure, excess or abuse to be of a serious character, after giving the Parishad an opportunity of being heard, notify the particulars thereof to the Parishad and if the Parishad fails to remedy such failure, excess or abuse within such time as may be fixed by the State Government in this behalf, the State Government may dissolve the Parishad and cause all or any of the powers and duties of the Parishad to be exercised and performed by such agency and for such period as it may think fit.The Schedule(See section 22.)
