(1)The State Government shall exercise superintendence and control over the Board and its officers and may call for such information as it may deem necessary and, in the event of its being satisfied that the Board is not functioning properly or is abusing its powers or is guilty of corruption or mismanagement, it may, by notification suspend the Board :Provided that the Board shall be reconstituted, within a period of one year from the date of its suspension, in the prescribed manner.
