Section 18(1) in Karnataka Labour Welfare Fund Act, 1965
(1)If the State Government is satisfied that the Board has made default in preforming 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 supersede and re-constitute the Board in the prescribed manner:Provided that before issuing the notification under this sub-section, the State Government shall give a reasonable opportunity to the Board to show cause why it should not be superseded and shall consider the explanations and objection, if any, of the Board.
