Section 25(1) in The Bihar State Mela Authority Act, 2008
(1)If, at any time, the State Government is of the opinion-(a)That on account of a grave emergency, the authority is unable to discharge its function and duties imposed on it by or under the provisions of this Act; or(b)That circumstances exist which render it necessary in the public interest so to do;The State Government may, by Notification in the Official Gazette, supersede the Authority.
