Section 22 in The M.P. Ayurvigyan Parishad Adhiniyam, 1987
22. Control by State Government.
- If at any time it appears to the State Government that the Council has failed to exercise or has exceeded or abused any of the powers conferred upon it by or under this Act or has failed to perform any of the duties imposed upon it by or under this Act the State Government may, if it considers such failure, excess, or abuse to be of a serious nature notify the particulars thereof to the Council, and if the Council fails to remedy such failure, excess or abuse within such time as the State Government may fix in this behalf, the State Government may dissolve the Council for a period of two years which may be extended by the State Government for a period not exceeding one year at a time but the period of dissolution in the aggregate shall not exceed five years and cause all or any of the powers and duties of the Council to be exercised and performed by such person and for such period, as it may think fit and shall take steps to bring into existence a new Council.
