Section 20(1) in The Kerala Headload Workers Act, 1978
(1)If the Government are of the opinion-(a)that the committee is unable to perform its functions; or(b)that the committee has persistently made default in the discharge of its functions or has exceeded or abused its powers.the Government may, by notification in the Gazette, supersede the committee for such period as may be specified in the notification:Provided that, before issuing a notification under this subsection on any of the grounds mentioned in clause (b), the Government shall give reasonable opportunity to the committee to show cause why it should not be superseded, and shall consider the explanations and objections, if any of the committee.
