Section 18(1) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006
(1)If the Government, on consideration of the report referred to in sub-section (1) of section 17 or otherwise, is of the opinion-(a)that the Board is unable to perform its functions; or(b)that the Board has persistently made default in the discharge of its functions or has exceeded or abused its powers, the Government may, by notification, supersede the Board and re-constitute it in the prescribed manner, within a period of twelve months from the date of supersession. The period of supersession may be extended for sufficient reasons by a like notification by not more than six months:Provided that before issuing a notification under this sub-section on any of the grounds mentioned in clause (b), the Government shall give a reasonable opportunity to the board to show cause why it should not be superseded, and shall consider the explanations and objections, if any, of the Board.
