Section 105 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987
105. Dissolution and reconstitution of Board or Committee.
(1)Where at any time it appears to the Government that the Board or Committee has failed to perform its functions or has exceeded or abused any of the powers conferred upon it by or under this chapter, the Government may, on the recommendation of the Commissioner, by notification published in the Andhra Pradesh Gazette, dissolve the Board or Committee from such date as may be specified therein and constitute another Board or Committee afresh in accordance with the provisions of this chapter.(2)Before issuing a notification under sub-section (1), the Government, shall communicate to the Executive Officer who is the ex-officio member - Secretary of the Board or Committee the grounds on which they propose to do so, fix a reasonable time to enable the Board or Committee to show cause against the proposal and consider its explanation or objection, if any.(3)On receipt of such communication under sub-sec.(2), the Executive Officer shall place the matter before an extraordinary meeting of the Board or Committee specially convened for the purpose and communicate the explanation or objection of the Board or Committee within the time fixed by the Government in that behalf.(4)The Government may on consideration of the explanation or objection of the Board or Committee dissolve the Board or Committee and cause all or any of the powers and functions of the Board or Committee to be exercised or performed by the Commissioner and Executive Officer, until the Board or Committee is reconstituted in accordance with the provisions of this Chapter.(5)With effect from the date specified for the dissolution of the Board or Committee all its members including the Chairman shall forthwith be deemed to have vacated their office as such.
