(2)If the Board of Councilors fails to answer the charges within the period specified in the order or within such further time as may be allowed by the State Government, or if the answers do not convince the State Government, [or where more than two-thirds of the total number of Councilors holding office for the time being have, for any reason, resigned] [Inserted by the West Bengal Act XLV of 1994, w.e.f. 10.10.1994.]. the State Government may dissolve the Board of Councilors by an order published in the Official Gazette with effect from the date of the order.
