Section 8 in The District Council of Culture Rules, 1994
8. General.
(1)A provision of these rules may be amended by the State Government, after perusing carefully the views of the Councils received by a specified date.(2)A Council may be dissolved, after affording to the said Council an opportunity of being heard, by the State Government for any act of omission or commission brought out during the audit or in a report of a team of inquiry constituted by the State Government. If, upon such dissolution, there remains after satisfaction of debts and liabilities, any assets whatsoever, the said assets shall be deemed to have been transferred to the State Government.
