Section 15 in Telangana Khadi and Village Industries Board Act, 1958
15. [ Dissolution of the Board. [Substituted with marginal heading by Act No.30 of 1981.]
(1)If at any time, the Government are satisfied that-(a)the Board has, without reasonable cause or excuse, made default in the discharge of its duties, or in the performance of its functions, imposed or entrusted by or under this Act, or exceeded or abused its powers; or(b)circumstances have so arisen that the Board is rendered unable, or may be rendered unable, to discharge its duties or perform its functions under this Act; or(c)it is otherwise expedient or necessary to dissolve the Board;The Government may, by notification, dissolve the Board for such period as may be specified in the notification and declare that the duties, powers and functions of the Board shall, during the period of its dissolution, be discharged, exercised and performed by such person or authority, as may be specified in the notification:Provided that the Government may, for reasons to be recorded in writing, hold that it shall not be necessary to give the Board any opportunity of making representation on the action proposed.(2)The Government shall, before the expiration of the period of dissolution, reconstitute the Board in accordance with the provisions of section 3.(3)The Government may make such incidental and consequential provisions as may appear to them to be necessary for giving effect to the provisions of this section.(4)Any notification issued or order made by the Government under this section shall not be questioned in any Civil Court.(5)On the Board being dissolved under sub-section (1)-(i)all funds and other properties vested in the Board shall vest in the Government; and(ii)all liabilities, legally subsisting and enforceable against the Board shall be enforceable against the Government to the extent of the funds and properties vested in the Government under clause (i).]
