Section 15(1) in Telangana Khadi and Village Industries Board Act, 1958
(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.
