(1)If, on receiving a report of the Charity Commissioner, the State Government is of opinion that the Committee is not competent to perform, or makes default in performing the duties imposed -on it under this Act, or exceeds or abuses its powers, the State Government may, after due enquiry, by notification in the Official Gazette, dissolve the Committee and/re-establish another Committee within a period of six months from the date of dissolution, or supersede the Committee for such period not exceeding six months, as the State Government may deem fit.
