Section 24(2) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(2)The State Government may, if the Corporation exceeds its powers, or upon receipt of a report under section 23, call upon the Corporation to show cause why it should not be dissolved, and if no explanation is offered within the specified period, or if the State Government is not satisfied with the explanation, it may dissolve the Corporation from, such date as may be specified.
