(1)If at any time the State Government is satisfied that the commission is not competent to perform or persistently makes default in the performance of the duties imposed on it by or under this Act or has exceeded or abused its powers, the State Government may by an order published, alongwith the reasons thereof, in the Official Gazette declare the commission to be incompetent or in default or to have exceeded or abused its powers, as the case may be, and may dissolve the commission on and from a date to be specified in the order of dissolution:Provided that no action shall be taken under this sub-section unless the commission has been afforded a reasonable opportunity of submitting an explanation and of being heard if the Commission so desired.
