Section 9(1) in The Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988
(1)If in the opinion of the Governor, the Board is not competent to perform, or persistently makes default in performing the duties imposed on it under this Act or exceeds or abuses its powers, the Governor may after due enquiry and after giving the Board reasonable opportunity of being heard, by order dissolve or supersede the Board and reconstitute another Board in accordance with this Act.
