(1)If, in the opinion of the State Government, the Board of Councilors has shown gross neglect in the performance of the duties imposed upon it by or under this Act or any other law for the time being in force, or has committed serious irregularities in the performance of such duties, the State Government may by order direct the Board of Councilors to show cause within the period specified in the order why it shall not be dissolved on grounds of charges mentioned in this order.
