Section 16(1) in Jharkhand Academic Council Act, 2002
(1)If in the opinion of the State Government the Council is unable to perform the duties imposed upon it by or under the Act or has repeatedly failed in its performance or has not complied with the directions issued under sub-section (4) of Section 9 by the State Government or has acted beyond its power or has abused its power, the State Government could by notification in its official gazette supersede the Council for such period which could be specified in the notification.
