Section 25(1) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981
(1)If the State Government, on consideration of the report referred to in sub-section (1) of section 24 or otherwise, is of the opinion-(a)that the Board is unable to perform and discharge its duties and functions; or(b)that the Board has persistently made default in the performances and discharge of its duties and functions or has exceeded or abused its powers,the State Government may, by notification in the Official Gazette, supersede the Board and reconstitute it in the prescribed manner, within a period of twelve months from the date of supersession. The period of supersession may be extended by the State Government for sufficient reasons by a like notification by not more than six months:Provided that, before issuing a notification under this sub-section on any of the grounds mentioned in clause (b), the State Government shall give a reasonable opportunity to the Board to show cause why it should not be superseded, and shall consider the explanations and objections, if any, of the Board.
