(1)If, on receiving a report of the Charity Commissioner, the State Government is of opinion that the Committee is not competent to perform, or makes default in performing the duties imposed on it under this Act, or exceeds or abuses its powers, the State Government may, after due enquiry, by notification in the Official Gazette, dissolve the Committee and re-establish another Committee within a period of six months from the date of dissolution, or supersede the Committee for such period not exceeding six months, as the State Government may deem fit.
