Section 29(2) in The National Trust for Welfare of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Act, 1999
(2)The Central Government after recording its reasons in writing and by issuing a notification in the Official Gazette supersede the Board for a period of not more than six months:Provided that on the expiration of the period of supersession, the Central Government may reconstitute the Board, in accordance with section 3.
