Section 28(2) in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
(2)The Governor may, if the Corporation exceeds its powers, or upon receipt of a report under section 27, call upon the Board to show cause why it should not be dissolved, and if no explanation is offered within the specified period, or if the Governor is not satisfied with the explanation, he may dissolve the Board from such date as may be specified.
