Section 11 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
11. Dissolution of the council.
(1)If, in the opinion State Government, any council is persistently negligent in performance of its duties and functions under this Act O rules, or commits any act which is prejudicial to its interred wilfully disobeys any direction of the Board under clause sub-case (2) of section 4 or is otherwise not functioning perly, the State Government may, by notification in the Gazette, direct any time, after giving the council a reas opportunity of being heard, that the council shall be dis on such date and for such period as may be specified in notification.(2)When the council is dissolved under sub-section all members of the council, including the Chairman an Secretary shall from the date of dissolution, be deemed to vacated their offices, but without prejudice to their bility for re-appointment or re-nomination and all power duties of the council, shall during the period of dissolution exercised and performed by such person or persons as the Government may appoint in this behalf.(3)Within six months of dissolution, the council shall be reconstituted in accordance with the provisions of section 7.
