Section 16 in Telangana Intermediate Education Act, 1971
16. Dissolution of the Board in certain cases.
(1)Where it appears to the Government that the Board has failed to exercise its powers or to perform its functions or has exceeded or abused any of the power conferred upon it by or under this Act, the Government may direct the Board to remedy such failure, excess or abuse or to give a satisfactory explanation therefor within such time as the Government may fix in this behalf, and where the Board fails to comply with such direction, or where the Government are satisfied that a situation has arisen in which the functions of the Board cannot be carried on in accordance with the provisions of this Act, the Government may dissolve the Board with effect from a specified date and reconstitute it either immediately or with effect from another specified date not later than six months from the date of such dissolution and cause all or any of the powers performed by such person or authority as the Government may appoint in this behalf until the Board is reconstituted in accordance with the provisions of this Act; and any person or authority so appointed may, if the Government so direct, receive remuneration for the services rendered from the funds of the Board.(2)With effect from the date specified for the dissolution of the Board under sub-section (1), all its members including its Chairman and Vice-Chairman shall forthwith be deemed to have vacated their offices as such.(3)Every order of dissolution made under sub-section (1) shall, as soon as may be after it is made, be laid before each House of the [Telangana] [Substituted by G.O.Ms.No.21, Higher Education (IE) Department, dated 20.10.2014.] State Legislature.
