Section 52(1) in The Bodoland Autonomous Council Act, 1993
(1)If the Governor, on receipt of a report or otherwise and in consultation with the State Judicial Department, is satisfied that a situation has arisen in which the administration of the Council Area cannot be carried on in accordance with the provisions of law in force or general or special instructions issued from time to time, the Governor may by notification in the official Gazette, dissolve the General Council and the Executive Council before the expiry of the term and assume to himself all or any of the powers or functions of the General Council and declare that such powers and functions shall be exercisable by such persons or authority, as he may specify in this behalf, for a period not exceeding six months at a time.
