Section 21 in The Gujarat Tribal Development Corporation Act, 1972
21. Dissolution of Board.
(1)No provision of law other than this Act, relating to the winding up, dissolution or liquidation of the companies or corporations shall apply to the Corporation(2)The State Government may, if the Corporation exceeds its powers, or upon receipt of a report under section 19, 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 State Government is not satisfied with the explanation, the State Government may dissolve the Board from such date as may be specified.
