Section 51(1) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(1)If in the opinion of the State Government, the Board is not competent to perform or is not properly performing, or deliberately makes default in performing, the duties imposed on it by or under this Act or the regulations made thereunder or otherwise by law or exceeds or abuses its powers or is acting or has acted contrary to the provisions of this Act or the regulations made thereunder, or fails to obey any direction issued to it under Section 48, the State Government may after giving the Board an opportunity to render an explanation, by an order published, with the reasons therefor, in the Official Gazette, dissolve the Board or supersede it for such period not exceeding three years as may be specified in the order; and such period may extend beyond the term for which the members of the Board would have held office under Section 6, if the Board had not been superseded under this section.
