Cost and Works Accountants Act, 1959

145. Dissolution of the regional council

(1) Notwithstanding anything contained in these Regulations, the Central Council-

(a) may, if it considers necessary so to do, dissolve a Regional Council after giving an opportunity to it to state its case; and

(b) shall dissolve a Regional Council if not less than three-fourths of the members on, the Regional Register have passed a resolution to that effect at a General Meeting.

(2) Upon the dissolution of a Regional Council and until a new Regional Council is constituted, the functions of the Regional Council shall be discharged by the Central Council.