Section 24 in The Maharashtra State Board of Technical Education Act, 1997
24. Powers of Government to issue directions.
(1)The Government shall have the power, after considering the advice (if any) tendered by the Board, to issue directions as it may consider necessary in regard to all or any of the matters specified in clause (a) of section 22. the Board concerned shall comply with such directions.(2)The Government shall have also the right to address the Board with reference to anything it has conducted or done, or its conducting or doing or intends to conduct or do, and to communicate to the Board its views in the matter.(3)The Board shall report to the Government such action, if any, as it proposes to take or has taken upon the communication, and shall furnish an explanation if it fails to take action.(4)If the Board does not take action within a reasonable time, to the satisfaction of the Governments the Government may after considering any explanation furnished or representation, made by the Board, issue such directions consistent with this Act as it may think fit, and the Board shall comply with such directions.(5)In an emergency which, in the opinion of the Government, requires that immediate action should be taken, the Government may take such action consistent with this Act as it deems necessary without previous consultation with the Board and shall forthwith inform it of the action taken.(6)The Government may, by order in writing, specifying the reasons thereof, suspend the execution of any resolution or order of the Board and prohibit the doing of the action ordered to be or purporting to be ordered to be done by the Board if the Government in of the opinion that such resolution, order or act, is in excess of the powers conferred by or under this Act upon the Board.
