Section 7 in The Assam Elementary Education (Provincialisation) Act, 1974
7.
The State Government may on the advice of the Directory of Public Instruction or otherwise rescind in part or in whole any resolution order or decision of a local authority and may also prohibit the doing of any act in pursuance of such resolution order of decision whenever in the opinion of the State Government, such resolution, order, decision or act is in excess or abuse of the powers, conferred by the local authority by this Act, or by any rules framed thereunder.
