(1)The Officer Commanding-in-Chief, the Command, may at any time [* * *] [Certain words were rep. by Act 7 of 1931, s.3 ](a)direct that any matter or any specific proposal other than one which has been referred to the [Central Government] [ Substituted by the A.O. 1937, for "L.G."] under sub-section (2) of section 51 be considered or reconsidered by the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"]; or(b)direct the suspension, for such period as may be stated in the order, of action on any decision of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], other than a decision which has been referred to him under sub-section (1) of section 51, and thereafter cancel the suspension or [after giving the Board a reasonable opportunity of showing cause why such direction should not be made] [Inserted by Act 24 of 1936, s.22 ], direct that the decision shall not be carried into effect or that it shall be carried into effect with such modifications as he may specify.
