Section 34(6) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(6)The State Government may, by order in writing, specifying the reasons thereof suspend the execution of any resolution or order of any Board and prohibit the doing of the action ordered to be or purporting to be ordered to be done by such Board if the State Government is of the opinion that such resolution, order or act is in excess of the powers conferred by or under this Act upon such Board.
