Section 14(2) in The U.P. Pravidhik Shiksha Adhiniyam, 1962
(2)if the Board fails to take action within a reasonable time to the satisfaction of the State Government or fails to communicate the action taken or proposed to be taken, the State Government may, after considering any explanation furnished or representation made by the Board, issue such directions consistent with the provisions of this Act and the rules and regulations made thereunder as it may think fit. The Board shall comply with the said direction within the time specified therein and if it fails to do so, the State Government may take all such steps as it may deem necessary to give effect to such directions.
