Section 16(4) in The Maharashtra State legal Aid and Advice Board
(4)If it appears to the State Government that it is necessary or desirable for carrying out the purpose of this Resolution -(a)to make any scheme in respect of matters specified in clause (1) or to amend any scheme made by the Board under that clause, or(b)to make any rule or regulation in respect of matters specified in clause (2), the State Government may call upon the Board to make such scheme, rule or regulation or amendment within such time as it may specify. If the Board fails to make such scheme, rule or regulation or amendment within the time as may be so specified, the State Government itself may such scheme, rule or regulation or amendment and the scheme, rule or regulation or amendment so made shall be deemed to have been made by the Board under clause (1) or as the case may be, clause (2).
