Section 29 in Tripura Board of Secondary Education Act, 1973
29. Power of Supervirion, guidance and control of State Government over the Board.
(1)The Board shall, in exercising its powers and performing its duties under this Act be guided by such directions, as the State Government may, by notification in the Official Gazettee, give from time to time regarding the scope and control of secondary education in Tripura.(2)If any difficulty arises in giving effect to any of the provisions of this Act, the State Government may make such order to do such thing, not inconsisting with this Act, as appears to it to be necessary or expedient for removing the difficulty.(3)Every order made under this section shall be laid as soon as may be after it is made before the Assembly while it is in session for a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the sessions aforesaid the Assembly makes any modification in the order or decides that the order shall not be made, the order shall thereafter have effect, only in such modified form or be of no effect, as the case may be ; so, however, that such modification or annulment shall be without prejudice to the validity of anything previously done under that order.
