Section 42(2) in Telangana Mining Settlements Act, 1956
(2)(a)Where the Government or the Officer referred to in sub-section (1) is of opinion that the execution of any resolution or order passed by the Board or the doing of any act which is about to be done or is being done by or on behalf of the Board is in contravention of or in excess of powers conferred by this Act or any law for the time being in force or is likely to lead to a breach of peace, the Government or the said officer may by order in writing suspend the execution of such resolution or order or prohibit the doing of any such act:Provided that before suspending such resolution under this clause the Government or the said Officer shall communicate to the Board the grounds for such suspension, fix a reasonable period for the Board to show cause against the proposal and consider its explanation and objection, if any;(b)a copy of such order shall forthwith be sent to the Board by the Government or the said Officer;(c)the Government or the said Officer may at any time on representation by the Board or otherwise revise, modify or revoke any order passed under clause (a).
