Section 13 in The U.P. Board of Madarsa Education Act, 2004
13. Power of the State Government.
(1)The State Government shall have the right to address the Board with reference to any work conducted or done by the Board and to communicate to the Board its views on any matter with which the Board is concerned.(2)The Board shall report to the State Government such action, if any, as it is proposed to be or has been taken upon its communication.(3)If the Board does not, within a reasonable time take action to the satisfaction of the State Government, the State Government may after considering any explanation furnished or representation made by the Board, issue such directions consistent with this Act, as it may think fit, and the Board shall comply with such direction.(4)Whenever, in the opinion of the State Government, it is necessary or expedient to take immediate action, it may without making any reference to the Board under the foregoing provisions, pass such order or take such other action consistent with this Act as it deems necessary and in particular, may by such order, modify or rescind or make any regulation in respect of any matter and shall forthwith inform the Board accordingly.(5)Any action taken by the State Government under subsection (4) shall not be called in question in any court.
