Section 48 in The Gujarat Secondary and Higher Secondary Education Act, 1972
48. Powers of State Government to issue directions.
(1)The State Government shall have the power, after considering the advice if any, tendered by the Board to issue to the Board such directions as it may consider necessary in regard to all or any of the matters specified in Section 17. The Boar d shall comply with such directions.(2)The State Government shall also have the right to address the Board with reference to anything it has conducted or done, or is conducting or doing, or intends to conduct or do, and to communicate to the Board its views in the matter.(3)The Board shall report to the State Government such action, if any, as it proposes to take or has taken upon the communication, and shall furnish an explanation if it fails to take action.(4)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 directions.(5)In any emergency which, in the opinion of the State Government, requires that immediate action be taken, the State Government may take such action consistent with this Act as it deems necessary, without previous consultation with the Board and shall forthwith inform it of the action taken.(6)The State Government may by order in writing specifying the reasons thereof, suspend the execution of any resolution or order of the Board and prohibit the doing of the action ordered to be or purporting to be ordered to be done by the Board, if it is of the opinion that such resolution, order or act is in excess of the powers conferred upon the Board by or under this Act.
