Section 25(3) in THE RAJASTHAN MADARSA BOARD ACT, 2020
(3)The State Government may by order in writing, specifying the reasons thereof,suspend the execution of any resolution or order of the Board and any Committee thereof andprohibit the execution of any act intended to be done under this Act, if the State Governmentis of the opinion that such resolution, order or act is in excess of the powers conferred by thisAct or is prejudicial to the purposes of this Act.
