Section 14 in The U.P. Pravidhik Shiksha Adhiniyam, 1962
14. Powers of the State Government.
(1)The State Government may communicate to the Board its views on any work done or conducted by the Board or in respect of any matter with which the Board is concerned and the Board shall thereupon report to the State Government the action taken or proposed to be taken by it in regard thereto.(2)if the Board fails to take action within a reasonable time to the satisfaction of the State Government or fails to communicate the action taken or proposed to be taken, the State Government may, after considering any explanation furnished or representation made by the Board, issue such directions consistent with the provisions of this Act and the rules and regulations made thereunder as it may think fit. The Board shall comply with the said direction within the time specified therein and if it fails to do so, the State Government may take all such steps as it may deem necessary to give effect to such directions.(3)[ Notwithstanding anything in sub-sections (1) and (2), the State Government, in any emergency which in its opinion requires that immediate action should be taken, may, without prior reference to the Board, issue such directions or take such other action consistent with the express provisions of this Act as it may think fit.] [Substituted by U.P. Act No. 23 of 1966.]
