Section 38(4) in The Calcutta Improvement Act, 1911
(4)The [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] shall consider every reference made to it under sub-section (3), and(a)if it considers that the Board ought, under all the circumstances, to have passed a decision within the period mentioned in sub-section (3), shall direct the Board to pass a decision within such further period as the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] may think reasonable, or(b)if it considers that it is, under all the circumstances, expedient that a scheme should forthwith be framed, shall direct the Board to proceed forthwith to frame a scheme.
