Section 48(6) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(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.
