Section 28(2) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
(2)In a case where the record of any proceeding or decision or order of the Executive Officer or of any Committee is called for by the State Government under sub-section (1), the State Government may stay the execution of any such decision or order of the Executive Officer or the Committee pending the exercise of its power under sub-section (1) in respect thereof:Provided that, the State Government shall not pass any order under sub-section (1) unless the parties concerned are given an opportunity to render an explanation.
