Section 33(5) in Karnataka Secondary Education Examination Board Act, 1966
(5)The State Government may, by order in writing, specifying the reasons therefor, suspend the execution of any resolution or order of the Board and prohibit the doing of any act ordered to be or purporting to be ordered to be done by the Board, if the State Government is of the opinion that such resolution, order or act is in excess of the powers conferred by or under this Act upon the Board.
