(1)The State Government may, after giving the Board of Councilors a reasonable opportunity of being heard, annul any proceeding or resolution or order which it consider to be not in conformity with the provisions of this Act or the rules made thereunder and may do all things necessary to secure such conformity:Provided that pending the hearing to be given to the Board of Councilors, the State Government may suspend the operation of such proceeding or resolution or order.
