Section 11(3) in The M.P. Vyavsayik Parkisha Mandal Adihniyam, 2007
(3)It the Board does not take any action within a reasonable time to the satisfaction of the State Government, the State Government may, after due consideration of any explanation furnished or submission made by the Board, issue such directions consistent with this Act, as it may deem fit and the Board shall as per the situation, comply with such directions.
