Section 30 in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013
30. Power of the State Government to suspend proceedings.
- If the State Government is of the opinion that any resolution, order or act of the Council is in excess of the power conferred upon the Council or the committee under the Act, it may, by order in writing, specifying the reasons thereof, suspend the execution of such resolution or order of the Council or any committee constituted under this Act and prohibit any act, which purports to be done or is intended to be done under this Act.
