Section 35 in The West Bengal Council Of Higher Secondary Education Act, 1975
35. Power of State Government to suspend proceedings. -
The State Government may, by order in writing stating the reasons therefor, suspend the execution of any resolution or order of the Council or of any Board of Studies or any Committee constituted under this Act and prohibit the doing of any act which purports to be done or intended to be done under this Act, if the State Government is of opinion that such resolution, order or act is in excess of the powers conferred by or under this Act upon the Council, or the Board or the Committee, as the case may be.
