Section 14 in The Assam Higher Secondary Education Act, 1984
14. Powers of the Government.
- Notwithstanding anything contained in this Act-(1)The Government shall have the right to address the Council with reference to anything conducted or done by the Council and to communicate its views on any matter with which the Council is concerned.(2)The Council shall report to the Government such action, if any, as it proposes to take or has taken, on the communication of the Government.(3)The Government may, after consultation with the Council, issue directions consistent with the provisions this Act, as it may think fit, and the Council shall comply with such directions.(4)The Government may, by order in writing specifying the reasons thereof, suspend the execution of any resolution or order of the Council and prohibit the doing of an act ordered to be done by Council, if the Government is of the opinion that such resolution, order or act is in excess of the powers conferred upon the Council by or under this Act.(5)The Government may, after consultation with the Council, suspend or remove, a member whose continuance as a member of the Council is considered to be detrimental to the interest of the Council.
