(1)If the State Government is, at any time, of opinion that any regulation made by the Board of Councilors under this Act should be cancelled or modified, either wholly or in part, it shall cause the reasons for such opinion to be communicated to the Board of Councilors and shall appoint a reasonable period, not less than fifteen days, within which the Board of Councilors may make such representation with regard thereto as it may think fit.
