(3)The [State Government] may require the Chairman to furnish it with-(a)any return, statement, estimate, statistics or other information regarding any matter under the control of the Board, or(b)a report on any such matter, or(c)a copy of any document in the charge of the Chairman.[29A. Power to State Government to require Board to take action]. - (1) If after consideration of any report or of any information received, the State Government is of opinion -(a)that any action taken by the Board is unlawful or irregular or any duty imposed upon it by or under this Act has not been performed or has been performed in an imperfect, insufficient or unsuitable manner, or(b)that adequate financial provision has not been made for the performance of any duty,the State Government may by an order restrain the Board from performing the act or direct the Board within a period specified in the order to make arrangements to its satisfaction for the proper performance of the duty or to make financial provision to its satisfaction for the performance of the duty, as the case may be:Provided that, unless in the opinion of the State Government the immediate execution of such order is necessary, the State Government shall before making an order under this sub-section give the Board an opportunity of showing cause why such order shall not be made.
