(2)If any Board, against whom a direction is issued by the Central Government under sub-section (1), fails or neglects to comply with such direction within the period allowed under sub-section (1), that Government may make the regulations or amend the regulations, as the case may be, either in the form specified in the direction or with such modifications thereof as the Central Government may think fit:Provided that, before so making or amending the regulations, the Central Government shall consider any objection or suggestion made by the Board within the said period.
