51. Power of suspending execution of orders, etc. of school board. - (l) If in the opinion of the Director the execution of any order or resolution of a school board or the doing of anything which is about to be done or is being done by or on behalf of the board is in excess of the powers conferred by, or contrary to this Act or the rules or regulations made thereunder or is otherwise unlawful, he may, by order in writing under his signature, suspend the execution or prohibit the doing thereof.
(2)When the Director makes an order under sub-section (1), he shall forthwith forward to the board affected by it a copy of such order with a statement of the reasons for making it;(3)The Director shall forthwith submit to the [State] Government a report of every case occurring under this Section and the [State] Government may annul, confirm, revise or modify any order made therein and make in respect thereof any other order:Provided that no order of the Director passed under this Section shall be confirmed, revised or modified by the [State] Government without giving the board reasonable opportunity of showing cause against the said order.
