Section 50(3) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
(3)The Government may, by order in writing specifying the reasons thereof, suspend the execution of any resolution or order of the Board and prohibit the doing of the action ordered to be or purporting to be ordered to be done by the Board, if the Government is of the opinion that such resolution, order or act is in excess of the power conferred by or under this Act upon the Board.
