Section 28 in The Rajasthan Secondary Education Act, 1957
28. Powers of the State Government to require any action to be taken or to suspend the execution of any resolution.
(1)The State Government may address the Board with reference to any work conducted or done or about to be conducted or done by the Board and communicate to the Board views on any matter with which the State Government is concerned.(2)The Board shall report to the State Government such action, if any, as it proposes to take or has been taken upon the communication received under sub-section (1).(3)If the Board does not, within a reasonable time, take action to the satisfaction of the State Government with reference to the matter on which a communicating has been received under sub- section (1), the State Government may, after considering any explanation furnished or representation made by the Board, issue such directions, consistent with this Act, as it may think fit and the Board shall comply with such directions.(4)In any emergency which, in the opinion of the State Government, requires that immediate action should be taken, the State Government may take such action consistent with this Act, as it deems necessary without previous consultation with the Board and shall forthwith inform the Board thereof.(5)The State 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 an act ordered to be, or purporting to be ordered to be done by the Board, if the State Government is of the opinion that such resolution, order or act is in excess of the powers conferred by or under this Act upon the Board.
