Section 28 in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
28. Power of State Government to call for record, etc.—
(1)The State Government may, if it is of the opinion that it is necessary or expedient so to do, call for and examine the record of any proceedings or decision or order of the Executive Officer or of the Committee with a view to satisfy itself as to the legality of such proceedings or the correctness, legality or propriety of any decision or order made thereunder, and if, in any case, it appears to the State Government, that any such decision or order should be modified, annulled or reversed or remitted for reconsideration, it may pass orders accordingly.(2)In a case where the record of any proceeding or decision or order of the Executive Officer or of any Committee is called for by the State Government under sub-section (1), the State Government may stay the execution of any such decision or order of the Executive Officer or the Committee pending the exercise of its power under sub-section (1) in respect thereof:Provided that, the State Government shall not pass any order under sub-section (1) unless the parties concerned are given an opportunity to render an explanation.
