(1)If the President dissents from any decision of the Board, which he considers prejudicial to the health, welfare or discipline of the troops in the cantonment, he may, for reasons to be recorded in the minutes, by order in writing, direct the suspension of action thereon for any period not exceeding one month and, if he does so.shall forthwith refer the matter to the Officer Commanding-in-Chief, the Command, [the reference being made, save in cases where the Officer Commanding the District is himself the Officer Commanding in-Chief, the Command, for the purposes of this Act] [ Ins. by Act 10 of 1927, s.2 and Sch.I.], through the Officer Commanding the District, who may make such recommendations thereon as he thinks fit.(2)If the District Magistrate considers any decision of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"] to be prejudicial to the public health, safety or convenience, he may, after giving notice in writing of his intention to the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], refer the matter to the [Central Government] [Substituted by the A.O.1937, for "L.G."]; and, pending the disposal of the reference to the [Central Government] [Substituted by the A.O.1937, for "L.G."], no action shall be taken on the decision.(3)If any Magistrate who is a member of a Board, being present at a meeting, dissents from any decision which he considers prejudicial to the public health, safety or convenience, he may, for reasons to be recorded in the minutes and after giving notice in writing of his intention to the President, report the matter to the District Magistrate; and the President shall, on receipt of such notice, direct the suspension of action on the decision for a period sufficient to allow of a communication being made to the District Magistrate and of his taking proceedings as provided by sub-section (2).
