Section 9 in Uttar Pradesh Intermediate Education Act, 1921
9. Powers of State Government
. - (1) The State Government shall have the right to address the Board with reference to any of the works conducted or done by the Board and to communicate to the Board its views on any matter with which the Board is concerned.(2)The Board shall report to the State Government such action, if any, as it is proposed to take or has been taken upon its communication.(3)If the Board does not, within a reasonable time, take action to the satisfaction of the State Government the State Government may, after considering any explanation furnished or representation made by the Board, issue such direction consistent with this Act as it [may think fit, and the Board shall comply with such directions] [Substituted by U.P. Act No. 35 of 1958.].(4)[ Whenever, in the opinion of the State Government, it is necessary or expedient to take immediate action, it may, without making any reference to the Board under the foregoing provisions, pass such order or take such other action consistent with the provisions of this Act as it deems necessary, and in particular, may by such order modify or rescind or make any regulation in respect of any matter and shall forthwith inform the Board accordingly.(5)No action taken by the State Government under sub-section (4), shall be called in question.] [Substituted by U.P. Act No. 26 of 1975.]
