Section 53 in The Bihar Intermediate Education Council Act, 1992
53. Powers of the State Government for issuing directions.
(1)The State Government may issue such directive as deemed necessary under the provisions of this Act for achieving the objects of this Act.(2)The State Government shall have powers to address the Council or express its views or issue directive with respect to any act done, being done or proposed to be done or got done by the Council.(3)On receipt of such communication the Council will report to the State Government about the action it has taken or proposes to take and in case it fails to take necessary action the Council shall explain the position to the State Government.(4)After consideration of the explanation tendered by the Council or in case of failure of submission of the explanation within a reasonable period, the State Government may issue such direction as deemed fit and the Council shall comply with such direction.(5)If such circumstances exist, under which in the opinion of the State Government immediate action is necessary, the State Government without the prior consultation with the Council, may take such action as it deems fit and in conformity with the provision of this Act and shall communicate the action taken immediately to the Council.(6)The State Government may annul any resolution or order assigning reasons there to if in their opinion such order or resolution is beyond the powers bestowed on the Council by this Act or provisions thereunder. In such circumstances status quo before the resolution was passed or orders made will be maintained.
