Section 11 in The M.P. Vyavsayik Parkisha Mandal Adihniyam, 2007
11. Powers of the State Government.
(1)The State Government shall have the power to address the Board in respect of anything conducted or done by the Board and to communicate to the Board its views on any matters with which the Board is concerned.(2)The Board shall report to the State Government such action, if any, as it proposes to take or has taken upon the communication and shall furnish an explanation if it fails to take action thereon.(3)It the Board does not take any action within a reasonable time to the satisfaction of the State Government, the State Government may, after due consideration of any explanation furnished or submission made by the Board, issue such directions consistent with this Act, as it may deem fit and the Board shall as per the situation, comply with such directions.(4)When any emergency in the opinion of the State Government requires that immediate action should be taken the State Government may exercise such of the powers of the Board under this Act, as it deems necessary without previous consultation with the Board and shall forthwith inform the Board of the action taken.(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.
