Section 26(6) in The Maharashtra State Council of Examinations Act, 1998
(6)The Government may by order in writing specifying the reasons thereof suspend the execution of any resolution or order of any Council and prohibit the doing of the action ordered or purporting to be ordered to be done by such Council if the Government is of the opinion that such resolution, order or act is in excess of the powers conferred by or under the Act upon such Council.
