(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.
