Section 32 in The Bombay Secondary School Certificate Examination Act, 1948
32. Information, returns, etc., to be furnished by Board.
(1)The Board shall furnish to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government such reports, returns and statements as may be required by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and such further information relating to any matter connected with the work of the Board as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may require.(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, after considering any such report, return or statement and any information furnished by the Board, give such directions consistent with this Act as may be necessary and the Board shall comply with such directions.
