Section 43 in The Goa Rehabilitation Board Act, 2006
43. Power of the Government to call for the records of Board and to modify rehabilitation scheme.
(1)Notwithstanding anything contained in the foregoing provisions of this Chapter, the Government may, at any time, in the case of any rehabilitation scheme, which is proposed to be framed or which has been framed by the Board or which is being executed by it, call for and examine the records of the Board relating to such scheme and if, after making the examination and after considering the representations, if any, of the Board and the local authority concerned, it appears to the Government that such scheme should be modified, annulled or remitted for reconsideration to the Board or that such scheme should be executed with modifications, it may pass orders accordingly.(2)The Government may stay the execution of any such scheme pending the exercise of it's powers under sub-section (1) in respect thereof.(3)Any rehabilitation scheme which has already come into force but had been modified by the Government under sub-section (1) shall have effect as if it has been duly sanctioned by the Board or the Government, as the case may be, under section 34. The scheme as modified shall be published in accordance with the provisions of section 35 and on such publication, the scheme so modified shall come into force and have effect accordingly.
