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State of Punjab - Section

Section 14 in The Punjab State Council for Agricultural Education Act, 2017

14. Reference to the Council.

(1)The Government shall have the power to make a reference to the Council with regard to any matter of policy or in respect of any act done by the Council in contravention of the provisions of this Act or the rules or the regulations made thereunder.
(2)The Council shall report to the Government about the action, if any, as it proposes to take or has taken upon the reference made under sub-section (1), and shall furnish an explanation, if it fails to take action.
(3)If, the Council fails within a reasonable time to take action on such reference to the satisfaction of the Government, it may after considering explanation submitted by the Council, issue such directions consistent with this Act, as the Government may consider necessary and the Council shall comply with such directions.
(4)The Government may, at any time, arrange for an inspection of or inquiry into the affairs of the Council by such authority or person, as it may specify, to satisfy about the proper and effective functioning of the Council and also upon any matter connected with the administration and finances of the Council.
(5)The Council may authorise any person to represent it at the inspection or inquiry referred to in sub-section (4).
(6)On receipt of the report of inspection or inquiry referred to in subsection (4), the Government may examine the same and give such directions, as it may consider necessary, to the Council.
(7)The Chairperson shall, within the stipulated period but not less than thirty days from the date of the receipt of the directions given under subsection (6), send an intimation to the Government about the action taken by the Council in pursuance of the said directions.
(8)On the expiry of the period specified in sub-section (7), the Government may, after considering the intimation, if any, received from the Chairperson, issue such directions to the Council, as it may consider necessary and the Council shall comply with such directions.