Section 28 in The West Bengal State Council Of Technical Education Act, 1995.
28. Power of State Government to suspend proceedings.
- The State Government may, by order in writing, specifying the reasons thereof, suspend the execution of any resolution or order of the Council or any committee constituted under this Act and prohibit the doing of any act which purports to be done or is intended to be done under this Act, if the State Government is of opinion that such resolution, order or act is in excess of the powers conferred by or under this Act upon the Council or the committee, as the case may be.
