Section 31 in Jammu and Kashmir State Board of School Education Act, 1975
31. Powers of the Government
(1) The Government shall have the right to cause an inquiry to be made by such person or persons as it may direct in respect of any matter connected with the affairs or functioning of the Board.(2)The Government shall communicate to the Board its views With reference to the results of the inspection or inquiry and may, after ascertaining the views of the Board thereon, advise it on the action to be taken and fix a time limit for taking such action.(3)The Board shall report to the Government such action, if any, as it proposes to take or has taken upon the communication received under sub-section (2).(4)If the Board does not, within a reasonable time, take action to the satisfaction of the Government with reference to the matter on which a communication has been received under sub-section (2), the Government may, after considering any report which the Board may furnish, issue such directions consistent with the provisions of this Act, as it may think fit and the Board shall comply with such directions.
