Section 37 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
37. Power of State Government to suspend or rescind any resolution or order, etc. of Committee, in certain cases.
(1)If, in the opinion of the State Government, the execution of any resolution, decision or order of the Committee or that the doing of any act which is about to be done or is being done by or on behalf of the Committee in contravention of or in excess of the powers conferred by or under this Act or any other law for the time being in force, or is likely to lead to abuse or misuse of, or to cause waste of the Trust Fund or Management Fund, or is likely to cause injury or annoyance to the public or is against public interest, or is likely to lead to a breach of the peace or is unlawful, it may, by order in writing, suspend or cancel, the execution of such resolution or order or prohibit the doing of any such act for such period as it may specify therein. When the State Government makes any order, it shall forthwith forward to such Committee a copy of the order, indicating therein the reasons for making it.(2)Within thirty days from the date of the receipt of such order, the Committee may, if it thinks fit make representation to the State Government, in writing indicating therein, why the order of the State Government should be rescinded, revised or modified. If no such representation is received by the State Government within the prescribed time, it shall presume that the Committee has no objection if the order of the Government is confirmed :Provided that, the State Government shall before making such order take into consideration the representation of the Committee, if received before such an order is made.(3)On receipt of such representation from the Committee, the State Government may, within a period of six months from the date of receipt of such representation, rescind the order or may revise or modify or confirm the order or direct that the order shall continue to be in force with or without modification.(4)In a case where the record of any proceeding or decision or order of the Committee is called for by the State Government under sub-section (1), it may stay the execution of any such decision or order pending the exercise of its power under sub-section (1).
