(9)The Superintendent shall abide by the resolutions passed in the meeting of the management of the institution :Provided that, if in his opinion, it is inconsistent with the Act or these rules or inexpedient to give effect to any such resolution, he shall submit the resolution for the orders of the Chief Child Welfare Officer. The orders of the Chief Child Welfare Officer thereon shall be final. It will, however, be subject to review by the Government which may confirm, rescind or modify such order.
