Section 51(3) in Gujarat Primary Education Act, 1947
(3)The Director shall forthwith submit to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government a report of every case occurring under this Section and the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may annul, confirm, revise or modify any order made therein and make in respect thereof any other order:Provided that no order of the Director passed under this Section shall be confirmed, revised or modified by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government without giving the board reasonable opportunity of showing cause against the said order.
