Section 51(3) in Bombay Primary Education Act, 1947
(3)The Director shall forthwith submit to the [State] Government a report of every case occurring under this Section and the [State] 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] Government without giving the board reasonable opportunity of showing cause against the said order.
