- The Board will have the right to advise the State Government in regard to any matter with which it is concerned. The State Government will have the right to address the Board with reference to any of its work and to communicate to it their views on any matter with which it is concerned. The Board shall report to the State Government, such action, if any, as it is proposed to take or has been taken upon their communication. The State Government may issue such directions as they think fit in cases when after considering any explanation furnished by the Board they find that the Board has not taken action to their satisfaction and the Board shall comply with such directions.(Government Resolution no. 846-E., dated the 5th May, 1937.)
