29. Supply of documents and information to the Government. - (1) The Chairman shall forward to the [State Government] a copy of the minutes of the proceedings of each meeting of the Board, within ten days from the date on which the minutes of the proceedings of such meeting were signed as prescribed in section 18, clause (h).
(2)If the [State Government] so directs in any case, the Chairman shall forward to it a copy of all papers which where laid before the Board for consideration at any meeting.(3)The [State Government] may require the Chairman to furnish it with-(a)any return, statement, estimate, statistics or other information regarding any matter under the control of the Board, or(b)a report on any such matter, or(c)a copy of any document in the charge of the Chairman.[29A. Power to State Government to require Board to take action]. - (1) If after consideration of any report or of any information received, the State Government is of opinion -(a)that any action taken by the Board is unlawful or irregular or any duty imposed upon it by or under this Act has not been performed or has been performed in an imperfect, insufficient or unsuitable manner, or(b)that adequate financial provision has not been made for the performance of any duty,the State Government may by an order restrain the Board from performing the act or direct the Board within a period specified in the order to make arrangements to its satisfaction for the proper performance of the duty or to make financial provision to its satisfaction for the performance of the duty, as the case may be:Provided that, unless in the opinion of the State Government the immediate execution of such order is necessary, the State Government shall before making an order under this sub-section give the Board an opportunity of showing cause why such order shall not be made.(2)(a)If within the period specified in any order issued under subsection (1) any action directed under that sub-section has not been duly taken, or cause to the satisfaction of the State Government is not shown under the proviso to that sub-section, the State Government may, by order, -(i)appoint a person to take the action so directed,(ii)fix the remuneration to be paid to him, and(iii)direct that such remuneration and the cost of taking such action shall be defrayed out of the Board’s capital account;(b)the person appointed under clause (a), may, for the purpose of taking the action directed as aforesaid, exercise any of the powers conferred on the Board by or under this Act which are specified in that behalf in the order issued under clause (a).(3)The State Government may, after consideration of any representation which may be made by the Board by written order, annul or omit from the records any proceeding of the Board which it considers not to be in conformity with this Act or any rules made thereunder or with any other law, and may do all things necessary to secure such conformity.Officers and Servants.
