(2)When any decision of a Board has been referred to him under sub-section (1) of section 51, the Officer Commanding-in-Chief, the Command, may, by order in writing,-(a)cancel the order given by the President directing the suspension of action; or(b)extend the duration of the order for such period as Sle thinks fit; or(c)[ after giving the Board a reasonable opportunity of showing cause why such direction should not be made, direct that the decision shall not be carried into effect or that it shall be carried into effect by the Board with such modifications as he may specify.] [Substituted by Act 24 of 1936, s.22 for the original clause. ]
