Section 28(1) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004
(1)The State Government may, if it is of the opinion that it is necessary or expedient so to do, call for and examine the record of any proceedings or decision or order of the Executive Officer or of the Committee with a view to satisfy itself as to the legality of such proceedings or the correctness, legality or propriety of any decision or order made thereunder, and if, in any case, it appears to the State Government, that any such decision or order should be modified, annulled or reversed or remitted for reconsideration, it may pass orders accordingly.
