Section 18 in The West Bengal Joint Entrance Examinations Board Act, 2014
18. Power to call for records.
- The State Government shall have the power to call for and examine any record or any order passed or decision taken by the Board under the provisions of this Act, for the purpose of satisfying itself of the legality or propriety of such order or decision and pass such order as it may deem fit:Provided no such order shall be made except after giving the Board or the person likely to be effected thereby, a reasonable opportunity of being heard.
