52. Power of Officer Commanding-in-Chief, the Command, on reference under section 51 or other wise.-
(1)The Officer Commanding-in-Chief, the Command, may at any time [* * *] [Certain words were rep. by Act 7 of 1931, s.3 ](a)direct that any matter or any specific proposal other than one which has been referred to the [Central Government] [ Substituted by the A.O. 1937, for "L.G."] under sub-section (2) of section 51 be considered or reconsidered by the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"]; or(b)direct the suspension, for such period as may be stated in the order, of action on any decision of a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], other than a decision which has been referred to him under sub-section (1) of section 51, and thereafter cancel the suspension or [after giving the Board a reasonable opportunity of showing cause why such direction should not be made] [Inserted by Act 24 of 1936, s.22 ], direct that the decision shall not be carried into effect or that it shall be carried into effect with such modifications as he may specify.(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. ]
