Section 28(3) in The Rajasthan Secondary Education Act, 1957
(3)If the Board does not, within a reasonable time, take action to the satisfaction of the State Government with reference to the matter on which a communicating has been received under sub- section (1), the State Government may, after considering any explanation furnished or representation made by the Board, issue such directions, consistent with this Act, as it may think fit and the Board shall comply with such directions.
