47. Power of State Government to call for record etc.
- If, on receiving the report or the Charity Commissioner, the State Government is of opinion that it is necessary or expedient so to do, it may call for and examine the record of the Executive Officer or of the Committee in respect of any proceeding with a view to satisfy itself as to the legality of such proceeding, 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.The State Government may stay the execution of any such decision or order pending the exercise of its power under this section in respect thereof:Provided that, the State Government shall not pass any order under this section unless the parties concerned are given an opportunity to render an explanation.
