(2)Every objection or suggestion submitted as aforesaid shall be considered by the Public Works Minister, who shall, after such investigation (if any) as he shall think advisable, pass orders thereon, and the building referred to therein shall be erected, re-erected, constructed, or altered, as the case may be, in accordance with such orders :Provided that, if the Public Works Minister over-rules or disregards any such objection or suggestion as aforesaid, he shall give his reasons for so doing in writing.
