(1)The board shall -(a)forward its views to the State Government regarding the performance by the Commissioner of his functions under this Act,(b)draw the attention of the State Government towards the difficulties experienced in the working of this Act and the Rules made thereunder and suggest amendments thereto,(c)consider such matters as may be referred to the board by the State Government, and(d)perform such other functions as may be prescribed.(2)If an Assistant Commissioner disagrees with the advice tendered by a committee under Section 14 in relation to the exercise of any of his powers under Chapters VI and II, he shall refer the matter to the board.(3)In a case referred to the board under Sub-section (2) the Assistant Commissioner shall act according to the decision of the board.(4)The State Government may, after considering any views received from the board under Clause (a) or Clause (b) of Sub-section (1), take such action as it may deem necessary and, in particular, may issue to the Commissioner such directions, consistent with this Act and the Rules thereunder, in respect of the exercise by the Commissioner of any of his powers under this Act, as it may deem proper.
