Section 37(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(1)If, in the opinion of the State Government, the execution of any resolution, decision or order of the Committee or that the doing of any act which is about to be done or is being done by or on behalf of the Committee in contravention of or in excess of the powers conferred by or under this Act or any other law for the time being in force, or is likely to lead to abuse or misuse of, or to cause waste of the Trust Fund or Management Fund, or is likely to cause injury or annoyance to the public or is against public interest, or is likely to lead to a breach of the peace or is unlawful, it may, by order in writing, suspend or cancel, the execution of such resolution or order or prohibit the doing of any such act for such period as it may specify therein. When the State Government makes any order, it shall forthwith forward to such Committee a copy of the order, indicating therein the reasons for making it.
