Section 35 in The Rabindra Mukta Vidyalaya Act, 2001
35. Power of State Government to suspend proceedings.
- The State Government may, by order in writing and stating the reasons therefor, suspend the execution of any resolution or order of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] or of any Committee constituted under this Act and prohibit the doing of any act which is purported to be done or is intended to be done under this Act, if the State Government is of opinion that such resolution, order or act is in excess of the powers conferred by or under this Act on the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] or the Committee, as the case may be.
