Section 18 in Uttaranchal School Education Act, 2006
18. Powers of the State Government.
(1)The State Government shall have the right to address the Board with reference to any of the works conducted or done by the Board and to communicate to the Board its views on any matter with which the Board is concerned.(2)The Board shall report to the State Government such action, if any, as it is proposed to take or has been taken upon its communication.(3)If the Board does not, within reasonable time take action.to the satisfaction, of the State Government, the State Government may, after considering an explanation-furnished or representation made by the Board issue such directions consistent with this Act,' as it may think fit, and the Board shall comply with such directions.(4)Whenever, in the opinion of the State Government, it is necessary or expedient to take immediate action, it may, without making any reference to the Board under the foregoing provision, pass such order or take such other action consistent with the provisions of this Act as it deems necessary, and in particular may by such order modify or rescind or make any regulation in respect tarty matter and shall forthwith inform the Board accordingly.(5)No action-taken by the Slate Government under subsection (4) shall be called in question.
