Section 21 in The Punjab School Education Board Act, 1969
21. Control of the State Government over the Board.
(1)The State Government shall have the power to make a reference to the Board with regard to any matter of policy or in respect of any act done by it in contravention of the provisions of this Act or the regulations made thereunder.(2)The Board shall report to the State Government such action, if any, as is proposed to be taken or has been taken on any such reference.(3)If the Board fails within a reasonable time to take action on such reference to the satisfaction of the State Government, it may, after considering any explanation furnished by the Board, issue such directions, consistent with this Act, as the State Government may think fit, and the Board shall comply with such directions.(4)[ - ] [Omitted by Punjab Act 10 of 1987.](5)[ - ] [Omitted by Punjab Act 10 of 1987.](6)[ - ] [Omitted by Punjab Act 10 of 1987.](7)[ - ] [Omitted by Punjab Act 10 of 1987.](8)[ - ] [Omitted by Punjab Act 10 of 1987.]
