Section 11 in Himachal Pradesh Board of School Education Act, 1968
11. Powers of the Government.
(1)The Government shall have the right to address the Board with reference to anything 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 Government such action, if any, as proposes to take or has taken upon the communication received under sub-section (1) and shall furnish an explanation if it fails to take action.(3)If the Board does not, within a reasonable time, take action to the satisfaction of the Government with reference to the matter on which a communication has been received under sub-section (1), the Government may, after considering the explanation, if any 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)In any emergency which in the opinion of the Government, requires that an immediate action should be taken, the Government may take such actions, consistent with this Act, as it deems necessary without previous consultation with the Board and shall forthwith inform the Board thereof.(5)The Government may, by order in writing specifying the reasons therefor, suspend the execution of any resolution or order of the Board and prohibit the doing of any act ordered or purporting to be ordered, to be done by the Board, if the Government is of opinion that such resolution, order or act is in excess of the powers conferred by or under this Act upon the Board.(6)Whenever any action is taken by the Government under sub-sections(3), (4) or (5), a report thereof shall be laid on the Table of the Legislative Assembly at the earliest possible opportunity stating the reasons for such action.
