Section 53A(4) in The U.P. Homoeopathic Medicine Act, 1951
(4)Where in the opinion of the State Government, immediate action is required to be taken for proper functioning of the Board in respect of any matter concerning the Board, the State Government may suo motu and without prior consultation with the Board, take such action consistent with the provisions of this Act as may be necessary and the same shall be communicated to the Board.]
