Section 29 in The Punjab State Board of Technical Education and Industrial Training Act, 1992
29. Powers of the Government
(1)The 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 the Board in contravention of the provisions of this Act or the rules or the regulations made thereunder.(2)The Board shall report to the Government about the action, if any, as it proposes to take or has taken upon the reference made under-section (1), and shall furnish an explanation, if it fails to take action.(3)If the Board fails within a reasonable time to take action on such reference to the satisfaction of the Government, it may after considering explanation submitted by the Board, issue such directions consistent with this Act, as the Government may consider necessary and the Board shall comply with such directions.(4)The Government may, at any time, arrange for an inspection of or inquiry into the affairs of the Board by such authority or person, as it may specify, to satisfy about the proper and effective functioning of the Board and also upon any matter connected with the administration and finances of the Board.(5)The Board may authorise any person to represent it at the inspection or inquiry referred to in sub-section (4).(6)On receipt of the report of inspection or inquiry referred to in sub- section (4), the Government may examine the same and give such directions, as it may consider necessary to the Board.(7)The Chairman shall within a period of thirty days from the date of the receipt of the directions given under sub-section (6), send an intimation to the Government about the action taken by the Board in pursuance of the said directions.(8)On the expiry of the period specified in sub-section (7), the Government may after considering the intimation, if may, received from the Chairman, issue such directions to the Board, as it may consider necessary and the Board shall comply with such directions.
