(1) Without prejudice to the foregoing provisions of this Act, the Council shall, in exercise of its powers or the performance of its functions under this Act, be bound by such directions on questions of policy as the Central Government may give in writing to it from time to time: Provided that the views of the Council shall be taken into consideration before any direction is given under this sub-section. (2) The decision of the Central Government whether a question is one of policy or not shall be final.Open in Lexace · Ask the AI about this section
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