Section 41 — Power of Central Government to give directions to National Commission, Autonomous Boards and Nursing and Midwifery Advisory Council.

(1) Without prejudice to the provisions of this Act, the National Commission, the Autonomous Boards and the Nursing and Midwifery Advisory Council shall, in exercise of their powers and discharge of their functions under this Act, be bound by such directions on questions of policy as the Central Government may give in writing to them from time to time: Provided that the National Commission, the Autonomous Boards and the Advisory Council shall, as far as practicable, be given an opportunity to express their views 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.

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