LexSection 75 — Directions by Central Government to Authority.
The Electricity Act, 2003
(1) In the discharge of its functions, the Authority shall be guided by such directions in matters of policy involving public interest as the Central Government may give to it in writing. (2) If any question arises as to whether any such direction relates to a matter of policy involving public interest, the decision of the Central Government thereon shall be final.Open in Lexace · Ask the AI about this section