Section 19 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
19. Direction by Government.
- The Government may from time to time issue to the State Board or a District Board or an industrial Area Board or an industrial Township Authority such general or special directions of policy as they may deem necessary or expedient for the purpose of carrying out the objects of this Act and the State Board or the District Board or the industrial area board, or the Industrial Township authority, as the case may be, shall be bound to follow and act upon such directions.
