Section 41(11) in Rajasthan Suppression of Immoral Traffic in Women and Girls Rules, 1958
(11)The Superintendent shall be advised by resolutions of the Board in the management of the protective home; provided that, if in the opinion of the Superintendent, if would be inconsistent with the Act or these Rules, or inexpedient to give effect to any such resolution for the orders of the Chief Inspector and intimate to the President of the Board the fact of his having done so. The order of the Chief Inspector shall be final. It will however, be subject to review by the Government who may confirm, rescind or modify such order.
