Section 5(3) in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978
(3)It shall also be the duty of the Council :-(a)to give effect to such directions in the performance of its functions as the Government may issue to it from time to time ;(b)to advise the Government on all matters, relating to the improvement of the quality of handicrafts;(c)to submit to the Government yearly reports on its activities and the working of this Act.
