Section 29(1) in Jharkhand Advocates' Welfare Fund Act, 2012
(1)without prejudice to the generality of the foregoing provisions of this Act, the Trustee Committee shall, in exercise of the powers or the performance of its functions under this Act, be bound by such directions on question of policy, other than those relating to professional and administrative matters, as the State Government may give in writing to it from time to time.Provided that the Trustee Committee shall, as far as practicable, be given an opportunity to express its view before any direction is given under this subsection;
