Section 41 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
41. Directions by the Government.
(1)To discharge its functions, the Commission shall be guided by such direction in matters of policy involving public interest as the State Government may from time to time 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 State Government thereon shall be final.
