Section 27(2) in The Kalakshetra Foundation Act, 1993
(2)Without prejudice to the generality of the foregoing powers, such directions may include directions requiring the Foundation-(a)to make or amend any regulation within such period as may be specified in the direction; and(b)to give priority to the work undertaken or to be undertaken by the Foundation in such manner as the Central Government may think fit to specify in this behalf.
