Section 6(5) in The Industrial Finance Corporation Act, 1948
(5)If the Board fails to carry out the instructions on the question of policy [given by the Development Bank] [ Substituted by Act 18 of 1964, Section 38 and Sch. II, for " laid down by the Central Government" (w.e.f. 1.8.1964).], the Central Government shall have the power to supersede the Board and appoint a new Board in its place to function until a properly constituted Board is set up. The decision of the Central Government as to the grounds for superseding the Board shall not be questioned in any Court of law.
