Section 29(1) in The Jammu and Kashmir Energy Conversation Act, 2011
(1)Without prejudice to the foregoing provisions of the Act, the Bureau shall, in exercise of its powers or the performance of its functions under the Act, be bound by such directions on questions of policy as the Government may give in writing to it from time to time :Provided that the Bureau shall, as far as practicable, be given an opportunity to express its views before any direction is given under this sub-section.
