Section 49(1) in The Bodoland Autonomous Council Act, 1993
(1)All bye-laws, regulations made, orders and notifications issued by the General Council shall be subject to maintenance of the security and safety of the State of Assam and the Government shall have the power to take such step as may be deemed necessary for this purpose.Power to issue instructions. - (2) The Government shall have the general power to issue instructions from time to time for proper implementation of this Act.
