Section 36A in Telangana Public Conveyances Act, 1956
36A. [ Power of the Government to give directions. [Inserted with marginal heading by Act No. 15 of 1974.]
- For the purposes of this Act, the Government may, from time to time, give to the Commissioner of Police, and any person performing the functions assigned to the Commissioner of Police, such general or special directions as they may think fit; and the Commissioner of Police or such person shall, in the exercise of powers and the performance of the functions under this Act, comply with any such directions.]
