Section 33 in Andhra Pradesh Government Medical and Dental Institutions (Conversion into Semi-Autonomous Institutions) Act, 2007
33. Directions by Government.
(1)In the discharge of its functions under this Act, the Institute shall be guided by such directions on question of policy relating to the State purposes or in case of any emergency as may be given to it by the Government.(2)It any dispute arises between the Government and the Institute as to whether the question is or is not a question of policy relating to the State purposes or whether an emergency has arisen, the decision of the Government thereon shall be final.(3)The Institute shall function under the general supervision of the Government and the Government shall have power to review the actions of the Institute taken under this Act.
