Section 86 in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
86. Power of Central Government to issue directions.
- Without prejudice to the foregoing provisions of this Act, the metro railway administration in case of the non-Government metro railway shall, in the discharge of its duties and functions under this Ac , be bound by such directions on questions of policy as the Central Government may give in writing to it from time to time:Provided that the metro railway administration shall, as far as practicable, be given opportunity to express its views before any direction is given under this section.
