Section 22 in Jharkhand State Play Schools (Recognition and Control) Rules, 2017
22. Directions of the State Government.
(a)Without prejudice to the provisions of point 22, the State Government may, from time to time, issue such directions regarding the Management of a private play school as it may think fit and it would be the duty of the competent authority to implement out such directions within such time as may be prescribed by the competent authority in this behalf.(b)Any work/duty discharged by any official duly authorised under the provisions contained in these rules must be treated as 'administrative work' of the State Government.
