Section 30 in The Bihar Khadi and Village Industries Act, 1956
30. Direction by State Government.
(1)In the discharge of its functions, the Board shall be guided by such instructions on questions of policy as may be given to it, from time to time by the State Government.(2)If any question arises between the State Government and the Board as to whether or not a question is a question of policy, the decision of the State Government shall be final.
