Section 14 in Telangana Khadi and Village Industries Board Act, 1958
14. Power of Government to give directions.
- In the exercise of [their powers] [Substituted by Act No.30 of 1981.] and in discharge of [their functions] [Substituted by Act No.30 of 1981.] under this Act, [the Board and the Chief Executive Officer] [Substituted by Act No.30 of 1981.] shall be bound by such directions as the Government may give [to them] [Substituted by Act No.30 of 1981.]:[Provided that any directions given by the Government to the Chief Executive Officer immediately before the commencement of the Andhra Pradesh Khadi and Village Industries Board (Amendment) Act, 1981, shall be deemed to have been given under this section.] [Added by Act No.30 of 1981.]
