Section 22 in The Industries (Development And Regulation) Act, 1951
22. Power of the Central Government to issue directions to Development Councils.-
In the exercise of its functions under this Act, every Development Council shall be guided by such instructions as may be given to it by the Central Government and such instructions may include directions relating to the manner in which, and the purpose for which, any proceeds of the cess levied under section 9 which may have been handed over to it, shall be expended.
